Section 9(3) in The Karnataka Lifts, Escalators And Passenger Conveyors Act, 2012
(3)Notwithstanding any appeal made under sub-section (2) of section 17, any order to discontinue the use of a lift or escalator or passenger conveyor made by the authorised officer or Inspector of lifts or Escalator or passenger conveyor under sub-section (2) of this section shall be complied with unless the Appellate Authority has reversed such order.
