Section 11 in The Karnataka Lifts, Escalators and Passenger Conveyors Act, 2012
11. Report of Accidents.
(1)Where any accident occurs in the operations of any lift or escalator or passenger conveyor which results or was likely to result in injury to any person, the owner of the building in which the lift or escalator or passenger conveyor is working or if such owner has appointed an agent and has communicated his name to the Inspector of Lifts, Escalators & Passenger conveyors under sub-section (3), such agent shall, as soon as may be, after such accident give notice with full details of the accident to the authorized officer and also to the Commissioner of Police and the District Magistrate in such form and manner as may be prescribed. The lift or escalator or passenger conveyor installation shall not be interfered within any way and the working of such lift or escalator or passenger conveyor shall not be resumed except with the written permission of the Chief Inspector of Lifts, Escalators & Passenger conveyors.(2)For the purposes of sub-section (1), the owner of every building in which a lift or escalator or passenger conveyor has been installed may, and if such owner does not reside in such building shall, appoint an agent who shall be a resident in the town or village in which the building situated, to give notice of any accident occurring in the operation of the lift or escalator or passenger conveyor.(3)The name of every agent appointed under sub-section (2), shall be communicated to the authorized officer.(4)Where any accident occurs in the operations of any lift or escalator or passenger conveyor, such accidents shall be investigated by such authorised officer as may be notified by the Government and he shall forward the investigation report to the Chief Inspector of Lifts, Escalators & Passenger conveyors and to the Government.
