Section 2(k) in The Kerala Lifts and Escalators Act, 2013
(k)"owner" includes,-(i)a lessee,(ii)a licensee,(iii)a mortgagee in possession; and(iv)any person or authority to whom or to which the possession of, and control over the affairs of the place in which a lift has been erected and work has been entrusted, whether such person or authority is called a managing trustee, an agent, a correspondent, manager, superintendent, secretary or by any other name whatsoever.
