Section 13(3) in The Karnataka Lifts, Escalators And Passenger Conveyors Act, 2012
(3)The Chief Inspector of Lifts, Escalators & Passenger conveyors or the Inspector of Lifts, Escalators & Passenger conveyors so appointed shall exercise the powers and perform the functions under this Act within such areas or in respect of such class of lift or escalator or passenger conveyor as may be notified and subject to such restrictions as the Government may specify.
