Section 15(2) in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017
(2)For the purpose of sub-section (1), the owner of a building in which place a lift or escalator or moving walk has been installed does not reside in such building, he shall appoint authorized representative who shall be a resident in the town or village in which the building is situated, to give intimation and report of any accident occurring in the operation of the lift or escalator or moving walk.
