Section 4 in The Karnataka Lifts, Escalators And Passenger Conveyors Act, 2012
4. Licence to use a lift or escalator or passenger conveyor.
(1)Every owner of a place, who is permitted to erect a lift or escalator or passenger conveyor under section 3, shall get his lift or escalator or passenger conveyor installed as per the existing relevant code of practices of Bureau of Indian Standard and Central Electricity Authority (Measures relating to Safety and Electric Supply) Regulations, 2010. All materials and apparatus used shall confirm to the relevant specifications of the Bureau of Indian Standards or International Electro –Technical Commission where such specifications have already been laid down.(2)Every owner of a place who is permitted to erect a lift or escalator or passenger conveyor under section 3, shall, within one month after the completion of the erection of such lift or escalator or passenger conveyor, deliver or send or cause to be delivered or sent to the authorized officer, a notice in writing of such completion and shall make an application to him for a licence for working or use of the lift or escalator or passenger conveyor as the case may be.(3)Application for a licence made under sub-section (1) shall be in such form as may be prescribed.(4)The inspection fee as may be prescribed by the Government shall be paid along with such application.(5)On receipt of such application along with prescribed fee paid challan, the authorized officer after making such enquiry and inspection as may be necessary, forward the recommendation with his remarks to the Chief Inspector of Lifts, Escalators & Passenger conveyors. The Chief Inspector of Lifts, Escalators & Passenger Conveyors, thereupon, either grant subject to conditions specified in this Act or rules made thereunder or refuse to grant the licence for the reasons to be recorded in writing: Provided that where the Chief Inspector of Lifts, Escalators & Passenger conveyors refuses to grant the licence, shall give a reasonable opportunity of being heard to the applicant.(6)Except for the purpose of tests, supply of electricity shall not be arranged to the lift or escalator or passenger conveyor without obtaining the licence from the Chief Inspector of Lifts, Escalators & Passenger conveyors.(7)No person who is the owner or erector of the lift or escalator or passenger conveyor shall use the lift or escalator or passenger conveyor without obtaining the licence from the Chief Inspector of Lifts, Escalators & Passenger conveyors.
