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TAMIL NADU LIFTS RULES, 1997
THE TAMIL NADU LIFTS RULES, 1997
(G.o.Ms.No.173, Energy (B1), 3rd November 1997)
No.SRO.A/117(c)/97.-
In exercise of the powers conferred by sub-section (1) of Section 22 of the Tamil Nadu Lifts Act, 1997 (Tamil Nadu Act No.XXXV of 1997), the Governor of Tamil Nadu hereby makes the following rules:-
1. Short title and commencement.-
(1) These rules may be called the Tamil Nadu Lift Rules, 1997.
(2) They shall come into force at once.
(3) These rules shall apply to the whole of the State of Tamil Nadu.
2. Definitions.-
(1) In these rules, unless the context otherwise requires,-
(a) “Act” means the Tamil Nadu Lifts At, 1997 (Tamil Nadu Act No.XXXV of 1997);
(b) “Form” means a form appended to these rules;
(c) “Section” means Section of the Act;
(d) “Licensee” means the owner of the lift to whom the licence is granted;
(e) ‘Urban Local Body” means the Corporation, Municipality or Town Panchayat;
(f) “Inspector” means an Inspector appointed under Section 3 of the Act;
(g) “Licensed Electrical Contractor” means the contractor who is licenced by the Electrical Licensing Board Government of Tamil Nadu for carrying out electrical works.
(2) All other words and expressions used herein and not defined shall have the meanings assigned to them in the Act.
3. Permission to erect a lift or for making additions or alterations to existing lift.-
(1) Every owner of a place intending,-
(a) to erect a lift in such place; or
(b) to make additions or alterations to existing lift shall make an application in Form “A” to the Inspector. Every such application shall be accompanied by,-
(i) Triplicate copies of drawings duly signed by the applicant showing the following particulars, namely:-
(a) Layout of the lift erection;
(b) Plan;
(c) Sectional elevation;
(d) Arrangement of doors;
(e) Lift well enclosure;
(f) Size and position of the machine relating to the lift well;
(g) Position of hoisting machine;
(h) Number of floors to be served and total travel; and
(i) Wiring diagram of the complete electrical installation with all wiring, light points, switch fues, control panel and other electrical apparatus, size of wires, earthing scheme with size of earth leads, method of construction of earth electrodes, laying of cables for lift equipments duly signed by the manufacturer of lift or company of Electrical and Mechanical Engineers to whom the lift erection work is entrusted and also signed by the licensed electrical contractor to whom the electrical erection work is entrusted:
Provided that the additions or alterations proposed to be made to existing lift installation shall be shown by district colour:
(ii) Copy of approval obtained from the Urban Local Body concerned for the Building Plan:
(iii) A chalan for fee of Rs.500 (Rupees Five hundred only) for a lift remitted into Government Treasury.
(2) On receipt of an application under sub-rule (1), the Inspector shall after making such inquiries and requiring, the applicant to furnish such additional information in Form “A” either grant permission in Form ”B” or refuse the permission applied for within one month.
4. Licence for working a lift.-
(1) Every owner of a place who is permitted to erect a lift in such place under rule 3 shall, on completion of such erection of lift, give a notice to the Inspector and shall make an application to him for a licence. The notice for completion of the erection of lift and the application for licence shall be in Form “C” along with the following:-
(a) a work completion report of the erection of lift in Form “D” as obtained either from the manufacturer of Lifts or a Company of Electrical and Mechanical Engineers, as the case may be;
(b) a completion report in Form “E” of the licensed electrical contractor:
(c) a chalan for a fee of Rs.500 (Rupees Five hundred only) towards the licence remitted into a Government treasury;
(d) Copy of insurance policy taken by the owner of the lift, covering insurance for the person using such lift.
(2) On receipt of an application under sub-rule (1) above, the Inspector shall arrange for inspection of the lift within fifteen days and on getting himself satisfied that all the requirements of the Act and these rules are complied with he may grant licence in
Form “F” within fifteen days from the date of receipt of compliance report of rectification of defects.
5. Renewal of Licence.-
(1) (a) An application for renewal of licence to work a lift shall be made in Form “G” to the inspector three months prior to the date of expiry of the licence along with a fee of Rs.500 (Rupees five hundred only) for a lift towards the renewal of licence remitted into a Government Treasury;
(b) if the application for renewal of licence along with fees and copy of renewed Insurance Policy taken by the owner of the lift covering insurance for the persons using the lift is not produced to the Inspector within the period referred to in Clause (a) an additional fee of Rs.50 (Rupees Fifty only) for each lift for a delay of each month or a fraction thereof shall also be remitted into the Government Treasury by the licensee and the challan shall accompany the application for renewal of licence.
(2) On receipt of an application with the required fees under sub-rule (1), the Inspector shall make an inspection within fifteen days and on getting himself satisfied that the provisions of the Act and rules are complied with, the inspector shall renew the licence in Form “F” within fifteen days from the date of receipt of compliance report of rectification of effects if any.
6. Application for licence in case of existing Lifts.-
Every owner of a place in which a lift has been erected and is being worked immediately before the date of the commencement of the Act and is in operation, shall apply in Form “H” along with a fee of Rs.500 (Rupees Five Hundred only) remitted into a Government Treasury and a Copy of insurance Policy for the persons using such lift and obtain licence in Form “F” within two months from the date of commencement of the Act.
7. Terms and conditions of licence for working of lift.-
Every lift shall be operated, subject to the following terms and conditions namely:-
(1) The licensee shall forthwith report to the Inspector any defect in the operation of the lift;
(2) The licensee shall not carry out any additions or alterations to a lift erected without obtaining permission in that behalf from the Inspector as required under these rules;
(3) The licensee shall not use the lift which is not in a safe condition and shall be solely responsible for the safe maintenance of lift, so that these rules are always complied with:
(4) The maintenance of the lift shall be done by a manufacturer of Lifts or Company of Electrical and Mechanical Engineers approved by the Inspector.
(5) No other person shall willfully interfere with any mechanism of the lift;
(6) Every lift operator, if appointed in case of manually operated lift, must have attained the age of eighteen years and shall be a person who has been trained in the correct operation of the lift;
(7) When a lift erected at any place eased to be used as such, the owner shall either remove it or maintain it in safe mechanical condition after disconnecting it entirely from the electric supply; All gates and doors shall be securely locked, so as to prevent the accidental entry to lift well and to prevent inadvertent use.
(8) All electrical works in connection with erection of lifts shall be carried out in accordance with the provisions of the Indian Electricity Act, 1910 (Central Act IX of 1910) and the Indian Electricity Rules, 1956;
(9) All apparatus and components of Lifts shall be of sufficient ratings and of sufficient mechanical strength for the duly which they may be required to perform under the environmental conditions of installation and shall be constructed, installed, protected, worked and maintained to ensure safety of human beings and property.
(10) The code of practices prescribed by the Bureau of India Standards including National Electrical Code (See Form No.E) shall be followed in respect of the lift and its installation.
NOTE: Please refer the Bureau of Indian Standards Act, 1986 (Act 63 of 1986) and The Bureau of Indian Standards Rules, 1986.
(11) The material and apparatus used shall conform to the prescribed specifications of Bureau of Indian Standards; and
(12) The lit shall be tested in the manner specified in specifications and Codes of Bureau of Indian Standards. (See Form No.E).
8. Appeal.-
Any person aggrieved by the order or direction of the Inspector made under sub-section (2) of Section 11 of the Act may make an appeal to the Chief Electrical Inspector to the Government of Tamil Nadu and the appeal shall be accompanied by a copy of the order or direction appealed against.
9. Precautions to be adopted by the owner of the lfit.-
No electrical installation work, except such as replacement of lamps, fans, fuses, switches and fittings as in no way alters its capacity or character shall be carried out on behalf of the owner of lift except by an licensed electrical contractor.
10. Intimation of accidents.-
The owner of the place shall give full details of accident specified in Section 13 of the Act on Form ‘1’ to the officials specified in the said section.
11. Qualifications for appointment of Inspector.-
The qualifications prescribed in the special rules for the Tamil Nadu Electrical Inspectorate Service for the Electrical Inspector shall be the qualifications for the persons to be appointed as Inspector.
FORM ‘A’
(See Rule 3 of the Tamil Nadu Lifts Rules, 1997)
APPLICATION FOR PERMISISON
TO INSTALL
------------------------------------------------------------------------------- A LIFT
* TO MAKE ADDITIONS OR ALTERATIONS TO
To
The Inspector of Lifts
1. Full Name and address of the Applicant
2. Name and address of the Agent if any
3. (a) Address of the premises where the Lift is to be (made additions or alterations) installed
(b) Approval reference of Urban Local Body concerned for the Building Plan (Copy of approval letter and approved plan to be enclosed).
4. Whether a licence has been previously granted (Details to be given).
5. Type and Make of Lift proposed to be erected (A sketch of the Lift and erection
6. The rated maximum speed of the Lift. The Marker’s or Designer’s rated capacity in weight (Kgs)
7. The Maximum number of passengers in addition to the Lift operator which the lift can carry.
8. The total weight of the Lift car carrying the maximum load (weight of car plus maximum allowable load).
9. The weight of the Counter-weight(Kgs)
10. The number, description, weights (Kgs.) and size (in sq.mm.) of the supporting cables.
11. The depth of the pit from lowest part of the car when at the lowest floor (in mms)
12. Details of the construction of the overhead arrangement with weight (Kgs.) and size (mms.) of beams
13. A fee of Rs.500/- (Rupees Five hundred only) for each Lift paid into Government Treasury is enclosed.
Date: Signature of the applicant
Encl: (1) Chalan
(2) Copy of approval obtained from the Urban Local Body concerned for the building plan.
FORM ‘B’
(See Rule 3(2) of the Tamil Nadu Lift Rules, 1997)
GOVRNMENT OF TAMIL NADU
Letter No…………………
To
………………………..
………………………..
………………………...
SUB: Permission for *erection of Lift* or making additions or alterations of existing Lift at the …………………….. Granted.
-------------
*Under sub-section (3) in Section 4 of the Tamil Nadu Lifts Act, 1997 (Tamil Nadu Act XXXV of 1997, permission is hereby granted to erect Lift* under Section 9 of the Tamil Nadu Lifts Act, 1997 (Tamil Nadu Act XXXV of 1997), permission is hereby granted to make additions or alterations of existing Lift at the premises
………………………………………………… owned by ……………………… subject to the provisions of the Tamil Nadu Lifts Act, 1997 and the Tamil Nadu Lift Rules, 1997.
The permission shall be valid for a period of six months from the date on which it is granted.
The lift shall not be worked until a licence is granted by the Inspector of Lifts for working the lift in accordance with Rule 4 of the Tamil Nadu Lift Rules, 1997.
Signature ………………………………..
Inspector of Lifts, Government of Tamil Nadu
FORM ‘C’
(See Rule 4(1) of the Tamil Nadu Lifts Rules, 1997)
NOTICE INTIMATING THE COMPLETION FO THE WORK OF ERECTION OF A LIFT AND APPLICATION FOR A LICENCE TO WORK THE LIFT
To
The inspector of Lifts
………………………
Sir,
SUB: Erection of Lift at the ……………………
With reference to your letter No………………………………. by which permission has been granted to erect a Lift at the above mentioned premises, I/We have to state that the work of erection of the Lift was completed on ………………………….. by Thiru ……………………. I/We further request that a licence for working he Lift may be granted. The work of erection of the Lift has been carried out in accordance with the provisions of the Tamil Nadu Lifts Rules, 1997.
A fee of Rs.500/- (Rupees Five hundred only) has been paid into the Government Treasury and the Treasury receipt for that amount is enclosed.
A Work Completion Report of the manufacturer of Lifts or Company of Electrical and Mechanical Engineers completion Report of the licensed Electrical Contractor and copy of Insurance Policy taken by the owners for the Lift covering insurance for the persons using the lift are enclosed.
Yours faithfully,
Signature of the owner of the Lift.
Encl: (1) Chalan of Government Treasury
(2) Work Completion Report of the manufacturer of Lifts or Company of Electrical and Mechanical Engineers
(4) Copy of Insurance Policy.
FORM ‘D’
(See Rule 4(1) of the Tamil Nadu Lifts Rules, 1997)
To
The Inspector of Lifts
…………………………..
Sir,
SUB: Erection of Lift ………………………….
Submission of Completion Report
We ……………………………….. (Name of the manufacturer of Lifts or Company of Electrical and Mechanical Engineers) having undertaken the work of the erection of the Lift at the premises of ……………….. and having completed the erection of the said Lift hereby certify that the work of erection of the Lift complies with the provisions of the Tamil Nadu Lifts Rules, 1997. We further certify that the erection and testing of the Lift has been carried out in accordance with the Tamil Nadu Lifts Act, 1997 (Tamil Nadu Act XXXV of 1997) and Tamil Nadu Lift Rules 1997 and confirm that the Lift, car mortor, controller, ropes, governor and all system have been tested and confirm to the Bureau of Indian Standards.
It is certified that the building in which the Lift is erected is structurally sound and stable.
We further certify that the Lift installation is ready for inspection which is required to be made for the purpose of issuing a licence under the said Act and Rules, for working the same.
We undertake the full responsibility of the installation to be handed over duly to the Owner after inspection a compliance of provisions of the said Act and Rules.
Yours faithfully
Signature of the Manufacturer of Lifts or the Company of the Electrical and Mechanical Engineers
FORM ‘E’
(See Rule 4(1) of the Tamil Nadu Lifts Rules,1997)
FORM OF COMPLETION REPORT FROM LICENSED CONTRACTOR FOR ELECTRICAL WORKS OF LIFT
We report that the electrical installation detailed below has been installed by us and tested and that to the best of our knowledge and belief it complies with Indian Electricity Rules, 1956 as well as the Indian Standard Code of practices for Electrical Installations:-
(1) Electrical Installation at ……………………….
(2) Voltage and system of supply ………………………
(3) Particulars of works:
(a) M.V.Installation:
|
Sl. No.
|
Equipment
|
Capacity
|
Voltage
|
Fed from Distribution Board/ Switch Board
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
(b) Lighting: ……………………………
(c) Test results-
I. (1) Insulation resistance for the whole installation.
(2) Between Phases.
(3) Between each phase and earth
II. (1) Resistance of earth electrode for earthing system
(2) Maximum earthing resistance of installation.
Signature of Supervisor Signature of Electrical Contractor
Name and address Name and address
……………………….. ………………………
……………………… ………………………
………………………. ……………………….
COMPETENCY CERTIFICATE ELECTRICAL CONTRACTORS LICENCE
No…………………………………. No…………………………………
Valid upto ………………………….. Valid upto …………………………
Dated ………………………………. Dated ……………………………
FORM ‘F’
(See Rules 4(2) and 5(2) and 6 of the Tamil Nadu Lifts Rules, 1997)
LICENCE TO WORK A LIFT
(This licence is not transferable or assignable to any person, company, body of individuals or firm. This licence is to be renewed annually and must be produced to the Licensing Authority when called for)
Registered No…………………………..
Under sub-section (3) of Section 5 of the Tamil Nadu Lift Act, 1997 (Tamil Nadu Act XXXV of 1997) Thiru ……………………… are hereby granted licence to work or cause to be worked or allow the working of the Lift erected and inspected on ……………….. at the premises No………………………. subject to the provisions of the Tamil Nadu Lift Act, 1997 the Tamil Nadu Lift to Rules, 1997 the particulars of which are given below:-
The licence shall remain valid from ……………………………. to ……………………. and is issued subject to the conditions set out on the below:-
PARTICUALRS
(i) Make of Lift and Serial No. ……………………….
(ii) Type of Lift ……………………….
(iii) Type of Control ……………………….
(iv) Capacity
Dated……………………. Inspector of Lifts
|
Date of Renewal
(1)
|
Date of Expiry
(2)
|
Signature of the Officer renewing the Licence
(3)
|
CONDITIONS
(1) The Lift and its installation shall be worked and maintained in conformity with the provisions of the Tamil Nadu Lifts Act, 1997 and the Tamil Nadu Lifts Rules, 1997.
(2) If the holder of this licence does not reside in the Town or Village in which the Lift has been erected he shall within one month from the date of this licence appoint an agent who shall be resident in the Town or Village in which the lift has been erected, The agent so appointed shall be responsible for the working and maintenance of the Lift in conformity with the provisions of the said Act and Rules. The name of every such agent shall be communicated to the Inspector of Lifts. Any change of agent shall also be similarly communicated.
(3) The holder of this licence or his agent, if any shall, within one month from the date of this licence, appoint a manufacturer of lift or a company of Electrical and Mechanical Engineers and shall communicate the same to the Inspector. Any change of agent shall also be similarly communicated.
(4) No additions or alterations to the Lift and its installation shall be carried out without previous permission in writing of the Inspector.
(5) If the holder of this licence ceases to have interest in the lift installation for which the licence is granted, the licence shall be deemed to be invalid and it shall be returned to the Inspector.
(6) Whoever contravenes any of the provisions of the Act or the rules made thereunder or the terms and conditions of a permission or of a licence or a direction given by the Inspector or any person appointed under Section14 of the Act to assist him, shall be punishable with fine which may extend to One Thousand Rupees and in the case of a continuing contravention with a further fine which may extend to fifty rupees for every day during which such contravention is continued after such conviction.
FORM ‘G’
(See Rule 5(1) of the Tamil Nadu Lifts Rules, 1997)
APPLICATION FOR RENEWAL OF LICENCE FOR WORKING A LIFT
To
The Inspector of Lifts, ………………………
Sir,
Sub: Application for renewal of licence for working the lift at ………………..
As required under Rule 5(1) of the Tamil Nadu Lift Rules, 1997, I/We hereby apply for the renewal of licence for working the Lift and the required particulars are furnished below and request that renewal of licence may be granted:-
1. Full name and address of the applicant.
2. Name and address of the local agent, if any
3. Address of the place where the Lift has been erected together with the name of the Owner thereof
4. Details of licence previously granted
5. Rs.500/- (Rupees Five hundred only) for each Lift is enclosed?
6. Whether a copy of valid Insurance policy taken by the Owner of the Lift covering insurance for persons using the Lift is enclosed?
Yours faithfully
Signature of the Owner of the Lift
Encl: (1) Chalan of Government Treasury
(2) Copy of Insurance Policy.
FORM ‘H’
(See Rule (6) of the Tamil Nadu Lifts Rules, 1997)
APPLICATION FOR LICENCE FOR WORKING A LIFT ERECTED PRIOR TO THE COMMENCEMENT OF THE TAMIL NADU LIFTS ACT, 1997
To
The Inspector of Lifts,
……………………….
………………………
1. Full name and address of the applicant
2. Name and address of the Local agent, if any.
3. Address of the place where the Lift has been erected together with the name of the Owner thereof.
4. Date of erection
5. Type of Lift erected.
6. (i) Maker’s Name
(ii) Maker’s local agents, address
7. The contract speed of the Lift
8. The contract load of the Lift (in Kilogram)
9. The maximum number of persons including the Lift Attendant which the Lift can carry
10. The total weight of the Lift Car including the contract load
11. The weight of the counter weight
12. The number, description, weight and size of the suspension ropes
13. The pit depth
14. Travel and the number of floors served
15. The total head room
16. Details of construction of the overhead arrangement with the weight and size of the beams.
17. Whether a fee of Rs.500 (Rupees Five hundred only) for each lift has been paid into the Government Treasury and Chalan enclosed.
Signature of the Owner of the Lift
Date:
Encl: (1) Copy of Insurance Policy taken by the Owner of the Lift covering insurance for the persons using the Lift.
(2) Chalan, of Government Treasury.
FORM ‘I’
(See Rule 10 of the Tamil Nadu Lifts Rules, 1997)
NOTICE OF ACCIDENTS IN LIFTS
To
(1) The Inspector of Lifts,
…………………………….
(2) The Commissioner of Police in the City of Chennai, Madurai, Coimbatore and elsewhere to the District Magistrate and such other officer as the Government may, by order, specify in this behalf.
Under Section 13 of the Tamil Nadu Lifts Act, 1997 (Tamil Nadu Act XXXV of 1997) I/We hereby inform you that an accident has occurred in the operation of lifts at the place owned by me/us on ………………………………………….. the
I/We have discontinued the working of the Lift, pending permission of the Inspector to resume the working.
Yours faithfully,
Owner of the Lift
Dated:
FORM ‘I’
(See Rule 10 of the Tamil Nadu Lifts Rules, 1997)
NOTICE OF ACCIDENTS IN LIFTS
To
(1) The Inspector of Lifts,
……………………….
(2) The Commissioner of Police in the City of Chennai, Madurai, Coimbatore and elsewhere to the District Magistrate and such other officer as the Government may, by order, specify in this behalf.
Under Section 13 of the Tamil Nadu Lifts Act, 1997 (Tamil Nadu Act XXXV of 1997) I/We hereby inform you that an accident has occurred in the operation of lifts at the place owned by me/us on ……………………………….. the
I/We have discontinued the working of the Lift, pending permission of the Inspector to resume the working.
Yours faithfully,
Owner of the Lift.
Dated :
