Section 19 in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017
19. Suspension or cancellation of licence.
- If the licensee to whom licence has been granted under this Act has contravened any of the provisions of this Act or rules or any of the conditions of the licence or directions given to him or it, the Chief Electrical Inspector may, after giving a reasonable opportunity of being heard, suspend the licence for such period as he thinks fit or cancel it after recording the reasons therefor.
