Section 3(1) in The Karnataka Lifts, Escalators And Passenger Conveyors Act, 2012
(1)Every owner of a place intending to erect or install a lift or an escalator or a passenger conveyor in such a place after the commencement of this Act, shall make an application to such officer as the Government may authorize by a notification in this behalf for permission to erect such lift or escalator or passenger conveyor. Such application shall be in writing and in such form as may be prescribed. Such application shall specify,–A. Lift Installation:
