Section 11(1) in The Kerala Lifts and Escalators Act, 2013
(1)Any person aggrieved by the refusal of permission to erect a lift or escalator under sub-section (5) of section 3 or by the refusal of application for licence under sub-section (6) of section 4 or by an order issued under sub-section (2) of section 10, may prefer an appeal before the appellate authority as may be prescribed in such form, manner and within such time as may be prescribed.
