Section 33(2) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(2)The Government may, if it thinks fit, require any Electric inspector, or any other competent person appointed by it in this behalf, to inquire and report,-(a)as to the cause of any accident affecting the safety of the public, which may have bet occasioned by, or in connection with the generation, transmission, supply or use of energy, or(b)as to the manner in, and extent to, which the provisions of this Act or of any licence or rules thereunder , so far as those provisions effect the safety any person, have been complied with.
