LexThe KARNATAKA LIFTS, ESCALATORS AND PASSENGER CONVEYORS ACT, 2012
Karnataka · state statute
Open in Lexace · Ask the AI about this actKARNATAKA ACT NO 09 OF 2013
THE KARNATAKA LIFTS, ESCALATORS AND PASSENGER CONVEYORS ACT, 2012
Arrangement of Sections
STATEMENT OF OBJECTS AND REASONS
Sections:
1. Short title, extent and commencement
2. Definitions
3. Permission to erect or install a lift / escalator / passenger conveyor
4. Licence to use a lift or escalator or passenger conveyor
5. Duration of licence
6. Registration of Lift or Escalator or Passenger Conveyor manufacturer or maker or other
person
7. Lift or escalator or passenger conveyor not to be operated without a licence
8. Additions and alterations to the lift or escalator or passenger conveyor installation
9. Right to enter any building for inspection of Lifts or Escalators or Passenger Conveyors
installation
10. Owner to give facilities for inspection of Lifts or Escalators or Passenger Conveyors
11. Report of Accidents
12. Service of notices, orders or documents
13. Delegation of powers of Government
14. Inspection of Lifts or Escalators or Passenger Conveyors
15. Maintenance of lifts or escalator or passenger conveyors
16. Suspension or cancellation of licence of lift or escalator or passenger conveyor
17. Appeal
18. Recovery of fees
19. Violations and Penalty
20. Offences by companies
21. Cognizance of offences
22. Protection of action taken in good faith
23. Power to make rules
24. Saving
25. Repeal and savings
STATEMENT OF OBJECTS AND REASONS
I
Act 9 of 2013. - It is considered necessary to repeal the Karnataka Lifts Act, 1974 and to
enact a new comprehensive law to register and regulate persons involved in erection and
maintenance of lifts including escalators, passenger conveyors and for the matters connected there
to or incidental therewith.
Hence the Bill.
2
[L.A. Bill No.37 of 2012, File No. Samvyashae 16 Shasana 2012]
[Entry 13 of List II of the Seventh Schedule to the Constitution of India.]
II
Amendment Act 56 of 2025:- It is considered necessary further to amend
the Karnataka Land Reforms Act, 1961 (Karnataka Act 10 of 1962) and Karnataka
Land Revenue Act, 1964 (Karnataka Act No. 12 of 1964) to,-
(i) give effect to the Budget Speech of 2025-26;
(ii) encourage renewable energy projects for generation of clean energy; and
(iii) adopt the provisions on the lines of the Jan Vishwas (A mendment of
Provisions) Act, 2023 (Central Act 18 of 2023).
Hence, the Bill.
[L.A. Bill No. 51 of 2025, File No. SAMVYASHAE 59 SHASANA 2025]
[Entry 18 of List II of the Seventh Schedule to the Constitution of India]
[Published in Karnataka Gazette E xtra-ordinary No.562 in part -IVA
dated:10.09.2025]
III
Amendment A ct 61 of 2025 :- It is considered necessary to amend the
following Acts for decriminalising and rationalising offences and to further enhance
trust-based governance for ease of living and doing business, namely:-
1. the Bangalore Water Supply and Sewerage) Act, 1964 (Karnataka Act 36 of
1964);
2. the Karnataka Urban Development Authorities Act, 1987 (Karnataka Act
34 of 1987);
3. the Karnataka Agricultural produce marketing (Regulation and
Development) Act, 1966 (Karnataka Act 27 of 1966);
4. In the Karnataka Warehouse Act, 1961 (Karnataka Act 11 of 1962);
5. the Karnataka Tourism Trade (Facilitation and Regulation) Act, 2015
(Karnataka Act 21 of 2015);
6. the Karnataka Industrial Areas Develo pment Act, 1966 (Karnataka Act 18
of 1966);
7. the Karnataka Gram Swaraj and Panchayatharaj Act, 1993 (Karnataka Act
14 of 1993);
3
8. the Karnataka Lifts, Escalators and Passenger Conveyors Act, 2012
(Karnataka Act 9 of 2013);
9. the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964);
10. the Karnataka Municipal Corporations Act, 1976 (Karnataka Act 14 of
1977);
11. the Karnataka Town and Country Planning Act, 1961 (Karnataka Act 11
of 1963) ;and
12. the Karnataka Industries (Facilitation) Act, 2002 (Karnataka Act 45 of
200
Hence, the Bill.
[L.A. Bill No. 59 of 2025, File No. SAMVYASHAE 65 SHASANA 2025]
[Entries 5, 6, 28, 32 of List II and entry 20 of List III of the Seventh Schedule to the
Constitution of India]
[Published in Karnataka Gazet te Extra -ordinary No.577 in part -IVA
dated:12.09.2025]
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KARNATAKA ACT NO 09 OF 2013
(First Published in the Karnataka Gazette Extra-ordinary on the
eighteenth day of January, 2013)
THE KARNATAKA LIFTS, ESCALATORS AND PASSENGER CONVEYORS ACT, 2012
(Received the assent of the Governor on the fifteenth day of January, 2013)
(As amended by Acts 48 of 2025 and 61 of 2025)
An Act to provide for the regulation of the construction, maintenance and safe working of
certain classes of Lifts, Esca lators and Passenger conveyor and all machinery and apparatus
pertaining thereto in the State of Karnataka.
Whereas it is expedient to provide for the regulation of the construction, maintenance and
safe working of certain classes of Lifts, Escalators and Passenger conveyor and all machinery and
apparatus pertaining thereto in the State of Karnataka.
Be it enacted by the Karnataka State Legislature in the sixty-third year of the Republic of India
as follows:-
1. Short title, extent and commencement. – (1) This Act may be called the Karnataka Lifts,
Escalators and Passenger Conveyors Act, 2012.
(2) It extends to the whole of the State of Karnataka.
(3) It shall come into force on such date as the Government may, by notification, appoint.
2. Definitions.- In this Act, unless the context otherwise requires,-
(a) “Authorized Officer” means Chief Inspector of Lifts, Escalators & Passenger conveyors
or such other officer as may be authorized by the Government by notification;
(b) “Balustrade“ means a part of the escalat or/moving walk which ensures the user's safety
by providing stability, protecting from moving parts and supporting the handrail;
(c) “Chief Inspector of Lifts, Escalators & Passenger conveyors” means an officer appointed
as such by the Government;
(d) “Comb plate” means a platform at each landing to which the combs are attached;
(e) “Escalator” means a power driven, inclined, continuous moving stairway used for raising
or lowering persons in which the user carrying surface (e.g steps) remains horizontal ;
Note: Escalators are machines which cannot be considered as fixed stair cases even
when they are out of operation.
(f) “Government” means the State Government;
(g) “Inspector of Lifts, Escalators & Passenger conveyors” means an officer appointed as
such by the Government;
(h) “Landing” means the portion of the building or structure which is used to receive or
discharge passengers into or from a lift/escalator/ passenger conveyor;
(i) “Licence” means a licence granted under section 4;
(j) “Lift” means elevator or a hoisting mechanism e quipped with a car which moves in a
substantially vertical direction, is worked by power and is designed to carry passengers
or goods or both;
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(k) “Lift Car” means the cage or car of a lift used whether for the conveyance of passengers
or goods or both and inc ludes the floor or platform car frame, sling and enclosing body
work but shall not include a hoist or lift to which the Factories Act, 1948 applies;
(l) “Lift installation” means installation of any lift including the operating mechanism of the
lift, the lift car, the lift way, the way enclosure and all ropes, cables, wires and plant,
directly connected with the operation of the lift;
(m) “Passenger conveyor” means Moving walk/travellator a power driven installation with
endless moving walkway (e.g., pallets, belt ) for the conveyance of passengers and
goods either on the same or between different traffic levels;
Note: Passenger conveyors (Moving walk or travellator) are machines which should not
be considered as a fixed access even when they are out of operation.
(n) “Power” means any form of energy which is not generated by human or animal agency;
(o) “Rated Load” means the load at which the lift or escalator or passenger conveyor is
designed and installed to operate at the rated speed;
(p) “Rated speed” means the speed at which the lift or escalator or passenger conveyor is
designed to operate;
(q) “Registration” means registering of any Manufacturer or makers of lift or escalator or
Passenger Conveyor or any other person intending to erect/install and/or to maintain
the lift or escalator or Passenger conveyor already installed within the State of
Karnataka with the Chief Inspector of Lifts, Escalators & Passenger conveyors;
(r) “Registered person” means any manufacturer or maker of lift or escalator or Passenger
Conveyor or any o ther person intending to erect or install and/or to maintain the lift or
escalator or Passenger conveyor already installed within the State of Karnataka
registered with the Chief Inspector of Lifts, Escalators & Passenger conveyors;
(s) “Travel (Rise)” means the vertical distance between the bottom terminal landing and the
top terminal landing of a lift/ escalator/ passenger conveyor.
3. Permission to erect or install a lift / escalator / passenger conveyor.- (1) Every owner
of a place intending to erect or instal l a lift or an escalator or a passenger conveyor in such a place
after the commencement of this Act, shall make an application to such officer as the Government
may authorize by a notification in this behalf for permission to erect such lift or escalator o r
passenger conveyor. Such application shall be in writing and in such form as may be prescribed.
Such application shall specify,–
A. Lift Installation:
(1) The type of the lift;
(2) The rated maximum speed of the lift designed to operate;
(3) The maker’s or designer’s rated capacity in weight;
(4) The maximum number of passengers in addition to the lift operator which the lift can
carry;
(5) The total weight of the lift car carrying the maximum load;
(6) The weight of the counter weight;
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(7) The number, description, weight and size of the supporting cables;
(8) The depth of the pit from the lowest part of the lift car when at the lowest floor;
(9) Such details of the construction of the overhead arrangement with weight and sizes
of the beams as may be prescribed; and
(10) Such other particulars as may be prescribed.
B. Escalator or passenger conveyor Installation:
(a) The type of the escalator or passenger conveyor;
(b) The speed at which the escalator/passenger conveyor is designated to operate;
(c) Angle of inclination;
(d) The width between balustrades;
(e) Details of handrails, step treads, landing comb plates, trusses or girders and step
wheel tracks;
(f) The rated load in kilogramme;
(g) The number of persons per hour with rated load;
(h) The factor of safety based on the static loads in the escalator or passeng er
conveyor;
(i) Travel Rise in metre; and
(j) Such other particulars as may be prescribed.
(2) Every application for issue of erection or installation permission shall be accompanied by
such fee as may be prescribed.
(3) On receipt of such application along with fee paid treasury challan, the authorized officer
shall, after making such enquiry and requiring the applicant to furnish such information as may be
necessary and may thereupon either grant or refuse to grant the permission to erect or install lift o r
escalator or passenger conveyor. Such permission shall be valid only for a period of twelve months
from the date on which it is granted.
(4) In case if the erection of lift or escalator or passenger conveyor is not completed within the
period of validity of permission, the same shall be got renewed by submitting the application afresh.
(5) No person, who is also the owner of lift or escalator or passenger conveyor, shall get his
lift or escalator or passenger conveyor erected or installed without gett ing erection or installation
permission from the authorized officer.
(6) No person, who is the owner of lift or escalator or passenger conveyor, shall get his lift or
escalator or passenger conveyor erected by the manufacturer or maker of lift or escalator or
passenger conveyor or any other person other than those who is registered with the Chief Inspector
of Lifts, Escalators & Passenger conveyors.
4. Licence to use a lift or escalator or passenger conveyor. - (1) Every owner of a place,
who is permitted to erect a lift or escalator or passenger conveyor under section 3, shall get his lift or
escalator or passenger conveyor installed as per the existing relevant code of practices of Bureau of
Indian Standard and 1[Central Electricity Authority (Measures relatin g to Safety and Electric Supply)
Regulations, 2023.]1 All materials and apparatus used shall confirm to the relevant specifications of
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the Bureau of Indian Standards or International Electro –Technical Commission where such
specifications have already been laid down.
(2) Every owner of a place who is permitted to erect a lift or escalator or passenger conveyor
under section 3, shall, within one month after the completion of the erection of such lift or escalator or
passenger conveyor, deliver or send or c ause to be delivered or sent to the authorized officer, a
notice in writing of such completion and shall make an application to him for a licence for working or
use of the lift or escalator or passenger conveyor as the case may be.
(3) Application for a l icence made under sub -section (1) shall be in such form as may be
prescribed.
(4) The inspection fee as may be prescribed by the Government shall be paid along with such
application.
(5) On receipt of such application along with prescribed fee paid challan, the authorized officer
after making such enquiry and inspection as may be necessary, 2[XXX]2 thereupon, either grant
subject to conditions specified in this Act or rules made thereunder or refuse to grant the licence for
the reasons to be recorded in writing:
Provided that where the 1[authorized officer] 1 refuses to grant the licence, shall give a
reasonable opportunity of being heard to the applicant.
(6) Except for the purpose of tests, supply of electricity shall not be arranged to the lift or
escalator or passenger conveyor without obtaining the licence from the 1[authorized officer]1.
(7) No person who is the owner or erector of the lift or escalator or passenger conveyor shall
use the lift or escalator or passenger conveyor without obtaini ng the licence from the 1[authorized
officer]1.
1. Substituted by Act 48 of 2025 w.e.f. 09.09.2025.
2. Omitted by Act 48 of 2025 w.e.f. 09.09.2025.
5. Duration of licence. - Unless any addition or alteration is made to the lift or escalator or
passenger conveyor, every licence shall be valid for a period of ten years from the date on which it is
granted. Before the expiry of the period of licence, the licence shall be got renewed. The licence may
be renewed for a further period of every five years on a n application along with such fee and subject
to such conditions as may be prescribed.
6. Registration of Lift or Escalator or Passenger Conveyor manufacturer or maker or
other person.- (1) No person shall engage in the business of erection or installation or periodical
testing and maintenance of lift or escalator or passenger conveyor, as the case may be, unless he
gets registered himself or has got renewed his registration with the Chief Inspector of Lifts, Escalators
& Passenger conveyors.
(2) The Chief Inspector of Lifts, Escalators & Passenger conveyors may register or after such
interval of time as may be prescribed renew registration of any person including manufacturer or
maker of Lift or Escalator or Passenger Conveyor intending to erect or to undertake periodical testing
or maintenance, as the case may be, on an application along with such fee and subject to such terms
and conditions as may be prescribed or may refuse to register or to renew registration for the reasons
to be recorded in writing.
8
(3) Every person registered under sub -section (1) shall maintain such books of accounts,
such number of technicians, installation, erection and testing instruments etc. and submit such
returns and produce such documents as required at such intervals as may be prescribed to the
authorized officer.
(4) No person including a manufacturer or maker of lift, escalator or passenger conveyor shall
erect or install a Lift or escalator or passenger Conveyor before permission is granted under section 3
of the Act.
(5) Every Lift or Escalator or Passenger Conveyor manufacturer or maker or any other person
as the case may be, who engages in the erection or installation of lift or escalator or passenger
conveyor, shall not let a Lift or Escalator or Passenger Conveyor for usage before ensuring license to
use the Lift or Escalator or Passenger Conveyor, is granted under section 4 of the Act.
7. Lift or escalator or passenger conveyor not to be operated without a licence. -
Subject to such rules as may be made in this behalf, no lift or escalator or passenger conveyor shall
be used or worked, except under and in conformity with the terms of the licence granted in respect of
the same.
8. Additions and alterations to the lift or es calator or passenger conveyor installation. -
No additions or alterations other than those required to be made under sub -section (1) of section 15,
shall be made to any lift or escalator or passenger conveyor installation as the case may be, except
with the previous permission in writing of the authorized officer.
9. Right to enter any building for inspection of Lifts or Escalators or Passenger
Conveyors installation.- (1) The authorized officer or the Inspector of Lifts, Escalators & Passenger
Conveyors may at any time after giving reasonable notice to the occupant enter upon any building in
which a lift or escalator or passenger conveyor, is installed or is being installed or in connection with
which an application for a licence has been received or otherwise for the purpose of inspecting the lift
or escalator or passenger conveyor installation or the site thereof.
(2) If on such inspection, the authorized officer or the Inspector of Lifts, Escalators &
Passenger Conveyors is of the opinion that any lif t 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.
(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 passeng er conveyor under sub -section (2) of this section shall be
complied with unless the Appellate Authority has reversed such order.
10. Owner to give facilities for inspection of Lifts or Escalators or Passenger
Conveyors.- (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
9
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 pers on, 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.
(2) The owner or his agent as the case may be, shall comply with the order within the period
specified therein and shall forthwith report in writing to the authorized officer of having so complied.
11. Report of Accidents. – (1) Where any accident occurs in the operations of any lift or
escalator or passenger conveyor which results or was likely to result in injury to any person, the
owner of the building in which the lift o r escalator or passenger conveyor is working or if such owner
has appointed an agent and has communicated his name to the Inspector of Lifts, Escalators &
Passenger conveyors under sub -section (3), such agent shall, as soon as may be, after such
accident g ive notice with full details of the accident to the authorized officer and also to the
Commissioner of Police and the District Magistrate in such form and manner as may be prescribed.
The lift or escalator or passenger conveyor installation shall not be i nterfered within any way and the
working of such lift or escalator or passenger conveyor shall not be resumed except with the written
permission of the 1[authorized officer]1.
(2) For the purposes of sub-section (1), the owner of every building in which a lift or escalator
or passenger conveyor has been installed may, and if such owner does not reside in such building
shall, appoint an agent who shall be a resident in the town or village in which the building situated, to
give notice of any accident occurring in the operation of the lift or escalator or passenger conveyor.
(3) The name of every agent appointed under sub -section (2), shall be communicated to the
authorized officer.
(4) Where any accident occurs in the operations of any lift or escalator or pa ssenger
conveyor, such accidents shall be investigated by such authorised officer as may be notified by the
Government and he shall forward the investigation report to the Chief Inspector of Lifts, Escalators &
Passenger conveyors and to the Government.
1. Substituted by Act 48 of 2025 w.e.f. 09.09.2025.
12. Service of notices, orders or documents. - (1) Every notice, order or document by or
under this Act required or authorized to be addressed to any person may be served by post or left,-
(i) where a Government is the addressee, at the office of the agent appointed under sub -
section (2) of section 11;
(ii) where a local authority is the addressee, at the office of the local authority;
(iii) where a company is the addressee, at the registered office of the company or in the event
of the registered office of the company not being in India, at the head office of the company in
India ;
(iv) where any other person is the addressee, at the usual or last known place of abode or
business of the person.
10
(2) E very notice, order or document by or under this Act required be authorized to be
addressed to the owner or the agent of the owner, or the occupant of any premises shall be deemed
to be properly addressed if addressed by the description of the ‘owner’ or ‘a gent of the owner’
‘occupant of the premises’ (naming the premises) and may be served by delivering it or a true copy
thereof, to some person on the premises, or, if there is no person on the premises to whom the same
can with reasonable diligence be delivered, by affixing it on some conspicuous part of the premises.
13. Delegation of powers of Government. – (1) The Government may, by order, published
in the official Gazette, delegate any of the powers conferred on it, by or under this Act other than the
power to make rules under section 23, subject to such conditions as may be specified in the order, to
such officer as it thinks fit.
(2) The Government may, by notification in the official Gazette, appoint persons duly qualified
as Electrical Inspector und er the Electricity Act, 2003 from the Department of Electrical Inspectorate
to be,-
(A) the Chief Inspector of Lifts, Escalators & Passenger conveyors;
(B) the Inspector of Lifts, Escalators & Passenger conveyors.
(3) The Chief Inspector of Lifts, Escalato rs & Passenger conveyors or the Inspector of Lifts,
Escalators & Passenger conveyors so appointed shall exercise the powers and perform the functions
under this Act within such areas or in respect of such class of lift or escalator or passenger conveyor
as may be notified and subject to such restrictions as the Government may specify.
14. Inspection of Lifts or Escalators or Passenger Conveyors. – (1) Every lift or escalator
or passenger conveyor shall be inspected at such intervals, by such authorized offic er or the
Inspector of Lifts, Escalators & Passenger conveyors , as may be prescribed in this behalf by the
Government.
(2) Inspection fee charged for such inspection shall be at such rate as may be prescribed.
(3) Notwithstanding anything contained in sub-section (1), the owner of a building in which Lift
or Escalator or Passenger conveyor is installed, shall get his Lift or Escalator or Passenger conveyor,
tested and maintained by any registered person once in every three months, and a register shall be
kept containing such particulars of every such examination as may be prescribed and shall submit
copy of annual testing and maintenance report to the authorized officer or the Inspector of Lifts,
Escalators & Passenger conveyors.
15. Maintenance of lifts o r escalator or passenger conveyors. - (1) Every owner of lift or
escalator or passenger conveyor shall enter into a contract with the registered person, for the
satisfactory maintenance, including cleaning, oiling, adjusting and repairing of the lift or esc alator or
passenger conveyor.
(2) Any dispute, controversy or claim between the owner of lift or escalator or passenger conveyor
and registered person, arises out of or in connection with annual maintenance contract, including the
existence, breach, termi nation or validity thereof, the seat of arbitration shall be in the State of
Karnataka.
16. Suspension or cancellation of licence of lift or escalator or passenger conveyor. - If
the licensee has contravened any of the provisions of the Act or rules or any of the conditions of the
11
licence or directions given to him, the 1[authorized officer]1, may after giving reasonable opportunity of
being heard, suspend or cancel the licence of lift or escalator or passenger conveyor for such period
as he thinks fit or cancel it.
1. Substituted by Act 48 of 2025 w.e.f. 09.09.2025.
17. Appeal.- (1) In case of any dispute between owner or agent of lift or escalator or
passenger conveyor, and the registered person with regards to quality of work and or material used
may appeal to the 1[authorized officer]1within thirty days of such dispute.
(2) Any person aggrieved by an order of any authorized officer or Inspector of Lifts, Escalators
& Passenger conveyors under this Act, may within thirty days from the date of such order, appeal to
the Chief Inspector of Lifts, Escalators & Passenger conveyors.
(3) Any person aggrieved by the order made by Chief Inspector of Lifts, Escalators &
Passenger conveyors under sub -section (1) or sub -section (2) above or regarding registration unde r
section 6, within thirty days from the date of such order, may appeal to the Government in such
manner along with such fee as may be prescribed. The decision of the Government on appeal shall
be final and shall not be called in question in any court.
(4) The Appellate Authority shall dispose of the Appeal, after giving both parties to the appeal
a reasonable opportunity of being heard and pass such orders thereon as it thinks fit and proper.
1. Substituted by Act 48 of 2025 w.e.f. 09.09.2025.
18. Recover y of fees. - All sums payable as fees under this Act shall be recoverable as
arrears of land revenue.
1[19. Violations and Penalty.- Whoever contravenes the provisions of,-
(a) sections 3, 4 and 5 shall be punishable with a fine which may be extend to ten
thousand rupees and in case of a continuing contravention, with a further fine which may extend
to one hundred rupees, for every day, after the first day during which the breach has continued;
(b) section 7 shall be punishable with a fine which may extend to three thousand
rupees and in case of a continuing contravention, with a further fine which may extend to one
hundred rupees for every day after the first day during which the breach has continued;
(c) sub-section (1), of section 15, shall be punishable with a fine which may extend to
five thousand rupees and in case of a continuing contravention, with a further fine which may
extend to one hundred rupees for every day after the first during which the breach has
continued; and
(d) any other provisions of the Act, not covered under clauses (a), (b) and (c) or rules
made thereunder or conditions of a license or registration or a direction given by such officer as
the Government may authorize under this Act or the rules made thereunder, shall be punishable
with a fine which may extend to one thousand rupees and in case of a continuing contravention
with a further fine which may extend to one hundred rupees for every day after the first during
which the breach has been continued.]1
1. Substituted by Act 61 of 2025 w.e.f. ……………….
20. Offences by companies. - (1) If a person committing an offence under this Act is a
company, every person, who at the time of the offence was committed was in charge of and was
responsible to, the company for the conduct of the business of the company, as well as the company,
12
shall be deemed to be guilty of the offence and shall be liable to be proceeded against and punished
accordingly:
Provided that nothing contained in this sub -section shall render any such person liable to any
punishment provided in this Act, if he proves that the offence was committed without his knowledge
or that he exercised all due diligence to prevent the commission of such offence.
(2) Notwithstanding anything contained in sub-section (1) where an offence under this Act has
been committed by a company and it is proved that the offence has been committed with the consent
or connivance of, or it attributable to any neglect on the part of any director, manager, secretary or
other officer of the company, such director, manager, secretary or other officer shall be liable to be
prosecuted and punished accordingly.
Explanation.- For the purposes of this section,-
(a) ‘Company’ means a body corporate and includes a firm or other association of
individuals; and
(b) ‘Director’ in relation to a firm means a partner in the firm.
21. Cognizance of offences. - No Court shall take cognizance of any offence punishable
under section 19, except with the previous sanction of the Chief Inspector of Lifts, Escalators &
Passenger conveyors.
22. Protection of action taken in good faith. - No suit, prosecution or other legal
proceedings shall be instituted against any officer for anything which is in good faith done or intended
to be done by or under this Act.
23. Power to make rules.- (1) The Government may, after previous publication, by notification,
make rules to carry out the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing provision, such rules
may be made for all or any of the following matters, namely:-
(a) specifications for Lifts or Escalators or Passenger conveyor;
(b) the manner in which erection plans of Lifts or Escalators or Passenger conveyor shall be
submitted;
(c) the manner in which the Lifts or Escalators or Passenger conveyor may be tested;
(d) the form of application for the erection of a Lifts or Escalators or Passenger conveyor or
a licence for working the same;
(e) the terms and conditions subject to which and the form in which the licences may be
granted for the working of a Lifts or Escalators or Passenger conveyor under section 7 ;
(f) the manner in which notice of accidents shall be given and the form of such notice under
section 11;
(g) the manner of serving notice to be given under section 12;
(h) the terms and conditions to register or renew regist ration of Lifts or Escalators or
Passenger conveyor manufacturer or makers of Lifts or Escalators or Passenger
conveyor, or any other person under section 6.
(3) Every rule made under this section shall be laid, as soon as may be, after it is made before
each House of the State Legislature, while it is in session for a total period of thirty days which may
13
be comprised in one session or in two or more successive sessions and if, before the expiry of the
session immediately following the session, or succes sive sessions aforesaid, both Houses agree in
making any modification in the rule or both houses agree that the rule should not be made, the rule
shall, from the date on which the modification or annulment is notified by the Government in the
official Gazette, have effect only in such modified form or be of no effect, as the case may be; so
however, that any such modification or annulment shall be without prejudice to the validity of anything
previously done under such rule.
24. Saving.- Nothing contained in this Act shall affect the provisions of the Electricity Act,
2003 (36 of 2003) or any rules or regulations made thereunder.
25. Repeal and savings.- The Karnataka Lifts Act, 1974 is hereby repealed:
Provided that the provisions of section 6 of the Kar nataka General Clauses Act, 1899
(Karnataka Act 3 of 1899) shall be applicable on repeal of the said Act and sections 8 and 24 of the
said Act shall be applicable as if the said enactment and law had been repealed and re -enacted by
this Act.
The above tran slation of the PÀ£ÁðlPÀ °¥sïÖUÀ¼À, J¸À̯ÉÃlgïUÀ¼À ªÀÄvÀÄÛ ¥Áå¸ÉAdgï PÀ£ÉéÃAiÀÄgïUÀ¼À C¢ü¤AiÀĪÀÄ,
2012 (2013gÀ PÀ£ÁðlPÀ C¢ü¤AiÀĪÀÄ ¸ÀASÉå: 09) be published in the Official Gazette under clause (3) of Article
348 of the Constitution of India.
GOVERNOR OF KARNATAKA
By Order and in the name of the Governor of Karnataka,
G.K. BOREGOWDA
Secretary to Government,
Department of Parliamentary
Affairs and Legislation
14
KARNATAKA ACT NO. 48 OF 2025
(First published in the Karnataka Gazette Extra-ordinary on the 9th day of September, 2025)
THE KARNATAKA LIFTS, ESCALATORS AND PASSENGER CONVEYORS
(AMENDMENT) ACT, 2025
(Received the assent of the Governor on the 9th day of September, 2025)
An Act to amend the Karnataka Lifts, Escalators and Passenger Conveyors
Act, 2012.
Whereas it is expedient to amend the Karnataka Lifts, Escalators and
Passenger Conveyors Act, 2012 (Karnataka Act 09 of 2013) for the purposes
hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the seventy sixth year of
the Republic of India as follows:-
1. Short title and commencement. - (1) This Act may be called the
Karnataka Lifts, Escalators and Passenger Conveyors (Amendment) Act, 2025.
(2) It shall come into force at once.
2. Amendment of section 4. - In the Karnataka Lifts, Escalators and
Passenger Conveyors Act, 2012 (Karnataka Act 09 of 2013) (hereinafter referred to
as the principal Act), in section 4,-
(i) in sub -section (1), for the words, figures and brackets “Central Electricity
Authority (Measures relating to S afety and Electric Supply) Regulations, 2010”, the
words, figures and brackets “Central Electricity Authority (Measures relating to
Safety and Electric Supply) Regulations, 2023” shall be substituted.
(ii) in sub-section (5),-
(a) the words and symbol “fo rward the recommendation with his remarks to
the Chief Inspector of Lifts, Escalators & Passenger Conveyors. The Chief
Inspector of Lifts, Escalators & Passenger Conveyors”, shall be omitted;
and
(b) in the proviso for the words and symbol “Chief Inspector of Lifts,
Escalators & Passenger Conveyors” the words “authorised officer” shall be
substituted.
(iii) in sub -sections (6) and (7) for the words and symbol “Chief Inspector of
Lifts, Escalators & Passenger Conveyors”, the words “authorised officer” shall be
substituted.
15
3. Amendment of section 11. - In section 11 of the principal Act, in sub -
section (1), for the words and symbol “Chief Inspector of Lifts, Escalators &
Passenger Conveyors”, the words “authorised officer” shall be substituted.
4. Amendment of section 16. - In section 16 of the principal Act, for the
words and symbol “Chief Inspector of Lifts, Escalators & Passenger Conveyors”, the
words “authorised officer” shall be substituted.
5. Amendment of section 17. - In the principal Act, in section 17 , in sub-
section (1) for the words and symbol “Chief Inspector of Lifts, Escalators &
Passenger Conveyors”, the words “authorised officer” shall be substituted.
The above translation of ಕರ್ನಾಟಕ ಲಿಫ್ಟ ್ಗಳ, ಎಸ್ ಕ ಲೇಟರ್ಗಳ ಮತ್ತ ು ಪ್ಯ ಾ ಸೆಂಜರ್
ಕನ್ ವ ೇಯರ್ಗಳ (ತಿದ್ದ ು ಪಡಿ) ಅಧಿನಿಯಮ, 2025 (2025 ರ ಕರ್ನಾಟಕ ಅಧಿನಿಯಮ ಸಂಖ್ಯಾ : 48) be
published in the official Gazette under Article 348 of the Constitution of India.
THAAWARCHAND GEHLOT
GOVERNOR OF KARNATAKA
By Order and in the name of
the Governor of Karnataka,
G. SRIDHAR
Secretary to Government
Department of Parliamentary
Affairs and Legislation
KARNATAKA ACT NO. 61 OF 2025
(First published in the Karnataka Gazette Extra-ordinary on the 12th day of September, 2025)
THE KARNATAKA DECRIMINALISATION (AMENDMENT OF PROVISIONS) ACT,
2025
(Received the assent of the Governor on the 11th day of September, 2025)
An Act to amend certain enactments for decriminalising and rationalising
offences and to further enhance trust -based governance for ease of living and do ing
business.
Whereas it is to amend certain enactments for decriminalis ing and
rationalising offences and to further enhance trust -based governance for ease of
living and doing business and for matters connected therewith for the purposes
hereinafter appearing;
16
Be it enacted by the Karnataka State Legislature in the seventy sixth year of
the Republic of India, as follows:-
1. Short title, commencement and application. - (1) This Act may be called
the Karnataka Decriminalisation (Amendment of Provisions) Act, 2025.
(2) It shall come into force on such date as the Government of Karnataka
may, by notification in the Official Gazette, appoint and different dates may be
appointed for amendments relating to different enactments.
(3) The amendment of any enact ment by this Act shall not affect any other
enactment in which the amended enactment has been applied, incorporated or
referred to.
(4) This Act shall not affect the validity, invalidity, effect or consequences of
anything already done or suffered, or any right, title, obligation or liability already
acquired, accrued or incurred or any remedy or proceeding in respect thereof, or
any release or discharge of, or from any debt, penalty, obligation, liability, claim or
demand or any indemnity already granted, or the proof of any past act or thing;
(5) This Act shall not affect any principle or rule of law, or established
jurisdiction, form or course of pleading, practice or procedure, or existing usage,
custom, privilege, restriction, exemption, office or appoi ntment, notwithstanding
that the same respectively may have been in any manner affirmed, or recognised or
derived by, in or from any enactment hereby amended.
(6) The amendment of any enactment by this Act shall not revive restore any
jurisdiction, office , custom, liability, right, title, privilege, restriction, exemption,
usage, practice, procedure or other matter or thing not now existing or in force.
2. Amendment of Karnataka Act 09 of 2013. - In the Karnataka Lifts,
Escalators and Passenger Conveyors Act, 2012 (Karnataka Act 9 o f 2013), for
section 19, the following shall be substituted, namely:-
“19. Violations and Penalty.- Whoever contravenes the provisions of,-
(e) sections 3, 4 and 5 shall be punishable with a fine which may be
extend to ten thousand rupees and in case of a con tinuing contravention, with a
further fine which may extend to one hundred rupees, for every day, after the first
day during which the breach has continued;
(f) section 7 shall be punishable with a fine which may extend to three
thousand rupees and in case of a continuing contravention, with a further fine
which may extend to one hundred rupees for every day after the first day during
which the breach has continued;
(g) sub-section (1), of section 15, shall be punishable with a fine which
may extend to five thousand rupees and in case of a continuing contravention, with
a further fine which may extend to one hundred rupees for every day after the first
during which the breach has continued; and
(h) any other provisions of th e Act, not covered under clauses (a), (b)
and (c) or rules made thereunder or conditions of a license or registration or a
direction given by such officer as the Government may authorize under this Act or
the rules made thereunder, shall be punishable with a fine which may extend to
one thousand rup ees and in case of a continuing contravention with a further fine
which may extend to one hundred rupees for every day after the first during which
the breach has been continued.”
17
The above translation of ಕರ್ನಾಟಕ ನಿರಪರಾಧಿೇಕರಣ (ಉಪಬಂಧಗಳ ತಿದ್ದ ು ಪಡಿ)
ಅಧಿನಿಯಮ, 2025 (2025ರ ಕರ್ನಾಟಕ ಅಧಿನಿಯಮ ಸಂಖ್ಯಾ : 61) be published in the official
Gazette under Article 348 of the Constitution of India.
THAAWARCHAND GEHLOT
GOVERNOR OF KARNATAKA
By Order and in the name of
the Governor of Karnataka,
G. SRIDHAR
Secretary to Government
Department of Parliamentary
Affairs and Legislation