Section 5 in The West Bengal Lifts And Escalators Act, 1955
5. License to work a lift.
(1)The owner of any premises, who has been granted [permission under section 4 to install a lift in the premises] [Words and figure substituted for the words and figure 'permission to erect a lift under section 4' by West Bengal Act 23 of 1961.] shall, within one month after the [completion of the installation] [Words substituted for the words 'completion of the erection' by West Bengal Act 23 of 1961.] of such lift, give to the officer authorised in this behalf notice in writing of such completion and shall make an application to him for license for working the lift.(2)An application for such license shall be in such form as may be prescribed.(3)On receipt of the application the officer referred to in sub-section (1), after making such enquiry as may be necessary, and after giving the applicant an opportunity of being heard, may eight grant the license on such terms and conditions as may be prescribed or refuse the grant thereof.(4)[Such fee, not exceeding two hundred rupees, as may be prescribed] [Words substituted for the words 'A fee of fifty rupees' by West Bengal Act 17 of 1975.] shall be paid along with such application, which shall not be refunded whether the license is granted or not.
