Section 9(2) in The Karnataka Lifts, Escalators and Passenger Conveyors Act, 2012
(2)If on such inspection, the authorized officer or the Inspector of Lifts, Escalators & Passenger Conveyors is of the opinion that any lift or escalator or passenger conveyor in any building is in an unsafe condition, he may issue an order, on the owner of the building or his agent appointed under sub-section (2) of section 11 requiring such repairs or alterations to be made to such lift or escalator or passenger conveyor as he may deem necessary within the time specified therein and may also, if necessary, order the use of such lift or escalator or passenger conveyor to be discontinued until such repairs or alterations are made or such unsafe conditions are removed.
