Section 12 in The West Bengal Lifts And Escalators Act, 1955
12. Orders for repairing lift and prohibiting use thereof.
- If as a result of an inspection, the Inspector of Lifts or the officer duly authorised in this behalf is of the opinion that a lift in any premises does not fulfil any of the terms and conditions of the license or any rule made under this Act or is in an unsafe condition or is likely to be attended with danger to human life, he may issue an order in writing on the owner, agent or occupier of the premises or other person responsible for the working of the lift calling upon him to comply with such term or condition or rule or require him within a time to be specified in the order to cause such repairs or alterations to be made to such lift as he may deem necessary, and may also, if necessary, forbid the use of such lift until such repairs or alterations are made or the cause of the danger is eliminated or the term, condition or rule is complied with.
