Section 4(5) in The Karnataka Lifts, Escalators And Passenger Conveyors Act, 2012
(5)On receipt of such application along with prescribed fee paid challan, the authorized officer after making such enquiry and inspection as may be necessary, forward the recommendation with his remarks to the Chief Inspector of Lifts, Escalators & Passenger conveyors. The Chief Inspector of Lifts, Escalators & Passenger Conveyors, thereupon, either grant subject to conditions specified in this Act or rules made thereunder or refuse to grant the licence for the reasons to be recorded in writing: Provided that where the Chief Inspector of Lifts, Escalators & Passenger conveyors refuses to grant the licence, shall give a reasonable opportunity of being heard to the applicant.
