Section 6 in The Karnataka Lifts, Escalators And Passenger Conveyors Act, 2012
6. Registration of Lift or Escalator or Passenger Conveyor manufacturer or maker or other person.
(1)No person shall engage in the business of erection or installation or periodical testing and maintenance of lift or escalator or passenger conveyor, as the case may be, unless he gets registered himself or has got renewed his registration with the Chief Inspector of Lifts, Escalators & Passenger conveyors.(2)The Chief Inspector of Lifts, Escalators & Passenger conveyors may register or after such interval of time as may be prescribed renew registration of any person including manufacturer or maker of Lift or Escalator or Passenger Conveyor intending to erect or to undertake periodical testing or maintenance, as the case may be, on an application along with such fee and subject to such terms and conditions as may be prescribed or may refuse to register or to renew registration for the reasons to be recorded in writing.(3)Every person registered under sub-section (1) shall maintain such books of accounts, such number of technicians, installation, erection and testing instruments etc. and submit such returns and produce such documents as required at such intervals as may be prescribed to the authorized officer.(4)No person including a manufacturer or maker of lift, escalator or passenger conveyor shall erect or install a Lift or escalator or passenger Conveyor before permission is granted under section 3 of the Act.(5)Every Lift or Escalator or Passenger Conveyor manufacturer or maker or any other person as the case may be, who engages in the erection or installation of lift or escalator or passenger conveyor, shall not let a Lift or Escalator or Passenger Conveyor for usage before ensuring license to use the Lift or Escalator or Passenger Conveyor, is granted under section 4 of the Act.
