Section 9 in The Karnataka Lifts, Escalators And Passenger Conveyors Act, 2012
9. Right to enter any building for inspection of Lifts or Escalators or Passenger Conveyors installation.-
(1)The authorized officer or the Inspector of Lifts, Escalators & Passenger Conveyors may at any time after giving reasonable notice to the occupant enter upon any building in which a lift or escalator or passenger conveyor, is installed or is being installed or in connection with which an application for a licence has been received or otherwise for the purpose of inspecting the lift or escalator or passenger conveyor installation or the site thereof.(2)If on such inspection, the authorized officer or the Inspector of Lifts, Escalators & Passenger Conveyors is of the opinion that any lift or escalator or passenger conveyor in any building is in an unsafe condition, he may issue an order, on the owner of the building or his agent appointed under sub-section (2) of section 11 requiring such repairs or alterations to be made to such lift or escalator or passenger conveyor as he may deem necessary within the time specified therein and may also, if necessary, order the use of such lift or escalator or passenger conveyor to be discontinued until such repairs or alterations are made or such unsafe conditions are removed.(3)Notwithstanding any appeal made under sub-section (2) of section 17, any order to discontinue the use of a lift or escalator or passenger conveyor made by the authorised officer or Inspector of lifts or Escalator or passenger conveyor under sub-section (2) of this section shall be complied with unless the Appellate Authority has reversed such order.
