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Karnataka Lifts, Escalators And Passenger Conveyors (Amendment) Rules, 2025

Karnataka Lifts, Escalators And Passenger Conveyors (Amendment) Rules, 2025

Karnataka Lifts, Escalators And Passenger Conveyors (Amendment) Rules, 2025

[27th January 2025]

PREAMBLE

In exercise of the powers conferred by sub-section (1) of section 23 of the Karnataka Lifts, Escalators and Passenger Conveyors Act, 2012 (Karnataka Act 9 of 2013), the Government of Karnataka hereby makes the following rules to amend the Karnataka Lifts, Escalators and Passenger Conveyors Rules, 2015, namely:-

Rule 1. Title and commencement.

(1)     These rules may be called Karnataka Lifts, Escalators and Passenger Conveyors (Amendment) Rules, 2025.

(2)     They shall come into force from the date of their publication in the official Gazette.

Rule 2. Amendment of Annexure-4.

(1)     In the Karnataka Lifts, Escalators and Passenger Conveyors Rules, 2015, for Annexure-4 and the entries relating thereto, the following shall be substituted, namely:-

"Annexure-4

Fees to be remitted for different purposes under the Karnataka Lift/Escalator/Passenger Conveyors Rules 2015.

Sl No

Particulars

Head of Account

1

Fee for the inspection of Lifts, Escalators, etc

0043-00-800-0-02

 

Sl No

Particulars

Fees in Rupees

A

Fee for erection permission (see rule 3(1)(v))

1

Erection permission Per Lift

i

Multi-storied Building up to six floors including basement and ground floors.

(a) Residential Building

(b) Non-residential Building

 

(a) 1000/-

(b) 2000/-

ii

Multi-storied Building having more than 6 floors up to 15 floors including basement and ground floors.

(a) Residential Building

(b) Non-residential Building

 

(a) 2000/-

(b) 3000/-

iii

Multi-storied Building having more than 15 floors up to 25 floors including basement and ground floors.

(a) Residential Building

(b) Non-residential Building

 

(a)3000/-

(b)4000/-

iv

Multi-storied Building having more than 25 floors including basement and ground floors.

(a) Residential Building

(b) Non-residential Building

 

(a) 4000/-

(b) 5000/-

2

Erection permission Per Escalator/ Travelator (Residential and commercial)

 

2000/-

B

a) Fee for grant of license (for initial inspection) to use lift or Escalator or Passenger Conveyor (see rule 4(2)(ii)); and

(b) Fees for late submission of application for renewal for license of lift or Escalator or Passenger Conveyor (see rule 5(1)).

1

Fees for grant of license (Initial Inspection) or Renewal of License per lift.

 

Multi-storied Building up to six floors including

 

 

i

basement and ground floors.

(a)Residential Building

(b)Non-residential Building

 

(a)2500/-

(b)3500/-

 

ii

Multi-storied Building having more than 6 floors up to 15 floors including basement and ground floors.

(a)Residential Building

(b)Non-residential Building

 

(a)3500/-

(b)4500/-

iii

Multi-storied Building having more than 15 floors up to 25 floors including basement and ground floors.

(a)Residential Building

(b)Non-residential Building

 

(a)4500/-

(b)5500/-

iv

Multi-storied Building having more than 25 floors including basement and ground floors.

(a)Residential Building

(b)Non-residential Building

 

(a) 6000/-

(b) 7000/-

2

Fees for grant of license (Initial Inspection) or Renewal of License per Escalator/ Travelator (Residential and commercial)

4000/-

 

3

Additional fee for late submission of application for renewal of license to use a lift or Escalator or passenger conveyer: for every delayed month or part there of (Per Lift/ Escalator/ Passenger Conveyer) subject to a maximum of Rs. 2500/- in addition to the fee prescribed at item 1 and 2 above for renewal.

500/-

 

C

(a)Fee for Registration (for one year) of maker or manufacturer or other person (see rule 6(1)); and

(b) Fee for Re-grant of Registration based on lapsed Registration (see rule 11(2)).

1

Fee for Registration or re-grant of Registration based on lapsed Registration for erection and maintenance of Lift/Escalator / Passenger Conveyor

30000/-

2

Fee for Registration or re-grant of Registration based on lapsed Registration for maintenance of Lift/Escalator / Passenger Conveyor.

20000/-

D

Fee for Renewal of Registration ( FOR THREE YEARS) (see rule 7(1)

1

Fee for renewal of registration for erection and maintenance of Lift/Escalator / Passenger Conveyor.

60000/-

2

Fee for renewal of registration for maintenance of Lift/Escalator / Passenger Conveyor.

30000/-

E

Penal fee for late submission (for renewal of Registration) (see Rule 7(1))

1

Penal fee for late submission (for Renewal of Registration) for Lift/ Escalator / Passenger Conveyor erection and maintenance.

10000/-

2

Penal fee for late submission (for renewal of Registration) for maintenance of Lift/Escalator / Passenger Conveyor

10000/-

F

For duplicate copy of Registration (see Rule 11(1))

1

Fee for duplicate copy of registration for erection and Maintenance of Lift/Escalator / Passenger Conveyor

2000/-

2

Fee for duplicate copy of registration for Maintenance of Lift/Escalator / Passenger Conveyor.

2000/-

G

Fee for additions/alterations to Lift/Escalator / Passenger Conveyor(see Rules 15(1))

1

Fee for additions or alterations to Lift/Escalator / Passenger Conveyor (travelator/walk ways)

1000/-

H

Fee for Periodical Inspection of lifts/ escalator/passenger conveyors (see Rule 11 (2))

1

Lifts (Per lift)

i

Multi-storied Building up to six floors including basement and ground floor.

(a)Residential Building

(b)Non-residential Building

 

(a)1000/-

(b) 1500/-

ii

Multi-storied Building From 7th floor to 15th Floor including basement and ground floors.

(a)Residential Building

(b)Non-residential Building

 

(a)2500/-

(b)3000/-

iii

Multi-storied Building From 16th floor to 25th Floor including basement and ground floors.

(a)Residential Building

(b)Non-residential Building

 

(a)3000/-

(b) 4000/-

iv

Multi-storied Building having more than 25 floors including basement and ground floors.

(a) Residential Building

(b) Non-residential Building

 

(a) 3500/-

(b) 5000/-

2

Escalator / Passenger Conveyor (travelator/walk ways) (per Escalator/ Passenger Conveyor) (Residential & Commercial)

3500/-

I

Fee for transfer of license of lifts/ escalator/passenger conveyors (see Rules 18 (1))

1

Lift/Escalator / Passenger Conveyor (per Lift/ Escalator/ Passenger Conveyor

500/-

J

Fee for Duplicate copy of license of lifts/ escalator/passenger conveyors (see Rule 18 (2))

1

Lift/Escalator / Passenger Conveyor (per Lift/ Escalator/ Passenger Conveyor)

1000/-

K

Fee for appeals (see Rule 20):-

1

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

4000/-

2

An order of any authorized officer or inspector of Lifts, Escalator and Passenger Conveyor

2000/-

3

The order made by Chief Inspector of Lifts, Escalators & Passenger Conveyors under sub-section (1) or sub section (2) of section 17 or regarding registration under section 6.

4000/-

L

Miscellaneous

1

For change of signatory or partners/Directors of the firm/company/factory of registered person.

2000/-

2

For change of address of registered person

1000/-

3

For change of authorized engineer/technician (Per Person)

500/-

4

For all application under Sl No. A, B, and G above

100/-

5

For all application under Sl No. C, and D above

500/-

6

Issue of dismantling approval (Per Lift, Escalator and Passenger Conveyor)

1000/-

 

-->

Karnataka Lifts, Escalators And Passenger Conveyors (Amendment) Rules, 2025

[27th January 2025]

PREAMBLE

In exercise of the powers conferred by sub-section (1) of section 23 of the Karnataka Lifts, Escalators and Passenger Conveyors Act, 2012 (Karnataka Act 9 of 2013), the Government of Karnataka hereby makes the following rules to amend the Karnataka Lifts, Escalators and Passenger Conveyors Rules, 2015, namely:-

Rule 1. Title and commencement.

(1)     These rules may be called Karnataka Lifts, Escalators and Passenger Conveyors (Amendment) Rules, 2025.

(2)     They shall come into force from the date of their publication in the official Gazette.

Rule 2. Amendment of Annexure-4.

(1)     In the Karnataka Lifts, Escalators and Passenger Conveyors Rules, 2015, for Annexure-4 and the entries relating thereto, the following shall be substituted, namely:-

"Annexure-4

Fees to be remitted for different purposes under the Karnataka Lift/Escalator/Passenger Conveyors Rules 2015.

Sl No

Particulars

Head of Account

1

Fee for the inspection of Lifts, Escalators, etc

0043-00-800-0-02

 

Sl No

Particulars

Fees in Rupees

A

Fee for erection permission (see rule 3(1)(v))

1

Erection permission Per Lift

i

Multi-storied Building up to six floors including basement and ground floors.

(a) Residential Building

(b) Non-residential Building

 

(a) 1000/-

(b) 2000/-

ii

Multi-storied Building having more than 6 floors up to 15 floors including basement and ground floors.

(a) Residential Building

(b) Non-residential Building

 

(a) 2000/-

(b) 3000/-

iii

Multi-storied Building having more than 15 floors up to 25 floors including basement and ground floors.

(a) Residential Building

(b) Non-residential Building

 

(a)3000/-

(b)4000/-

iv

Multi-storied Building having more than 25 floors including basement and ground floors.

(a) Residential Building

(b) Non-residential Building

 

(a) 4000/-

(b) 5000/-

2

Erection permission Per Escalator/ Travelator (Residential and commercial)

 

2000/-

B

a) Fee for grant of license (for initial inspection) to use lift or Escalator or Passenger Conveyor (see rule 4(2)(ii)); and

(b) Fees for late submission of application for renewal for license of lift or Escalator or Passenger Conveyor (see rule 5(1)).

1

Fees for grant of license (Initial Inspection) or Renewal of License per lift.

 

Multi-storied Building up to six floors including

 

 

i

basement and ground floors.

(a)Residential Building

(b)Non-residential Building

 

(a)2500/-

(b)3500/-

 

ii

Multi-storied Building having more than 6 floors up to 15 floors including basement and ground floors.

(a)Residential Building

(b)Non-residential Building

 

(a)3500/-

(b)4500/-

iii

Multi-storied Building having more than 15 floors up to 25 floors including basement and ground floors.

(a)Residential Building

(b)Non-residential Building

 

(a)4500/-

(b)5500/-

iv

Multi-storied Building having more than 25 floors including basement and ground floors.

(a)Residential Building

(b)Non-residential Building

 

(a) 6000/-

(b) 7000/-

2

Fees for grant of license (Initial Inspection) or Renewal of License per Escalator/ Travelator (Residential and commercial)

4000/-

 

3

Additional fee for late submission of application for renewal of license to use a lift or Escalator or passenger conveyer: for every delayed month or part there of (Per Lift/ Escalator/ Passenger Conveyer) subject to a maximum of Rs. 2500/- in addition to the fee prescribed at item 1 and 2 above for renewal.

500/-

 

C

(a)Fee for Registration (for one year) of maker or manufacturer or other person (see rule 6(1)); and

(b) Fee for Re-grant of Registration based on lapsed Registration (see rule 11(2)).

1

Fee for Registration or re-grant of Registration based on lapsed Registration for erection and maintenance of Lift/Escalator / Passenger Conveyor

30000/-

2

Fee for Registration or re-grant of Registration based on lapsed Registration for maintenance of Lift/Escalator / Passenger Conveyor.

20000/-

D

Fee for Renewal of Registration ( FOR THREE YEARS) (see rule 7(1)

1

Fee for renewal of registration for erection and maintenance of Lift/Escalator / Passenger Conveyor.

60000/-

2

Fee for renewal of registration for maintenance of Lift/Escalator / Passenger Conveyor.

30000/-

E

Penal fee for late submission (for renewal of Registration) (see Rule 7(1))

1

Penal fee for late submission (for Renewal of Registration) for Lift/ Escalator / Passenger Conveyor erection and maintenance.

10000/-

2

Penal fee for late submission (for renewal of Registration) for maintenance of Lift/Escalator / Passenger Conveyor

10000/-

F

For duplicate copy of Registration (see Rule 11(1))

1

Fee for duplicate copy of registration for erection and Maintenance of Lift/Escalator / Passenger Conveyor

2000/-

2

Fee for duplicate copy of registration for Maintenance of Lift/Escalator / Passenger Conveyor.

2000/-

G

Fee for additions/alterations to Lift/Escalator / Passenger Conveyor(see Rules 15(1))

1

Fee for additions or alterations to Lift/Escalator / Passenger Conveyor (travelator/walk ways)

1000/-

H

Fee for Periodical Inspection of lifts/ escalator/passenger conveyors (see Rule 11 (2))

1

Lifts (Per lift)

i

Multi-storied Building up to six floors including basement and ground floor.

(a)Residential Building

(b)Non-residential Building

 

(a)1000/-

(b) 1500/-

ii

Multi-storied Building From 7th floor to 15th Floor including basement and ground floors.

(a)Residential Building

(b)Non-residential Building

 

(a)2500/-

(b)3000/-

iii

Multi-storied Building From 16th floor to 25th Floor including basement and ground floors.

(a)Residential Building

(b)Non-residential Building

 

(a)3000/-

(b) 4000/-

iv

Multi-storied Building having more than 25 floors including basement and ground floors.

(a) Residential Building

(b) Non-residential Building

 

(a) 3500/-

(b) 5000/-

2

Escalator / Passenger Conveyor (travelator/walk ways) (per Escalator/ Passenger Conveyor) (Residential & Commercial)

3500/-

I

Fee for transfer of license of lifts/ escalator/passenger conveyors (see Rules 18 (1))

1

Lift/Escalator / Passenger Conveyor (per Lift/ Escalator/ Passenger Conveyor

500/-

J

Fee for Duplicate copy of license of lifts/ escalator/passenger conveyors (see Rule 18 (2))

1

Lift/Escalator / Passenger Conveyor (per Lift/ Escalator/ Passenger Conveyor)

1000/-

K

Fee for appeals (see Rule 20):-

1

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

4000/-

2

An order of any authorized officer or inspector of Lifts, Escalator and Passenger Conveyor

2000/-

3

The order made by Chief Inspector of Lifts, Escalators & Passenger Conveyors under sub-section (1) or sub section (2) of section 17 or regarding registration under section 6.

4000/-

L

Miscellaneous

1

For change of signatory or partners/Directors of the firm/company/factory of registered person.

2000/-

2

For change of address of registered person

1000/-

3

For change of authorized engineer/technician (Per Person)

500/-

4

For all application under Sl No. A, B, and G above

100/-

5

For all application under Sl No. C, and D above

500/-

6

Issue of dismantling approval (Per Lift, Escalator and Passenger Conveyor)

1000/-