134. Relaxation by Inspector .-The Inspector may, by order in writing, direct that any of the provisions of rules 44, [50(1)(a), (b) and (d), 50-A(2), 51(1)], 61(2), 63, 64(2), 65, 71 to 73 (inclusive), 76 to 80 (inclusive), 90, [118] [ Substituted by G.S.R. 466, dated 18.7.1991 (w.e.f. 17.8.1991).], 119(1)(a), 123(5), 123(7), [123(9) and 130] [Substituted by G.S.R. 466, dated 18.7.1991 (w.e.f. 17.8.1991). ], shall be relaxed in any case to such extent and subject to such conditions as he may think fit.
(2)Where the voltage of any system does not exceed 125 volts the Inspector may, by order in writing, direct that any of the provisions of rules 29 to 34 (inclusive), 36 to 39 (inclusive), 83, 92, 94 to 107 (inclusive) [* * *] [ Certain words omitted by G.S.R. 1723, dated 21.11.1977 (w.e.f. 31.12.1977).] shall, in addition to the rules specified in sub-rule (1), be relaxed as regards such systems, to such extent and subject to such conditions as he may think fit.(3)Every relaxation so directed shall be reported forthwith to, and shall be subjected to disallowance or revision by the State Government, or where the relaxation affects mines, oil-fields or railways, by the Central Government.
