Section 10(2) in The Kerala Lifts and Escalators Act, 2013
(2)If on such inspection the Inspector is satisfied that any lift or escalator installation in any place is in an unsafe condition, he may, by order in writing, direct the owner of the place to carry out such repairs or alterations to such lift or escalator as he may deem necessary, within such time as may be specified therein and may if necessary, also direct that the working of such lift or escalator be discontinued until such repairs or alterations, as specified in the order, are made. The owner shall thereupon comply with any such direction within the period specified therein and shall forthwith report in writing to Inspector, his compliance with such direction.
