Section 3 in The Kerala Lifts and Escalators Act, 2013
3. Permission to erect lifts and escalators.
(1)No owner of a place shall, on and after the commencement of this Act, erect a lift or escalator in such place except under, and in accordance with a permission granted under this Act.(2)Every application for permission to erect a lift or escalator shall be made in writing to the Inspector in such form and specifying such particulars and accompanied by such fees as may be prescribed.(3)On receipt of an application under sub-section (2), the Inspector may, after making such enquiry as he deems necessary, either grant or refuse to grant permission. Every permission granted shall be in such form and subject to such terms and conditions as may be prescribed and shall be valid for a period of one year from the date on which it is granted:Provided that in case a lift or escalator is not erected within the specified period, the period for permission to erect the lift or escalator may be extended for one more year on an application stating sufficient reasons.(4)Every owner of a place who is granted permission under sub-section (3) shall, within one month after the completion of the erection of such lift or escalator, send a report of completion to the Inspector in such form as may be prescribed.(5)Where the Inspector refuses to grant permission under sub-section (3), he shall give reasons in writing for such refusal.
