Whoever contravenes any of the provisions of this Act, rules or conditions of a licence or a direction given by the Inspector of Lifts under this Act or the rules shall, on conviction, be punishable with a fine which may extend to five hundred rupees and, in the case of a continuing contravention with an additional fine which may extend to fifty rupees for every day during which such contravention continues after conviction for the first such contravention.13A. Service of notices, orders or documents,-(1)Every notice, order or document by or under this Act required or authorised to be addressed to any person may be served by post or left,–(a)where a local authority is the addressee, at the office of the local authority,(b)where a company is the addressee, at the registered office of the Company or in the event of the registered office of the company not being in India, at the head office of the company in India;(c)where any other person is the addressee, at the usual or last known place of abode or business of the person.(2)Every notice, order or document by or under this Act, required or authorised to be addressed to the owner or the agent of the owner, or the occupant of any premises shall be deemed to properly addressed, if addressed by the description of the “owner” or “agent of the owner” or “occupant” of the premises (naming the premise) and may be served by delivering It or a true copy thereof, to some person on the premises or, if there is no person on the premises to whom the same can with reasonable diligence be delivered, by affixing it on some conspicuous part of the premises.13B. Protection for acts done in good faith,-No suit, prosecution or other legal proceedings shall be instituted against any officer for anything which is in good faith done or intended to be done under this Act.13C. Application of Act to lifts belonging to Government,-The provisions of this Act shall apply to lifts installed by Government and in the application of the said provisions to such lifts, the said provisions shall be deemed to have been adapted or modified as follows:–(1)In sub-section (1) of section 6, for the words beginning with the words “every owner” and ending with the words “working of such lift” the following shall be substituted, namely:-“an application for a licence shall be made by Government which has or on whose behalf a lift has been installed,-(a)before, the commencement of the Bombay Lifts (Amendment) Act, 1955 (Bom. XXXII of 1955), within two months from the said date;(b)before this Act is brought into force in that part of the State to which it is extended by the Bombay Lifts (Extension) Act, 1957 (Bom. XXVIII of 1958), within two months from the date it is brought into force,for the working of such lift.”(2)ln the proviso to section 7, for the words “commencement of this Act, for a period of two months from such date” the following shall be substituted namely:-“commencement of this Act, or to a lift installed by Government before the commencement of the Bombay Lifts (Amendment) Act, 1955 (Bom. XXXII of 1955), or installed before this Act is brought into force in that part of the State to which it is extended by the Bombay Lifts (Extension) Act, 1957 (Bom. XXVIII of 1958), for a period of two mouths from such commencement, or as the case may be, the date it is so brought into force.”(3)In section 8,–(a)In sub-section (3), for the words “the State Government” the words “the appellate authority appointed in this behalf by the State Government” shall be substituted;(b)in sub-sections (4) and (5), for the words “the ‘State Government,” wherever they occur, the words “the appellate authority” shall be substituted;(4)In sub-section (2) of section 9, for the words beginning with the words “the owner of every building” and ending with the words “in such building” the following shall be substituted, namely:-“for every building in which a lift has been installed by Government, Government”;(5)Section 13 shall be deleted;(6)For clause (a) of sub-section (1) of section 13A, the following shall be substituted, namely:-“(a) where Government is the addressee, at the office of the agent appointed by such Government under sub-section (2) of section 9;”
