Section 2(r) in The Karnataka Lifts, Escalators And Passenger Conveyors Act, 2012
(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;
