Section 3 in The Karnataka Lifts, Escalators and Passenger Conveyors Act, 2012
3. Permission to erect or install a lift/escalator/passenger conveyor.
(1)Every owner of a place intending to erect or install a lift or an escalator or a passenger conveyor in such a place after the commencement of this Act, shall make an application to such officer as the Government may authorize by a notification in this behalf for permission to erect such lift or escalator or passenger conveyor. Such application shall be in writing and in such form as may be prescribed. Such application shall specify,-A. Lift Installation:(1)The type of the lift;(2)The rated maximum speed of the lift designed to operate;(3)The maker's or designer's rated capacity in weight;(4)The maximum number of passengers in addition to the lift operator which the lift can carry;(5)The total weight of the lift car carrying the maximum load;(6)The weight of the counter weight;(7)The number, description, weight and size of the supporting cables;(8)The depth of the pit from the lowest part of the lift car when at the lowest floor;(9)Such details of the construction of the overhead arrangement with weight and sizes of the beams as may be prescribed; and(10)Such other particulars as may be prescribed.B. Escalator or passenger conveyor Installation:(a)The type of the escalator or passenger conveyor;(b)The speed at which the escalator/passenger conveyor is designated to operate;(c)Angle of inclination;(d)The width between balustrades;(e)Details of handrails, step treads, landing comb plates, trusses or girders and step wheel tracks;(f)The rated load in kilogramme;(g)The number of persons per hour with rated load;(h)The factor of safety based on the static loads in the escalator or passenger conveyor;(i)Travel Rise in metre; and(j)Such other particulars as may be prescribed.(2)Every application for issue of erection or installation permission shall be accompanied by such fee as may be prescribed.(3)On receipt of such application along with fee paid treasury challan, the authorized officer shall, after making such enquiry and requiring the applicant to furnish such information as may be necessary and may thereupon either grant or refuse to grant the permission to erect or install lift or escalator or passenger conveyor. Such permission shall be valid only for a period of twelve months from the date on which it is granted.(4)In case if the erection of lift or escalator or passenger conveyor is not completed within the period of validity of permission, the same shall be got renewed by submitting the application afresh.(5)No person, who is also the owner of lift or escalator or passenger conveyor, shall get his lift or escalator or passenger conveyor erected or installed without getting erection or installation permission from the authorized officer.(6)No person, who is the owner of lift or escalator or passenger conveyor, shall get his lift or escalator or passenger conveyor erected by the manufacturer or maker of lift or escalator or passenger conveyor or any other person other than those who is registered with the Chief Inspector of Lifts, Escalators & Passenger conveyors.
