In exercise
of the powers conferred by clause (o) of sub-section(2) of Section 180 of the
Electricity Act, 2003 (Act No.36 of 2003), the Government of Andhra Pradesh
hereby make the following rules regarding payment of fee for Inspection of
Maps, Plans, sections and testing and inspection for services of Electrical
Inspector. These rules may be called "the
fee for Inspection of Maps, Plans, Sections and testing and inspection for
services of Electrical Inspector Rules, 2012." (1)
In these rules unless the context otherwise
requires- (a)
"Act" means the Electricity Act,
2003; (b)
Words and expressions used and not defined in
these rules shall have the same meaning respectively assigned to them in the
Electricity Act, 2003 (36 of 2003) and Central Electricity Authority (Measures
relating to safety and Electric supply) Regulation, 2010. (1)
The State Government may levy fees for
inspection of Maps, Plans, sections and fees for testing and inspection of
services of Electrical Inspector as it may from time to time by general or
special order, specify (2)
The fees is payable by each class of person,
consumer or supplier and it shall be paid by the consumer or supplier in
advance. (3)
Where the prescribed fee cannot be charged
for in advance, the same will be demanded by a notice after inspection
examination or test has been completed and shall be paid by the owner of
licensee within thirty days of receipt of notice. (4)
The inspection or test under the Act and
Rules/Regulations shall be carried out on receipt of the prescribed fees and on
confirmation from the licensee or owner that the installation is fully ready in
all respects for carrying out such an inspectio n or test. At the time of inspection if the
installation is found not fully ready for carrying out necessary inspection or
test, the licensee or the owner shall pay further fee equivalent to the full
initial fee for carrying out another inspection or test. (5)
No fees shall be levied in the case of second
or subsequent inspection, examination or test made, provided that the
installation does not involve any extension, or is not, in the opinion of the
Electrical Inspector, necessitated by the neglect or failure of the owner or
licensee to carryout within a stipulated time, any written order by the Electrical
Inspector. (6)
For inspection of any additions or
alterations in an existing installation which has been inspected, fees shall be
charged for such additions or alterations, only. (1)
In the event of failure of any person,
consumer or supplier to pay the fees on or before the date specified in fee
notice. Penal Fee as specified below shall be levied; (a)
within 30 days from due date - 15% of the Fee
Maximum of ` 10,000/- (b)
30 days to 60 days from due date-30% of the Fee
maximum of ` 20,000/- (2)
In the event of the failure of any person or
supplier to pay the fees along with penal fee as specified in sub-rule (1)
after the date specified in the fee notice, supply to the installation of such
consumer or supplier shall be liable to be disconnected under the direction of
the Electrical Inspector such disconnection, however shall not be made by the
supplier without giving to the person, consumer or supplier seven clear days,
notice in writing of his intention to do so. (3)
The orders for disconnection issued under
sub-rule (2) shall be revoked, only after the fee along with penalty as per
sub-rule (1) is received by the Electrical Inspector. In the case of the failure of the
owner of any installation to rectify the defects in his installation pointed
out by the Electrical Inspector in his report and within the time indicated
therein, he shall be punishable for every such breach with fine which may
extend to five hundred rupees, and in case of a continuing breach with a
further fine which may extend to fifty rupees, for every day after the first
during which the breach has continued.THE FEE FOR INSPECTION
OF MAPS, PLANS, SECTIONS AND TESTING AND INSPECTION FOR SERVICES OF ELECTRICAL
INSPECTOR RULES, 2012
PREAMBLE