Section 22 in The Kerala Lifts and Escalators Act, 2013
22. Power to make rules.
(1)The Government may, by notification in the Gazette, make rules either prospectively or retrospectively for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)specifications for lift and escalators;(b)the manner in which erection plans of lifts and escalators shall be submitted,(c)the manner in which lifts and escalators may be tested;(d)the form of application for permission for the erection of lift and escalators and a licence for working such lifts and escalators;(e)the form of report of completion to be sent under sub-section (4) of section 3;(f)the terms and conditions and restrictions subject to which and the form in which the licence may be granted for the working of lifts and escalators and the fees to be paid in respect of such licence;(g)the manner in which and the terms subject to which the lifts and escalators shall be worked;(h)the manner in which notice of accidents shall be given;(i)the form of notice of accidents to be given under section 13;(j)the form and manner to file appeal; and(k)any other matter which is to be, or may be. prescribed.
