Section 23 in Jharkhand Lift and Escalators Act, 2017
23. Power to make rules.
(1)The Government may, by notification in the Gazette, make rules for the purpose of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)Specifications for lifts and escalators;(b)The manner in which erection plans of lift and escalators shall be submitted;(c)The manner in which lifts and escalators may be tested;(d)The form of application of permission for the erection of lift and escalators and license for working such lifts and escalators;(e)The form of report of completion to be sent under sub-section (4) of Section 1;(f)The term and conditions and restrictions subject to which, and the form in which, the license may be granted for the working of lifts and escalators and the fees to be paid in respect of such licence;(g)The manner in which and the terms subject to which the lifts and escalators shall be worked;(h)The manner in which notice of accidents shall be given;(i)The form of notice of accidents to be given under Section 14 (2);(j)The form and manner to file appeal; and (k) Any other matter which is to be, or may be prescribed.(3)Every rules made under this Act shall be laid, as soon as may be, after it is made, before the House of the State Legislature, while it is in session, if the House agrees in making any modification in the rule or the House agrees that the rule should not be made, the rule shall thereafter have effect only in such modified form, or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
