(1)The Inspector or any person appointed under section 14 to assist him may, at any time after giving reasonable notice to the owner, enter upon any place in which a lift is erected or is being worked or in connection with which an application for a permission under section 4 or a licence under section 5 has been received, for the purpose of inspecting the site, the erection of lift or the lift installation, as the case may be. The person appointed under section 14 to assist the Inspector shall, after making such inspection, send a report regarding the condition of the lift installation inspected, to the Inspector for taking action under this Act.(2)If no such inspection the Inspector is of opinion that any lift installation in any place is in an unsafe condition, he may, by order in writing, direct the owner, of the place to carry out such repairs or alterations to such lift as he may deem necessary with in such time as may be specified therein and may in necessary, also direct that the working of such lift be discontinued until such repairs or alterations are made. The owner shall thereupon comply with any such direction within the period specified therein and shall forthwith report in writing to the Inspector, his compliance with such direction.(3)Any person aggrieved by any order or direction made under subsection (2) may, within thirty days from the date of receipt of such order, appeal to the Appellate Authority appointed in this behalf by the Government.(4)Notwithstanding any appeal made under sub-section (3), any direction for the discontinuance of the working of a lift made under sub-section (2) shall be complied with unless the Appellate Authority has stayed such direction.(5)The order made under sub-section (2), subject to an appeal to the Appellate Authority, shall be final.
