59. Precautions against failure of supply: Notice of failures .-(1) The layout of the electric supply-lines of the supplier for the supply of energy throughout his area of supply shall under normal working conditions be sectionalised and so arranged, and provided with cut-outs or circuit-breakers so located, as to restrict within reasonable limits the extent of the portion of the system affected by any failure of supply.
(2)The supplier shall take all reasonable precautions to avoid any accidental interruptions of supply, and also to avoid danger to the public or to any employee or authorised person when engaged on any operation during and in connection with the installation, extension, replacement, repair and maintenance of any works.(3)The supplier shall send to the Inspector [or any officer of a specified rank and class appointed to assist the Inspector] notice of failure of supply of such kind as the Inspector [[or any officer of specified rank and class to assist the Inspector] [ Inserted by G.S.R. 466, dated 18.7.1991 (w.e.f. 17.8.1991).]may from time to time require to be notified to him, and such notice shall be sent by the earliest practicable post after the failure occurs or after the failure becomes known to the supplier and shall be in such form and contain such particulars as the Inspector may from time to time specify.(4)[ For the purpose of testing or for any other purpose connected with the efficient working of the undertaking, the supply of energy may be discontinued by the supplier for such period as may be necessary, subject (except in cases of emergency) to not less than 24 hours notice being given by the supplier to all consumers likely to be affected by such discontinuance:Provided that the supply of energy shall be discontinued during such hours as are likely to interfere the least with the use of energy by consumers and the energy shall not be discontinued if the Inspector so directs.] [ Substituted by G.S.R. 732, dated 18.6.1985 (w.e.f. 3.8.1985).]
