Section 5(3) in The Indian Electricity Rules, 1956
(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.
