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The Himachal Pradesh Lifts Act, 2007

Himachal Pradesh · state statute
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THE HIMACHAL PRADESH LIFTS ACT, 2007 
ARRANGEMENT OF SECTIONS 
Sections:  
1.  Short title, extent and commencement.  
2.  Definitions.  
3.  Permission to erect a lift.  
4.  License to use a lift.  
5.  Applications for license in case of existing lifts.  
6.  Lift not to be operated without a license.  
7.  Right to enter any building for inspection of lifts  and lift 
installation.  
8.  Appeal.  
9.  Revision.  
10.  Report of accidents.  
11.  Inspection of lifts.  
12.  Cognizance of offence.  
13.  Penalty.  
14.  Delegation of powers.  
15.  Power to make rules.  
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THE HIMACHAL PRADESH LIFTS ACT, 2007 
(ACT NO. 22 OF 2007) 1 
(Received the assent of the Governor on the 29 th  September, 2007 and 
was published both in Hindi and English in the Rajp atra, Himachal Pradesh, 
dated 6 th  October, 2007, pp. 6463-6478) 
An Act to provide for the regulation of the construction, maintenance and 
safe working of lifts, machinery and apparatus pert aining thereto 
in the State of Himachal Pradesh and matters connec ted 
therewith or incidental thereto.  
B
E it enacted by the Legislative Assembly of Himachal Pradesh in the 
Fifty-eighth Year of the Republic of India as follows:-  
1. Short title, extent and commencement .- (1)  This Act may be 
called the Himachal Pradesh Lifts Act, 2007.   
                                                 
1. Passed in Hindi by the Himachal Pradesh Vidhan S abha. For Statement of 
Objects and reasons see the Rajpatra, Himachal Prad esh (Extra-ordinary), dated 
30 th  August, 2007. pp. 4586 and 4596  
2  THE HIMACHAL PRADESH LIFTS ACT, 2007 
(2) It extends to the whole of the State of Himachal Pradesh.  
(3) It shall come into force on such date as the St ate Government 
may, by notification 1 in the Official Gazette, appoint. 
2. Definitions .-  In this Act, unless the context otherwise requires,-  
(a) “Appellate Authority” means such authority as t he State 
Government may, by notification publish in the Offi cial 
Gazette, declare to be the Appellate Authority;  
(b) “State Government” means the Government of Hima chal 
Pradesh;  
(c)  “Inspector of Lifts” means an officer not belo w the rank of 
Executive Engineer (Electrical), Himachal Pradesh P ublic 
Works Department, appointed by the State Government;  
(d)  “license” means a license granted under this A ct;  
(e)  “lift” means a hoisting mechanism equipped wit h a cage 
which moves in a substantially vertical direction, is worked 
by power and is designed or is actually used to car ry 
passengers;  
Explanation .- For the purpose of this clause a lift operator 
shall not be deemed to be a passenger.  
(f)  “lift cage” means the car or cage of a lift us ed for the 
conveyance of passengers;  
(g)  “lift installation” includes the lift cage, th e lift way, the lift 
way enclosure and the operating mechanism of the lift and all 
ropes, cables, wires and plant directly connected w ith the 
operation of the lift;  
(h)  “lift way” means the shaft in which the lift c age travels;  
(i)  “lift way enclosure” includes any permanent su bstantial 
structure surrounding or enclosing the lift way;  
(j)  “notification” means a notification published under proper 
authority in the Official Gazette;  
(k)  “Official Gazette” means the Rajpatra of Himac hal Pradesh;  
(l)  “power” means any form of energy which is not generated by 
human or animal energy;  
(m) “prescribed” means prescribed by rules made und er this Act; 
and  
(n)  “Revisonal Authority” means Secretary, Public Works 
Department to the Government of Himachal Pradesh.  
                                                 
1.  Act came in to force from 28 th   February, 2009 vide Not No. PBW (B) 3-1/2007, 
dated 6th  March, 2009,  published in the Rajpatra, Himachal Pradesh, dated 6 th  
March, 2009,  p. 8135. 
THE HIMACHAL PRADESH LIFTS ACT, 2007  3 
3. Permission to erect a lift .-  (1) Every owner of a place intending 
to install a lift in such place shall make an appli cation to such officer as the 
State Government may, by notification published in the Official Gazette, 
authorize in this behalf, for permission in such fo rm as may be prescribed, 
specifying:- 
(i)  the type of the lift; 
(ii)  the rated maximum speed of the lift;  
(iii)  the maker’s or designer’s rated capacity in weight;  
(iv)  The maximum number of passengers in addition to the lift 
operator which the lift can carry;  
(v)  The total weight of the lift cage carrying the  maximum load;  
(vi)  The weight of the counterweight;  
(vii)  The number, description, weight and size of the supporting 
cables;  
(viii) The depth of the pit from the lowest part of  the cage when at 
the lowest floor; and  
(ix)  such other particulars and details of the con struction of the 
overhead arrangement; with the weight and sizes of the 
beams as may be prescribed.  
(2) On receipt of application under sub-section (1) , the officer 
authorized in this behalf shall, after making such enquiry and requiring the 
applicant to furnish such information as may be nec essary, forward the 
application with his remarks to the Chief Engineer (Electrical) Himachal 
Pradesh Public Works Department or to the officer a uthorized by him in this 
behalf and thereupon he may either grant or refuse the permission.  
(3) The permission granted under sub-section (2) sh all be valid for a 
period of six months from the date on which it is granted.  
4. License to use a lift.–  (1) Every owner of a place who is permitted 
to install a lift under section 3, shall, within one month after the completion of 
the erection of such lift, deliver or send or cause  to be delivered or sent to 
such officer as the Chief Engineer (Electrical), Hi machal Pradesh Public 
Works Department may authorize in this behalf, a no tice in writing of such 
completion and shall make an application alongwith fee of Rs.750/- for grant 
of a license for operating the lift:  
Provided that no fee shall be required to be paid i f the lift belongs to 
the State Government.  
(2) An application for a license made under sub-section (1) shall be in 
such form as may be prescribed.  
(3) On receipt of application under sub-section (1)  such officer after 
making such enquiry as may be necessary forward the  application with his 
remarks to the Chief Engineer (Electrical),Himachal  Pradesh Public Works 
4  THE HIMACHAL PRADESH LIFTS ACT, 2007 
Department or to the officer authorized by him in this behalf and thereupon he 
may either grant or refuse the license.  
5. Applications for license in case of existing lif ts.- (1) 
Notwithstanding anything contained in sections 3 an d 4 every owner of a 
place (except installation in State Government buil dings), in which a lift has 
been installed before the commencement of this Act, shall, within two months 
from the date of commencement of this Act, apply fo r a license for the 
working of such lift.  
(2) The provisions of sub-sections (2) and (3) of section 4 shall, so far 
as may be, apply to such application and shall be s ubject to payment of fee of 
Rs. 750/-.  
6. Lift not to be operated without a licence.- Subject to such rules 
as may be made in this behalf, no lift shall be wor ked except under and in 
conformity with the terms of the license granted in respect of the same:  
Provided that nothing in this section shall apply t o a lift already 
installed on the date of the commencement of this A ct, for a period of two 
months from such date or if an application for lice nse is made within that 
period in accordance with the provision of section 5, until such application is 
finally disposed of under the said section.  
7. Right to enter any building for inspection of li fts and lift 
installation.- (1) An officer not below the rank of Executive Engi neer 
(Electrical) Himachal Pradesh Public Works Departme nt authorized by the 
State Government in this behalf may, at any time af ter giving reasonable 
notice to the occupant, enter upon any building in which a lift is installed or is 
being installed or in connection with which an appl ication for a license has 
been received, for the purpose of inspecting the li ft or the lift installation or 
the site thereof.  
(2) If on such inspection the Officer is of the opi nion that any lift in 
any building is in an unsafe condition, he may issu e an order to the owner of 
the building requiring such repairs or alterations to be made to such lift as he 
may deem necessary within the time specified therei n and may also, if 
necessary, order the use of such lift to be discont inued until such repairs or 
alterations are made or such unsafe condition is removed.  
8. Appeal .. (1) An appeal shall lie from the order issued under  sub-
section (2) of section 7 to the Appellate Authority:  
Provided that no appeal shall be entertained agains t any order unless 
the appeal is filed within 15 days from the passing of such order:  
Provided further that any appeal may be admitted af ter the expiry of 
the period specified under this section, if the app ellant satisfies the Appellate 
Authority that he has sufficient cause for not pref erring appeal within that 
period.  
(2) The Appellate Authority shall, within 15 days o f the filing of the 
appeal, pass an order confirming or setting aside the order appealed against.  
THE HIMACHAL PRADESH LIFTS ACT, 2007  5 
9. Revision.-  (1) Any person aggrieved by an order passed in app eal 
by the Appellate Authority under section 8 may, wit hin 15 days of the 
communication of such order, file revision petition  before the Revisional 
Authority against such order.  
(2) The Revisional Authority shall, within 15 days of filing of 
revision application against the order of the Appellate Authority, pass an order 
confirming or setting aside the order of Appellate Authority: 
Provided that no order shall be passed under this s ection which may 
be prejudicial to any person without giving such pe rson a reasonable 
opportunity of being heard.  
10.  Report of accidents .- (1) Where any accident occurs in the 
operation of any lift resulting in injury to any person, either the injured person 
or on his behalf any other person or the owner of the building in which the lift 
is working or if such owner has appointed an agent and had communicated his 
name to the Inspector of Lifts under sub-section (3 ), such agent shall, as soon 
as may be, after such accident, give notice with fu ll details of the accident to 
the Inspector of Lifts and also to the District Mag istrate and the working of 
such lift shall not be resumed except with the written permission of the officer 
authorized in this behalf by the Chief Engineer(Ele ctrical)Himachal Pradesh 
Public Works Department.  
(2) For the purpose of sub-section (1), the owner o f every building in 
which a lift has been installed and if he does not reside in such building, shall 
appoint an agent who shall be a resident of the tow n or village in which the 
building is situated, to give notice of any acciden t occurring in the operation 
of the lift.  
(3) The name of every agent appointed under sub-sec tion (2) shall be 
communicated to the Chief Engineer (Electrical) and  the Superintending 
Engineer (Electrical), Himachal Pradesh Public Works Department.  
11. Inspection of Lifts .- (1) Every lift shall be inspected at least once 
in six months by an officer authorized in this beha lf by the State Government 
and annual fee of Rs.750/- shall be charged for suc h inspection (except lifts 
installed and maintained by the State Government) a nd such fee shall include 
the charges for the inspection of the motor.  
(2) Whoever contravenes any of the provisions of su b-section (3) of 
section 4,sub-section (2) of section 7 and sub-sect ion (1) of section 10 of the 
Act or fails to perform the duties assigned under t hese sections shall be 
punished with imprisonment of either description fo r a term which may 
extend to two years or with fine or with both.  
12. Cognizance of offence. - No court shall take cognizance of an 
offence punishable under sub-section (2) of section  11 except on a complaint 
in writing made by an officer authorized by the Sta te Government, by 
notification in the Official Gazette.  
13. Penalty.- Whoever contravenes any of the provisions of this A ct, 
rules or conditions of a license or a direction giv en by the Chief Engineer 
6  THE HIMACHAL PRADESH LIFTS ACT, 2007 
(Electrical) or Superintending Engineer (Electrical ) Himachal Pradesh Public 
Works Department, as the case may be, under this Ac t or the rules made 
thereunder, shall, on conviction, be punishable wit h a fine which may extend 
to five thousand rupees and in the case of a contin uing contravention with an 
additional fine which may extend to five hundred ru pees for every day, with 
maximum of forty five thousand rupees during which such contravention 
continues after conviction for the first such contr avention and the license of 
the lift shall be liable to be cancelled.  
14. Delegation of the powers. - The State Government may delegate 
all or any of the powers conferred on it by this Ac t to such officer as it may 
think fit but not below the rank of Executive Engin eer (Electrical) Himachal 
Pradesh Public Works Department.  
15. Power to make rules.-  (1) The State Government may, by 
notification published in the Official Gazette, mak e rules to carry out the 
purposes of this Act.  
(2) In particular and without prejudice to the gene rality of the 
foregoing provision, such rules may provide for all  or any of the following 
matters, namely:-  
(a)  Specifications for lifts;  
(b)  The manner in which erection plans of lifts sh all be 
submitted;  
(c )  The manner in which the lifts may be tested;  
(d)  The form of application for the erection of a lift or a license 
for working the same;  
(e)  The terms and conditions subject to which and the form in 
which the licenses may be granted for the working o f a lift 
under section 6;  
(f)  The manner in which and the terms subject to w hich the lift 
shall work under section 6;  
(g)  The manner in which notice of accidents shall be given and 
the form of such notice;  
(h)  The form of notice to be given under section 7 ; and  
(i)  Any other matter which is required to be or ma y be prescribed 
by the State Government. 
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