Section 28A in The M.P. Licensing Board (Electrical) Regulations, 1960
28A. [ Rectification of defect. [Inserted by Notification No. 1754-4057-XIII-79, dated 12-11-1980.]
(1)Notwithstanding the submission of work completion report under Regulation 28, the contractor shall promptly rectify any defect noticed before the expiry of a period of three months from the date of commencement of supply or from the date on which the work is commenced.(2)The contractor shall, on the expiry of the period aforesaid, inspect the work and test the installation and rectify defects found, if any, and submit a test report to the owner of the installation and electricity supply authority in such form as may be prescribed by the Board.(3)On submission of the test report, the contractor shall not be held responsible for any defect in the installation except such defects or violation of rules which are attributable to his negligence or improper workmanship and noticed before the expiry of a period of three months from the date of submission of test report under clause (2).]
