5. Entry and inspection .-(1) Any Inspector or any officer appointed to assist an Inspector may enter, inspect and examine any place, carriage or vessel in which he has reason to believe that there is any appliance or apparatus used in the generation, transmission, transformation, conversion, distribution or use of energy and may carry out tests therein.
(2)Every supplier, consumer, owner and occupier shall afford at all times all reasonable facilities to any such Inspector or officer to make such examinations and tests as may be necessary to satisfy himself as to the due observance of the provisions of the Act, the terms of the license (if any) and these rules.(3)Every supplier and every owner of a generating station or of a high/extra-high voltage installation shall, if required so to do by an Inspector [or any officer appointed to assist the Inspector and [authorised under sub-rule (2) of rule 4-A] provide reasonable means for carrying out all tests, prescribed by or under the Act, of the appliances or apparatus used for the supply or use of energy by him as the case may be.(4)An Inspector, or any officer appointed to assist an Inspector and authorised under sub-rule (2) of rule 4-A, may serve an order in the form set out in Annexure IX, upon any supplier, consumer, owner or occupier, calling upon him to comply with any specified rule and the person so served shall thereupon comply with the order within the period named therein, and shall report in writing to the Inspector [or the officer serving the order, as the case may be, when the order is complied with] [ Inserted by G.S.R. 523, dated 28.3.1966 (w.e.f. 5.4.1966).]:Provided that, if within the period specified in the aforesaid order an appeal is filed against the order, the appellate authority may suspend its operation pending the decision of the appeal.
