Section 82(5) in The Indian Electricity Rules, 1956
(5)In the absence of an agreement to the contrary between the parties concerned, the cost of such alteration of the overhead line laid down shall be estimated on the following basis, namely:-(a)the cost of additional material used on the alteration giving due credit for the depreciated cost of the material which would be available from the existing line;(b)the wages of labour employed in effecting the alteration;(c)supervision charges to the extent of 15 per cent of the wages mentioned in clause (b); and(d)any charges incurred by the supplier in complying with the provisions of section 16 of the Act in respect of such alterations.
