Section 13 in The Kerala Lifts and Escalators Act, 2013
13. Report of accidents.
- Where any accident occurs in the working of any lift or escalator which results in or is likely to result in loss of life or injury, the owner of the place or installation shall, as soon as may be, after such accident, give notice of the occurrence and of any such loss or injury together with full details of accident in such form as may be prescribed, to the Inspector and the Station House Officer of the Police Station have jurisdiction over the place and also to the District Magistrate or such other Officer as the Government may by order specify in this behalf and the lift or escalator installation shall not be interfered with in any way and the working of such lift or escalator shall not be resumed except with the written permission of the Inspector.
