Section 83(2) in The Indian Electricity Rules, 1956
(2)[ No blasting for any purpose shall be done within 300 metres from the boundary of sub-station or from the high voltage or extra-high voltage electric supply lines or tower structure without the consultation of the owner of such sub-station or electric supply lines or tower structures and in case of mining lease hold area, without the written permission of the Chief Inspector of Mines or the Electrical Inspector of Mines.] [ Inserted by G.S.R. 793(E), dated 3.12.2002 (w.e.f. 4.12.2002).]
