Section 4(2) in The Karnataka Lifts, Escalators and Passenger Conveyors Act, 2012
(2)Every owner of a place who is permitted to erect a lift or escalator or passenger conveyor under section 3, shall, within one month after the completion of the erection of such lift or escalator or passenger conveyor, deliver or send or cause to be delivered or sent to the authorized officer, a notice in writing of such completion and shall make an application to him for a licence for working or use of the lift or escalator or passenger conveyor as the case may be.
