Section 4 in Haryana Lifts and Escalators Act, 2008
4. Registration.
(1)Every owner shall, within a period of one month after the completion of the erection of a lift or escalator, apply for registration for such lift or escalator, in such form and manner along with such fee as may be prescribed. The fee shall be non-refundable.(2)On receipt of an application, complete in all respects, the Inspector shall register the lift or escalator, by assigning a number to it within a period of thirty days.(3)Every owner of a lift or escalator, shall submit every year a copy of the annual lift or escalator maintenance contract or any other arrangement made for maintenance of lifts and escalators to the Inspector in token of having the contract or arrangement made with any lift or escalator maintenance company for the smooth and safe running of the lift or escalator.(4)Every owner of a lift or escalator, shall also furnish an annual safety certificate in such form and manner as may be prescribed for the smooth and safe running of the lift or escalator.
