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State of Karnataka - Section

Section 2 in The Karnataka Lifts, Escalators and Passenger Conveyors Act, 2012

2. Definitions.

- In this Act, unless the context otherwise requires,-
(a)"Authorized Officer" means Chief Inspector of Lifts, Escalators & Passenger conveyors or such other officer as may be authorized by the Government by notification;
(b)"Balustrade" means a part of the escalator/moving walk which ensures the user's safety by providing stability, protecting from moving parts and supporting the handrail;
(c)"Chief Inspector of Lifts, Escalators & Passenger conveyors" means an officer appointed as such by the Government;
(d)"Comb plate" means a platform at each landing to which the combs are attached;
(e)"Escalator" means a power driven, inclined, continuous moving stairway used for raising or lowering persons in which the user carrying surface (e.g steps) remains horizontal ;
Note: Escalators are machines which cannot be considered as fixed stair cases even when they are out of operation.
(f)"Government" means the State Government;
(g)"Inspector of Lifts, Escalators & Passenger conveyors" means an officer appointed as such by the Government;
(h)"Landing" means the portion of the building or structure which is used to receive or discharge passengers into or from a lift/escalator/passenger conveyor;
(i)"Licence" means a licence granted under section 4;
(j)"Lift" means elevator or a hoisting mechanism equipped with a car which moves in a substantially vertical direction, is worked by power and is designed to carry passengers or goods or both;
(k)"Lift Car" means the cage or car of a lift used whether for the conveyance of passengers or goods or both and includes the floor or platform car frame, sling and enclosing body work but shall not include a hoist or lift to which the Factories Act, 1948 applies;
(l)"Lift installation" means installation of any lift including the operating mechanism of the lift, the lift car, the lift way, the way enclosure and all ropes, cables, wires and plant, directly connected with the operation of the lift;
(m)"Passenger conveyor" means Moving walk/travellator a power driven installation with endless moving walkway (e.g., pallets, belt) for the conveyance of passengers and goods either on the same or between different traffic levels;
Note: Passenger conveyors (Moving walk or travellator) are machines which should not be considered as a fixed access even when they are out of operation.
(n)"Power" means any form of energy which is not generated by human or animal agency;
(o)"Rated Load" means the load at which the lift or escalator or passenger conveyor is designed and installed to operate at the rated speed;
(p)"Rated speed" means the speed at which the lift or escalator or passenger conveyor is designed to operate;
(q)"Registration" means registering of any Manufacturer or makers of lift or escalator or Passenger Conveyor or any other person intending to erect/install and/or to maintain the lift or escalator or Passenger conveyor already installed within the State of Karnataka with the Chief Inspector of Lifts, Escalators & Passenger conveyors;
(r)"Registered person" means any manufacturer or maker of lift or escalator or Passenger Conveyor or any other person intending to erect or install and/or to maintain the lift or escalator or Passenger conveyor already installed within the State of Karnataka registered with the Chief Inspector of Lifts, Escalators & Passenger conveyors;
(s)"Travel (Rise)" means the vertical distance between the bottom terminal landing and the top terminal landing of a lift/escalator/passenger conveyor.