Section 17 in The Karnataka Lifts, Escalators and Passenger Conveyors Act, 2012
17. Appeal.
(1)In case of any dispute between owner or agent of lift or escalator or passenger conveyor, and the registered person with regards to quality of work and or material used may appeal to the Chief Inspector of Lifts, Escalators & Passenger conveyors within thirty days of such dispute.(2)Any person aggrieved by an order of any authorized officer or Inspector of Lifts, Escalators & Passenger conveyors under this Act, may within thirty days from the date of such order, appeal to the Chief Inspector of Lifts, Escalators & Passenger conveyors.(3)Any person aggrieved by the order made by Chief Inspector of Lifts, Escalators & Passenger conveyors under sub-section (1) or sub-section (2) above or regarding registration under section 6, within thirty days from the date of such order, may appeal to the Government in such manner along with such fee as may be prescribed. The decision of the Government on appeal shall be final and shall not be called in question in any court.(4)The Appellate Authority shall dispose of the Appeal, after giving both parties to the appeal a reasonable opportunity of being heard and pass such orders thereon as it thinks fit and proper.
