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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Madhya Pradesh - Subsection

Section 52(1) in The M.P. Bhumi Vikas Rules, 1984

(1)No verandah, balcony or the like shall be allowed to be erected or re-erected or any additions or alterations made to a building within the distance quoted below in accordance with the current Indian Electricity Rules and its amendments from time to time between the building and any overhead electric supply line :-
    Vertically Metre Horizontally Metre
(a) Low and Medium voltage lines and service lines. 2.5 1.2
(b) High voltage lines up to and including 33000 volts. 3.7 1.2
(c) Extra high voltage lines beyond 33000 volts. (See Note)
Note. - For building close to extra high voltage lines beyond 33000 volts clear horizontal corridor of 15 metres, or as specified in the latest version of the Indian Electricity Rules shall be provided.