Section 10(1) in The Karnataka Lifts, Escalators and Passenger Conveyors Act, 2012
(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.
