Section 427(30) in The M.P. Municipal Corporation Act, 1956
(30)Passenger-lifts. - (a) the construction, maintenance and working of passenger-lifts, and all machinery and apparatus pertaining thereto;(b)the construction, maintenance, fencing and lighting of shafts, landings, hatches and gates connected with passenger-lifts;(c)the entry upon, and inspection of any premises containing a passenger-lift by such persons as the Commissioner may authorise in this behalf;(d)the prohibition of the use of any lift where any bye-law made under this sub-section has not been complied with :Provided that such bye-laws shall not affect any provisions of the Factories Act, 1948, or of the Indian Electricity Act, 1910, or any rules framed thereunder.Explanation. - A lift actually used as a lift by passengers is, for the purposes of this sub-section, passenger-lift notwithstanding that it may not have been constructed for that purpose and that its use as passenger-lift is not authorised by the owner or occupier thereof;
