In exercise of the powers conferred by
section 12 of the Bombay Lifts Act, 1939 (Bombay Act No. X of 1939) as extended
to the National Capital Territory of Delhi, the Lieutenant Governor of the
National Capital Territory of Delhi, is pleased to make the following rules to
amend the Delhi Lifts Rules, 1942, namely: (i)
These
rules may be called the Delhi Lifts (Amendment) Rules, 2017. (ii)
They
shall come into force on the date of their publication in the Delhi Gazette. In the Delhi Lifts Rules, 1942 (hereinafter
referred as the said rules) in rule 7, after sub-rule (2), the following shall
be inserted, namely: "(3) (1) Every owner of a place, where a lift is
installed for which a licence to work has been granted, shall make necessary
arrangement to get the lift tested and certified for safety, once in a year
from an authorized person; (2) No person shall be authorized to carry
out testing and certifying the installation of lifts unless such person
fulfills the requirements laid down in the Third Schedule to these rules." In the said rules, after Second Schedule, the
following Schedule shall be inserted, namely: "THE THIRD
SCHEDULE Procedure and
requirements for authorization of persons to carry out testing of the lifts
(see rule 7(3)(2) (1)
(i)
The Government may authorize certain persons who fulfills the eligibility
criteria as mentioned in clause (2) for the purpose of testing and certifying
lift installations; (ii) The Government may also suspend or
revoke authorization whenever there are reasons for the same after giving a
reasonable opportunity in writing to such authorized person. (2)
An
application along with necessary documents shall be made by a person who
fulfills the following criteria for seeking authorization to carry out testing
and certifying the lifts, namely: (a)
Educational
qualification: Possess a Degree/Diploma in Electrical/Mechanical Engineering or
its equivalent from a recognized university or institution with at least
five/ten years of experience, respectively, in the field of
Electrical/Mechanical Engineering relevant with installation, erection and
testing of lifts; (b)
shall
not have attained the age of 65 years on the date of submission of application;
and (c)
shall
submit a copy of Aadhar number and copy of proof of residence/office premise in
Delhi."DELHI
LIFTS (AMENDMENT) RULES, 2017
PREAMBLE