Section 14 in The Karnataka Lifts, Escalators and Passenger Conveyors Act, 2012
14. Inspection of Lifts or Escalators or Passenger Conveyors.
(1)Every lift or escalator or passenger conveyor shall be inspected at such intervals, by such authorized officer or the Inspector of Lifts, Escalators & Passenger conveyors, as may be prescribed in this behalf by the Government.(2)Inspection fee charged for such inspection shall be at such rate as may be prescribed.(3)Notwithstanding anything contained in sub-section (1), the owner of a building in which Lift or Escalator or Passenger conveyor is installed, shall get his Lift or Escalator or Passenger conveyor, tested and maintained by any registered person once in every three months, and a register shall be kept containing such particulars of every such examination as may be prescribed and shall submit copy of annual testing and maintenance report to the authorized officer or the Inspector of Lifts, Escalators & Passenger conveyors.
