Section 6(2) in The Karnataka Lifts, Escalators And Passenger Conveyors Act, 2012
(2)The Chief Inspector of Lifts, Escalators & Passenger conveyors may register or after such interval of time as may be prescribed renew registration of any person including manufacturer or maker of Lift or Escalator or Passenger Conveyor intending to erect or to undertake periodical testing or maintenance, as the case may be, on an application along with such fee and subject to such terms and conditions as may be prescribed or may refuse to register or to renew registration for the reasons to be recorded in writing.
