Section 11(1) in The Karnataka Lifts, Escalators And Passenger Conveyors Act, 2012
(1)Where any accident occurs in the operations of any lift or escalator or passenger conveyor which results or was likely to result in injury to any person, the owner of the building in which the lift or escalator or passenger conveyor is working or if such owner has appointed an agent and has communicated his name to the Inspector of Lifts, Escalators & Passenger conveyors under sub-section (3), such agent shall, as soon as may be, after such accident give notice with full details of the accident to the authorized officer and also to the Commissioner of Police and the District Magistrate in such form and manner as may be prescribed. The lift or escalator or passenger conveyor installation shall not be interfered within any way and the working of such lift or escalator or passenger conveyor shall not be resumed except with the written permission of the Chief Inspector of Lifts, Escalators & Passenger conveyors.
