47. Testing of consumer's installation .-(1) Upon receipt of an application for a new or additional supply of energy and before connecting the supply or reconnecting the same after a period of six months, the supplier shall inspect and test the applicant's installation.
The supplier shall maintain a record of test results obtained at each supply point to a consumer, in a form to be approved by the Inspector.(2)If as a result of such inspection and test, the supplier is satisfied that the installation is likely to constitute danger, he shall serve on the applicant a notice in writing requiring him to make such modifications as are necessary to render the installation safe. The supplier may refuse to connect or reconnect the supply until the required modifications have been completed and he has been notified by the applicant.[47-A. Installation and testing of generating units.-Where any consumer or occupier installs a generating plant, he shall give a thirty days' notice of his intention to commission the plant to the supplier as well as the Inspector:Provided that no consumer or occupier shall commission his generating plant of a capacity exceeding 10 KW without the approval in writing of the Inspector.]
