(1)Notwithstanding anything contained in this Act but subject to the provisions of sub-section (2), every owner of a piece in which a lift has been erected and is being worked immediately before the dale of the commencement of this Act, may continue the working of such lift at such place.(2)Every person entitled to" continue the working of a lift under sub-section (1) shall not continue the working of the lift after the expiry of a period of two months from the date of commencement of this Act unless he obtains a licence under section 5 in respect of such lift.(3)Every application for a licence under sub-section (2) shall be in such form as may be prescribed and shall be accompanied by such fee not exceeding one thousand rupees as may be prescribed.
