The UTTAR PRADESH LIFTS AND ESCALATORS ACT, 2024

No. f›4(2)/L.fiX IX-V- 1 —2024-1 -ka -5-202 4
H
it‹•‹/Liic/rnr›n', Fc•lu iitii)•26, 2024
lv Junvsu:incc of’ the provisions of clause (3) of Article 34B of the Constitution
of India, the
(3‹›icrn‹ir i.splcii.setti‹ior‹ler the publication of the following English translation of the Uttar Pradesh Lift
.
111‘Eâcil$:ltoI‘ .Jblliiniyiini,2024 (Uttar Pradesh Adliiniyum Sankhya 4
of 2024) as passed by the
1.'ti:irPc.idcsli Legislature and assented to by tlic Governor on February 26, 2024. The U;ja Anubhag-3, is
atJiBirii.str:itivclyconcerned with the said Adhiniyam.
THE
UTTAR
PRADESH
LIFTS
AND
ESCALATORS
ACT,
2024
(U.P. Act no.4
of 2024)
Ax passed hy the Uttar Pradesh Legislature}
AN
ACT
to provide for the registration rim:1 regulation of the construction, installation,
maintenance
and
safe working of liffsand escalators and all ntachinery and apparatus
Shon
titleand
extent
pertaining
thereto
in the State of Uttar Priulesh and for matters connected therewith and
inciJental
thereto .
IT ISH ERL8Y enacted in the Severity-fi ftli Year of the Republic of India as
1. (l) This Act may be called the Uttar Pradesh Lifts and Escalators Act, 2024.
(2) It extends to whole of the State of Uttar Pradesh.
1140
RPH
2024
(Fif1) (Adhiniyam) data 1e

,
26
,
2024
(H)
““A MC”
lTlCtlnn Annual M«ir
1
te f13 n
C
c Contract:
autonJaticalÏy
in casc oÇ failurc or
$$. of
IanJinc
atcd opcn thc la ndin ç and I:ftc,gq
the
( )
“
>!
O
Mil tÏC Rcscuc
De vice ” or
“ART”
miam
ü
device
that opcrntes
QOWer
supply
to move the liftcar toa
doors simultancously;
(c) “Balmier”
means
a
shOrt pillar slender
above
and bulging below;
(d) “Bal ilSt fi2dQ ” means a
part
of escalator or movi
fl
g walk which ensures
1
**
at
”
e
y
by
pr M
i
d i
l
g
S
tability
, p
r
otecting
from
supporting
Crèvent
fall
the handra il.
lt also means barr icade s on top of
hazard;
moving
parts
and
the elevator car to
(e) “Co mbplat e”
means
a
pronged
plate that forms part of an escalator
landing
and engages with
the cleats of the steps at the limits of travel;
(I) “Director. Electrical
safer”
means
Director
of
Electrical
Safety,
Government
of Uttar Pradesh and shall include Additional Director of Electrical
Safety
and Joint Director ofElectrical
Safety authorized by him;
(g) “DiStriCt Magistrate”
means
the District Magistrate having jurisdiction;
)
‘*DÌV1SÌOf1al
CO iT lmission er”
means
Divisional
Commissioner
of a
Revenue
Division
having
jurisdiction;
(i) “Escalator” means a
moving
inclined
continuous
stairway
or runway
used for raising or lowering passengers which is worked by power,
(j)
“Escalator
Installation”
means
an
installation
which
includes
the
escalator,
the
operating
mechanism,
the
track,
the
trusses
or
girders,
the
balustrades,
the step treads and landings and all chains, wires and plants directly
connected
with
the operation of the escalator;
(k) “GovernmenC ’ means the Government of the State of Uttar Prudesh:
(l) “Lift” means a
hoisting
and
lowsring
mechanism
equipped
with a
cage
which
moves
in an upward and downward direction, and is worked by power and
is dcsigned or is actuall y used to carry passengers or goods or both excluding the
hoists
or rifts which
are covered under the Factories Act, 1948 (Act no: 63 of
1948) ;
(m)
“Lift Cage” means the car or cage ofa
liftused for the conveyance of
passengers
or goods or both;
(n)
Lift
]i)stalJation s
includ e the list cage, the lift way, the lift way
enclOsure,
and
the ope rati ng mc
C
han ism
of the lift and all ropes, cables, wires,
safety provisions and plant
and
machinery con nected
with
the operation of the
(
€i
) “Lift Way” meil n
s
the shaft or hoist
¥V
ay i
1
V
!lic' tl
l
c li*
c
ag
G
tra
v
el
s
:
 '' 2024 (Fi ft) (Adhiniyarn ) tlal8 IC
Définitions
9

‹›wner
to
ercct
liftur escalader
lniin alion un
c‹›n\misticning
and
bc£urc
use ul”
lil\or csc:iIalur
cliclosiug
the lifl *vi y;
($)
l$ s} ccJor
ct$I$$ l
lcctr *‹l
} tj5;pcClor '‘‘’'nittcd by GOV 1T11T1Cf11 ‘'
Utt‹tr I’v‹Irlcsli;
(r) “Oïvncr” tîicnns a
oivns ot opcratcs or
crson
or bocly tif pcrs‹ins or a
lift,cr al«tr
r movi•s
*lk
authorizcd
agent for this behalf;
bod y corporate who
ppd
sball includc his
(
S
) “Passenger” means any person
who
uses
the lÎff r
cs
Gil
l
il
tor
for the
purpose
of the conveyance;
R!*!!** •’oit :- For the purpose of thÎS ClilUSO ,Y
"
ä t O
’
decmed
to bea passenger;
shall also be
(t) “Power” means any form of energy which is not generate d by human or
animal
agency;
(u) “Premises” means any Structure, whether temporary
1"
P*
" " 1
t2
n
t
•
"
a
liftor escalator is installed;
(v) “Prescribed” means prescribed by rules made under this Act;
(w)
“Private
Premise”
means
someone's
own
rcsidentia'l Grouse, having one
basement
floor, ground -floor and Evo floors above ground floor .
used
by his own
self or by his family merribers ;
(x) “Public Premise” means allpremise which:are not “Pnvate ’Premise” ;
(y) “Rated Speed” means the spead at which the liftor oscalator is designed
to oyeratc;
(z) “Rules’ means rules made under this Act;
(aa) “Secretary in Power Department in Government of Uttar Pradesh” means
senior
most
amongst
Additional
Chief
Secretary
or
Principal
Secretary
or
Secretary
in Power Department in Government of Uttar Pradesh;
(ab) “Section” means a section of this Act;
(ac) “State” means the State of Uttar Pradesh .
3. (1) Every owner ofa
place intending to installa
lift or an
premise
after the commencement of this Act, shall make an applicatio n
may
be prescribcd giving full details or information asprescribed , to
the Government may authorize in this behalf.
(2) On receipt of an application under
this section shall register itand a
registration
the applicant.
(3) Applications for
separately.
(4) Añer registnition,
authorized undcr section 11.
escalator
in any
in such form as
such
officers as
sub section (1), the officer authorize d under
number
shall be generated to be .Shared with
“Private
Premise”
and “Public Premise” shall be registercd
the owner shall get his liñ or escnlator erectod
bya person
4. The owner who has registercd to installe fifi
intimdt<
thC uon1g|gtiorl o£ gofmtj¡ss¡ojj¡I\g, {jgf y
s
the Govcrnmcnt may «ut horize in this bCht›lf on a
along witha
fee as may be pr•s•ribe d
 1140 ltPl1 2024 (l'ifl)(Adliiniyain) daté te
or csc*)‹!tor *tnüer cction 3
shell
prescribed
tDrinat for the purpose

CŁV‹1],
|{Ę
OECł
(OFÎgİllül
E quipme nt
rc
s
istcrcd under sec
t
ion
11
(bj HC Shall submit eve
other
arrangem
ent
made
as tlicCìox•Crnment ma
c
**c*l'it‹›**
I í* Prcn›i*c iS múinlíłinc‹l
" "
*ompulsoiiy
Man ufact urer) or
øg
Maintenance
t
***
C
>
•t
1
•»• ívc AMP frcm the
his
authorized
service
provider
w
year a
cop y of the AMC for
for thC main tenan ce of lifts and
his liflor CSGillator or any
escalators
to such officers
y author ize
in this behalf Ona prescribed format
Provided
thãt for the liíts
owner
shall not be required to
(c) he shallensure
or agency authorize d
orescalator scommissioned
in private premises, the
submit
the copy of the AMC every year ;
t
h
ä
t
h
e
UÌİO
F G
SCal ãtO f İs maintained by the competent person
under
section II
at least on monthly basis;
(d) he Shall take a
fitness certificate from the AMC technical team every time the
technical
team
visits for maintenance or attending to any fault and the entry to this
effect
shall
be
made
by
the
AMC
technical
team
in the logbook for periodic
maintenance
;
(e) he shall also ensure that any technical fault coming up during day-to-day
operations ,
are attended promptly. Till such technical fault is attended, it shall be
obligatory
on part of the owner to place a
visible display for ‘NOT IN USE” of the
!i4 or escalator ;
(f)A
logbook
of periodic maintenance shall be maintained and displayed near líft
or escalator installed in Public Premise and the same shall be produced when asked
by any such officers as the Government may authorize in this behalf;
(g) A mock drill exercise shall be taken up at least twice ina
year by the owner
or his authorized person for safe exit of passengers trapped inside the liftin case of
anemergency.
6.
The
owner
shall ensure the provision of installation of an automatic rescue
device
in the lift to rescue the travelling passengers trapped inside, in case of any
brcakdown.
The
device
shall be such that the liftreaches at the nearest landing fioor and
kecping
the landin g and
cage
doors
open.
There
shall be adequate light in the liftand two-
ray
communicatio
n syste m to be used by the passenger and emergency bell inside the liftto
bc used in ease of any eme rgency . There shall bea display of instructions for the passengers
about how to use the emergency provision s in the lift:
Provided
that Cc T V
camera
shall be installed in all lifts installed in public
7 .
In case of Public
Premise
, the owner shalltake insurance mandatorily toc
*dequa tely to any
nsk of
accide nts or misha ps dur
ing operation s of the liß or escalator to cover
Safety of
passenger
atcr
lnsunincc
using stlth
lift orescalator
ar1d theamoo rlÍ Jilyablc to thc deceased
must
bec ommCnS U fbt « to the nurms pre scribe d by the Government
iho
or
Provided
that for thc liß
żî
or cscal to
C
^
Î
xiOf\/ü th GnvC trnrnt ȘíCITlİSCS T\0
'**^* ncc shüll be required.
 '4 PH2024(FiR(Adiniym)dN

:i.Sa›e
as otlicr» isc providcd in tliisAct, the rclcvant code of prnctice with
rcspcct
io building in which the liil or csciilator is to be installed, the lift and escalator
itsclf, any c›ilu.•rclcctrical or nicchanical upparatus and installations and any other code of
mechanical
FClC\”aricc,
shall b • adhered to. The lifts and escalators in public premises shall be
1 TlSl0ll5tiOll ilflCl
disablcd-tücndly.
li(1 or csciilator
Rc•g°istraiion
in
case
of
existing
lifts
and escalaters
Registration
of
and
insiallinp•
apency,
agency
in volved in Ah4C
9. (1) Es'ery registration shall be valid fora
period
of who1c life of the lift or
CSCfllator
as ascertained by the manufacturer.
(2) ln case any alteration or addition is made to an existing liftor escalator, fresh
registratio n shall be mandatory.
(3) In case any liftor escalator installed is shifted to some other premise, fresh
registration
shall be mandatory.
(4) The period of registration for installations under sub-sections
(2) and (3) of
this section shall be valid for the fresh life span of the liftor escalator as ascertaine d by
the manufacturer after alteration or addition or shifting.
(5)A
liftor escalator installed in the premises shall be uninstalled by the owner
of the lift or escalator on expiry of life span of the lift or escalator specified by the
manufacturer.
10. (1) Nohinthstanding anything contained in sections 3
and
4, every owner ofa
place
in which a
lift or an escalator has been installed prior to the commencement of
this Act. shall, within six months from the date of the commencement of this Act, apply
to such officers as the Government may authorize in this behalf for registration for
operating
such liftsor escalators ona prescribed format along with prescribed fee.
(2) The other provisions of this Act shall be applicable on these lifts and
escalators.
In casc any modifications or alterations are required in the lift or escalator to
meet
out the provisions of this Act, it shall be completed within thirty months from
the date of commencement of this Act. Till then, no punitive action shall be taken for
such
liftsand escalators which are covered under section 10.
11. (1) All manufacturers. commissioning and installing agencies and agencies
involved
for AMC shall get them registered with such officers as the Government may
authorize
in this behalf.
(2) They shall have to apply for such registration on a
prescribed
format
and
along with prescribed fee.
(3) The desired qualifications for them shall be asprescribed
by the Government.
(4) ln case of any complaint or any information regarding non- complian ce of the
provisions
of the Act or rules made thereunder,
such
officers
as the Government may
authorize
in this behalf, may givc a
shoiV
cause
notice
to
the
manufacturer
or
commissioning
and
installing agency or agency involved for AMC. After giving due
opportunity
of hearing, if the officer findsnon-complian ce of the provisions of the Act
or rules made thereunder he shall cancel hisregistratio n.
 1140 RPfl 2024 (Fif1) (Adhiniyam) data 1e

26
2
24
I *.( I )
In c:lire ‹›i”
injury
to ltunJ.tn
”r 'cii,I
i›r•,i‹ fr,ii
pcrxoii
tluly
‹i I(ltoriy cd
by
O
W t
1
r
bclialf
lting into
bc olli e.Itf ïry on tl1C |3art où the cwncr ur “ °
C
Ents .\nt\
„,jj put bc intCFÊCf"CÙ tVith
in
any
manner
\
fkjj jÇ Of such lifl Or QSCdl@t{jj• Shall
pcrm'
.fiSiOn
of thc DistriCt Magistr ate
i.›nical report from Electrical
*
a
lifl or esc.t1utor rcsu
or any othcr such officcrs
12 (1). the lift or cscalator installation
C.XCCpt
for
thc
rescu«
operation
nnd
the
not
be
resumcd except with the prior writtcn
whO
shall give permission only after taking a
lnspector having jurisdictio n.
(3)A
Separate
logboo k
R
i a
é
lix or escalator installed
a*ked by any such officers
of ac cident al history shall be maintained and displayed
in Public Premise
and the same shall be produced when
a
S t
he Gover nme
flt
may
authorize in this behalf.
(4) in casc of any accident under section
require any Electrical Inspector and an Executive
report .—
12 (l), the District Magistrate shall
Magistrate,
jointly, to inquire and
(a) as to the cause of any accident affecting the safety of the public, which
may
have
been
occasioned
by
or in connection with the installation, operation
and maintenance of liftor escalator ; 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 alTect the safety of any person..
have
been
complied
with.
The
District
Magistrate , while ordering the inquiry ,
shall indicate a
period
within which the report shall be submitted.
{Sj
Every
Electrical
Inspector
and
Executive
Magistrate
holding
an inquiry under
sub section (4) of this section shall have all'the pCiwers ofa Civil Court under the Code of
Civil Procedure. 1908 (Act no. 5
of 1908) for the purpose of enforcing the attendance of
witness
and
compelling
the production of documents and the material objects, and every
person
required
by an Electrical Inspector or such other person who are legally bound to
do so within the meaning of section 176 of Indian Penal Code , 1 S60 fAct no. 45 of
(6) The inquiry shall be concluded as expeditiousl y as
the time-limit indicated by District Magistrate and the {nquiry
to the District Magistrats.
(7) Financia l com pensati on
possible, but not later than
Report
shall be submitted
shall be paid to the family of the deceascd or to the
person
injureJ
or his legal guardiafl
section
12 (1) in the manner as may be
, in ease of a
minor,
in case of accident under
prescribed
by the Govcrnment for the purpose, by
de owner not later than the period pre scribe d since
submission
of inquiry report .
Ouvrier
ray
rccovcr
the com pensati on pa<ly
€ 1
r fully from
dCCl dcnt in the inquiry repor t or any in sura nc e claim.
’d+‹!y
of the Jc cca scd
or to the
yerson
"*P d
liously
as
possible,
but
not
la/
Qf
lhilfl
anyone
found
responsible
for the
nhall ensure
that due compcnsiition iS
ilid tO ÎhC
injf!rcd
in the iicCidcnt unüer scction
12 (1) as
C
tp/ ns atio f
t
by
the c›vncr, the District
tor lirerccovcry
as iirrc*t:s Ot’ l‹lRÖ

Becovmy
of
Dues
for acts dcnc
nciticcs, orders
cr documents
cnnJ
Plai nt nr .iny in formait ^
jtiri ‹lictit›n .tn‹I Excc\iii vc Miigislr:itc .iutItnri7 .Ctl
I›iIiItliily
I‹›F i l1x|3cCt ioil
Uf
liI\ or csC.tI •iIOr Uf›‹lCr
rcgard ing no n-complia ncc of
lnsycctor
having
by
Distric t Mag istrats
may
j›rcntiücü
tvilli yrior ycrmiüsieit ul" District Magiütr•ttc•
(2)
Any
Elcctrical
Inspector
and
h4agistr:rte under sub-section (l) shall
thc Act.
cnter any
in public
Executive
{VJilgistrat c authorized
by
have . 11 poser, as mcntionc d in section
(3) A
detailed
report
of“ the findings after inspection shall
District
Magistrate
as expeditiously as possible, but not later than the
by District Magistrate.
District
12(5) of
be
submitted to the
timc -lim it indicated
(4) Based on the report, the District‘ Magistrate shall issue directions tO
to rectify the reported findings relating.to non -complian ce of the provision s
and rules marée thcreunder. The.owner om any person author ized by owner for
shall
coniply
thèse
directions
and
report
compliance
to
the
expeditiously
as
possible,
but
not
later
than
the
time-limÎt
Nlas'
trate.
Explnnation:
In case the non-compliance is
safety.
the
District
Magistrate
shall
order
and
the
escalator
shall not be in operation tillit isrectified.
the owner
of the Act
the purpose
District
Magistrate
as
indicated
by
District
of serious nature endangering ihuman
owner
shall ensure that the lift or
(5) Non-compliance of the directions, under sub - section (4) shall 'lead to penal
action under this Act.
14. All sum payalile as fees or interest or.compensation or any other ‹dues under
this Act shall be:recoverab1e as arrears of4he'land revenue.
15.A
late fee shall !be .Charged to 4he owner.in case he violates any feline
prescribed
under.this Act oriniles made thereunder:asprescribed.
16. No ,suit,prosecution ow other legal proceedings shall be instituted against any
office for anything; which is done tin good faith,‹or*ntanded to be done under this Act or
die rules or the order made thereunilcr.
17.
(1) Every notice, order or dOCtlmBOt !AJ ‹or under this Act required or
authorized
to be addressed to any person may be served by post or through electronic
mode
or left—
(a) where a local authority itsthe addressee, at the office of the local authority ;
(b) where a
company
is the ,addressee, at the mgistgred 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 ;
(c) where any other person isthe
abode
or business of the person.
addressee,
at the usual or lastk now n place of
(2) Every notice, order or document b
be addressed to the owner or the agent of the
y
or under thÎS Act require d or authorized to
dcemed
to be properly addressed, ifaddressed
of the owner” or “occupant" of the premises
delivering
itora true copy thereof to some p
on the premises to whom the same can with
iton some conspicuous part of the pr cvise s.
 1140 RPI 1 2024 (l'iI1) (Adhiniyam) Jata Ic
O
wner
oroccupa nt of any permises shall be
by thedes cri ptio R Of the“owner"
(namir lg the pretjj
ises) and may be
erson on the premises or, ifthere:
rca sona blediligen ce be delivere d,b
or “agent
Served by
no person
y
affixing

2) ’*’*
*# '!’^’”
^**! !+•P‹*1^«4 by Dircc\or, ù.lacIriccl ùiifcty .tlitililie t/*•‹/*
olĞccr dcsİgRütcŁÏ Şy Șgg y
•:=•
:
Ü D
•ÎËt
Øt in Gcvcrmncnt of
ttÎ\/’
f
•ÎÊt Ñ)ÎÕ
bcIC11’ tltC
Tî\ck of SyCC Ï
:i\
Scc rct ary.
l9.
Thy
ÉtZtC Ï ŽO
vcmnic
itt
mny,
fry xotiFlCßtİOh Ïl\the Offici al
Gazette,
mxkc ru)c.« !U
W
č^! f)
t
^“^Y
^***• r»*o
^» fthirA«t.
”°*°*°’
* • Th*
* *
**niment
may,
by notification in the Officiiil Gnzcùc• eK*mP/ °°y
""""
'*
P*
e
*>›
S
* FlOm
A
dhe ring
to 8ic provisìo ns of this Act or
rules
mndc
thcrc iinde
r
:
Provided
that
due justification shall be given in
tlicn
otificiitl on for exempt ing
such
prcmÍSC
ãñd
İtwill be
done
exceptionally.
2Ï
In the app licotiox
of the yrovi.«iox ot”tltİś /ŸCf IO
lift‹fiOf CÑÜ‹Î)*ÌtOfù I
Ñt‹Î))CÙ i«
ApçlicatJofł Of"
any
premise
situated
in Uñar P»dcsli belonging to any Govcmmont or Se mi-Gov ern ment
or Publi
c Sector Undeoakings,
tlicprovisions oï this Act shall
be modifie d lo the extent
‹. ..».›..
specifie d in the Schedule,
Government
22. Nothing contained in this Act shall
affect
the
provision.s
ol‘ tln Slcct
yipițy
Ñ8VÍfl$ ÉÎlit8SL
Acç
2003
(Aot no. 36 of 2003) or any rults made thereunder.
SCHEDULE
(See section 21)
1
In
sub-sectìon
(i) ofscctioû
3,
for the
wordx
"cvcr
y
owxcrs",
th0
words
“
every
Govc r
ri mcnt
Officer-in-chnrge”
shall be substitutcd.
2
Insub-section
(1) of section 12, for the words
“the owner or
any othet
person
dul
y authorized
by owne r for the purpose”, the words “every
Govern
men t Officer-i
n-charg e or aøy
other officer
duly authorized by him” shall be substituted.
3
Insub-sectio
n
(l) (a) ofsectiox 17, for the words
“where »
Io
••l uuțhorlty
is the ad4r«s
scc, at
the office of
the local authority ”, the worJs "whcr «gove’i ziment
iso4d rc »s50 , ut
t Ë c office of the
officer -in
-chdrg c” shAll be »ubs•tİtutcd.
1
’
'112024 țĘJfl)tAdhlnlyam) &ln l<

'št .xI I
h‹lN I
th
t›l‹J› ‹”‹*
‹'!*!* ’*”"" *
!**
«It r<ș’ læiltlinp-s in Uiliir l'radcsli, the- use ol” li8s and
}*lll^)icit.sïïcll Us ãrivaİc prciJãis9-s. WițÍj tlic increasíflș usc *
at< ídciit.s•rel.ated lo them a re
also
increasin g.
In the abse n
ce
Of
and
cscahiiws
in the state, there
is no
e(fectlve
contr ol
on
the
lifts
ana
C,Gal
ato rsi
n lhu ïlalc,
pp ep(J (¡qqqpț pppțaifìiHg to lifls
lifi •
nd
esc
ala tors
installed
in
iiiulti-
Gloried
buildings
and
building
owners
a re o
perating
lİfiS
rind
follow ing
.any safety rules.
Due
to non-use of
safetydevice
s in
lifts
e5
calat
O
F
S
Arbitr
arily
without
install
ed by b
ullde rs
ìn multi-
.xtoreybui ldings
.
complaints
are being made by th
ea
llotte es to
the Go
nce
rned de
velopment
autho ńl
y and other forums.
Lifls a
nd
escalato rs are frequently used by the
general
pubìi
c
ifl
C
ludi ng
elderly
persons,
children
and
persons
with
disabilities. Their safety, while
using l
iñs an
desc
alat or s is
of utmost
importance.
With
this
objective
in
mind,
it is
required
to be
st
rictly
ensure
d
that
the
manufacmring,
constmction,
quality,
built-in
safety
featur
es, inst
alla tion,
op
eration
and
maintenance
of liflsand escalators
is in adherence
to the relevan tc
o8es
and p
rocedure
s.
In view of the
above,
it has been decided to
make a
law top
rovide
for the
regiskation
and
regulation
of the constmction, installation, maintenance
and
safe•
working
of
liBs
and
escalators
and
all
machinery
and
apparatus
pertaining
thereto
in the State
of Uttar Pradesh
and
lÕr ma a er 5 connected therewith and incidental thereto.
The
Uttar Pradesh Lifls and Escalators Bill, 2024 is introduced,
accordingly.
’Ž IUr "10Q ¢QO -\!OŚ Ì0 1 140 7I??* Td —2024 -(3151 )—5 99 0ÎÎÎ6İ
¢FI‹îÇJ^.0ÇOQ!ß—*'OÕU
17Ł
1110 ÎČ1ITÓ1—2024—(31C2)-300 9ŃÏ4I
By order,
ATUL
SklVASTAVA,
Priitniikh Sucliiv.

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