Section 23(2) in The Karnataka Lifts, Escalators and Passenger Conveyors Act, 2012
(2)In particular and without prejudice to the generality of the foregoing provision, such rules may be made for all or any of the following matters, namely:-(a)specifications for Lifts or Escalators or Passenger conveyor;(b)the manner in which erection plans of Lifts or Escalators or Passenger conveyor shall be submitted;(c)the manner in which the Lifts or Escalators or Passenger conveyor may be tested;(d)the form of application for the erection of a Lifts or Escalators or Passenger conveyor or a licence for working the same;(e)the terms and conditions subject to which and the form in which the licences may be granted for the working of a Lifts or Escalators or Passenger conveyor under section 7 ;(f)the manner in which notice of accidents shall be given and the form of such notice under section 11;(g)the manner of serving notice to be given under section 12;(h)the terms and conditions to register or renew registration of Lifts or Escalators or Passenger conveyor manufacturer or makers of Lifts or Escalators or Passenger conveyor, or any other person under section 6.
