Section 11 in The West Bengal Lifts And Escalators Act, 1955
11. Annual inspection of lift installation and proper maintenance thereof.
(1)Where a license to work a lift [in any premises] [Words inserted by West Bengal Act 23 of 1961.] has been granted under this Act, the lift installation shall be inspected by an Inspector of Lifts or by an officer authorised in this behalf by the State Government, at least once every year (or oftener if such Inspector or officer suo motu deems it necessary). [Such fee, not exceeding one hundred rupees, as may be prescribed] [Words substituted for the words 'A fee of ten rupees' by West Bengal Act 17 of 1975.] shall be levied annually from the owner of the premises [* * * * *] [Words 'to whom a license has been granted' omitted by West Bengal Act 23 of 1961.] for such inspection, irrespective of the number of such inspections made:Provided that inspection may be made from time to time by such Inspector or officer at the request of the owner of the premises [* * * * *] [Words and brackets 'to whom the license has been granted (or any occupier thereof who ordinarily uses the lift)' omitted by West Bengal Act 23 of 1961.] but [such fee, not exceeding one hundred rupees, as may be prescribed] [Words substituted for the words 'a fee of ten rupees' by West Bengal Act 17 of 1975.] shall be levied for every such inspection from such owner [* * *] [Words and brackets '(or such occupier)' omitted by West Bengal Act 23 of 1961.].Explanation. - Inspecting includes inspecting or testing or both.(1A)[ Any fee leviable under sub-section (1), may, without prejudice to any other mode of recovery, be recovered on application to a Magistrate having jurisdiction where the person liable to pay the sum is for the time being resident, by the distress and sale of any movable property belonging to such persons.] [Sub-Section (1A) inserted by West Bengal Act 23 of 1961.](2)The owner of any premises [who works a lift in such premises under a license granted] [Words substituted for the words 'to whom a license to work a lift has been granted' by West Bengal Act 23 of 1961.] under this Act shall appoint a duly qualified and competent person or firm [holding a certificate of registration granted in this behalf by such authority, in such manner and on payment of such fee, not exceeding [one hundred rupees] [Words within third brackets inserted by West Bengal Act 23 of 1961.], as may be prescribed] for the proper maintenance of the lift installation and shall communicate the name of such person or firm to the Inspector of Lifts and also in the city of Calcutta to the Commissioner of Police and elsewhere to the District Magistrate within such time from the date of the granting of the license as may be specified in the license. Any change of person or firm appointed as aforesaid shall be notified to the Inspector of Lifts and also to the Commissioner of Police or the District Magistrate, as the case may be.(3)[ Save as may otherwise be provided by rules made under this Act, the owner of any premises who works a lift in such premises under a license granted under this Act shall, for the purpose of working such lift, appoint, in such manner as may be prescribed, one or more lift attendants who shall be persons possessing a certificate of authorisation granted in this behalf by such authority, in such manner and on payment of such fee, not exceeding five rupees, as may be prescribed.] [Sub-Section (3) inserted by West Bengal Act 23 of 1961.]
