Section 4(1) in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017
(1)Every owner of a place intending to install a lift or escalator or moving walk in a place after the commencement of this Act, shall make an application in such form as may be prescribed to the Electrical Inspector (Lifts) for permission to erect lift or escalator or moving walk. Such application shall be accompanied by the erection plans of lift, escalator or moving walk which may be submitted in such manner, as may be prescribed. Such application shall contain the following particulars :-(i)For lift :
