(1)In sub-section (2) of section 6, for the words beginning with the words "every owner" and ending 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, 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, within two months from the date it is so brought into force; for the working of such lift."
