The Gujarat Lifts and Escalators Act, 2000.

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GOVERNMENT OF GUJARAT

LEGISLATIVE AND PARLIAMENTARY AFFAIRS DEPARTMENT

The Gujarat Lifts and Escalators Act, 2000

(GUJARAT ACT NO. 4 OF 2000)

(As on the 30th September, 2024.)

PRINTED IN INDIA BY THE MANAGER, GOVERNMENT CENTRAL PRESS, GANDHINAGAR,
PUBLISHED BY THE DIRECTOR, GOVERNMENT PRINTING, PUBLICATIONS AND STATIONARY,
GUJARAT STATE, GANDHINAGAR
2024

[ Price :Rs. 20 ]

GOVERNMENT OF GUJARAT

LEGISLATIVE AND PARLIAMENTARY AFFAIRS DEPARTMENT

The Gujarat Lifts and Escalators Act, 2000

(GUJARAT ACT NO. 4 OF 2000)

(As on the 30th September, 2024.)

PRINTED IN INDIA BY THE MANAGER, GOVERNMENT CENTRAL PRESS, GANDHINAGAR,
PUBLISHED BY THE DIRECTOR, GOVERNMENT PRINTING, PUBLICATIONS AND STATIONARY,
GUJARAT STATE, GANDHINAGAR
2024

[ Price : Rs. 20 ]

(i)
H-56-05-24-SSD

GOVERNMENT CENTRAL PRESS, GANDHINAGAR.

(ii)

THE GUJARAT LIFTS AND ESCALATORS ACT, 2000.
CONTENTS.
PREAMBLE.
Sections. Page No.
1. Short title, extent and commencement. 1
2. Definitions. 1
3. Permission to erect lift or escalator. 2
4. Licence to use lift or escalator. 3
5. Application for licence in case of existing lifts and escalators. 3
6. Duration and renewal of licence. 3
7. Lift or escalator not to be operated without licence. 4
8. Suspension or cancellation of licence. 4
9. Additions and alterations to lift or escalator installation. 4
10. Right to enter any building for inspection of lift or 4
escalator and lift or escalator installation, etc.
10A. Power of State Government to designate in the areas
comprising of municipal corporations or municipalities. 4
11. Appeal. 5
12. Owner to give facilities for inspection. 5
13. Authorisation to a person for erection, maintenance,
inspection and test. 6
14. Report of accidents and inquiries. 6
15. Appointment of Chief Inspector, Inspectors and
Assistant Inspector of Lifts and Escalators. 7
16. Inspection of lifts and escalators and charging of fees. 7
17. Recovery of fees, etc. 8
18. Penalty. 8
19. Offences by companies. 8
20. Cognizance of offences. 9
21. Service of notices, orders or documents. 9
22. Protection for acts done in good faith. 9
23. Application of Act to lifts or escalators belonging to Government. 9
23A. Power of State Government to give directions. 9
24 Power to make rules. 10
25. Provisions of Electricity Act, 2003 not affected. 11
26. Repeal and savings. 11
SCHEDULE. 11
(iii)
The Gujarat Lifts and Escalators Act, 2000. [ 2004 : GUJ. 4

1 The Gujarat Lifts and Escalators Act, 2000. [ 2004 : GUJ. 4

GUJARAT ACT NO. 4 OF 2000.*1
[THE GUJARAT LIFTS AND ESCALATORS ACT, 2000.]
[14th March, 2000.]
Amended by Guj. 13 of 2013.

AN ACT
to consolidate law relating to regulation of the construction,
maintenance and safe operating of lifts and escalators and the
machinery and apparatus pertaining thereto in the State of Gujarat.

It is hereby enacted in the Fifty -first Year of the Republic of
India as follows :-

1. (1) This Act may be called the G ujarat Lifts and Escalators
Act, 2000.
(2) It extends to the whole of the State of Gujarat.
(3) It shall come into force on such date as the State
Government may, by notification in the Official Gazette, appoint.
Short title,
extent and
commencement.
2. In this Act, unless the context otherwise requires,—
(a) "Baluster" means a short pillar slender above and
bulging below;
(b) "Balustrade" means a row of balusters meant for
supporting moving handrails;
2[(c) “Chief Inspector”, “Inspector” and “Assistant
Inspector” means respectively the person designate d or appointed,
as the case may be, to be the Chief Inspector of Lifts and Escalators,
the Inspector of Lifts and Escalators and the Assistant Inspector of
Lifts and Escalators under sub -section (1) of section 10A or under
sub-section (1) of section 15;]
(d) "combplate" means a pronged plate that forms part of an
escalator landing and engages with the cleats of the steps at the
limits of travel;
(e) "escalator" means a power driven inclined continuous
stairway used for raising or lowering passengers;
(f) "escalator installation" includes the escalator, the track,
the trusses or girders, the balustrading, the step treads and landings
and all chains, wires and plants directly connected with the
operation of the escalator;
(g) "licence" means a licence granted under section 4;
(h) "lift" means an appliance designed to transport persons
or materials between two or more levels in a vertical or substantially
vertical direction by means of a guided car or platform;
(i) "lift car" means the load carrying unit with it s floor or
platform car frame and enclosing body work;
(j) "lift installation" includes the lift car, the lift way, the lift
way enclosure and the operating mechanism of the lift and all ropes,
cables, wires and plant, directly connected with the operation of the lift;
(k) "power" means any form of energy which is not
generated by human or animal agency;
1. For Statement of Objects and Reasons, see Gujarat Government Gazette, Extrordinary,
Part-V, dated the 22nd February, 2000, Page No. 4-10 to 4-11.
2. Clause (c) was substituted by Guj. 13 of 2013, s.2.
* This Act was assented by the Governor on the 14th March, 2000.
Definitions.

2 The Gujarat Lifts and Escalators Act, 2000. [ 2004 : GUJ. 4

(1) "prescribed" means prescribed by rules;
(m) "rated speed" means the speed at which the lift or
escalator is designed to operate;

(n) "rules" means rules made under this Act.
Permission to
erect lift or
escalator.
3. (1) Every owner of a place intending to instal a lift or an
escalator in such place after the commencement of this Act, shall
make an application in such form as may be prescribed, to such
officer as the State Government may authorise in this behalf, for
permission to erect such lift or escalator. Such application shall
specify-

(a) the type of the lift or escalator;
(b) the rated maximum speed o f the lift or the speed at
which the escalator is designed to operate;

(c) the maker's or designer's rated capacity in weight;
(d) the maximum number of passengers in addition to the
lift operator which the lift can carry;

(e) the total weight of the lift car carrying the maximum
load;

(f) the weight of the counter weight of the lift;
(g) the number, description, weight and size of the
supporting cables of the lift or escalator;

(h) the depth of the pit from the lowest part of the car
when at the lowest floor of lift;

(i) such details of the construction of the overhead
arrangement with the weights and size of the beams for the
lift, as may be prescribed;

(j) angle of inclination for escalator;
(k) type of balustrading in escalator;
(l) the width between balustrades in escalator;
(m) details of handrails, steps treads, landing, combplates,
trusses or girders and step wheel tracks in escalator;

(n) the rated load in Kilogrammes on escalator;
(o) the factor of safety based on the static loads in the lift
or escalator; and

(p) such other particulars as may be prescribed.
(2) On receipt of an application under sub -section ( 1), the
officer authorised under this section shall, after making such inquiry
and requiring the applicant to furnish such information as may be
necessary, forward the application with his remarks to the Chief
Inspector. The Chief Inspector may there upon either grant or refuse
the permission to erect lift or escalator. The permission so granted
shall be valid for a period of six months from the date on which it is
granted or for such further period not exceeding six months as may
be allowed by the Chief Inspector for sufficient reasons.

2004 : GUJ. 4 ] The Gujarat Lifts and Escalators Act, 2000. 3
(3) On grant of permission under sub-section (2), the owner
shall get his lift or escalator erected by a person authorised under
section 13.

4.(1) The owner who is permitted to instal a lift or escalator
under section 3 shall, within one month after the completion of
erection of such lift or escalator, make an application to such officer
as the State Government may authorise in this behalf, for a licence
for operating the lift or an escalator.
Licence to use lift
or escalator.

(2) An application for licence made under sub -section (1)
shall be in such form and a ccompanied by such fees as may be
prescribed.

(3) On receipt of an ap plication under sub -section (1), such
officer may, after making such inquiry as may be necessary,
forward the application with his remarks to the Chief Inspector.

(4) If the Chief Inspector is satisfied that the applicant has
complied with the requirements of the provisions of this Act , he
may grant the licence to use lift or escalator in such form and on
such terms and conditions as may be prescribed:

Provided that where the Chi ef Inspector refuses to grant the
licence, he shall give a reasonable opportunity of being heard to the
applicant.

(5) The owner who has been granted licence under sub -
section (4) shall get his lift or escalator maintained by a person
authorised under section 13.

5. (1) Notwithstanding anything contained in sections 3 and 4,
every owner of a place in which a lift or an escalator has been
installed before the date of the commencement of this Act shall,
within three months from such date apply for a licence for operating
of such lift or escalator.
Application for
licence in case of
existing lifts and
escalators.
(2) The provisions of sub -sections (2) and (3) of section 4
shall, as far as may be, apply to such application.

6. (1) Every licence shall be valid for a period of 1[five years]
from the date on which it is granted.
Duration and
renewal of
licence.

(2) A licence may be renewed on an application made in
that behalf to the Chief Inspector in such form and accompanied by
such fee as may be p rescribed alongwith the report made under
section 16 and every such application shall be made not less than
thirty days before the date on which the period of validity of the
licence is due to expire.

1. These words were substituted for the words “there years” by Guj. 13 of 2013, s.3.
4 The Gujarat Lifts and Escalators Act, 2000. [ 2004 : GUJ. 4

Lift or escalator
not to be
operated without
licence.
7. No lift or escalator shall be operated except under and in
conformity with the terms and conditions of the licence granted in
respect of the same.

Suspension or
cancellation of
licence.
8. If the licensee has contravened any of the provisions of the
Act or rules or any of the conditions of the licence or directions
given to him , the Chief Inspector may, after giving a reasonable
opportunity of being heard, suspen d the licence for such period as
he thinks fit or cancel it.

Additions and
alterations to lift
or escalator
installation.
9. No additions or alterations other than those required to be
made under sub-section (2) of section 10 shall be made to any lift or
escalator installation except with the previous permission in writing
of an officer authorised in this behalf by the State Government.

Right to enter
any building for
inspection of lift
or escalator and
lift or escalator
installation, etc.
10. (1) An of ficer authori sed in this behalf by the State
Government or a person authorised under section 13 may, at any
time after giving a reasonable notice to the occupant, enter upon
any building in which a lift or an escalator is installed or is being
installed or in connection with which an application has been made
for licence, for the purpose of inspecting the lift or escalator or lift
or escalator installation or the site thereof.

(2) The officer, on such inspection, or on the basis of report
made under sub -section (3) of section 16 is of the opinion that any
lift or escalator in any building is in unsafe condition, he may direct
by an order to the owner of the building or his agent appointed
under sub -section (2) of section 14 to make such repairs or
alterations to be made to such lift or escalator as he may deem
necessary, within the time specified therein and may also if
necessary, order the use of such lift or escalator to be discontinued
until such repairs or alterations are made or such unsafe condition is
removed. The owner or, as the case may be, his agent shall
thereupon comply with the order within the period specified therein
and shall forthwith report in writing to the offi cer of having so
complied with.

Power of State
Government to
designate in the
areas comprising
of municipal
corporations or
municipalities.
1[10A. (1) Notwithstanding anything contained in this Act, for
the area comprising of the Municipal Corporations constituted under
the Gujarat Provincial Municipal Corporations Act, 1949, or for the
area comprising of the Municipalities constituted under the Gujarat
Municipalities Act, 1963, as the case may be, the State Government
may by notification in the Official Gazette , designate, subject to
such terms and conditions, any person of the M unicipal Corporation
or of the Municipality, as the case may be, who possesses the
prescribed qualifications to be the officer, the Chief Inspector, the
Inspector and the Assistant Inspector, for the purposes of sections 3
to 10 and sections 12 and 16 of t his Act or any other section
wherever necessary, and the provisions of the said sections shall
"mutatis mutandis'' apply from such date as specified in the
notification.

Bom. LIX of 1949.
Guj. 34 of 1964.
1. Section 10A was inserted by Guj. 13 of 2013, s.4.

2004 : GUJ. 4 ] The Gujarat Lifts and Escalators Act, 2000. 5

(2) The Chief Inspector designated under sub -section (1) shall
in addition to the powers conferred on him under this Act, exercise
the powers of an Inspector within such area as may be notified by
the State Government.

(3) Every Inspector so designated u nder sub -section (1) shall
exercise the powers and perform the functions of the Inspector
under this Act within such areas or in respect of such class of lifts or
escalators installations and subject to such restrictions as the State
Government may direct.

(4) The Municipal Corporation or the Municipality may
authorise any person for the areas comprising of the Municipal
Corporation or the Municipality, as the case may be, as may be
specified and subject to such terms and conditions, who possesses
the qualif ications for being appointed as the Inspector or the
Assistant Inspector, as the case may be, to exercise the powers and
functions of the Inspector or the Assistant Inspector, respectively.]

11. (1) Any person aggrieved by an order of the Chief
Inspector made under sub -section (4) of section 4 or section 8 , may
within thirty days from the date of such order, appeal to the State
Government.
Appeal.
(2) Any person aggrieved by an order of the officer made under
sub-section (2) of section 10, may within thirty days from the date of
such order, appeal to the Chief Inspector.

(3) Any person aggrieved by an order of the Chief Inspec tor
made under sub-section (2), may within thirty days from the date of
such order, appeal to the State Government.

(4) An appellate authority may pass such order on appeal as it
deems just and proper.

(5) The order made by the Chief Inspector on appeal, shall be
subject to the appeal to the State Government, and the decision of the
State Government on appeal shall be fina l and shall not be called in
question in any court.

(6) Notwithstanding any appeal made under this section, any
order to discontinue the use of lift or escalator made by the officer
under sub-section (2) of section 10 shall be complied with unless the
appellate authority has suspended such order.

12. The owner of a building in which a lift or an escalator is
installed or his agent appointed under sub -section (2) of section 14
shall afford all reasonable facilities to the officer or a person
authorized under section 13 for inspecting a lift or an escalator
under sections 10 and 16 and whenever ordered to do so by the
officer shall, at his own cost, procure at such inspecti on the
attendance of the person , if any, with whom he has entered into a
contract for the erection or maintenance of the lift or an escalator
(being a person authorized under section 13 for the work of erection
or maintenance of a lift or an escalator) or a representative of such
person who is competent to assist the officer in inspecting the lift or
an escalator.
Owner to give
facilities for
inspection.
6 The Gujarat Lifts and Escalators Act, 2000. [ 2004 : GUJ. 4

Authorisation to
a person for
erection,
maintenance,
inspection and
test.
13. (1) 1[The Chief Electrical I nspector appointed under the
Electricity Act, 20 03] may authori se a person for the purpose of
carrying out erection, maintenance, inspection and test of lift or
escalator.
36 of 2003.
(2) The manner, terms and conditions and the fees for
authorisation under sub -section (1) shall be such as may be
prescribed.

(3) No person shall be authorised under sub -section (1)
unless he fulfils qualifications and such other requirements as may
be prescribed.

Report of
accidents and
inquiries.
14. (1) Where any accident occurs in the operation of any lift or
escalator which results or is like ly to have resulted in loss of human
life or injury to any person, the owner of the building in which the
lift or escalator is working or if such owner has appointed an agent
and has communicated his name to the Inspector under sub -section
(3), such agent , shall as soon as may be after such accident, give
notice in such form and in such manner as may be prescribed, with
full details of the accident to the Inspector and also in the area for
which a Commissioner of Police has been appointed, to the
Commissioner of Police and elsewhere to the District Magistrate or
such other officer as the State Gover nment may, by order, specify
and the lift or escalator installation shall not be interfered with in
any manner and the working of such lift or escalator shall no t be
resumed except with the written permission of the officer authorised
in this behalf by the State Government.

(2) For the purposes of sub -section (1), the owner of every
building in which a lift or an escalator has been installed, or in the
case where such owner does not reside in such building, an agent
(who shall be a resident in the town or village in which the building
is situate) appointed by the owner, shall give notice of any accident
occurring in the operation of the lift or escalator.

(3) The name of every agent appointed under sub -section
(2) shall be communicated in writing to the Inspector.

(4) The State Government may authorise the Inspector or
any other competent person appointed in this behalf, to inquire and
report-

(a) as to the cause of any accident affecting the safety
of the persons which may have been occasioned by or in connection
with, the lift or escalator installation, or

(b) as to the manner in , and extent to, which the
provisions of this Act or the rules made thereunder so far as those
provisions affect the safety of any person, have been complied with.

1. These words and figures were substituted for the words “The Chief Inspector” by Guj. 13 of 2013, s.5.
2004 : GUJ. 4 ] The Gujarat Lifts and Escalators Act, 2000. 7
V of 1908.

XLV of 1860.
(5) Every Inspector or other person holding a n inquiry under
sub-section (4) shall have all the powers of a Civil Court under the
Code of Civil Procedure, 1908 for the purpose of enforcing the
attendance of witness and compelling the produ ction of documents
and material objects; and every person required by an Inspector or
such other person as aforesaid to furnish any information shall be
deemed to be legally bound to do so within the meaning of section
176 of the Indian Penal Code.

1[15. (1) The State Government may, by notification in the
Official Gazette, appoint a person having such qualifications as
may be prescribed in this behalf to be-
(a) the Chief Inspector of Lifts and Escalators;
(b) the Inspector of Lifts and Escalators;
(c) the Assistant Inspector of Lifts and Escalators.
Appointment
of Chief
Inspector,
Inspector and
Assistant
Inspector
of Lifts and
Escalators.

(2) The Chief Inspector shall in addition to t he powers
conferred on him under this Act, exercise the powers of an
Inspector within such area as may be notified by the State
Government.

(3) Every Inspector so appointed shall exercise the powers and
perform the functions of the Inspector under this Act within such
areas or in respect of such class of lifts or es calator installations and
subject to such restrictions as the State Government may direct.

(4) The State Government may, by notification in the Official
Gazette, authorise any person, for the areas other than the areas
comprising of the Municipal Corpo ration as may be specified and
subject to such terms and conditions, who possesses the
qualifications for being appointed as the Inspector or the Assistant
Inspector, as the case may be, to exercise the powers and functions
of the Inspector or the Assistant Inspector, respectively.]

16. 2[(1) Every lift or escalator- Inspection of
lifts and
escalators
and charging
of fees.
(a) s hall be inspected by Chief Inspec tor or by the
Inspector authoris ed in this behalf by the State Government
before the grant of a license under section 4;
(b) shall be inspected by the Assistant Inspect or, either
appointed or authorised by the State Government, at an interval
of five years from the date of grant of License;

(c) may be inspect ed by the Inspector to check up
compliance with the order made under sub-section (2) of section
10, if necessary.

(1A) Notwithstanding anything contained in this Act,
the Chief Inspector may inspect at any time any lift or escalator
for the purposes of this Act and the rules made thereunder.]

1. Section 15 was substituted by Guj. 13 of 2013, s.6.
2. These sub-sections were substituted for sub-section(1) ibid., s.7 (1).

8 The Gujarat Lifts and Escalators Act, 2000. [ 2004 : GUJ. 4
(2) Notwithstanding anythi ng contained in sub -section (1)
the owner of a building in which a lift or an escala tor is installed,
shall get his lift or escalator inspected and tested by a person
authorised under section 13 at an interval of every 1[one year] from
the date of grant of licence under section 4 and shall submit such
inspection and test report to the Chief Inspector.

(3) The officer authorised under clause (a) of sub-section (1)
and the person who has inspected and tested the lift or escalator
under sub-section (2) shall submit their report to the Chief Inspector
in such form as may be prescribed.

(4) The fee as may be prescribed shall be paid by the owner
of the building in which the lift or escalator is installed for each
inspection under sub -section (1) and such fee shall be inclusive of
the fee for the inspection of electrical installation attach ed to the lift
or escalator installation. The fee shall be paid within such period and
in such manner as may be prescribed.

(5) Where the owner or any person liable to pay fee under
this section does not pay the same within the prescribed period,
there shall be paid by such owner for the period commencing
immediately after the prescribed period and ending on the date of
payment of fees, simple interest at the rate of twenty -four per cent .
per annum on the amount of fees not so paid.

Recovery of fees,
etc.
17. All sums payable as fees or interest under this Act shall be
recoverable as arrears of land revenue.

Penalty. 18. Whoever contravenes any of the provisions of this Act,
rules or the conditions of a licence or a direction give n by the Chief
inspector or the inspector under this Act or the rules shall, on
conviction, be punishable with fine not exceeding five thousand
rupees and, in the case of continuing contravention, with an
additional fine which may extend to one hundred rupees for every
day during which such contravention continues after conviction for
the first such contravention.

Offences by
companies.
19. (1) Where an offence under this Act has been committed
by a company, every person who at the time the offence was
committed, was in -charge of and was responsible to , the company
for the conduct of the business of the company, as well as the
company, shall be deemed to be guilty of the offence and shall be
liable to be proceeded against and punished accordingly:

Provided that nothing cont ained in this sub -section shall
render any such person liable to any punishment provided in this
Act, if he proves that the offence was committed without his
knowledge and that he exercised all due diligence to prevent the
commission of such offence.

(2) Notwithstanding anything contained in sub -section (1),
where an offence under this Act has been committed by a company
and it is proved that the offence has been committed with the
consent or connivance of or is attributable to any neglect on the part
of any director, manager, secretary, or other officer of the company,
such director, manager, secretary, or other officer sh all also be
deemed to be guilt y of that offence and shall be liable to be
proceeded against and punished accordingly.

1. These words were substituted for the words “six months” by Guj. 13 of 2013, s.7(2).
2004 : GUJ. 4 ] The Gujarat Lifts and Escalators Act, 2000. 9
Explanation. - For the purpose of this section,-
(a) "company" means any body corporate and
includes a firm or other association of individuals, and

(b) "director" in relation to a firm, means a
partner in the firm.

20. No court shall take cognizance of any offence under this
Act except with the previous sanction of the Chief Inspector or the
State Government.
Cognizance of
offences.
21. (1) Every notice, order or document by or under this Act
required or authorised to be addressed to any person may be served
by post or left.-
Service of notices,
orders or documents.
(a) where a local authority is the addressee, at the office
of the local authority.

(b) where a company is the address ee, at the registered
office of the company or in the event of the registered office
of the company not being in India, at the head office of the
company in India.

(2) Every notice, order or document by or under this Act
required or authorised to be addressed to the owner or the agent of
the owner or the occupant of any premises shall be deemed to be
properly addressed, if addressed by the de scription of the "owner"
or "agent of the owner" or "occupant" of the premises (naming the
premises) and may be served by delivering it or a true copy thereof,
to some person on the premises or, if there is no person on the
premises to whom the same can wi th reasonable diligence be
delivered, by affixing it on some conspicuous part of the premises.

22. No suit, prosecution or other legal proceedings shall be
instituted against any officer for anything which is in good faith
done, or intended to be done u nder this Act or the rules or orders
made thereunder.
Protection for
acts done in good
faith.
23. In the application of the provisions of this Act to lifts or
escalators installed by the Government, the provisions of this Act
shall be deemed to have bee n adopted or modified to the extent
specified in the Schedule.
Application of
Act to lifts or
escalators
belonging to
Government.
1[23A. The State Government shall have the powers to issue
directions to the persons as designated under sub -section (1) of
section 10A from time to time as may be required for the
compliance of the provisions of this Act and the rules made
thereunder and the persons so designated shall, notwithstanding any
provision in the relevant law, be bound to comply with such
directions.]
Power of State
Government to
give directions.
1. Section 23A was inserted by Guj. 13 of 2013, s..8.
10 The Gujarat Lifts and Escalators Act, 2000. [ 2004 : GUJ. 4

Power to make
rules.
24. (1) The State Government may , by notification in the
Official Gazette, make rules to carry out the purposes of this Act.

(2) In particular and without prejudice to the generality
of the foregoing powers, such rules may provide for all or any of
the following matters, namely:-

(a) the specifications for lifts and escalators;
(b) the manner in which erection plans of lifts and
escalators shall be submitted;

(d) the form of application for permission to erect a
lift or escalator under sub-section (1) of section 3;

(e) details of the construction of the overhead
arrangement with the weights and sizes of the beams under
item (i) of sub-section (1) of section 3;

(f) other particulars which the application for
permission to erect a lift or an escalator shall specify under
item (u) of sub-section (1) of section 3;

(g) the form i n which an application for licence
shall be made and the fee which shall accompany such
application under sub-section (2) of section 4;

(h) the form in which and the terms and conditions
on which the licence may be granted for the working of a lift
or an escalator under sub-section (4) of section 4;

(i) the form in which an application for renewal of
licence shall be made and the fee which shall accompany such
application under sub-section (2) of section 6;

(j) the form of notice to be given under sub-section
(1) of section 10;

(k) the form in which an application for obtaining
authorisation shall be made and the fee and the particulars
which shall accompany such application under sub -section (2)
of section 13.

(l) the qualifications and other requirements for
obtaining authorisation under sub-section (3) of section 13;

(m) the form and the manner in which notice of
accident shall be given under sub-section (1) of section 14;

1[(mm) the qualifications and other requirements for
appointment of the Chief Inspector , the Inspector and the
Assistant Inspector under sub-section(1) of section 15;]

(n) the rate of fee which shall be charged for
inspection of every lift or escalator and the period within
which and the manner in which such fee shall be paid under
sub-section (4) of section 16;

1. Clause (mm) was inserted by Guj.13 of 2013, s.9.
2004 : GUJ. 4 ] The Gujarat Lifts and Escalators Act, 2000. 11

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Government Central Press, Gandhinagar.
(o) any other matter which is to be, or may be,
prescribed.

(3) All rules made under this section shall be laid for not less
than thirty days before the State Legislature as soon as possible after
they are made and shall be subject to rescission by the State
Legislature or to such modification as the State Legislature may
make during the session in which they are so laid or the session
immediately following.

(4) Any rescission or modification so made by the State
Legislature shall be published in the Official Gazette and shall
thereupon take effect.

36 of 2003.
1[25. Nothing contained in this Act shall affect the provisions of
the Electricity Act, 2003 or any rules made thereunder.]
Provisions of
Electricity Act,
2003 not affected.
Bom. X of 1939. 26. On the commencement of this Act , the Bombay Lifts Act,
1939 in its application to the State of Gujarat, shall stand repealed:
Repeal and
savings.
Provided that such repeal shal l not affect the previous
operation of the said Act and anything done or action taken
(including any appointment or delegation made, application or other
document filed, licence gran ted, inquiry or inspection made,
notification or notice issued, rule made, proceeding instituted, fees
recovered or penalty imposed) by or under the provisions of the said
Act, shall, in so far as it is not inconsistent with the provisions of
this Act, be deemed to have been done or taken under the
corresponding provisions of th is Act, and shall continue in force
unless and until superseded by anything done or any action taken
under this Act.

SCHEDULE
(See section 23)
(1) In section 5, in sub -section (1), for the words "every
owner", the words "every Government Officer -in-charge" shall be
substituted.

(2) In section 14, in sub-section (2),-
(i) for the words begining with the word s "the owner
of every building" and ending with the words "in such
building", the following shall be substituted, namely:-
"for every building in which a lift or an escalator has
been installed by Government, the Government or";

(ii) for the words "appointed by the owner" the words
"appointed by the Government" shall be substituted.

(3) In section 21, in sub -section (1), for cla use (a), the
following shall be substituted, namely :-

"(a) where Government is the addressee, at the office of
the agent appointed by Government under sub-section (2) of
section 14".

1. Section 25 with marginal note were substituted by Guj. 13 of 2013, s. 10.

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