(1)Every owner of a place who is permitted to erect a Lift in such place under rule 3 shall, on completion of such erection of Lift, give a notice to the Inspector and shall make an application to him for a licence. The notice of completion of the erection of Lift and the application for licence shall be in Form "C" along with the following:-(a)a work completion report of the erection of Lift in Form "D" as obtained either from the manufacturer of Lifts or a Company of Electrical and Mechanical Engineers, as the case may be;(b)a completion report in Form "E" of the licensed electrical contractor;(c)a challan for a fee of Rs. 500 (rupees five hundred only) towards the licence remitted into a Government Treasury;(d)copy of insurance policy taken by the owner of the Lift, covering insurance for the persons using such Lift.(2)On receipt of an application under sub-rule (1) above, the Inspector shall arrange for inspection of the Lift within fifteen days and on getting himself satisfied that all the requirements of the Act and these rules are complied with, he may grant licence in Form "F" within fifteen days from the date of receipt of compliance report of rectification of defects.
