Section 23(2) in Haryana Lifts and Escalators Act, 2008
(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(a)the qualifications for appointment of Chief Inspector Lifts and Escalators, Inspectors and other officers and officials under section 3;(b)the types of lifts and escalators covered under the purview of this Act;(c)the manner in which a lift or escalator may be tested;(d)the form and manner for making application for registration under sections 4 and 9;(e)the fees for registration, inspection and for testing of any electrical installation, etc.;(f)the form and manner for issuing annual safety certificate under section 4;(g)the terms and conditions subject to which and the form in which the registration may be granted;(h)the terms and conditions subject to which a lift or escalator shall be installed;(i)the form and manner in which intimation of accident shall be given under section 14;(j)any other matter which may be or is required to be prescribed under this Act.
