Section 3(c) in Orissa Electricity (Levy of Fees for Testing and inspection and Generally for the Services of Electrical Inspector(s)) Orders, 2001
(c)in the opinion of Electricity Inspector(s) the installation being incomplete at the time of previous inspection or for failure of the owner to carry out the written order of Electrical Inspector (s) within time specified, the inspection examination or testing is necessary.(iii)The fees for "INITIAL INSPECTION" or "RE-INSPECTION" shall be one half (1½) time the periodical inspection fee specified under the appropriate scales.(iv)An additional surcharge of 50% (fifty per cent) shall be payable for all initial/periodical/re-inspections to be made within 10 (ten days from the date of requisition made available to the Electrical Inspector(s) in complete shape.(v)Provided that no surcharge shall be payable in case of temporary connections which for purpose of this provision shall mean connection to be energies for not more than 30 (thirty) days.(vi)For statutory testing of the equipments in the field or in the testing laboratory the fees shall be due for payment on receipt of demand note and shall be deposited with 30 (thirty) days from the due date irrespective of the date of testing. Non-deposit of testing fee within the stipulated period shall carry an Interest 18% per annum to be compounded every quarter.(vii)The fees for testing under "scale-k" is applicable for testing of equipments/apparatus in the Standard Testing Laboratory, Bhubaneswar.(viii)For inspection or testing in the field, conveyance and accommodation shall be arranged by the requisitioner.(ix)In case of any inspection, examination testing made otherwise than an application,the fees shall be paid within 30 days or receipt of the demand note from the concerned Electrical Inspector(s).(x)For installations/equipments energised without statutory inspection, penalty equivalent to 5 (five) times, the inspection fee as applicable shall be payable.
