In exercise of the
powers conferred by sub-sections (1) and (2) of section 12 of the Maharashtra
Lifts Act (X of 1939), in its application to the State of Maharashtra, the
Government of Maharashtra hereby amends the Bombay Lifts Rules, 1958, the same
having been previously published as required by sub-section (1) of section 12
of the said Act, as follows, namely: These rules may be called the Bombay Lifts
(Fourteenth Amendment) Rules, 2015. In the preamble of the Bombay Lifts Rules,
1958 (hereinafter referred so as " the principal Rules") for the
words, figures, brackets and letter " the Bombay Lifts Act, 1939 (Bom. X
of 1939) " the words, brackets, letter and figures " the Maharashtra
Lifts Act (X of 1939) " shall be substituted. In rule 1 and throughout the principal Rules,
for the words and figures " Bombay Lifts Rules, 1958 " wherever they
occur, the words " Maharashtra Lifts Rules " shall be substituted. In clause (1) of rule 2 and throughout the
principal Rules, for the words and figures " the Bombay lifts Act, 1939
" wherever they occur, the words " Maharashtra Lifts Act " shall
be substituted. In rule 3 of the principal Rules ", in
sub-rule (2), for the words and brackets " Chief Engineer (Electrical)
" the words " Chief Electrical Inspector " shall be substituted. In rule 4 of the principal Rules, in sub-rule
(2), for the words and brackets " Chief Engineer (Electrical) " the
words " Chief Electrical Inspector " shall be substituted. In rule 6 of the principal Rules, in clause
(v), in the Explanation, for the words and brackets " Chief Engineer
(Electrical) " the words " Chief Electrical Inspector " shall be
substituted. In FORM A appended to the principal Rules,
for the words and brackets " the Inspector of Lifts, Bombay, Public Works
Department, Bombay " the words " the Inspector of Lifts, Maharashtra,
Industries, Energy and Labour Department, Mumbai " shall be substituted. In FORM B appended to the principal Rules, (a)
for
the words " The Inspector of Lifts, Bombay " the words " The
Inspector of Lifts, Maharashtra " shall be substituted; (b)
for
the words and brackets " Chief Engineer (Electrical) " the words
" Chief Electrical Inspector " shall be substituted. In FORM B-1 appended to the principal Rules,
for the words "The Inspector of Lifts, Bombay" the words "The
Inspector of Lifts, Maharashtra" shall be substituted; In FORM C appended to the principal Rules, (a)
for
the words "GOVERNMENT OF BOMBAY" the words "GOVERNMENT OF
MAHARASHTRA" shall be substituted; (b)
for
the words and brackets " Chief Engineer (Electrical) Bombay " the
words " Chief Electrical Inspector " shall be substituted. In FORM F appended to the principal Rules, (a)
for
the words "State of Bombay" the words "State of
Maharashtra" shall be substituted; (b)
for
the words "The Inspector of Lifts, Bombay" the words "The
Inspector of Lifts, Maharashtra" shall be substituted. (c)
for
the words and brackets "The Commissioner of Police, Bombay" the words
"The Commissioner of Police, Mumbai" shall be substituted.BOMBAY LIFTS (FOURTEENTH
AMENDMENT) RULES, 2015
PREAMBLE