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State of Karnataka - Section

Section 12 in Karnataka Lifts Act, 1974

12. Inspection of lifts.

- Every lift shall be inspected at least once in three months by an officer authorised in this behalf by the Government. An annual fee of rupees [one hundred] [Substituted by Act 22 of 1993 w.e.f. 26.5.1993] shall be charged for such inspection and such fee shall include the charges for the inspection of the motor.