Whereas the draft regulations
proposing to amend the Central Electricity Authority (Measures relating to
Safety and Electric Supply) Regulations, 2010, was published in six newspaper
dailies , as required by sub-section (3) of section 177 of the Electricity Act,
2003 (36 of 2003) read with sub-rule (2) of rule 3 of the Electricity
(Procedure for Previous Publication ) Rules, 2005, inviting objections and
suggestions from all persons likely to be affected thereby, before the expiry
of the period of forty-five days, from the date on which the copies of the
newspapers containing the said publications were made available to the public; And whereas copies of the said
newspapers containing the said regulations were made available to the public on
the 23rd August, 2016; And whereas the objections and
suggestions received from the public on the said draft regulations were
considered by the Central Electricity Authority; Now, therefore, in exercise of
the powers conferred by sub-section (2) of section 177 read with section 53 of
the said Act, the Central Electricity Authority hereby makes the following
regulations, further to amend the Central Electricity Authority (Measures
relating to Safety and Electric Supply) Regulations, 2010, namely: - (1) These
regulations may be called the Central Electricity Authority (Measures relating
to Safety and Electric Supply) Amendment Regulations, 2018. (2) They
shall come into force on the date of their publication in the Official Gazette. In the
Central Electricity Authority (Measures relating to Safety and Electric
Supply), Regulations 2010,- (a) in
regulation 2, in sub-regulation (1) for clause (fa) and clause (zka), the
following shall be substituted respectively, namely: - '(fa)
"Chartered Electrical Safety Engineer" means a person authorised by
the Appropriate Government as refered to in regulation 5A;'; '(zka) "notified
voltage" means a voltage notified by the Appropriate Government under
intimation to the Authority for the purpose of specifying the voltage level
upto which self-certification is to be carried out under regulation 30 and
regulation 43;'; (b) in regulation
5, for sub-regulation (2), the following shall be substituted, namely: - "(2)
The Electrical Safety Officer shall possess a degree in Electrical Engineering
with at least five years experience in operation and maintenance of electrical
installation or a diploma in Electrical Engineering with at least ten years
experience in operation and maintenance of electrical installations."; (c) for
regulation 5A, the following regulation shall be substituted, namely: - "5A. Chartered Electrical
Safety Engineer.- (1) The
Appropriate Government shall authorise Chartered Electrical Safety Engineer
from amongst persons having the qualification and experience as specified by
the Authority under sub-regulation (3) to assist the owner or supplier or
consumer of electrical installations for the purpose of self-certification
under regulation 30 and regulation 43. (2) The
Appropriate Government shall upload the name of the Chartered Electrical Safety
Engineer, as soon as any person is authorised as Chartered Electrical Safety
Engineer, on the web portal of the Government or Department dealing with
matters of inspection of electrical installations for the information of the
owner or supplier or consumer. (3) The
Central Electricity Authority shall, within a period of six months, frame and
publish the guidelines including the eligibility conditions for the purpose of
authorising the Chartered Electrical Safety Engineer.". (d) in
regulation 30, for sub-regulation (2) and sub-regulation (3), the following
shall be substituted, namely: - "
(2) The periodical inspection and testing of installation of voltage equal to
or below the notified voltage belonging to the owner or supplier or consumer,
as the case may be, shall be carried out by the owner or supplier or consumer
and shall be self-certified for ensuring observance of safety measures
specified under these regulations and the owner or supplier or consumer, as the
case may be, shall submit the report of self-certification to the Electrical
Inspector in the format as specified by the Authority: Provided that the electrical
installation so self-certified shall be considered as duly inspected and tested
only after the report of self-certification is duly received by the office of
Electrical Inspector: Provided further that the owner
or supplier or consumer has the option to get his installation inspected and
tested by the Electrical Inspector of the Appropriate Government. (2A) Notwithstanding anything
contained in sub-regulation (2), every electrical installation covered under
section 54 of the Act including every electrical installation of mines, oil
fields and railways shall be periodically inspected and tested by the
Electrical Inspector of the Appropriate Government. (2B) The Electrical Inspector
shall, on receipt of the report of self-certification of electrical
installation referred in sub-regulation (2), verify the report submitted by the
owner or supplier or consumer, as the case may be, and record variation, if
any, in accordance with these regulations. (2C) The Electrical Inspector in
case of variations, which require rectification, direct the owner or supplier
or consumer, as the case may be, to rectify the same within a period of fifteen
days and the owner or supplier or consumer, as the case may be, shall send a
report of compliance to the Electrical Inspector. (2D) The Electrical Inspector, in
case not satisfied with the compliance report submitted under sub-regulation
(2C), shall inspect the electrical installation within a period of one year
from the date of submission of self-certification report and intimate the owner
or supplier or consumer of the installation the defects, if any, for
rectification within fifteen days. (2E) If the owner or supplier or
consumer, as the case may be, fails to comply with the directions as given
under sub-regulation (2D), such installation shall be liable to be disconnected
under the directions of the Electrical Inspector after serving the owner or
supplier or consumer, as the case may be, of such installation with a notice
for a period not less than forty-eight hours. (3) The periodical inspection and
testing of installation of voltage above the notified voltage belonging to the
owner or supplier or consumer shall be carried out by the Electrical
Inspector."; (e) in
regulation 43,- (i) for
sub-regulation (1), the following sub-regulation shall be substituted, namely:- "(1) (a)
Every electrical installation of notified voltage and below shall be inspected,
tested and self-certified by the owner or supplier or consumer, as the case may
be, of the installation before commencement of supply or recommencement after
shutdown for six months and above for ensuring observance of safety measures
specified under these regulations and such owner or supplier or consumer, as
the case may be, shall submit the report of self-certification to the
Electrical Inspector in the formats as framed and issued by the Authority: Provided that the electrical
installation so self-certified shall be considered fit for the commencement of
supply or recommencement after shutdown for six months only after the report of
self-certification is duly received by the office of Electrical Inspector: Provided further that the owner
or supplier or consumer, as the case may be, has the option to get his
installation inspected and tested by the Electrical Inspector of the
Appropriate Government. (b) Notwithstanding anything
contained in clause (a), every electrical installation covered under section 54
of the Act including every electrical installation of mines, oil fields and
railways shall be inspected and tested by the Electrical Inspector of the
Appropriate Government as specified in sub-regulation (3);"; (ii) for
sub-regulation (3) and sub-regulation (4), the following sub-regulations shall
be substituted, namely: - "(3)
Every electrical installation of voltage above the notified voltage and all the
apparatus of the generating stations and above the capacity specified under
regulation 32, shall be inspected and tested by the Electrical Inspector before
commencement of supply or recommencement after shutdown for six months and
above for ensuring observance of safety measures specified under these
regulations; (4)
(a) The Electrical Inspector shall, on receipt of the report of
self-certification of electrical installation referred in sub-regulation (1),
verify the report submitted by the owner or supplier or consumer, as the case
may be, and record variation, if any, in accordance with these regulations; (b) The Electrical Inspector in
case of variations which require rectification, direct the owner or supplier or
consumer to rectify the same within a period of fifteen days from the date of
recording of the variations and the owner or supplier or consumer, as the case
may be, shall send a report of compliance to the Electrical Inspector; (c) If the Electrical Inspector,
is not satisfied with the compliance report submitted under clause (b), shall
inspect the electrical installation within a period of ninety days from the
date of submission of self-certification report and intimate the owner or
supplier or consumer of the installation the defects, if any, for rectification
within fifteen days; (d) If the owner or supplier or
consumer, as the case may be, fails to comply the directions as given under
clause (c), such installation shall be liable to be disconnected under the
directions of the Electrical Inspector after serving the owner or supplier or
consumer, as the case may be, of such installation with a notice for a period
not less than forty-eight hours."; (f) in
regulation 63, in sub-regulation (4), for clause (c), the following shall be
substituted, namely: - "(c)
supervision charge to the extent of fifteen per cent of the wages mentioned in
clause (b) and charges incurred by the owner or supplier or consumer in
complying with the provisions of section 67 of the Act, in respect of such
alterations.".CENTRAL ELECTRICITY AUTHORITY (MEASURES
RELATING TO SAFETY AND ELECTRIC SUPPLY) AMENDMENT REGULATIONS, 2018
PREAMBLE