Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Kerala - Subsection Section 3(1) in The Kerala Lifts and Escalators Act, 2013 (1)No owner of a place shall, on and after the commencement of this Act, erect a lift or escalator in such place except under, and in accordance with a permission granted under this Act.
