Section 123(2) in The Jammu and Kashmir Electricity Act, 2010
(2)The Government may, if it thinks fit, require any Electrical Inspector or any other person appointed by it in this behalf, to inquire and report, -(a)as to cause of any accident affecting the safety of the public which my have been occasioned by or in connection with the generation, transmission, distribution, supply or use of electricity, or(b)as to the manner in, and extent to, which the provisions of the Act or rules and regulations made thereunder or of any licence, so far as those provisions affect the safety of any person, have been complied with.
