Section 3(3) in The Kerala Lifts and Escalators Act, 2013
(3)On receipt of an application under sub-section (2), the Inspector may, after making such enquiry as he deems necessary, either grant or refuse to grant permission. Every permission granted shall be in such form and subject to such terms and conditions as may be prescribed and shall be valid for a period of one year from the date on which it is granted:Provided that in case a lift or escalator is not erected within the specified period, the period for permission to erect the lift or escalator may be extended for one more year on an application stating sufficient reasons.
