Section 4 in The West Bengal Lifts And Escalators Act, 1955
4. Permission to erect lift.
- On receipt of an application made under section 3 the officer authorised under that section shall, after making such enquiry and requiring the applicant to furnish such information (if any) as may be necessary and after giving him an opportunity of being heard, either grant or refuse the [permission to install the lift] [Words substituted for the words 'permission to erect the lift' by West Bengal Act 23 of 1961.]. The permission granted under this section shall be valid for such period as may be prescribed, but may be renewed by the said officer from time to time on sufficient cause being shown.
