Section 10 in The Karnataka Lifts, Escalators And Passenger Conveyors Act, 2012
10. Owner to give facilities for inspection of Lifts or Escalators or Passenger Conveyors.
(1)The owner of a building in which a lift or escalator or passenger conveyor is installed or his agent appointed under sub-section (2) of section 11, shall afford all reasonable facilities to the authorized officer or the Inspector of Lifts, Escalators & Passenger Conveyors for inspecting a lift or escalator or passenger conveyor as the case may be and whenever ordered to do so by the authorized officer or the Inspector of Lifts, Escalators & Passenger Conveyors shall, at his own cost, procure at such inspection, the attendance of the person, if any, with whom he has entered into a contract for the erection or maintenance of the lift or escalator or passenger conveyor or a representative of such person who is competent to guide the authorized officer or the Inspector of Lifts, Escalators & Passenger Conveyors in inspecting the lift or escalator or passenger conveyor.(2)The owner or his agent as the case may be, shall comply with the order within the period specified therein and shall forthwith report in writing to the authorized officer of having so complied.
