Section 82(6) in The Indian Electricity Rules, 1956
(6)Where the estimated cost of the alteration of the overhead line is not deposited, the supplier shall be considered as an aggrieved party for the purpose of this rule.][82-A. Transporting and storing of material near overhead lines.-(1) No rods, pipes or similar materials shall be taken below or in the vicinity of any bare overhead conductors or lines if they are likely to infringe the provisions for clearances under rules 79 and 80, unless such materials are transported under the direct supervision of a competent person authorised in this behalf by the owner of such overhead conductors or lines.
