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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in Fees Payable For The Services Of Electrical Inspectors Or Any Officer Appointed To Assist The Electrical Inspectors

(2)For the installations belonging to and under the control of private consumers, the fee shall be payable by demand draft only. The cheques shall not be accepted. The demand draft may be drawn in favour of the concerned Deputy Director, Central Electricity Authority, Regional Inspectorial Organisation, New Delhi, Madras, Shillong or Panaji as the case may be.