Section 6 in The West Bengal Lifts And Escalators Act, 1955
6. Annual license fee.
- [Such annual fee for renewal of license, not exceeding [one hundred rupees] [Words substituted for the words 'The owner of any premises to whom a license to work a lift has been granted, shall pay such annual license fee as may be prescribed' by West Bengal Act 23 of 1961.], as may be prescribed shall be paid for working a lift in any premises] and different annual license fees may be prescribed having regard to the object or the purpose for which the lift is ordinarily used or for different kinds or classes of lifts.
