Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA LIFTS RULES, 1976 CONTENTS 1. Title and commencement 2. Definitions 3. Permission to erect a lift 4. Licence to use a lift 5. Application for licence in case of existing lifts 6 . Licence for working of lifts not to be granted unless the requirements specified in Schedule are complied with 7. Terms on which lifts are to be worked 8 . Right to enter any building for inspection of lifts and its installations 9. Report of accidents 10. Fee for additions and alterations to the lift installation 11. Unused lifts 12. Manner in which erection plans of lifts shall be submitted 13(1). Repeal and savings 13(2). . KARNATAKA LIFTS RULES, 1976 Whereas, a draft of the Karnataka Lifts Rules, 1975 was published as required by sub-section (1) of Section 14 of the Karnataka Lifts Act, 1974 (Karnataka Act 24 of 1974) in Notification No. GSR 312 (PWD 143 EIG 1974) dated 23rd October, 1975 in Part IV, Section 2-C(i) of the Karnataka Gazette, dated 30th October, 1975 inviting objections and suggestions from all persons likely to be affected thereby within 15th November, 1975. And whereas, the said Gazette was made available to the public on 30th October, 1975; And whereas, no objections or suggestions have been received on the said draft; Now, therefore, in exercise of the powers conferred by Section 14 of the Karnataka Lifts Act, 1974 (Karnataka Act 24 of 1974), the Government of Karnataka hereby makes the following rules namely. 1. Title and commencement :- (1) These rules may be called the Karnataka Lifts Rules, 1976. (2) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires. (a) "Act" means the Karnataka Lifts Act, 1974; (b) "Form" means a form appended to these rules; (c) "Schedule" means Schedule appended to these rules; (d) "Section" means section of the Act. 3. Permission to erect a lift :- Every owner of a place intending to install a lift in such place shall make an application in Form 'A' to the Inspector of Lifts. 4. Licence to use a lift :- (1) The notice of completion of the erection of a lift and application for a licence for working the lift under sub-sections (1) and (2) of Section 4 shall be in Form 'B'. (2) Grant of licence under sub-section (3) of Section 4 and sub- section (2) of Section 5 shall be in Form 'C'. 5. Application for licence in case of existing lifts :- Application for licence in case of existing lifts under sub-section (1) of Section 5 shall be in Form 'D'. 6. Licence for working of lifts not to be granted unless the requirements specified in Schedule are complied with :- No licence for the working of any lift shall be granted unless the requirements laid down in the Schedule have been complied with in respect of such lift and its installation. Provided that in the case of a lift installed before the commencement of the Act, a licence for its working may be granted notwithstanding the fact that all the aforesaid requirements have not been complied with in respect of such lift and its installation, if an officer authorised in this behalf by the Government is satisfied that no accident resulting in any injury to any person is likely to occur in the operation of the lift. In such a case a note of the requirements which are not complied with shall be made in the licence. 7. Terms on which lifts are to be worked :- (1) Every lift and its installation shall be maintained so that the requirements specified in the Schedule are always complied with: Provided that in the case of a lift installed before the commencement of the Act, the requirements, a note of which is made on the licence under Rule 6 may not be complied with. (2) Every lift operator must have attained the age of eighteen years and shall be a person who has been trained in the correct operation of the lift. 8. Right to enter any building for inspection of lifts and its installations :- (1) The notice to be given under sub-section (1) of Section 8 shall be in Form 'E'. (2) The order to be issued under sub-section (2) of Section 8 shall be in Form 'F'. 9. Report of accidents :- Notice of any accident occurring in the operation of any lift resulting in injury to any person required to be given under sub-section (1) of Section 10 shall be in Form 'C'. Such notice shall be given within twenty-four hours of the occurrence of the accident. 10. Fee for additions and alterations to the lift installation :- I f for according previous permission under Section 7 of the Act, inspection of the lift installation is found to be necessary a fee of rupees twenty-five shall be payable in that behalf. 11. Unused lifts :- When a lift installed at any place cease to be used as such, the owner shall either remove it or maintain it in a safe mechanical condition after disconnecting it entirely from the electric supply. All gates and doors shall be effectively locked so as to prevent the entry of unauthorised persons to the lift well. 12. Manner in which erection plans of lifts shall be submitted :- (1) Plans in quadruplicate (with one copy of tracting cloth drawn to a scale of not less than 1.100) showing the location of the lift complete electrical installation with all wiring, lift points, switches, control boards and other electrical apparatus indicating different circuits with colour code, earthing scheme with size of earth leads, method of construction of earth electrode, laying of cables etc., shall be submitted to the Inspector of Lifts. (2) Specifications of lifts shall be as specified in Schedule. 13(1). Repeal and savings :- (1) The Bombay Lifts Rules, 1940 is hereby repealed: Provided that such repeal shall not effect the previous operation of the said rules or anything done or any action taken thereon and any proceedings under the said rules pending at the commencement of these rules shall be continued and disposed of as far as may be, in accordance with the provisions of these rules: Provided further that subject to the preceding provision anything done or any action taken under said rules shall be deemed to have been done or taken under the corresponding provisions of these rules and shall continue to be in force accordingly unless and until superseded by anything done or any action taken under the Act or these rules as the case may be. (2) Nothing contained in these rules shall affect the provisions of the Indian Electricity Act, 1910 and the Indian Electricity Rules, 1956. 13(2). . :-