INDIAN ELECTRICITY RULES, 1956

PREAMBLE

In exercise of the powers conferred by Section 37 of the Indian Electricity Act, 1910 (IX of 1910), the Central Electricity Board hereby makes the following Rules, the same having been previously published as required by sub-section (1) of Section 38 of the said Act, namely:-

CHAPTER I PRELIMINARY

Rule - 1. Short title and commencement.

(1)     These rules may be called the Indian Electricity Rules, 1956.

(2)     They shall come into force at once.

Rule - 2. Definitions.

(1)     In these rules, unless the context otherwise requires,-

(a)      "the Act" means the Indian Electricity Act, 1910;

(b)      "Accessible" means within physical reach without the use of any appliance or special effort;

(c)      "ampere" means a unit of electric current and is the unvarying electric current which when passed through a solution of nitrate of silver in water, in accordance with specification set out in Annexure I, deposits silver at the rate of 0.001118 of a gramme per second; the aforesaid unit is equivalent to the current which in passing through the suspended coil of wire forming part of the instrument marked "Government of India Ampere Standard Verified" when the suspended coil is in its sighted position, exerts a force which is exactly balanced by the force exerted by gravity in Calcutta on the counter balancing iridio-platinum weight of the said instrument:

(d)      "Annexure" means an Annexure to these rules;

(e)      "apparatus" means electrical apparatus and includes all machines, fittings, accessories and appliances in which conductors are used;

(ee) "authorised person" means a person authorised under Rule 3;

(f)       "bare" means not covered with insulating materials;

(g)      "cable" means a length of insulated single conductor (solid or stranded or of two or more such conductors, each provided with its own insulation, which are laid up together). Such insulated conductor or conductors may or may not be provided with an overall mechanical protective covering;

(gg) "flexible cable" means a cable consisting of one or more cores each formed" of a group of wires, the diameter and the physical properties of the wires and the insulating material being such as to afford flexibility;

(h)     "circuit" means an arrangement of conductor or conductors for the purpose of conveying energy and forming a system or a' branch of a system;

(i)       "circuit breaker" means a device, capable of making and breaking the circuit under all conditions, and unless otherwise specified so designed as to break the current automatically under abnormal conditions;

(j)       "concentric cable" means a composite cable comprising an inner conductor which is insulated and one or more outer conductors which are insulated from one another and are disposed over the insulation of, and more or less around, the inner conductor;

(k)      "conductor" means any wire, cable, bar, tube, rail or plate used for conducting energy and so arranged as to be electrically connected to a system;

(l)       "conduit" means rigid or flexible metallic tubing or mechanically strong and fire resisting non-metallic tubing into which a cable or cables may be drawn for the purpose of affording it or them mechanical protection;

(m)    "covered with insulating material" means adequately covered with insulating material of such quality and thickness as to prevent danger;

(n)     "cut-out" means any appliance for automatically interrupting the transmission, of energy through any conductor when the current rises above a pre-determined amount, and shall also include fusible cut-out;

(o)      "danger" means danger to health or danger to life or any part of body from shock, burn or other injury to persons, or property, or from fice or explosion, attendant upon the generation, transmission, transformation, conversion, distribution or use of energy;

(p)      "dead" means at or about earth potential and disconnected from any live system:

Provided that apparatus separated from a live conductor by a spark gap shall not be deemed "to be "dead".

(q)      "earthed" or "connected with earth" means connected with the general mass of earth in such manner as to ensure at all times an immediate discharge of energy without danger;

(r)      "earthing system" means an electrical system in which all the conductors are earthed;

(s)      [1][ * * * *]

(t)       "enclosed sub-station" means any premises or enclosure or part thereof, being large enough to admit the entrance of a person after the apparatus therein is in position, containing apparatus for transforming or converting energy to or from a voltage at or above medium voltage (other than transforming or converting solely for the operation of switchgear or instruments) with or without any other apparatus for switching, controlling or otherwise regulating the energy, and includes the apparatus therein;

(u)     "enclosed switch station" means any premises or enclosure or part thereof, being large enough to admit the entrance of a person after the apparatus therein is in position, containing apparatus for switching, controlling or otherwise regulating energy at or above medium voltage but not for transforming or converting energy (other than for transforming or converting solely for the operation of switchgear or instruments) and includes the apparatus therein;

[2][(uu) flame proof enclosure" means an enclosure for electrical machinery or apparatus that will withstand, when the covers or other access doors are properly secured, an internal explosion of the inflammable gas or vapour which may enter or originate inside the enclosure, without suffering damage and without communicating the internal flammation (or explosion) to the external inflammable gas or vapour in which it is designed to be used, through any joints or other structural openings in the closure];

(v)      "guarded" means covered, shielded, fenced or otherwise protected by means of suitable casings, barrier, rails or metal screens to remove the possibility of dangerous contract or approach by persons or objects to a point of danger;

[3][(vv) "hand-held portable apparatus" means an apparatus which is so designed as to be capable of being held in the hands and moved while connected to a supply of electricity;]

(w)     "Inspector" means an Electrical Inspector appointed under Section 36;

(x)      "Inspector of Mines" means an Inspector appointed under the Mines Act, 1952 (XXXV of 1952);

(y)      "installation" means any composite electrical unit used for the purpose of generating, transforming, transmitting, converting, distributing or utilizing energy;

(z)      "intrinsically safe" as applied to apparatus or associated circuits shall denote that any sparking that may occur in normal working is incapable of causing explosion of inflammable gas or vapour;

[4][(zz) Increased safety type "e" means a method of protection by which additional measures are applied so as to give increased security against the possibility of excessive temperatures and of occurrence of arcs and sparks in apparatus which does not produce arcs or sparks in normal service;]

(aa) "lightning arrestor" means a device which has the property of diverting to earth any electrical surge of excessively high amplitude applied to its terminals and is capable of interrupting follow current if present and restoring itself thereafter to its original operating conditions;

[5][(aaa) "linked switch" means a switch with all the poles mechanically linked so as to operate simultaneously;]

(ab) "live" means electrically charged;

(ac) "metallic covering" means mechanically strong metal covering surrounding one or more conductors;

[6][(aca) "meter" means a set of integrating instruments used to measure the amount of electrical energy supplied or the quantity of electrical energy contained in the supply, in a given time, which include whole current meter and metering equipment such as current transformer, capacitor voltage transformer or potential or voltage transformer with necessary wiring and accessories;]

[7][(ad) "neutral conductor" means that conductor of a multi-wire system, the voltage of which is normally intermediate between the voltage of the other conductors of the system and shall also include return wire of the single-phase system;]

(ae) "non-licensee" means a person generating, supplying, transmitting or using energy to whom any of the provisions of Part III of the Act apply;

(af) "occupier" means the owner or person in occupation of- the premises where energy is used or proposed to be used;

[8][(aff) "official appointed to assist the Inspector" means an officer appointed under Rule 4-A.]

(ag) "ohm" means a unit of electric resistance and is the resistance offered to an unvarying electric current by a column of mercury at the temperature of melting ice 14.4521 grammes in mass of an uniform cross-sectional area and of a length of 106.3 centimetres; the aforesaid unit is represented by the resistance between the terminals of the instrument marked "Government of India Ohm Standard Verified" to the passage of an electric current when coil of wire forming part of the aforesaid instrument and connected to the aforesaid terminals is in all parts at a temperature of 30°C;

(ah) "open sparking" means sparking which owing to the lack of adequate provisions for preventing the ignition of inflammable gas external to the apparatus would ignite such inflammable gas;

(ai) "overhead line" means any electric supply-line which is placed above ground and in the open [9][air]but excluding live rails of a traction system;

(aj) "owner" "agent" and "manager" of a mine have the same meanings as are assigned to them in the Mines Act, 1952 (XXXV of 1952);

[10][(ak) "portable apparatus" means an apparatus which is so designed as to be capable of being moved while in operation;]

(al) "portable hand lamp" means a portable light-fitting provided with suitable handle guard and flexible cord connected to a plug;

(am) "section" means a section of the Act;

(an) "span" means the horizontal distance between two adjacent supporting points of an overhead conductor;

(ao) "street box" means a totally enclosed structure, either above or below ground containing apparatus for transforming, switching, controlling or otherwise regulating energy;

(ap) "supplier" means a licensee, a non-licensee or any other supplier of energy, [11][including the Government;]

(aq) "switch" means a manuually-operated device for opening and closing or for changing the connection of a circuit;

[12][(aqa) "switchboard" means an assembly including the switchgear for the control of electrical circuits, electric connections and the supporting frame;]

(ar) "switchgear" shall denote switches, circuit breakers, cut-outs and other apparatus used for the operation, regulation and control of circuits;

(as) "system" means an electrical system in which all the conductors and apparatus are electrically connected to a common source of electric supply;

(at) "transportable apparatus" means apparatus which is operated in a fixed position but which is so designed as to be capable of being moved readily from one place to another;

(au) "volt" means a unit of electro-motive force and is the electrical pressure which, when steadily applied to a conductor, the resistance of which is one ohm, will produce a current of one ampere;

(av) "voltage" means the difference of electric potential measured in volt, between any two conductors or between any part of either conductor and the earth as measured by a suitable voltmeter and is said to be;

(aw) "low" where the voltage does not exceed 250 volts under normal conditions subject, however, to the percentage variation allowed by these rules;

(ax)"medium" where the voltage does not exceed 650 volts under normal conditions subject, however, to the percentage variation allowed by these rules;

(ay)"high" where the voltage does not exceed 33,000 volts under normal conditions subject, however, to the percentage variation allowed by these rules;

(az)"extra high" where the voltage exceeds 33,000 volts under normal conditions subject, however, to the percentage variation allowed by these rules.

(2)     All other words and expressions used herein and not defined shall have the meanings respectively assigned to them in the Act.

Rule - 3. Authorization.

(1)     A supplier or a consumer, or the owner, agent or manager of a mine, or the agent of any company operating in an oilfield or the owner of a drilled well in an oilfield or a contractor for the time being under contract with a supplier or a consumer to carry out duties incidental to the generation, transformation, transmission, conversion, distribution or use of energy may authorise any person for the purpose of any or all of the following, namely :-

Sub-rule (2) of Rule 36, clause (a) of sub-rule (1) of rule 51, clause (a) of sub-rule (1) and [13][clauses (h) and (i)  of sub-rule (2) of Rule 64,] sub-rule (2) of Rule 110, sub-rules (1) and (4.) of Rule 121, sub-rule(4) of Rule 123, Rule 124 and sub-rule (8) of Rule 125.

[14][(2) No person shall be authorised under sub-rule (1) unless he is competent to perform the duties assigned to him and possesses either an appropriate certificate of competency or permit to work.]

[15][(2-A) (a) No person shall be authorised to operate or undertake maintenance of any part or whole of a generating station of capacity 100 MW and above together with the associated sub-station unless he is adequately qualified and has successfully undergone the type of training specified in Annexure XIV:

Provided that the provisions contained in this sub-rule shall have effect in respect of the persons already authorised to operate or undertake maintenance of any part or whole of a generating station as aforesaid from the date to be specified by the appropriate Government, but such a date shall not be later than a period of [6 years 2 months] from the date this rule comes into force.

(b) The appropriate Government may, on the recommendations of the owner of such generating station, relax the conditions stipulated in clause (a) of this sub-rule for any engineer and such other person who have already sufficient experience in the operation and maintenance of a generating station.

(c) The owner of a generating station, in consultation with Central Electricity Authority, may alter the duration and manner of training in respect of those persons who have been already engaged in the operation and maintenance of a generating station or a sub-station.]

[16][(2-B) The provisions contained in Rule 3(2-A) will also be applicable in respect of other sub-sections of 132 KV and above from a date to be specified by the appropriate Government but such a date shall not be later than 3 years from which this rule comes into force.]

(3)   No person shall be deemed to be authorized under sub-rule (1) unless his name has been entered in a list maintained at the office or premises of the person authorizing him, and giving the purposes for whom such person is authorized and the entry has been attested by the authorized person and the person authorizing him.

(4)   Every list maintained under sub-rule (3) shall be produced before an Inspector or any officer of a specified rank and class appointed to assist the Inspector] when required.

[17][(5) An Inspector may cancel or amend, in such manner as he considers necessary, any authorisation made under sub-rule (1).]

[18][(6) In every registered factory, where more than 250 KW of electrical load is connected, there shall be a person authorised by the management of the factory for ensuring the observance of the safety provision laid under the Act and the rules made thereunder, who shall periodically inspect such installation, get them tested and keep a record thereof and such records shall be made available to the Inspector or any officer of a specified rank and class appointed to assist the Inspector if and when required.

CHAPTER II INSPECTORS

Rule - 4. Qualification of Inspectors.

[19][No person shall be appointed to be an Inspector unless -

(a)      he possesses a degree in electrical engineering or its equivalent from a recognised University or Institution; and

(b)      he has been regularly engaged for a period of at least eight years in the practice of electrical engineering, of which not less than two years have been spent in an electrical or mechanical engineering workshop or in generation or transmission or distribution of electricity, or in the administration of the Act and these rules, in a position of responsibility:

[20][Provided that the appropriate Government may, for a period of seven years commencing on the date the Indian Electricity (Fourth Amendment) Rules, 1986, are brought into force, also appoint a person possessing recognised Diploma in Electrical Engineering and having prescribed experience to be an Inspector in respect of low and medium voltage installations only].

Rule - 4-A. Appointment of officers to assist the Inspectors.

(1)     The appropriate Government may, by notification in the Official Gazette, appoint as many officers as it thinks fit to assist an Inspector.

[21][(2) The appropriate Government may, by a separate notification in the Official Gazette, authorise certain officers appointed under sub-rule (1) for the purposes of sub rule (4) and sub-rule (6) of Rule 3, sub-rule (3) and sub-rule (4) of Rule 5, Rule 9, Rule 10, clause (c) of sub-rule (1) of Rule 32, clause (b) of sub-rule (1) and clause (c) of sub-rule (2) of Rule 46, sub-rule (1) of Rule 49 sub-rule (3) of Rule 51, sub-rule (3) of Rule 59 and [22][sub-rule (6) of Rule 61 and clause (b) of sub-rule (5) of Rule 67].]

Rule - 4-B. Qualification of officers appointed to assist the Inspectors.

[23][(1) No person shall be appointed as an officer to assist an Inspector, unless,-

(a)      (i) he possesses a Degree in Engineering or its equivalent from a recognised University or Institution; and

(ii) he has been regularly engaged for a period of at least three years in the practice of electrical engineering, of which not less than one year has been spent in an electrical or mechanical engineering workshop or in generation or transmission or distribution of electricity, or in the administration of the Act and these rules, in a position of responsibility:

Provided that the appropriate Government may relax the requirements of experience in case of officers otherwise well qualified, or

(b)      (i) he possesses a diploma in electrical engineering or its equivalent from a recognised institution; and

(ii) he has been regularly engaged for a period of at least six years in the practice of electrical engineering, of which not less than two years have been spent in an electrical or mechanical engineering workshop or in generation or transmission or distribution of electricity or in the administration of the Act and these rules, in a position of responsibility.

[24][(2)]The persons appointed under rule 4A shall undergo such training as the appropriate Government may consider it necessary for the purpose and such training shall be completed to the satisfaction of the appropriate Government.

[25][(3) The appropriate Government may relax requirements of practical experience in case of officers otherwise found suitable but a notification under sub-rule (2) of Rule 4-A in case of such officers shall be issued only after they have acquired the experience as required by sub-rule (1)].]

Rule - 5. Entry and Inspection.

(1)     Any Inspector or any officer appointed to assist an Inspector may enter, inspect and examine any place, carriage or vessel in which he has reason to believe that there is any appliance or apparatus used in the generation, transmission, transformation, conversion, distribution or use of energy and may carry out tests therein.

(2)     Every supplier, consumer, owner and occupier shall afford at all times all reasonable facilities to any such Inspector or officer to make such examinations and tests as may be necessary to satisfy himself as to the due observance of the provisions of the Act, the terms of the licence (if any) and these rules.

(3)     Every supplier and every owner of a generating station or of a high/extra-high voltage installation shall, if required so to do by an Inspector or any officer appointed to assist the Inspector and authorised under sub-rule (2) of rule 4-A provide reasonable means for carrying out all tests, prescribed by or under the Act, of the appliances or apparatus used for the supply or use of energy by him as the case may be.

(4)     An Inspector, or any officer appointed to assist an Inspector and authorised under sub-rule (2) of rule 4-A, may serve an order in the form set out in Annexure IX, upon any supplier, consumer, owner or occupier, calling upon him to comply with any specified rule and the person so served shall thereupon comply with the order within the period named therein, and shall report in writing to the Inspector [26][or the officer serving the order, as the case may be, when the order is complied with:]

Provided that, if within the period specified in the aforesaid order an appeal is filed against the order, the appellate authority may suspend its operation pending the decision of the appeal.

Rule - 6. Appeals.

(1)     An appeal against an order served under these rules shall lie-

(a)      if the order is served by an officer appointed to assist an Inspector and authorised under sub-rule (2) of rule 4A, to the Inspector;

(b)      if the order is served by an Inspector, to the Central Government or the State Government, as the case may be.

(2)     In the case of an order of an Inspector on an appeal preferred to him under clause (a) of sub-rule (1), a further appeal shall lie to the Central Government or the State Government, as the case may be.

[27][(3) Every appeal made under sub-rule (1) shall be in writing, shall be accompanied by a copy of the order appealed against and shall be presented within 3 months of the date on which such order has been served or delivered or is deemed to have been served or delivered as the case may be.]

Rule - 7. Amount of fees.

(1)     The fees set out in Annexure II shall be payable in respect of the services therein mentioned where the tests are carried out by comparison with the Government of India Standards referred to in sub-rule (1) of rule 2.

(2)     The Central Government or the State Government, as the case may be, may levy such fees for testing and inspection and generally for the services of Inspectors or any officers appointed to assist the Inspector as it may from time to time by general or special order, direct; and may, if it thinks fit, remit any fee or any portion thereof.

Rule - 8. Incidence of fees recoverable in the cases of dispute.

Where an Inspector is called in to decide any difference or dispute and where a fee for such service is recoverable, the Inspector shall decide by whom such fee shall be payable.

Rule - 9. Submission of records.

An Inspector or any officer appointed to assist the Inspector and [28][authorised under sub-rule (2) of rule 4A] may require a supplier or an owner to submit to him for examination any records of test made in connection with his works and he shall comply with such requisition. Similarly, a supplier or an owner may require the Inspector or any officer appointed to assist the Inspector and [29][authorised under sub-rule (2) of rule 4A] to submit to him for examination any records of test made by the Inspector [30][or any officer appointed to assist the Inspector] and [31][authorised under sub-rule (2) of rule 4A] in connection with his works and the Inspector or any officer appointed to assist the Inspector and authorised under sub-rule (2) of rule 4A shall comply with such requisition.

Rule - 10. List of consumers.

An Inspector or any officer appointed to assist the Inspector and [32][authorised under sub-rule (2) of rule 4A] may require a supplier to submit to him a list of all persons supplied with energy by him, the addresses at which such energy is supplied, the month of connecting service, the voltage of supply, the connected load, the purpose of supply, and the name of contractor carrying out the installation and the supplier work and the supplier shall comply with such requisition.

CHAPTER III LICENCE

Rule - 11. Application for licence.

(1)     Every application for a licence shall be signed by or on behalf of the applicant and addressed to such officer as the State Government may designate in this behalf and it shall be accompanied by-

(a)      six copies, in print, of the draft licence as proposed by the applicant, with the name and address of the applicant and of his agent (if any), printed on the outside of the drafts;

(b)      three copies, each signed by the applicant, of maps of the proposed area of supply and of the streets or roads in which the supply of energy is to be compulsory, which shall be so marked or coloured as to define any portion of such area and streets or roads which are under the administrative control of any local authority and shall be on a scale-

(i)       of not less than 10 centimetres to a kilometre, or

(ii)      if no such maps are available, of not less than that of the largest scale ordinance maps available, or

(iii)     on such other scales as may be approved by State Government;

(c)      a list of any local authorities invested with the administration of any portion of the area of supply;

(d)      an approximate statement describing any lands which the applicant proposes to acquire for the purpose of the licence under the provisions of the Land Acquisition Act, 1894 (1 of 1894);

(e)      an approximate statement of the capital proposed to be expended in connection with the undertaking and such other particulars as the State Government may require;

(f)       if the applicant is a company which is registered under any of the enactments relating to companies for the time being in force in India is a Corporation by an Act of the Parliament, a copy of the Memorandum and Articles of Association; and

(g)      a treasury receipt for such fee not exceeding fifteen hundred rupees, as State Government may require, paid into a Government treasury in the State concerned unless such fee is remitted, wholly or in part, by general or special order of the State Government.

(2)     If the application for a licence is rejected or if a licence is revoked under sub-section (2) of Section 4 as to the whole or any part of the area of supply, the State Government may at its discretion refund, wholly or in part the fee referred to in clause (g) of sub-rule (1).

Rule - 12. Copies of maps and draft licence for public inspection.

The applicant shall deposit at his own office and of his agents (if any) and at the office or every local authority invested with the administration of any portion of the proposed area of supply-

(a)      copies of the maps referred to in clause (b) of sub-rule (1) of Rule 11 for public inspection; and

(b)      a sufficient number of copies of the draft licence to be furnished to all persons applying for them at a price not exceeding twenty-five paise per copy.

Rule - 13. Contents of draft licence.

The draft licence shall contain the following particulars:

(a)      A short title descriptive of the proposed undertaking together with the address and description of the applicant, or in the case of a firm the names of all the directors or partners of the firm;

(b)      A statement of the boundaries of the proposed area of supply;

(c)      if the generating station is situated or is to be situated outside the area of supply or if any intervening area not included in the area of supply is to be crossed, a list of the streets not included in the area of supply along or across which electric supply lines are to be laid down or placed ;

(d)      the proposed limits within which and the conditions under which the supply of engery is to be compulsory or permissive, the nature and amount of the supply (if limited) and the like;

(e)      a list of the streets (if any) which are repairable neither by the Central or the State Government nor by a local authority and of the railways and tramways (if any), the soil or pavement of which the applicant seeks powers to open or break up, and the names of the persons or designations of authorities by whom such streets are repairable or who are for the time being entitled to work such railways or tramways;

(f)       the proposed periods after which the right to purchase is to take effect;

(g)      a statement of any special terms of purchase or orders proposed to be made under Section 10; and

(h)     any proposed modification of the Schedule to the Act to be made under clause (f) of sub-section (2) of Section 3.

Rule - 14. Form of draft licence.

The form of draft licence contained in Annexure III may, with such variation as the circumstances of each case require, be used for the purposes of rules 11 and 13 and if used, shall be sufficient.

Rule - 15. Advertisement of application and contents thereof.

(1)     The applicant shall, within fourteen days from the submission of the application under Rule 11, publish notice of his application by public advertisement, and such advertisement, shall publish such particulars as the State Government may specify.

(2)     The advertisement shall be headed by a short title corresponding to that given at the head of the draft licence and shall give the addresses of the offices at which, under Rule 12, copies of maps therein referred to may be inspected and the copies of draft licence perused or purchased and shall state that every local authority, company or person, desirous of making any representation with reference to the application to the State Government, may do so by letter addressed to such officer as the State Government may designate in this behalf within three months of the date of issue of the first advertisement.

(3)     The advertisement shall be inserted by the applicant in at least two successive issues of such newspapers as the State Government, having regard to its circulation among persons likely to be interested, may direct, and in the absence of any such direction, in at least two successive issues of any newspaper, published within the proposed area of supply or if there is no such newspaper, in any newspaper published within the State.

(4)     The applicant shall send a copy of each of the successive issues of the newspaper containing the advertisement to such officer as the State Government may designate in this behalf as soon as the second issue has appeared and the State Government shall publish the advertisement at least once in the Official Gazette within six weeks from the date of the first advertisement published under sub-rule (3) :

Provided that any failure of delay on the part of the State Government in publishing the advertisement shall not of itself preclude the grant of a licence.

Rule - 16. Amendment of draft licence.

Any person who desires to have any amendment made in the draft licence shall deliver a statement of the amendment to the applicant and to such officer as the State Government may designate in this behalf with the time allowed under sub-rule (2) of Rule 15 for the submission of representation referring to the application.

Rule - 17. Local enquiries.

If any person locally interested objects to the grant of a licence applied for under the Act, the State Government shall, if either the applicant or the objector so desires, cause a local inquiry to be held of which the notice in writing shall be given to both the applicant and the objector:

Provided that the State Government may refuse such an enquiry if in its opinion the objection is of a trifling or vexatious nature.

Rule - 18. Approval of draft licence.

When the State Government has approved a draft licence, either in its original form or in a modified form, such officer as the State Government may designate in this behalf shall inform the applicant of such approval and of the form in which, it is proposed to grant the licence.

Rule - 19. Notification of grant of licence.

On receiving an intimation in writing from the applicant that he is willing to accept a licence in the form approved by the State Government, the State Government shall publish the licence within two months by a notification in the Official Gazette, together with a statement that it has been granted.

Rule - 20. Date of commencement of licence.

The date of a notification under rule 19 shall be deemed to be the date of commencement of the licence.

Rule - 21. Deposit of maps.

When a licence has been granted, three sets of maps showing, as regards such licence, the particulars specified in clause (b) of sub-rule (1) of Rule 11 shall be signed and dated to correspond with the date of the notification of the grant of the licence by such officer as the State Government may designate in this behalf. One set of such maps shall be retained as the deposited maps by the said officer and of the remaining two sets, one shall be furnished to the State Electricity Board consitituted under Section 5 of the Electricity (Supply) Act, 1948, and the other to the licensee.

Rule - 22. Deposit of printed copies.

(1)     Every person who is granted a licence, shall within thirty days of the grant thereof-

(a)      have adequate number of copies of the licence printed;

(b)      have adequate number of maps prepared showing the area of supply and the compulsory areas specified in the licence;

(c)      arrange to exhibit a copy of such licence and maps of public inspection at all reasonable times at his head office, his local offices (if any), and at the office of every authority within the area of supply.

(2)     Every such licence shall within aforesaid period of thirty days, supply free of charge one copy of the licence and the relevant maps to every local authority within the area of supply and shall also make necessary arrangements for the sale of printed copies of the licence to all persons applying for the same, at a price not exceeding twenty-five paise per copy.

Rule - 23. Application for written consent of State Government in certain cases.

If a licensee desires the written consent of the State Government under sub-section (5) of Section 12 to enable him to open or break up the soil or pavement of any street (which is repairable neither by the Central or the State Government nor by a local authority), or any railway, tramway he shall apply for such consent in writing to such officer as the State Government may designate in this behalf and shall describe accurately the street, railway or tramway, which he seeks power to open or break up and the names of the persons or designations of the authorities by whom such street is repairable or who are for the time being entitled to work such railway or tramway; and the extent to which he proposes to open or break up the same.

Rule - 24. Amendment of licence.

(1)     If a licensee desires that any alterations or amendments should be made in the terms and conditions of his licence under sub-section (1) of Section 4-A, he shall submit a written application to the officer designated by the State Government under Rule 11 and shall within fourteen days from the submission of the application publish notice of his application by public advertisement; and the provisions of sub-rules (2), (3) and (4) of Rule 15 shall apply to such publication.

(2)     The State Government shall within six months of the date of submission of the application, either approve of the alterations or amendments in the form proposed by the licensee, or in any other modified form which he accepts or rejects them. When the State Government has approved of the alterations or amendments either in the form proposed by the licensee or in any other modified form which he accepts, it shall notify the alterations or amendments so approved in the Official Gazette.

Rule - 25. Sale of plans.

Copies of plans or sections such as are referred to in clause XVI of the Schedule to the Act shall be supplied by the licensee to every applicant at a price not exceeding one rupee per 1,000 square centimetres.

Rule - 26. Preparations and submission of accounts.

(1)     Every licensee, unless exempted under Section 11, shall cause the accounts of his undertaking to be made up to the thirty-first day of March each year.

(2)     Such licensee shall prepare and render annual statement of his accounts in accordance with the provisions of Section 11 within a period of six months from the aforesaid date, or such extended period as the State Government may authorize after it is satisfied that the time allowed is insufficient owing to any cause beyond the control of the licensee; and the statement shall be rendered in quardruplicate if the State Government so desires.

(3)     The accounts shall be made up in the prescribed forms set out in Annexures IV and V and shall be rendered in Indian currency. All the forms shall be signed by the licensee or his accredited agent or manager.

(4)     The State Government may, by special or general order, direct that in addition to the submission of the annual statements of accounts in the forms prescribed in sub-rule (3), a licensee shall submit to the State Government or such other authority as it may appoint in this behalf such additional information as it may require for the purpose.

Rule - 27. Model conditions of supply.

(1)     Without prejudice to the powers conferred by Section 21 on the State Government in this behalf, the model conditions of supply contained in Annexure VI may, with such variations as the circumstances of each case require, be adopted by the licensee for the purpose of sub-section (2) of that section with the previous sanction of the State Government.

(2)     The licensee shall always keep in his office an adequate number of printed copies of the sanctioned conditions of supply and shall, on demand sell such copies to any applicant at a price not exceeding fifty paise per copy.

Rule - 28. Forms of requisitions.

Requistions under sub-clause (4) of clause V or sub-clause (5) of Clause VI, as the case may be, of the Schedule to the Act shall be made in the form set out in Annexure VII or Annexure VIII.

CHAPTER IV GENERAL SAFETY REQUIREMENTS

Rule - 29. Construction, installation, protection, operation and maintenance of electric supply-lines and apparatus.

(1)     All electric supply-lines and apparatus shall be of sufficient ratings for powers, insulation and estimated and estimated fault current and of sufficient mechanical strength, for the duty which they may be required to perform under the environmental conditions of installation, and shall be constructed, installed, protected, worked and maintained in such a manner as to ensure safety of human beings, animals and property.

(2)     Save as otherwise provided in these rules, the relevant code of practice of the Bureau of Indian Standards, including National Electrical Code [33][if any, may be followed to carry out the purposes of this rule and in the event of any inconsistency, the provisions of these rules shall prevail.]

[34][(3) The material and apparatus used shall conform to the relevant specifications of the Bureau of Indian Standards including national Electrical Code where such specifications have already been laid down.]

Rule - 30. Service lines and apparatus on consumer's premises.

(1)     The supplier shall ensure that all electric supply-lines, wires, fittings and apparatus belonging to him or under his control, which are on a consumer's premises are in a safe condition and in all respects fit for supplying energy and the suppliers shall take due precautions to avoid danger arising on such premises from such supply-lines, wires, fittings and apparatus.

(2)     Service-lines placed by the supplier on the premises of a consumer which are underground or which are accessible shall be so insulated and protected by the supplier as to be secured under all ordinary conditions against electrical, mechanical, chemical or other injury to the insulation.

(3)     The consumer shall, as far as circumstances permit, take precautions for the safe custody of the equipment on his premises belonging to the supplier.

(4)     The consumer shall also ensure that the installation under his control is maintained in a safe condition.

Rule - 31. Cut-out on consumer's premises.

(1)     The supplier shall provide a suitable cut-out in each conductor of every service-line other than an earthed or earthed neutral conductor or the earthed external conductor of a concentric cable within a consumer's premises, in an accessible position. Such cut-out shall be contained within an adequately enclosed fire-proof receptacle.

Where more than one consumer is supplied through a common service line each such consumer shall be provided with an independent cut-out at the point of junction to the common service.

(2)     Every electric supply-line other than the earth or earthed neutral conductor of any system or the earthed external conductor of a concentric cable shall be protected by a suitable cut-out by its owner.

(3)     [35][* * *]

Rule - 32. Identification of earthed and earthed neutral conductors and position of switches and cut-outs therein

Where the conductors include an earthed conductor of a two-wire system or an earthed neutral conductor of a multi-wire system or a conductor which is to be connected thereto, the following conditions shall be complied with,-

(1)     An indication of a permanent nature shall be provided by the owner of the earthed or earthed neutral conductor, or the conductor which is to be connected thereto, to enable such conductor to be distinguished from any live conductor. Such indication shall be provided-

(a)      where the earthed or earthed neutral conductor is the property of the supplier, at or near the point of commencement of supply;

(b)      where a conductor forming part of a consumer's system is to be connected to the supplier's earthed or earthed neutral conductor, at the point where such connection is to be made;

(c)      in all other cases, at a point corresponding to the point of commencement of supply or at such other point as may be approved by an Inspector or any officer appointed to assist the Inspector and authorised under sub-rule (2) of rule 4-A.

(2)     No cut-out, link or switch other than a linked switch arranged to operate simultanously on the earthed or earthed neutral conductor and live conductors shall be inserted or remain inserted in any earthed or earthed neutral conductor of a two-wire system or in any earthed or earthed neutral conductor of a multi-wire system or in any conductor connected thereto with the following exceptions:

(a)      a link for testing purposes, or

(b)      a switch for use in controlling a generator or transformer.

Rule - 33. Earthed terminal on consumer's premises.

(1)     The supplier shall provide and maintain on the consumer's premises for the consumer's use a suitable earthed terminal in an accessible position at or near the point of commencement of supply as defined under rule 58:

Provided that in the case of medium, high or extra-high voltage installation the consumer shall, in addition to the aforementioned earthing arrangement, provided his own earthing system with an independent electrode :

Provided further that the supplier may not provide any earthed terminal in the case of installations already connected to his system on or before the date to be specified by the State Government in his behalf if he is satisfied that the consumer's earthing arrangement is sufficient.

(2)     The consumer shall take all reasonable precautions to prevent mechanical damage to the earthed terminal and its lead belonging to the supplier.

[36][(3) The supplier may recover from the consumer the cost of installation on the basis of schedule of charges notified in advance, and where such schedule of charges is not notified, the procedure prescribed in sub-rule (5) of Rule 82 will apply.]

Rule - 34. Accessibility of bare conductors.

Where bare conductors are used in a building, the owner of such conductors shall-

(a)      ensure that they are inaccessible;

(b)      provide in readily assessible position switches for rendering them dead whenever necessary; and

(c)      take such other safety measures as are considered necessary by the Inspector.

Rule - 35. Danger notices.

The owner of every medium, high and extra-high voltage installation shall affix permanently in a conspicuous position a [37][danger] notice in Hindi or English and the local language of the district, with a sign of skull and bones [38][of a design as per the relevant ISS No. 2551] on-

(a)      every motor, generator, transformer and other electrical plant and equipment together with apparatus used for controlling or regulating the same;

(b)      [39][all supports of high and extra-high voltage overhead lines which can be easily climbed upon without the aid of ladder or special appliances].

Explanation.-Rails, tubular poles, wooden supports, reinforced cement concrete poles without steps, I-sections and channels, shall be deemed as supports which cannot be easily climbed upon for the purposes of this clause.

(c)      luminous tube sign requiring high voltage supply, X-ray and similar high-frequency installations:

Provided that where it is not possible to affix such notices on any generator, motor, transformer or other apparatus, they shall be affixed as near as possible thereto; [40][or the word "danger" and the voltage of the apparatus concerned shall be permanently painted on it :

Provided further that where the generator, motor, transformer or other apparatus is within an enclosure, one notice affixed to the said enclosure shall be sufficient for the purposes of this rule.

Rule - 36. Handling of electric supply-lines and apparatus.

(1)     Before any conductor or apparatus a handled, adequate precautions shall be taken, by earthing or other suitable means,' to discharge electrically such conductor or apparatus, and any adjacent conductor or apparatus if there is danger therefrom, and to prevent any conductor or apparatus from being accidentally or inadvertently electrically charged when persons are working thereon:

Every person who is working on an electric supply-line or apparatus or both shall be provided with tools and devices, such as, gloves, rubber-shoes, safety belts, ladders, earthing devices, helmets, line-testers, hand lines and the like for protecting him from mechanical and electrical injury. Such tools and devices shall always be maintained in sound and efficient working conditions.

[41][ * * * ]

(2)     No person shall work on any live electric supply-line or apparatus and no person shall assist such person on such work, unless he is authorised in that behalf, and takes the safety measures approved by the Inspector.

(3)     Every telecommunication line on supports carrying a high or extra-high voltage line shall, for the purpose of working thereon, be deemed to be a high voltage line.

Rule - 37. Supply to vehicles, cranes, etc.

Every person owing a vehicle, travelling crane or the like to which energy is supplied from an external source shall ensure that it is efficiently controlled by a suitable switch enabling all voltage to be cut off in one operation and, where such vehicle, travelling crane or the like runs on metal rails, the owner shall ensure that the rails are electrically continuous and earthed.

Rule - 38. Cables for portable or transportable apparatus.

(1)     Flexible cables shall not be used for portable or transportable motors, generators, tranformers, rectifiers, electric drills, electric sprayers, welding sets or any other portable or transportable apparatus unless they are heavily insulated and adequately protected from mechanical injury.

(2)     Where the protection is by means of metallic covering, the covering shall be in metallic connection with the frame of any such apparatus and earth.

(3)     The cables shall be three-core type and four-core type for portable and transportable apparatus working on single-phase and three-phase supply, respectively and the wire meant to be used for ground connection shall be easily identifiable.

Rule - 39. Cables protected by bituminus materials.

(a)      Where the supplier or the owner has brought into use an electric supply-line (other than an overhead line) which is not completely enclosed in a continuous metallic covering connected with earth and is insulated or protected in situ by composition or material of bituminous character-

(i)       any pipe, conduit or the like into which such electric supply-line may have been drawn or placed shall, unless other arrangements are approved by the Inspector in any particular case, be effectively sealed at its point of entry into any street box so as to prevent any flow of gas to or from the street box; and

(ii)      such electric supply-line shall be periodically inspected and tested where accessible, and the result of each such inspection and test shall be duly recorded by the supplier or the owner.

(b)      It shall not be permissible for the supplier or the owner after the coming into force of these rules, to bring into use any further electric supply-line as aforesaid which is insulated or protected in situ by any composition or material known to be liable to produce noxious or explosive gases on excessive heating.

Rule - 40. Street boxes.

(1)     Street boxes shall not contain gas pipes, and precautions shall be taken to prevent, as far as reasonably possible, any influx of water or gas.

(2)     Where electric supply-line forming part of different systems pass through the same street box, they shall be readily distinguishable from one another and all electric supply-lines at high or extra-high voltage in street boxes shall be adequately supported and protected so as to prevent risk of damage to or danger from adjacent electric supply-lines.

(3)     All street boxes shall be regularly inspected for the purpose of detecting the presence of gas and and if any influx or accumulation is discovered, the owner shall give immediate notice to any authority or company who have gas mains in the neighbourhood of the street box and in cases where a street box is large enough to admit the entrance of a person after the electric supply-lines or apparatus therein have been placed in position, ample provision, shall be made-

(a)      to ensure that any gas which may by accident have obtained access to the box shall escape before a person is allowed to enter, and

(b)      for the prevention of danger from sparking.

(4)     The owners of all street boxes or pillars containing circuits or apparatus shall ensure that their covers and doors are so provided that they can be opened only by means of a key or a special appliance.

Rule - 41. Distinction of different circuits.

The owner of every generating station, sub-station, junction-box or pillar in which there are any circuits or apparatus, [42][whether intended for operation at different voltages or at the same voltage, shall insure by means of indication of a permanent nature that the respective circuits are readily distinguishable from one another].

Rule - 41-A. Distinction of the installations having more than one feed.

The owner of the every installation including sub-station, double pole structure, four pole structure or any other structure having more than one feed, shall ensure by means of indication of a permanent nature, that the installation is readily distinguishable from other installations.

Rule - 42. Accidental charge.

The owners of all circuits and apparatus shall so arrange them that there shall be no danger of any part thereof becoming accidentally charged to any voltage beyond the limits of voltage for which they are intended.

Where A.C. and D.C. circuits are installed on the same support they shall be so arranged and protected that they shall not come into contact with each other when live.

Rule - 43. Provisions applicable to protective equipment.

(1)     Fire buckets filled with clean dry sand and ready for immediate use for extinguishing fires, in addition to fire extinguisher suitable for dealing with electric fires, shall be conspicuously marked and kept in all generating stations, enclosed sub-stations and switch stations in convenient situation. The fire extinguishers shall be tested for satisfactory operation at least once a year and record of such tests shall be maintained.

(2)     First-aid boxes or cupboards, conspicuously marked and equipped with such contents as the State Government may specify, shall be provided and maintained in every generating station, enclosed sub-station and enclosed switch station so as to be readily accessible during all working hours. All such boxes and cupboards shall, except in the case of unattended sub-stations and switch stations, be kept in charge of responsible persons who are trained in first aid treatment and one of such persons shall be available during working hours.

(3)     [43][Two or more gas masks shall be provided conspicuously and installed and maintained at accessible places in every generating station with capacity of 5 MW and above and enclosed sub-station with transformation capacity of 5 MVA and above for use in the event of fire or smoke]:

Provided that where more than one generator with capacity of 5 MW and above is installed in a power station, each generator would be provided with at least two separate gas masks in accessible and conspicuous position:

Provided further that adequate number of gas masks would be provided by the owner of every generating station and enclosed sub-station with capacity less than 5 MW and 5 MVA, respectively, if so desired by the Inspector.

Rule - 44. Instructions for restoration of persons suffering from electric shock.

(1)     Instructions, in English or Hindi and the local language of the district, and where Hindi is the local language, in English and Hindi for the restoration of persons suffering from electric shock, shall be affixed by the owner in a conspicuous place in every generating station, enclosed sub-stations, enclosed switch station and in every factory as defined in Cl. (m) of Section 2 of the Factories Act, 1948 (LXIII of 1948), in which electricity is used and in such other premises where electricity is used as the Inspector [44][or any officer appointed to assist the Inspector] may, by notice in writing served on the owner, direct.

(2)     Copies of the instructions shall be supplied on demand by an officer or officers appointed by the Central or the State Government in this behalf at a price to be fixed by the Central or the State Government.

(3)     The owner of every generating station, enclosed sub-station, enclosed switch-station, and every factory or other premises to which this rule applies, shall ensure that all authorized persons employed by him are acquainted with and are competent to apply the instructions referred to in sub-rule (1).

(4)     [45]In every manned high voltage or extra-high voltage generating station, sub-station or switch-station, an artificial respirator shall be provided and kept in good working condition.

Rule - 44-A. Intimation of accident.

If any accident occurs in connection with the generation, transmission, supply or use of energy in or in connection with, any part of the electric supply-lines or other works of any person and the accident results in or is likely to have resulted in loss of human or animal life or in any injury to a human being or an animal, such person or any authorised person of the State Electricity Board/Supplier, not below the rank of a Junior Engineer or equivalent shall send to the Inspector a telegraphic report within 24 hours of the knowledge of the occurrence of the fatal accident and a written report in the form set out in Annexure XIII within 48 hours of the knowledge of occurrence of fatal and all other accidents. Where practicable a telephonic message should also be given to the Inspector immediately the accident comes to the knowledge of the authorised officer of the State Electricity Board/Supplier of other person concerned.

Rule - 45. Precautions to be adopted by consumers, suppliers, owners, or occupiers, electrical contractors, electrical workmen and suppliers.

(1)     No electrical installation work, including additions, alterations, repairs and adjustments to existing installations, except such replacement of lamps, fans, fuses, switches, low voltage domestic appliances and fittings as in no way alters its capacity or character, shall be carried out upon the premises of or on behalf of any [46][consumer, supplier, owner or occupier] for the purpose of supply to such [47][consumer, owner or occupier] except by an electrical contractor licensed in this behalf by the State Government and under the direct supervision of a person holding a certificate of [48][competency and by a person holding a permit issued] or recognized by the State Government:

Provided that in the case of works executed for or on behalf of the Central Government and in the case of installations in mines, oil-fields and railways, the Central Government and in other cases the State Government may, by notification in the Officient Gazette, exempt, on such conditions as it may impose any such work described therein, either generally or in the case of any specified class of [49][consumers, suppliers, owners or occupiers] from so much of this sub-rule as requires such work to be carried out by an electrical contractor licensed by the State Government in this behalf.

(2)     [50][No electrical installation work which has been carried out in contravention of sub-rule (1) shall either be energised or connected to the works of any supplier].

(3)     [51][* * * *]

Rule - 46. Periodical inspection and testing of consumer's installation.

(1)     (a) Where an installation is already connected to the supply system of the supplier, every such installation shall be periodically inspected and tested at intervals not exceeding five years either by the Inspector [52][or any officer appointed to assist the Inspector] or by the supplier as may be directed by the State Government in this behalf or [53][in the case of installations belonging to, or under the control of, the Central Government], and in the case of installations in mines, oil-fields and railways, by the Central Government.

(b) Where the supplier is directed by the Central or the State Government as the case may be, to inspect and test the installation he shall report on the condition of the installation to the consumer concerned in a form approved by the Inspector and shall submit a copy of such report to the Inspector or [54][to any officer appointed to assist the Inspector and authorized under sub-rule (2) of Rule 4A.]

[55][(c) Subject to the approval of the Inspector, the forms of inspection report contained in Annexure IX-A may, with such variations as the circumstances of each case require, be used for the purposes of this sub-rule.]

(2)     (a) The fees for such inspection and test shall be determined by the Central or the State Government, as the case may be, in the case of each class of consumers and shall be payable by the consumer in advance.

(b) In the event of the failure of any consumer to pay the fees on or before the date specified in the fee notice, supply to the installation of such consumer shall be liable to be disconnected under the direction of the Inspector. Such disconnection, however, shall not be made by the supplier without giving to the consumer seven clear days' notice in writing of his intention so do so.

[56][(c) In the event of the failure of the owner of any installation to rectify the defects in his installation pointed out by the Inspector or by any officer appointed to assist him and authorized under sub-rule (2) of Rule 4-A in the form set out in Annexure IX and within the time indicated therein such installation shall be liable to be disconnected under the directions of the Inspector] after serving the owner of such installation with a notice:

Provided that the installation shall not be disconnected in case an appeal is made under Rule 6 and the appellate authority has stayed the orders of disconnection:

Provided further that time indicated in the notice shall not be less than 48 hours in any case:

Provided also that nothing contained in this clause shall have any effect on the application of Rule 49.

(3)     Notwithstanding the provisions of this rule, the consumer shall at all times be solely responsible for the maintenance of his installation in such condition as to be free from danger.

CHAPTER V GENERAL CONDITIONS RELATING TO SUPPLY AND USE OF ENERGY

Rule - 47. Testing of consumer's installation.

(1)     Upon receipt of an application for a new or additional supply of energy and before connecting the supply or reconnecting the same after a period of six months, the supplier shall inspect and test the applicant's installation.

The supplier shall maintain record of test results obtained at each supply point to a consumer, in a form to be approved by the Inspector.

(2)     If as a result of such inspection and test, the supplier is satisfied that the installation is likely to constitute danger, he shall serve on the applicant a notice in writing requiring him to make such modifications as are necessary to render the installation safe. The supplier may refuse to connect or reconnect the supply until the required modifications have been completed and he has been notified by the applicant.

Rule - 48. Precautions against leakage before connection.

(1)     The supplier shall not connect with his works the installation or apparatus on the premises of any applicant for supply unless he is reasonably satisfied that the connection will not, at time of making the connection, cause a leakage from the installation or apparatus of a magnitude detrimental to safety. Compliance with this rule shall be checked by measuring the insulation resistance as provided below:-

(i)       High Voltage Equipments Installations:

(a)      High Voltage Equipments shall have the IR value as stipulated in the relevent Indian Standard.

(b)      At a pressure of 1000 V applied between each live conductor and earth for a period of one minute the insulation resistance of HV installations shall be at least 1 Megohm or as specified by the Bureau of Indian Standards from time to time.

(ii)      Medium and Low Voltage Installations.- At a pressure of 500 V applied between each live conductor and earth of a period of one minute, the insulation resistance of medium and low voltage installation shall be at least of medium and low voltage installations shall be at least 1 Megohm or as specified by the Bureau of Indian Standards from time to time.

(2)     If the supplier declines to make a connection under the provisions of sub-rule (1), he shall serve upon the applicant a notice in writing stating his reason for so declining.

Rule - 49. Leakage on consumer's premises.

(1)     If the Inspector or any officer appointed to assist the Inspector and authorized under sub-rule (2) of rule 4-A or the supplier has reason to believe that there is in the system of a consumer leakage which is likely to affect injuriously the use of energy by the supplier or by other persons, or which is likely to cause danger, he may give the consumer reasonable notice in writing that he desires to inspect and test the consumer's installation.

(2)     If, on such notice being given-

(a)      the consumer does not give all reasonable facilities for inspection and testing of his installation, or

[57][(b) When an insulation resistance at the consumer's installation is so low as to prevent safe use of energy the supplier may, and if directed so to do by the Inspector shall, discontinue the supply of energy to the installation but after giving to the consumer 48 hours notice in writing of disconnection of supply and shall not recommence the supply until he or the Inspector is satisfied that the cause of the leakage has been removed].

Rule - 50. Supply and use of energy.

(1)     The energy shall not be supplied, transformed, converted or used or continued to be supplied, transformed, converted or used unless the provisions as set out below are observed:

(a)      The following controls of requisite capacity to carry and break the current are placed as near as possible to, but after [58][the point of commencement of supply as defined in Rule 58, so as to be readily, accessible and capable of being easily operated to completely isolate the supply to the installation, such equipment being in addition to any equipment installed for controlling individual circuits or apparatus-

(i)       a linked switch with fuse (s) or a circuit breaker by low and medium voltage consumers ;

(ii)      a linked switch with fuse (s) or a circuit breaker by HV consumer having aggregate installed transformer/ apparatus capacity up to 1000 KVA to be supplied at Voltage upto 11 KV and 2500 KVA at higher voltages (above 11 KV and not exceeding 33 KV);

(iii)     a circuit breaker by HV consumers having aggregate installed transformer/apparatus capacity above 1000 KVA and supplied at 11 KV and above 2500 KVA/ and supplied at higher voltages (above 11 KV and not exceeding 33 KV);

(iv)    a circuit breaker by EHV consumer :

Provided that where the point of commencement of supply and the consumer apparatus are near each other, one linked switch the fuse (s) or circuit breaker near the point of commencement of supply as required by this clause shall be considered sufficient for the purpose of this rule.

(b)      In case of every transformer the following shall be provided:-

(i)       On primary side for transformers a linked switch with fuse (s) or circuit breaker of adequate capacity:

Provided that the linked switch on the primary side of the transformer may be of such capacity as to carry the full load current and to break only the magnetising current of the transformer:

Provided further that for transformers of capacity 5000 KVA and above a circuit breaker shall be provided:

[59][Provided further that the provision of linked switch on the primary side of transformer shall not apply to the unit auxiliary transformer of the generator].

(ii)      On the secondary side of transformers of capacity 100 KVA and above transforming HV to MV or LV, a linked switch with fuse (s) or circuit breaker of adequate capacity capable of carrying and breaking full load current and for transformers transforming HV to EHV as the case may be, a circuit breaker :

Provided that where the transformer capacity exceeds 630 KVA a circuit breaker of adequate capacity shall be installed on the secondary side.

(c)      [60][Except in the case of composite control gear designed as a unit distinct circuit is protected against excess energy by means of suitable cut-out or a circuit breaker of adequate breaking capacity suitably located and so constructed or to prevent danger from overheating arcing or scattering of hot metal when it comes into operation and to permit for ready renewal of the fusible metal of the cut-out without danger];

(d)      The supply of energy to each motor or a group of motors or her apparatus meant for operating one particular machine is controlled by a suitable linked switch or a circuit breaker or an emergency tripping device with manual reset of requisite capacity placed in such a position as to be adjacent to the motor or a group of motors or other apparatus readily accessible to and easily operated by the person incharge and so connected in the circuit that by its means all supply of energy can be cut off from the motor or group of motors of apparatus and from any regulating switch, resistance of other device associated therewith;

(e)      All insulating materials are chosen with special regard to the circumstances of its proposed use and their mechanical strength is sufficient for its purpose and so far as is practicable of such a character or so protected as to maintain adequately its insulating property under all working conditions in respect of temperature and moisture; and

(f)       adequate precautions shall be taken to ensure that no live parts are so exposed as to cause danger.

(2)     Where energy is being supplied transformed, converted or used, the consumer or the owner [61][of the concerned installation shall be responsible for the continuous observance of the provisions of sub-rule (1) in respect of his installations.

(3)     Every consumer shall use all reasonable means to ensure that where energy is supplied by a supplier no person other than the supplier shall interfere with the service lines and apparatus placed by the supplier on the premises of the consumer].

Rule - 50-A. Additional provisions for supply and use of energy in multi-storeyed buildings (more than 15 metres in height).

(1)     Before making an application for commencement of supply or recommencement of supply after an installation has been disconnected for a period of six months or more the owner/occupier of a multi-storeyed building shall give not less than 30 days' notice in writing to the Inspector together with particulars. The supply of energy shall not be commenced or recommenced within this period, without the approval or otherwise in writing of the Inspector.

(2)     The supplier/owner of the installation shall provides at the point of commencement of supply a suitable insolating device with cut out or breaker to operate on all phases except neutral in the 3 phase 4 wire circuit and fixed in a conspicuous position at not more than 2.75 metres above the ground so as to completely isolate the supply to the building in case of emergency.

(3)     The owner/occupier of a multi-storeyed building shall ensure that electrical installations/works inside the building are carried out and maintained in such a manner as to prevent danger due to shock and fire hazards, and the installation is carried out in accordance with the relevent codes of practices.

(4)     No other service pipes shall be taken along the ducts provided for laying power cables. All ducts provided for power cables and other services shall be provided with fire-barrier at each floor crossing.

Rule - 51. Provisions applicable to medium, high or extra-high voltage installations.

The following provisions shall be observed where energy at medium high or extra-high voltage is supplied, converted, transformed or used:

(1)     (a) All conductors (other than those of overhead lines) shall be completely enclosed in mechanically strong metal casing or metallic covering which is electrically and mechanically continuous and adequately protected against mechanical damage unless the said conductors are accessible only to an authorized person or are installed and protected to the satisfaction of the Inspector so as to prevent danger :

Provided that non-metallic conduits conforming to the relevant Indian Standard Specifications may be used for medium voltage installations, subject to such conditions as the Inspector or Officer appointed to assist an Inspector may think fit to impose.

[62][(b) All metal works, enclosing, supporting or associated with the installation, order than that designed to serve as a conductor shall be connected with an earthing system as per standards laid down in the Indian Standards in this regard and in also accordance with Rule 61 (4).]

(c) Every switchboard shall comply with the following provisions, namely:-

(i)       A clear space of not less than 1 metre in width shall be provided in front of the switchboard;

(ii)      if there are any attachments or bare connections at the back of the switchboard, the space (if any) behind the switchboard shall be either less than 20 centimetres or more than 75 centimetres in width, measured from the furthest outstanding part of any attachment or conductor;

(iii)     if the space behind the switchboard exceeds 75 centimetres in width, there shall be a passage-way from either end of the switchboard clear to a height of 1.8 metres.

[63][(d) In case of installations provided in premises where inflammable materials including gases and/or chemicals are produced, handled or stored, the electrical installations, equipment and apparatus shall comply with the requirements of flame-proof, dust tight totally enclosed of any other suitable type of electrical fittings depending upon the hazardous zones as per the relevant Indian Standard Specifications.]

(2)     [64][Where an application has been made to a supplier for supply of energy to any installation, he shall not commence, the supply or where the supply has been discontinued, for a period of one year and above, recommence the supply unless he is satisfied that the consumer has complied with in all respects the conditions of supply set out in sub-rule (1) of this rule, Rules 50, 63 and 64.]

(3)     Where a supplier proposes to supply or use energy at medium, voltage or to recommence supply after it has been discontinued for a period of six months, he shall, before connecting or reconnecting the supply, give notice in writing of such intention to the Inspector [65][or any officer of specified rank and class appointed to assist the Inspector].

(4)     [66][If at any time after connecting the supply, the supplier is satisfied that any provision of the sub-rule (1) of this rule or of Rules 50 and 64, is not being observed he shall give notice of the same in writing to the consumer and the Inspector, specifying how the provisions has not been observed and to rectify such defects in a reasonable time and if the consumer fails to rectify such defects pointed out, he may discontinue the supply after giving the consumer a reasonable opportunity of being heard and recording reasons in writing, unless the Inspector directs otherwise. The supply shall be discontinued only on written orders of an officer duly notified by the supplier in this behalf. The supply shall be restored with all possible speed after such defects are rectified by the consumer to the satisfaction of the supplier].

Rule - 52. Appeal to Inspector in regard to defects.-

(1)     If any applicant for a supply or a consumer is dissatisfied with the action of the supplier in declining to commence, to continue or to recommence the supply of energy to his premises on the grounds that the installation is defective or is likely to constitute danger, he may appeal to the Inspector to test the installation and supplier shall not, if the Inspector or under his orders any other officer appointed to assist the Inspector, is satisfied that the installation is free from the defect or danger complained of, be entitled to refuse supply to the consumer on the grounds aforesaid, and shall, within twenty-four hours after the receipt of such intimation from the Inspector, commence, continue or recommence the supply of energy.

(2)     Any test for which application has been made under the provision of sub-rule (1) shall be carried out within seven days after the receipt of such application.

(3)     This rule shall be endorsed on every notice given under the provisions of Rules 47, 48 and 49.

Rule - 53. Cost of inspection and test of consumer's installation.-

(1)     The cost of the first inspection and test of a consumer's installation carried out in pursuance of the provisions of Rule 47 shall be borne by the supplier and the cost of every subsequent inspection and test shall be borne by the consumer, unless in the appeal under Rule 52, the Inspector directs otherwise.

(2)     The cost of any inspection and test made by the Inspector or any officer appointed to assist the Inspector, at the request of the consumer or other interested party shall be borne by the consumer or other interested party, unless Inspector directs otherwise.

(3)     The cost of each and every such inspection and test by whomsoever borne shall be calculated in accordance with the scale specified by the Central or the State Government as the case may be in this behalf.

Rule - 54. Declared voltage of supply to consumer.

Except with the written consent of the consumer or with the previous sanction of the State Government a supplier shall not permit the voltage at the point of commencement of supply as defined under Rule 58 to vary from the declared voltage.

(i)       in the case of low or medium voltage, by more than 6 per cent.; or

(ii)      in the case of high voltage, by more than 10 per cent on the higher side or by more than 9 per cent, on the lower side; or

(iii)     in the case of extra high voltage, by more than 10 per cent; on the higher side or by more than 12.5 per cent; on the lower side;

Rule - 55. Declared frequency of supply to consumer.

Except with the written consent of the consumer or with the previous sanction of the State Government a supplier shall not permit the frequency of an alternating current supply to vary from the declared frequency by more than 3 per cent.

Rule - 56. Sealing of meters and cut-outs.

(1)     A supplier may affix one or more seals to any cut-out and to any meter, maximum demand indicator, or other apparatus placed upon a consumer's premises in accordance with Section 26, and no person other than the supplier shall break any such seal.

(2)     The consumer shall use all reasonable means in his power to ensure that no such seal is broken otherwise than by the supplier.

(3)     The word "supplier" shall for the purpose of this rule include a State Government when any meter, maximum demand indicator or other apparatus is placed upon a consumer's premises by such Government.

Rule - 57. Meters maximum demand indicators and other apparatus on consumer's premises.

(1)     Any meter or maximum demand indicator or other apparatus placed upon a consumer's premises in accordance with Section 26 shall be of appropriate capacity and shall be deemed to be correct if its limits of error are within the limits specified in the relevant Indian Standard Specification and where no such specification exists, the limits of error do not exceed 3 per cent, above or below absolute accuracy at all loads in excess of one-tenth of full loads and up to full load.

(2)     No meter shall register at no load.

(3)     Every supplier shall provide and maintain in proper condition such suitable apparatus as prescribed or approved by the Inspector for the examination, testing and regulation of meters used or intended to be used in connection with the supply of energy:

Provided that the supplier may with the approval of the Inspector and shall, if required by the Inspector, enter into a joint arrangement with any other supplier for the purpose aforesaid.

(4)     Every supplier shall examine, test and regulate all meters, maximum demand indicators and other apparatus for ascertaining the amount of energy supplied before their first installation at the consumer's premises and at such other intervals as may be directed by the State Government in this behalf.

(5)     Every supplier shall maintain a register of meters showing the date of the last test, the error recorded at the time of the test, the limit of accuracy after adjustment and final test, the date of installation, withdrawal, re-installation, etc, for the examination of the Inspector or his authorized representative.

(6)     [67][Where the supplier has failed to examine, test and regulate the meters and keep records thereof as aforesaid, the Inspector may cause such meters to be tested and sealed at the cost of the owner of meters in case these are found defective.]

Rule - 58. Point of commencement of supply.

The point of commencement of supply of energy to a consumer shall be deemed to be the point at the incoming terminal of the cut-outs installed by the consumer under Rule 50.

Rule - 59. Precautions against failure of supply-Notice of failures.

(1)     The layout of the electric supply lines of the supplier for the supply of energy throughout his area of supply shall under normal working conditions be sectionalized and so arranged, and provided with cut-outs or circuit-breakers so located, as to restrict within reasonable limits the extent of the portion of the system affected by any failure of supply.

(2)     The supplier shall take all reasonable precautions to avoid any accidental interruptions of supply, and also to avoid danger to the public or to any employee or authorized person when engaged or any operation during and in connection with the installation, extension, replacement, repair and maintenance of any works.

(3)     The supplier shall send to the Inspector or any officer of a specified rank and class appointed to assist the Inspector notice or failure of supply of such kind as the Inspector [68][or any officer of a specified rank and class appointed to assist the Inspector] may from time to time require to be notified to him, and such notice shall be sent by the earliest practicable post after the failure occurs or after the failure becomes known to the supplier and shall be in such form and contain such particulars as Inspector may from time to time specify.

(4)     [69][For the purpose of testing or for any other purpose connected with the efficient working of the undertaking, the supply of energy may be discontinued by the supplier for such period as may be necessary subject (except in cases of emergency) to not less than 24 hours notice being given by the supplier to all consumers likely to be affected by such discontinuance:

Provided that the supply of energy shall be discontinued during such hours as are likely to interfere the least with the use of energy by consumers and the energy shall not be discontinued if the Inspector so directs.]

CHAPTER VI ELECTRIC SUPPLY LINES, SYSTEMS AND APPARATUS FOR LOW AND MEDIUM VOLTAGES

Rule - 60. Test for resistance of insulation.

(1)     Where any electric supply line for use at low or medium voltage has been disconnected from a system for the purpose of addition or alteration or repair, such electric supply line shall not be reconnected to the system until the supplier or the owner has applied the test prescribed under Rule 48.

(2)     The provision of sub-rule (1) shall not apply to overhead lines except, overhead insulated cables unless the Inspector otherwise directs in any particulars case.

Rule - 61. Connection with earth.

(1)     The following provisions shall apply to the connection with earth of systems at low voltage in cases where the voltage normally exceeds 125 volts and of system at medium voltages :

(a)      [70][Neutral conductor of a 3-phase, 4-wire system and the middle conductor of a 2-phase, 3-wire system shall be earthed by not less than two separate and distinct connection with a minimum of two different earth electrodes or such large number as may be necessary to bring the earth resistance to a satisfactory value both at the generating station and at the sub-station. The earth electrodes so provided, may be interconnected to reduce earth resistance. It may also be earthed at one or more points along the distribution system or service line in addition to any connection with earth which may be at the consumer's premises.]

(b)      In the case of a system comprising electric supply lines having concentric cable, the external conductor of such cables shall be earthed by two separate and distinct connections with earth.

(c)      The connection with earth may include a link by means of which the connection may be temporarily interrupted for the purpose of testing or for locating a fault.

(d)      (i) In a direct current three-wire system the middle conductor shall be earthed at the generating station only, and the current from the middle conductor to earth shall be continuously recorded by means of a recording ammeter, and if at any time the current exceeds one-thousandth part of the maximum supply current, immediate steps shall be taken to improve the insulation of the system.

(ii) When the middle conductor is earthed by means of a circuit breaker with a resistance connected in parallel, the resistance shall not exceed 10 ohms and the opening to the circuit-breaker, immediate steps shall be taken to improve the insulation of the system, and the circuit-breaker shall be reclosed as soon as possible.

(iii) The resistance shall be used only as a protection for the ammeter in case of earths on the system and until such earths are removed immediate steps shall be taken to locate and remove the earth.

(e)      In the case of an alternating current system, there shall not be inserted in the connection with earth any impedance (other than that required solely for the operation of switch-gear or instruments), cut-out or circuit-breaker and the result of any test made to ascertain whether the current (if any) passing through the connection with earth is normal, shall be duly recorded by the supplier.

(f)       No person shall make connection with earth by the aid of, nor shall he keep it in contact with any water main not belonging to him except with the consent thereof and of the Inspector.

(g)      Alternating current systems which are connected with earth as aforesaid may be electrically interconnected:

Provided that each connection with earth is bounded to the metal sheathing and metallic armouring (if any) of the electric supply lines connected.

(2)     The frame of every generator, stationary motor, portable motor and the metallic parts (not intended as conductors) of all transformers and any other apparatus used for regulating or controlling energy and all medium voltage energy-consuming apparatus shall be earthed by the owner by two separate and distinct connections with earth.

(3)     [71][All metal casings or metallic coverings containing or protecting any electric supply line or apparatus shall be connected with earth and shall be so joined and connected across all junctions boxes and other opening as to make good mechanical and electrical connections throughout their whole length:

Provided that where the supply is at low voltage, this sub-rule shall not apply to the isolated wall tubes or to brackets, electroliers switches, ceiling fans or other fittings (other than portable hand lamps and portable and transportable apparatus) unless provided with an earth terminal and to class II apparatuses/applinaces:

Provided further that where the supply is at low voltage and where the installations are either new or renovated all plug sockets shall be of the three pin types, and third pin shall be permanently and efficiently earthed.

Explanation.- The words "Class II apparatus-appliance will have the same meaning as assigned to these words in the relevant ISS".]

(4)     [72][All earthing systems shall-

(a)      consist of equipotential bonding conductors capable of carrying the prospective earth fault current and a group of pipe/rod/plate electrodes for dissipating the current to the general mass of earth without exceeding the allowable temperature limits as per relevant Indian Standards in order to maintain all non-current carrying metal works reasonably at earth potential and to avoid dangerous contract potentials being developed on such metal works ;

(b)      limit earth resistance sufficiently low to permit adequate fault. current for the operation of protective devices in time and to reduce neutral shifting ;

(c)      be mechanically strong, withstand corrosion and retain electrical continuity during the life of the installation. All earthing systems shall be tested to ensure efficient earthing before the electric supply lines or apparatus are energised.]

(5)     All earthing systems belonging to the supplier, shall, in addition be tested for resistance on dry day during the dry season not less than once every two years.

(6)     A record of every earth-test made and the result thereof shall be kept by the supplier for a period of not less than two years after the day of testing and shall be available to the Inspector or any officer appointed to assist the Inspector and authorized under sub-rule (2) of rule 4-A when required.

Rule - 61-A. Earth leakage protective device.

The supply of energy to every electrical installation other than low voltage installation below 5 KW and those low voltage installations which do not attract provisions of Section 30 of the Indian Electricity Act, 1910, shall be controlled by an earth leakage protective device so as to disconnect the supply instantly on the occurrence of earth fault or leakage of current :

Provided that the above shall not apply to overhead supply lines having protective devices which are effectively bonded to the neutral of supply transformers and conforming to Rule 91 of Indian Electricity Rules, 1956.

Rule - 62. Systems at medium voltage.

Where a medium voltage supply system is employed, the voltage between earth and any conductor forming part of the same system shall not, under normal conditions, exceed low voltage.

CHAPTER VII ELECTRIC SUPPLY LINES, SYSTEMS AND APPARATUS FOR HIGH AND EXTRA-HIGH VOLTAGES

Rule - 63. Approval by Inspector.

(1)     Before making an application to the Inspector for permission 1[to commence or recommence supply after an installation has been disconnected for one year and above] at high or extra-high voltage to any person, the supplier shall ensure that the high or extra-high voltage electric supply ines or apparatus belonging to him are placed in position, properly joined and duly completed and examined. The supply of energy shall not be commenced by the supplier unless and until the Inspector is satisfied that the provisions of rules 65 to 69 (both inclusive) have been complied with and approval in writing of the Inspector has been obtained by him :

Provided that the supplier may energise the aforesaid electric supply lines or apparatus for the purpose of tests specified in rule 65.

(2)     The owner of any high or extra-high voltage installation shall, before making application to the Inspector for approval of his installation or additions thereto, test every high or extra-high voltage circuit or addition thereto, other than an overhead line, and satisfy himself that they withstand the application of the testing voltage set out in sub-rule (1) of rule 65 and shall duly record the results of such tests and forward them to the Inspector :

Provided that an Inspector may direct such owner to carry out such tests as he deems necessary or, if he thinks fit, accept the manufacturer's certified tests in respect of any particular apparatus in place of the test required by this sub-rule.

(3)     The owner of any high or extra-high voltage installation who makes any additions or alterations to his installation shall not connect to the supply his apparatus or electric supply-lines, comprising the said alterations or additions unless and until such alterations or additions have been approved in writing by the Inspector.

Rule - 64. Use of energy at high and extra high voltage.

(1)     The Inspector shall not authorise the supplier to commence supply or where the supply has been discontinued for a period of one year and above, to recommence the supply at high or extra high voltage to any consumer unless,-

(a)      All conductors and apparatus situated on the premises of the consumer are so placed as to be inaccessible except to an authorised person and all operations in connection with the said conductors and apparatus are carried out by an authorised person;

(b)      the consumer has provided and agrees to maintain a separate building or a locked weather-proof and fire-proof enclosure of agreed design and location, to which the supplier at all times have access for the purpose of housing his apparatus and metering equipment, or where the provision for a separate building or enclosure is impracticable, the consumer has segregated the aforesaid apparatus of the supplier from any other part of his own apparatus:

Provided that such segregation shall be by the provision of fireproof walls, if the Inspector considers it to be necessary :

Provided further that in the case of an out-door installation the consumer shall suitably segregate the aforesaid apparatus belonging to the supplier from his own to the satisfaction of the Inspector ;

(c)      all pole type sub-stations are constructed and maintained in accordance with Rule 69.

(2)     The following provisions shall be observed where energy at high or extra-high voltage is supplied, converted, transformed or used-

(a)      (i) clearances as per Indian Standard Code shall be provided for electrical apparatus so that sufficient space is available for easy operation and maintenance without any hazard to the operating and maintenance personnel working near the equipment and for ensuring adequate ventilation ;

[73][(ii) the following minimum clearances shall be maintained for bare conductors or live parts or any apparatus in out-door substations, excluding overhead lines, of HV and EHV installation:

(b)      [74][the windings of motors or other apparatus within reach from any position in which a person may require to be shall be suitably protected so as to prevent danger;]

(c)      where transformer or transformers are used, suitable provision shall be made, either by connecting with earth a point of the circuit at the lower voltage or otherwise, to guard against danger by reason of the said circuit becoming accidentally charged above its normal voltage by leakage from or contact with the circuit at the higher voltage ;

(d)      a sub-station or a switch-station with apparatus having more than 2000 litres of oil shall not [*****] [75][be located in the basement where proper oil draining arrangement cannot be provided] ;

(e)      where a sub-station or a switch-station with apparatus having more than, 2,000 litres of oil is installed, whether indoors or outdoors, the following measures shall be taken, namely :-

(i)       The baffle walls of 4 hours fire-rating [76][shall be provided between the apparatus in the following cases :-

(A)     single phase banks in the switchyards of generating stations and sub-stations ;

(B)     on the consumer premises;

(C)     where adequate clearance between the units is not available.

(ii)      Provisions shall be made for suitable oil soak pit and where use of more than 9,000 litres of oil in any one oil tank, receptacle or chamber is involved, provision shall be made for the draining away or removal of any oil which may leak or escape from the tanks receptacles or chambers containing the same, special precautions shall be taken to prevent the spread of any fire resulting from the ignition of the oil from any cause and adequate provision shall be made for extinguishing any fire which may occur. Spare oil shall not be stored in any such substation or switch-station].

(f)       [77][(i) without prejudice to the above measures, adequate fire-protection arrangement shall be provided for quenching the fire in the apparatus;

(ii) where it is necessary to locate the sub-station/switch-station in the basement following measures shall be taken-

(a)      the room shall necessarily be in the first basement at the periphery of the basement;

(b)      the entrances to the room shall be provided with fire-resisting doors of 2 hour fire rating. A curb (sill) of a suitable height shall be provided at the entrance in order to prevent the flow of oil from a ruptured transformer into other parts of the basement. Direct access to the transformer room shall be provided from outside;

(c)      the transformer shall be protected by an automatic high velocity water spray system or by carbondioxide or BCF (Bromochlorodifluromethane) or BTM (Bromotrifluromethane) fixed installation system; and

[78][(iii) oil filled transformers installed indoors shall not be on any floor above the ground or below the first basement.]

(g)      cable trenches inside the sub-stations and switch-stations containing cables shall be filled with sand, pebbles or similar non-inflammable materials on completely covered with non-inflammable slabs ;

(h)     unless the conditions are such that all. the conductors and apparatus may be made dead at the same time for the purpose of cleaning or for other work, the said conductors and apparatus shall be so arranged that these may be made dead in sections, and that work on any such section may be carried on by an authorised person without danger.

(i)       only persons authorised under sub-rule (1) of Rule 3, shall carry out the work on live lines and apparatus.

(3)     [79][All EHV apparatus shall be protected against lightning as well as against switching over voltage. The equipments used for protection and switching shall be adequately co-ordinated with the protected apparatus to ensure safe operation as well as to maintain the stability of the inter-connected units of the power system].

Rule - 64-A. Additional provisions for use of energy at high and extra-high voltage.

The following additional provisions shall be observed where energy at high or extra high voltage is supplied, converted, transferred or used, namely :-

(1)     Inter-locks.-Suitable inter-locks shall be provided in the following cases :

(a)      Isolators and the controlling circuit breakers shall be inter-locked so that the isolators cannot be operated unless the corresponding breaker is in open position;

(b)      isolators and the corresponding earthing switches shall be interlocked so that no earthing switch can be closed unless and until the corresponding isolator is in open position ;

(c)      where two or more supplies are not intended to be operated in parallel, the respective circuit breakers or linked switches controlling the supplies shall be inter-locked to prevent possibility of any inadvertent paralleling of feedback ;

(d)      when two or more transformers are operated in parallel, the system shall be so arranged as to trip the secondary breaker of a transformer in case the primary breaker of that transformer trips ;

(e)      all gates or doors which give access to live parts of an installation shall be inter-locked in such a way that these cannot be opened unless the live parts are made dead. Proper discharging and earthing of these parts should be ensured before any person comes in close proximity of such parts ;

(f)       where two or more generators operate in parallel and neutral switching is adopted, inter-lock shall be provided to ensure that generator breaker cannot be closed unless one of the neutrals is connected to the earthing system.

(2)     Protection.-All systems and circuits shall be so protected as to automatically disconnect the supply under abnormal conditions :

The following protection shall be provided, namely :

(a)      Over current protection to disconnect the supply automatically if the rated current of the equipment, cable or supply-lines is exceeded for a time which the equipment cable or supply-line is not designed to withstand;

(b)      earth fault/earth leakage protection to disconnect the supply automatically if the earth fault current exceeds the limit of current for keeping the contact potential within the reasonable values ;

(c)      gas pressure type protection to give alarm and tripping shall be provided on all transformers of ratings 1000 KVA and above;

(d)      [80][transformers of capacity 10 MVA and above shall be protected against incipient faults by differential protection; and

(e)      all generators with rating of 100 KVA and above shall be protected against earth fault-leakage. All generators of rating 1000 KVA and above shall be protected against faults within the generator winding using restricted earth fault protection or differential protection or by both.]

Rule - 65. Testing, operation and maintenance.

(1)     Before approval is accorded by the Inspector under Rule 63, the manufacturer's test certificates shall, if required, be produced for all the routine tests as required, under the relevant Indian Standard.

(2)     No new HV or EHV apparatus, cable or supply-line shall be commissioned unless such apparatus, cable or supply-line are subjected, to site tests as per relevant code of practice of the Bureau of Indian Standards.

(3)     [81][No HV or EHV apparatus, cable or supply-line which has been kept disconnected, for a period of 6 months or more, from the system for alterations or repair shall be connected to the system until such apparatus cable or supply-line are subjected to the relevant tests as per code of practice of Bureau of Indian Standards.

(4)     Notwithstanding the provisions of sub-rules (1) to (3) (both inclusive) the Inspector may require certain additional tests to be carried out before charging the installations or subsequently.

(5)     All apparatus, cables and supply-lines shall be maintained in healthy conditions and tests shall be carried out periodically as per the relevant codes of practice of the Bureau of Indian Standards.

(6)     Records of all tests, trippings maintenance works and repairs of all equipments, cables and supply lines shall be duly kept in such a way that these records can be compared with earlier ones.

(7)     It shall be the responsibility of the owner of all HV and EHV installations to maintain and operate the installations in a conditions free from danger and as recommended by the manufacturer and/or by the relevant codes of practice of the Bureau of Indian Standards and/or by the Inspector.]

Rule - 66. Metal-sheathed electric supply-lines-Precautions against excess leakage.

(1)     The following provisions shall apply to electric supply-lines (other than overhead lines) [ * * * ] for use at high or extra-high voltage :

(a)      The conductors shall be enclosed in metal sheathing which shall be electrically continuous and connected with earth, and the conductivity of the metal sheathing shall be maintained and reasonable precautions taken where necessary to avoid corrosion of the sheathing:

Provided that in the case of thermo-plastic insulated and sheathed cables with metallic armour, the metallic wire or tape armour shall be considered as metal sheathing for the purpose of this rule :

Provided further that this rule shall not apply to cable with thermo-plastic insulation without any metallic screen or armour.

(b)      [82][The resistance of the earth connection with metallic sheath shall be kept low enough to permit the controlling circuit breaker or cut-out to operate in the event of any failure of insulation between the metallic sheath and the conductor].

(c)      Where an electric supply-line as aforesaid has concentric cables and the external conductor is insulated from an outer metal sheathing and connected with earth, the external conductor may be regarded as the metal sheathing for the purposes of this rule provided that the foregoing provisions as to conductivity are complied with.

(2)     Nothing in the provisions of sub-rule (1) shall preclude the employment generating stations, sub-stations and switch-stations (including out-door substations and out-door switch-stations) of conductors for use at high or extra high voltages which are not enclosed in metal sheathing or preclude the use of electric supply-lines laid before the prescribed date to which the provisions of these rules apply.

Rule - 67. Connection with earth.

(1)     All non-current carrying metal parts associated with HV/EHV installation shall be effectively earthed to a grounding system or mat which will-

(a)      limit the touch and step potential to tolerable values ;

(b)      limit the ground potential rise to tolerable values so as to prevent danger due to transfer of potential through ground, earth wires, cable sheath fences, pipe lines, etc.;

(c)      maintain the resistance of the earth connection to such a value as to make operation of the protective device effective.

(1-A) In the case of star-connected system with earthed neutrals or delta connected system with earthed artificial neutral point-

(a)      The neutral point of every generator and transformer shall be earthed by connecting it to the earthing system as defined in Rule 61(4) and hereinabove by not less than two separate and distinct connections :

Provided that the neutral point of a generator may be connected to the earthing system through an impedence to limit the fault current to the earth :

Provided further that in the case of multi-machine system neutral switching may be resorted to, for limiting the injurious effect of harmonic current circulation in the system ;

(b)      in the event of an appreciable harmonic current flowing in the neutral connection so as to cause interference, with communication circuits, the generator or transformer neutral, shall be earthed through a suitable impedance:

(c)      in case of the delta connected system the neutral point shall be obtained by the insertion of a grounding transformer and current limiting resistance or impedance wherever considered necessary at the commencement of such a system.

(2)     Single-phase high or extra-high voltage systems shall be earthed in a manner approved by the Inspector.

(3)     In the case of a system comprising electric supply-lines having concentric cables, the external conductor shall be the one to be connected with earth.

(4)     Where a supplier proposes to connect with earth an existing system for use at high or extra-high voltage which has not hitherto been so connected with earth he shall give not less than fourteen days' notice in writing together with particulars to the telegraph-authority of the proposed connection with earth.

(5)     [83][(a)] Where the earthing lead and earth connection are used only in connection with earthing guards erected under high or extra-high voltage overhead lines where they cross a telecommunication line or a railway line, and where such lines are equipped with earth leakage relays of a type and setting approved by the Inspector, the resistance shall not exceed 25 ohms.

[84][(b) Every earthing system belonging to either the supplier or the consumer shall be tested for its resistance to earth on a dry day during dry season not less than once a year. Records of such tests shall be maintained and shall be produced, if required before the Inspector or any officer appointed to assist him and authorised under sub-rule (2) of Rule 4-A.]

(6)     In so far as the provisions of Rule 61 are consistent with the provisions of this rule, all connections with earth shall also comply with the provisions of that rule.

Rule - 68. General conditions as to transformation and control of energy.-

(1)     Where energy at high or extra-high voltage is transformed, converted, regulated or otherwise controlled in sub-stations or switch-stations (including outdoor sub-stations and outdoor switch-stations) or in street boxes constructed underground, the following provisions shall have effect-

(a)      Sub-stations and switch-stations shall preferably be erected above ground, but where necessarily constructed underground due provisions for ventilation and drainage shall be made and any space housing switchgear shall not be used for storage of any materials especially inflammable and combustible materials or refuse.

(b)      Outdoor sub-stations except pole type sub-stations and outdoor switch-stations shall (unless the apparatus is completely enclosed in a metal covering connected with earth, the said apparatus also being connected with the system by armoured cables) be efficiently protected by fencing not less than [85][1.8 metres] in height or other means so as to prevent access to the electric supply-lines and apparatus therein by an unauthorized person.

(c)      Underground street boxes (other than sub-stations) which contain transformers shall not contain switches or other apparatus, and switches, cut-outs or other apparatus required for controlling or other purposes shall be fixed in separate receptacles above-ground wherever practicable.

(2)     Where energy is transformed, suitable provisions shall be made either by connecting with earth a point of the system at the lower voltage or otherwise to guard against danger by reason of the said system becoming accidentally charged above its normal voltage by leakage from a contact with the system at the higher voltage.

Rule - 69. Pole type sub-stations.

Where platform type construction is used for a pole type sub-station and sufficient space for a person to stand on the platform is provided, a substantial hand rail shall be built around the said platform, and if the hand-rail is of metal, it shall be connected with earth :

Provided that in the case of pole type sub-station on wooden supports and wooden platform the metal hand-rail shall not be connected with earth.

Rule - 70. Condensers.

Suitable provision shall be made for immediate and automatic discharge of every static condenser on disconnected of supply.

Rule - 71. Additional provisions for supply to high voltage luminous tube sign installation.

(1)     Any person who proposes to use or who is using energy for the purpose of operating a luminous tube sign installation, or who proposes to transform or who is transforming energy to a high voltage for any such purpose shall comply with the following conditions :

(a)      All live parts of the installation (including all apparatus and live conductors in the secondary circuit, but excluding the tubes except in the neighbourhood of their terminals) shall be inaccessible to unauthorised persons and such parts shall be effectively screened.

(b)      Irrespective of the method of obtaining the voltage of the circuit which feeds the luminous discharge tube sign, no part of any conductor of such circuit shall be in metallic connection (except in respect of its connection with earth) with any conductor of the supply system or with the primary winding of the transformer.

(c)      All live parts of an exterior installation shall be so disposed as to protect them against the effects of the weather, and such installation shall be so arranged and separated from its surroundings as to limit, as far as possible, the spreading of fire.

(d)      The secondary circuit shall be permanently earthed at the transformer and the core of every transformer shall be earthed.

(e)      Where the conductors of the primary circuit are not in metallic connection with the supply conductors (e.g., where a motor-generator or a double-wound conventor is used), one phase of such primary circuit shall be permanently earthed at the motor-generator, or convertor or at the transformer.

(ee) An earth leakage circuit breaker of sufficient rating shall be provided on the low voltage side to detect the leakage in such luminous tube sign installations.

(f)       A final sub-circuit which forms the primary circuit of a fixed luminous discharge-tube sign installation shall be reserved solely for such purpose.

(g)      A separate primary final sub-circuit shall be provided for each transformer or each group of transformers having an aggregate input not exceeding 1,000 volt amperes of a fixed luminous discharge-tube sign installation.

(h)     An interior installation shall be provided with suitable adjacent means for disconnecting all phases of the supply except the "neutral" in a three-phase four-wire circuit.

(i)       For installation on the exterior of a building a suitable emergency fire-proof linked switch to operate on all phases except the neutral in a three-phase four wire circuit shall be provided and fixed in a conspicuous position at not more than 2.75 metres above the ground.

(j)       A special "caution" notice shall be affixed in a conspicuous place on the door of every high voltage enclosure to the effect that the low voltage supply must be cut off before the enclosure is opened.

(k)      Where static condensers are used, they shall be installed on the load side of the fuses and the primary (low voltage) side of the transformer.

(l)       Where static condensers are used on primary side, means shall be provided for automatically discharging the condensers when the supply is cut off :

Provided that static condensers or any circuit interrupting devices on the high or extra-high voltage side shall not be used without the approval in writing of the Inspector.

(2)     The owner or user of any luminous tube sign or similar high voltage installation shall not bring the same into use without giving to the Inspector not less than 14 days' notice in writing of his intention so to do.

Rule - 72. Additional provisions for supply to high voltage electrode boilers.

(1)     Where a system having a point connected with earth is used for supply of energy at high or extra-high voltage to an electrode boiler which is also connected with earth, the following conditions shall apply-

(a)      The metal work of the electrode boiler shall be efficiently connected to the metal sheathing and metallic armouring (if any), of the high voltage electric supply-line whereby energy is supplied to the electrode boiler.

(b)      The supply of energy at high or extra-high voltage to the electrode boiler shall be controlled by a suitable circuit-breaker so set as to operate in the event of the phase currents becoming unbalanced to the extent of 10 per cent of the rated current consumption of the electrode boiler under normal conditions of operation :

Provided that if in any case a higher setting is essential to ensure stability of operation of the electrode boiler, the setting may be increased so as not to exceed 15 per cent, of the rated current consumptions of the electrode boiler under normal conditions of operation.

(c)      An inverse time element device may be used in conjunction with the aforesaid circuit breaker to prevent the operation thereof unnecessarily on the occurrence unbalanced phase currents of momentary or short duration.

(d)      The supplier shall serve a notice in writing on the telegraph-authority at least seven days prior to the date on which such supply of energy is to be afforded specifying the location of every point (including the earth connection of the electrode boiler) at which the system is connected with earth.

(2)     The owner or user of any high or extra-high voltage electrode boiler shall not bring the same into use without giving the Inspector not less than 14 days' notice in writing of his intention so to do.

Rule - 73. Supply to X-Ray and high frequency installation.

(1)     Any person who proposes to employ or who is employing energy for the purpose of operating an X-Ray or similar high-frequency installation, shall comply with the following conditions :

(a)      Mechanical barriers shall be provided to prevent to close an approach to any high-voltage parts of the X-Ray apparatus, except the X-Ray tube and its leads, unless such high-voltage parts have been rendered shock-proof by being shielded by earthed metal or adequate insulating material.

(b)      Where extra-high voltage generators operating at 300 peak KV or more are used, such generators shall be installed in rooms separate from those containing the other equipment and any step-up transformer employed shall be so installed and protected as to prevent danger.

(c)      A suitable switch shall be provided to control the circuit supplying a generator, and shall be so arranged as to be open except while the door of the room housing the generator is locked from the outside.

(d)      X-Ray tubes used in therapy shall be mounted in an earthed metal enclosure.

(e)      Every X-Ray machine shall be provided with a milliameter or other suitable measuring instrument, readily visible from the control position and connected, if practicable, in the earthed lead, but guarded if connected in the high-voltage lead.

(ee) Notwithstanding the provisions of clause (e), earth leakage circuit breaker of sufficient rating shall be provided on the low voltage side to detect the leakage in such X-ray installations.

(f)       This sub-rule shall not apply to shock-proof portable units or shock-proof self-contained and stationary units.

(2)     (a) In the case of non-shock-proof equipment, over head high-voltage conductors, unless suitably guarded against personal contact, shall be adequately spaced and high-voltage leads on tilting tables and fluoroscopes shall be adequately insulated or so surrounded by barriers as to prevent inadvertent contact.

(b) The low voltage circuit of the step-up transformer shall contain a manually operated control device having overload protection, in addition to the over-current device for circuit protection, and these devices shall have no exposed live parts and for diagnostic work there shall be an additional switch in the said circuit, which shall be of one of the following types ;

(i)       a switch with a spring or other mechanism that will open automatically except while held closed by the operator, or

(ii)      a time switch which will open automatically after a definite period of time for which it has been set.

(c) If more than one piece of apparatus be operated from the same high or extra-high voltage source each shall be provided with a high or extra-high voltage switch to give independent control.

(d) Low frequency current-carrying parts of a machine of the quenched-gap or open-gap type shall be so insulated or guarded that they cannot be touched during operation, the high frequency circuit proper which delivers high-frequency current normally for the therapeutic purposes, being exempted.

(e) All X-Ray generators having capacitors shall have suitable means for discharging the capacitors manually.

(f) Except in the case of self-contained units, all 200 peak KV or higher, X-Ray generators shall have a sphere-gap installed in the high-voltage system adjusted so that it will break down on over-voltage-surges.

(3)     (a) All non-current carrying metal parts of tube stands, fluoroscopes and other apparatus shall be properly earthed and insulating floors, malts or platforms shall be provided for operator in proximity to high or extra-high voltage parts unless such parts have been rendered shock-proof.

(b) Where short-wave therapy machines are used, the treatment tables and examining chairs shall be wholly non-metallic.

(4)     The owner of any X-Ray installation or similar high-frequency apparats shall not bring the same into use without giving to the Inspector not less than 14 days' notice in writing of his intention to do so :

Provided that the aforesaid notice shall not be necessary in the case of shock-proof portable X-Ray and high frequency equipment which have been inspected before the commencement of their use and periodically, thereafter.

CHAPTER VIII [86][OVERHEAD LINES, UNDER-GROUND CABLES AND GENERATING SECTIONS]

Rule - 74. Material and strength.

(1)     All conductors of overhead lines other than those specified in sub-rule (1) of Rule 86 shall have a breaking strength of not less than 350 Kg.

(2)     Where the voltage is low and the span is of less than 15 metres and is on the owner's or consumer's premises, a conductor having an actual breaking strength of not less than 150 Kg. may be used.

Rule - 75. Joints.

Joints between conductors of overhead lines shall be mechanically and electrically secure under the conditions of operation. The ultimate strength of the joint shall not be less than 95 per cent of that of the conductor, and the electrical conductivity not less than that of the conductor.

Provided that no conductor of an overhead line shall have more than two joints in a span.

Rule - 76. Maximum stresses-Factors of safety.

(1)     (a) The owner of every overhead line shall ensure that it has the following minimum factors of safety:

(i)       for metal supports.............................. 1.5

(ii)      for mechanically processed concrete support......... 2.0

(iii)     for hand-moulded concrete supports ............... 2.5

(iv)    for wood supports.............................. 3.0

The minimum factors of safety shall be based on such load as would cause failure of- the support to preform its functions (assuming that the foundation and other components of the structure are intact).

The aforesaid load shall be (i) equivalent to the yield point stress or modulus of rupture, as the case may be, for supports subject to bending and vertical loads, (ii) the crippling load for supports used as struts.

The said owner shall also ensure that the strength of the supports in the direction of the line is not less than one-fourth of the strength required in the direction transverse to the line :

Provided that in the case of latticed steel or other compound structures, factors of safety shall not be less than 1.5 under such broken wire conditions as may be specified by the State Government in this behalf.

(b) The minimum factor of safety for stay-wires, guard-wires or bearer-wire shall be 2.5 based on the ultimate tensile strength of the wire.

(c) The minimum factor of safety for conductors shall be 2-based on their ultimate tensile strength. In addition, the conductors tension at 32°C, without external load, shall not exceed the following percentages of the ultimate tension strength of the conductor :

Initial unloaded tension ............ 35 per cent.

Final unloaded tension............... 25 per cent.

Provided that in the case of conductors having a cross-section of a generally triangular, such as conductors composed of 3-wires, the final unloaded tension at 32°C shall not exceed 30 per cent, of the ultimate tensile strength of such conductor.

(2)     For the purpose of calculating the factors of safety prescribed in sub-rule (1)-

(a)      the maximum wind pressure shall be such as the State Government may specify in each case ;

(b)      for cylindrical bodies the effective area shall be taken as two-thirds of the projected area exposed to wind pressure ;

(c)      for latticed steel or other compound structures the wind pressure on the lee-side members shall be taken as one-half of the wind pressure on the windward side members and the factors of safety shall be calculated on the crippling load of struts and upon the elastic limit of tension members ;

(d)      the maximum and minimum temperatures shall be such as the State Government may specify in each case.

(3)     Notwithstanding anything contained in sub-rules (1) and (2), in localities where overhead lines are liable to accumulations of ice or snow the State Government may by order in writing, specify the loading conditions for the purpose of calculating the factor of safety.

Rule - 77. Clearance above ground of the lowest conductor.

(1)     No conductor of an overhead line, including service lines, erected across a street shall at any part thereof be at a height less than-

(a)      for low and medium voltage lines............ 5.8 metres

(b)      for high voltage lines.......... ... ......... 6.1 metres

(2)     No conductor of an overhead line, including service lines, erected along any street shall at any part thereof be at a height less than-

(a)      for low and medium voltage lines............ 5.5 metres

(b)      for high voltage lines ................5.8 metres

(3)     No conductor of an overhead line including service lines, erected elsewhere than along or across any street shall be at a height less than-

(a)      for low, medium and high voltage lines up to and including 11,000 volts, if bare ... ... ... ...... 4.6 metres

(b)      for low, medium and high voltage lines up to and including 11,000 volts, if insulated ... ... ...... 4.0 metres

(c)      for high voltage lines above 11,000 volts ...... 5.2 metres

(4)     For extra-high voltage lines the clearance above ground shall not be less than 5.2 metres plus 0.3 metre for every 33,000 volts or part thereof by which the voltage of the line exceeds 33,000 volts :

Provided that the minimum clearance along or across any street shall not be less than 6.1 metres.

Rule - 78. Clearance between conductors and trolley wires.

(1)     No conductor of an overhead line crossing a tramway or trolley bus route using trolley wires shall have less than the following clearances above any trolley wire :

(a)      low and medium voltage lines............ 1.2 metres :

Provided that where and insulated conductor suspended from a bearer wire crosses over a trolley wire the minimum clearance for such insulated conductor shall be 0.6 metre.

(b)      high voltage lines up to and including 11,000 volts... 1.8 metres

(c)      high voltage lines above 11,000 volts ......... 2.5 metres

(d)      extra-high voltage lines...... ...... ...... 3.0 metres

(2)     [87][In any case of a crossing referred to in sub-rule (1), whoever lays his line later in time, shall provide the clearance between his own line and the line which will be crossed in accordance with the provisions of said sub-rule :

Provided that if the later entrant is the owner of the lower line and is not able to provide adequate clearance, he should bear the cost for modification of the upper line so as to comply with this rule.]

Rule - 79. Clearances from buildings of low and medium voltage lines and service lines.

(1)     Where a low or medium voltage, overhead line passes above or adjacent to or terminates on any building, the following minimum clearances from any accessible point, on the basis of maximum sag, shall be observed :-

(a)      for any flat roof, open balcony, verandah roof and lean-to-roof-

(i)       when the line passes above the building a vertical clearance of 2.5 metres from the highest point, and

(ii)      when the line passes adjacent to the building a horizontal clearance of 1.2 metres from the nearest point, and

(b)      for pitched roof-

(i)       when the line passes above the building a vertical clearance of 2.5 metres immediately under the lines, and

(ii)      when the line passes adjacent to the building a horizontal clearance of 1.2 metres.

(2)     Any conductor so situated as to have a clearance less than that specified in sub-rule (1) shall be adequately insulated and shall be attached [* * *] at suitable intervals to a bare earthed bearer wire having a breaking strength of not less than 350 kg.

(3)     The horizontal clearance shall be measured when the line is at a maximum deflection from the vertical due to wind pressure.

Explanation. - For the purpose of this rule, expression "building" shall be deemed to include any structure, whether permanent or temporary.

Rule - 80. Clearances from buildings of high and extra-high voltage lines.

(1)     Where a high or extra-high voltage overhead line passes above or adjacent to any building or part of a building it shall have on the basis of maximum sag a vertical clearance above the highest part of the building immediately under such lines of not less than-

(a)      for high voltage lines up to and including 33,000 volts...3.7 metres

(b)      for extra-high voltage lines ...... 3.7 metres plus 0.30 metre for every additional 33,000 volts or part thereof.

(2)     The horizontal clearance between the nearest conductor and any part of such building shall, on the basis of maximum deflection due to wind pressure, be not less than-

[88][Explanation. - For the purpose of this rule expression "building" shall be deemed to include any structure, whether permanent or temporary].

Rule - 81. Conductors at different voltages on same supports.

Where conductors forming parts of systems at different voltages are erected on the same supports, the owner shall make adequate provision to guard against danger to linesman and others from the lower voltage system being charged above its normal working voltage by leakage from or contact with the higher voltage system; and the methods of construction and the clearances between the conductors of the two systems shall be subject to the prior approval of the Inspector.

Rule - 82. Erection of or alteration to buildings, structures, flood banks and elevation of roads.

(1)     If at any time subsequent to the erection of an overhead line (whether covered with insulating material or bare), any person proposes to erect a new building or structure or flood bank or to raise any road level or to carry out any other type of work whether permanent or temporary or to make in or upon any building or structure or flood bank or road, any permanent or temporary addition or alteration, he and the contractor whom he employs to carry out the erection, addition or alteration, shall if such work, building, structure, flood bank, road or additions and alterations, thereto would, during or after the construction result in contravention of any of the provisions of Rule 77, 79 or 80, give notice in writing of his intention to the supplier and to the Inspector and shall furnish therewith a scale drawing showing the proposed building, structure, flood bank, road, any addition or alteration and scaffolding required during the construction.

(2)     (a) On receipt of the notice referred to in sub-rule (1) or otherwise, the supplier shall examine whether the line under reference was lawfully laid and whether the person was liable to pay the cost of alteration and if so, send a notice without undue delay, to such person together with an estimate of the cost of the expenditure likely to be incurred to so alter the overhead line and require him to deposit, within 30 days of the receipt of the notice with the supplier, the amount of the estimated cost.

(b) If the person referred to in sub-rule (1) dispute the supplier's estimated cost of alteration of the overhead line or even the responsibility to pay such cost, the dispute may be referred to the Inspector by either of the parties whereupon the same shall be decided by the Inspector.

(3)     No work upon such building, structure, flood bank, road and addition or alteration thereto shall be commenced or continued until the Inspector has certified that the provisions of Rule 77, 79 or 80 are not likely to be contravened either during or after the aforesaid construction :

Provided, that the Inspector may, if he is satisfied that the overhead line has been so guarded as to secure the protection of persons or property from injury, or risk of injury, permit the work to be executed prior to the alteration of the overhead line or, in the case of temporary addition or alteration, without alteration of the overhead line.

(4)     On receipt of the deposit, the supplier shall alter the overhead line within one month of the date of deposit of within such longer period as the Inspector may allow and ensure that it shall not contravene the provisions of Rule 77, 79 or 80 either during or after such construction.

(5)     In the absence of an agreement to the contrary between the parties concerned, the cost of such alteration of the overhead line laid down shall be estimated on the following basis, namely :-

(a)      the cost of additional material used on the alteration giving due credit for the depreciated cost of the material which would be available from the existing line ;

(b)      the wages of labour employed in affecting the alteration ;

(c)      supervision charges to the extent of 15 per cent, of the wages mentioned in clause (b) ; and

(d)      any charges incurred by the supplier in complying with the provisions of Section 16 of the Act in respect of such alterations.

(6)     Where the estimated cost of alteration of the overhead line is not deposited, the supplier shall be considered as an aggrieved party for the purpose of this rule.

Rule - 82-A. Transporting and storing of material near overhead lines.

(1)     No rods, pipes or similar materials shall be taken below or in the vicinity of any bare overhead conductors or lines if they are likely to infringe the provisions for clearances under Rules 79 and 80, unless such materials are transported under the direct supervision of a competent person authorised in this behalf by the owner of such overhead conductors or lines.

(2)     Under no circumstance rods, pipes or other similar materials shall be brought within the flash over distance of bare live conductors or lines.

(3)     No material or earth work or agricultural produce shall be dumped or stored or trees grown below or in the vicinity of bare over-head conductors lines so as to reduce the requisite safety clearances specified under Rules 79 and 80.

Rule - 83. Clearances-General.

For the purpose of computing the vertical clearance of an overhead line, the maximum sag of any conductor shall be calculated on the basis of the maximum sag in still air and the maximum temperature as specified by the State Government under Rule 76(2)(d). Similarly for the purpose of computing any horizontal clearance of an over-head line the maximum deflection of any conductor shall be calculated on the basis of the wind pressure specified by the State Government under Rule 76(2)(a) [89][or may be taken as 35° or whichever is greater].

Rule - 84. Routes-Proximity to aerodromes.

Overhead lines shall not be erected in the vicinity of aerodromes until the aerodrome authorities have approved in writing the route of the proposed lines.

Rule - 85. Maximum intervals between supports.

All conductors shall be attached to supports at intervals not exceeding the safe limits based on the ultimate tensile strength of the conductors and the factor of safety prescribed in Rule 76:

Provided that in the case of overhead lines carrying low or medium voltage conductors, when erected in, over, along or across any street, the interval shall not, without the consent in writing of the Inspector, exceed 65 metres.

Rule - 86. Conditions to apply where telecommunication lines and power lines are carried on same supports.

(1)     Every overhead telecommunication line erected on supports carrying a power line shall consist of conductors each having a breaking strength of not less than 270 kg.

(2)     Every telephone used on a telecommunication line erected on supports carrying a power line shall be suitably guarded against lightning and shall be protected by cut-outs.

(3)     Where a telecommunication line is erected on supports carrying a high or extra-high voltage power line arrangement shall be made to safeguard any person using the telephone against injury resulting from contact, leakage/or induction between such power and telecommunication lines.

Rule - 87. Lines crossing or approaching each other.

(1)     Where an over-head line crosses or is in proximity to any telecommunication line, either the owner of the overhead line or the telecommunication line, whoever, lays his line later, shall arrange to provide for protective devices or guarding arrangements, in a manner laid down in the Code of Practice or the guidelines prepared by the Power and Telecommunication Coordination Committee and subject to the provisions of the following sub-rules.

(2)     When it is intended to erect a telecommunication line or an overhead line which will cross or be in proximity to an overhead line or a telecommunication line, as the case may be, the person proposing to erect such line shall give one month's notice of his intention so to do along with the relevant details or protection and drawings to the owner of the existing line.

(3)     Where an overhead line crosses or is in proximity to another overhead line, guarding arrangements shall be provided so as to guard against the possibility of their coming into contact with each other.

Minimum clearances in metres between lines when crossing each other:-

[90][Provided that no guardings are required when an extra high voltage line crosses over another extra high voltage medium or low voltage line or a road or a tram subject to the condition that adequate clearances are provided between the lowest conductor of the extra-high-voltage line and the topmost conductor of the overhead line crossing underneath the extra high voltage line and the clearances as stipulated in Rule 77 from the topmost surface of the road is maintained].

(4)     [91][A person erecting or proposing to erect a line which may cross or be in proximity with an existing line, may normally provide guarding arrangements on his own line or require the owner of the other overhead line to provide guarding arrangements as referred to in sub-rule (3).

(5)     In all cases referred to in the preceding sub-rules the expenses of providing the guarding arrangements or protective devices shall be borne by the person whose line was last erected].

(6)     Where two lines cross, the crossing shall be made as nearly at right angles as the nature of the case admits [92][and as near the support of the line as practicable, and the support of the lower line shall not be erected below the upper line.]

(7)     The guarding arrangements shall ordinarily be carried out by the owner of the supports on which it is made and he shall be responsible for its efficient maintenance.

(8)     All work required to be done by or under this rule shall be carried out to the satisfaction of the Inspector.

Rule - 88. Guarding.

(1)     Where guarding is required under these rules the provisions of sub-rules (2) to (4) shall apply.

(2)     Every guard-wire shall be connected with earth at each point at which its electrical continuity is broken.

(3)     Every guard-wire shall have an actual breaking strength of not less than 635 kg. and if iron or steel, shall be galvanised.

(4)     Every guard-wire or cross-connected system of guard-wires, shall have sufficient current-carrying capacity to ensure the rendering dead without risk of fusing of the guard-wires till the contact of any live wire has been removed.

(5)     Lines crossing trolley-wires.-In the case of a crossing over a trolley-wire the guarding shall fulfil the following conditions, namely :

(a)      where there is only one trolley-wire, two guard-wires shall be erected as in diagram A;

(b)      where there are two trolley-wires and the distance between them does not exceed 40 cms. two guard-wires shall be erected as in diagram B;

(c)      where there are two trolley-wires and the distance between them exceeds 40 cms. but does not exceed 1.2 metres, three-guard-wires shall be erected as in diagram C;

(d)      where there are two trolley-wires and the distance between them exceeds 1.2 metres, each trolley-wire shall be separately guarded as in diagram D;

(e)      the rise of the trolley boom shall be so limited that if the trolley leaves the trolley-wires, it shall not foul the guard wires; and

(f)       where a telegraph-line" is liable to fall or be blown down upon an arm, stay-wire or span-wire, and so slide down upon a trolley-wire, guard hooks shall be provided to prevent such sliding.

Rule - 89. Service lines from overhead lines.

No Service-line or tapping shall be taken off an overhead line except at a point of support.

Provided that the number of tappings per conductor shall not be more than four in case of low and medium voltage connections.

Rule - 90. Earthing.

(1)     All metal supports and all reinforced and prestressed cement concrete supports of overhead lines and metallic fittings attached thereto, shall be permanently and efficiently earthed. For this purpose a continuous earth wire shall be provided and security fastened to each pole and connected with earth ordinarily at three points in every km., the spacing between the points being as nearly equidistance as possible. Alternatively each support and the metallic fitting attached thereto' shall be efficiently earthed.

(1-A) Metallic bearer wire used for supporting insulated wires of low and medium voltage/overhead/service-lines shall be efficiently earthed or insulated.

(2)     Each stay-wire shall be similarly earthed unless an insulator has been placed in it at a height not less than 3.0 metres from the ground.

Rule - 91. Safety and protective devices.

(1)     Every overhead line (not being suspended from a dead bearer wire and not being covered with insulating material and not being a trolley-wire) erected over any part of street or other public place or in any factory or mine or on any consumer's premises shall be protected with a device approved by the Inspector for rendering the line electrically harmless in case it breaks.

(2)     An Inspector may by notice in writing require the owner of any such overhead line wherever it may be erected to protect it in the manner specified in sub-rule (1).

(3)     The owner of every high and extra-high voltage overhead line shall make adequate arrangements to the satisfaction of the Inspector to prevent unauthorized persons from ascending any of the supports of such overhead lines which can be easily climbed upon without the help of a ladder or special appliances. Rails, reinforced cement concrete poles and prestressed cement concrete poles without steps, tubular poles, wooden supports without steps, I-sections and channels shall be deemed as supports which cannot be easily climbed upon for the purpose of this rule.

Rule - 92. Protection against lighting.

(1)     The owner of every overhead line substation or generating Station, which is so exposed as to be liable to injury from lighting shall adopt efficient means for diverting to earth any electrical surges due to lighting.

(2)     [93][The earthing lead for any lightning-arrestor shall not pass through any iron or steel pipe, but shall be taken as directly as possible from the lightning-arrestor to a separate earth electrode and/or junction of the earth mat already provided for the high and extra high voltage sub-station subject to the avoidance of bends wherever practicable].

Rule - 93. Unused overhead lines.

(1)     Where an overhead line ceases to be used as an electric supply-line, the owner shall maintain it in a safe mechanical condition in accordance with rule 76 or shall remove it.

(2)     Where any overhead lines ceases to be used as an electric supply-line, an Inspector may, by a notice in writing served on the owner, require him to maintain it in a safe mechanical condition or to remove it within fifteen days of the receipt of the notice.