Section 7(2) in Qualifications, Powers and Functions of Chief Electrical Inspector and Electrical Inspectors Rules, 2006
(2)Every supplier, consumer, owner and occupier shall afford all reasonable facilities to any such Inspector to make such examinations and tests as may be necessary to satisfy himself as to the due observance of the safety regulations as specified by the Authority under section 53 of the Act. The Indian Electricity Rules, 1956 made under section 37 of the Indian Electricity Act, 1910 (new repealed) shall continue to be in force till the regulations under section 53 of the Act are made.
