Section 4 in The Kerala Lifts and Escalators Act, 2013
4. Licence for working lifts and escalators.
(1)No owner of a place shall work or cause to be worked or allow the working of any lift or escalator in such place except under and in accordance with a licence.(2)Every application for a licence under sub-section (1) shall be made to the Inspector in such form and shall be accompanied by such fees as may be prescribed.(3)On receipt of an application under sub-section (2), the Inspector, after making such inspection and enquiry as he deems necessary, may, either grant or refuse the licence.(4)Every licence granted under sub-section (3), shall be in such form and subject to such terms and conditions as may be prescribed.(5)Every licence granted under sub-section (3), shall be valid for a period of one year from the date on which it is granted and shall be renewed annually after an inspection and on payment of such fees as may be prescribed.(6)Where the Inspector refuses to grant licence under sub-section (3), he shall give reasons in writing for such refusal.
