Section 14(3) in The Karnataka Lifts, Escalators and Passenger Conveyors Act, 2012
(3)Notwithstanding anything contained in sub-section (1), the owner of a building in which Lift or Escalator or Passenger conveyor is installed, shall get his Lift or Escalator or Passenger conveyor, tested and maintained by any registered person once in every three months, and a register shall be kept containing such particulars of every such examination as may be prescribed and shall submit copy of annual testing and maintenance report to the authorized officer or the Inspector of Lifts, Escalators & Passenger conveyors.
