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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(1) in The Karnataka Lifts, Escalators and Passenger Conveyors Act, 2012

(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.