(1)(a)An application for renewal of licence to work a Lift shall be made in Form "G" to the Inspector three months prior to the date of expiry of the licence along with a fee of Rs. 500 (Rupees five hundred only) for a Lift towards the renewal of licence remitted into a Government Treasury;(b)If the application for renewal of licence along with fees and copy of renewed Insurance Policy taken by the owner of the Lift covering insurance for the persons using the Lift is not produced to the Inspector within the period referred to in clause (a), an additional fee of Rs. 50 (rupees fifty only) for each lift for a delay of each month or a fraction thereof shall also be remitted into the Government Treasury by the licensee and the challan shall accompany the application for renewal of licence.(2)On receipt of an application with the required fees under sub-rule (1), the Inspector shall make an inspection within fifteen days and on getting himself satisfied that the provisions of the Act and rules are complied with, the Inspector shall renew the licence in Form "F" within fifteen days from the date of receipt of compliance report of rectification of defects, if any.
