Section 7 in The West Bengal Lifts And Escalators Act, 1955
7. Lift not to be worked without license.
- No lift shall be worked except under a license granted under this Act and in conformity with the terms and conditions of the license and in accordance with such rules as may be prescribed in this behalf:Provided that nothing in this section shall apply to a lift installed before the commencement of this Act, for a period of [six months] [Words substituted for the words 'three months' by West Bengal Act 22 of 1958.] from such commencement, or if an application for license is made within that period in accordance with the provisions of [sub-section (1) of section 8] [Words, figures and brackets substituted for the word and figure 'section 8' by West Bengal Act 22 of 1958.], until such application is finally disposed of under the said section.
