Section 7 in Qualifications, Powers and Functions of Chief Electrical Inspector and Electrical Inspectors Rules, 2006
7. Powers of Entry and inspection.
(1)The 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 all reasonable facilities to any such Inspector to make such examinations and tests as may be necessary to satisfy himself as to the due observance of the safety regulations as specified by the Authority under section 53 of the Act. The Indian Electricity Rules, 1956 made under section 37 of the Indian Electricity Act, 1910 (new repealed) shall continue to be in force till the regulations under section 53 of the Act are made.(3)An Inspector may require a supplier of the electricity to submit to him a list of all persons supplied with energy by him, the addresses at which such energy is supplied, the month of connecting services, the voltage of supply, the connected load and the purpose of supply and the supplier shall comply with such requisitions.(4)Every licensee and every owner of a generating station shall,, if required so to do by an Inspector, provide reasonable means for carrying out all tests, specified under the Act or regulations thereunder, of the appliances or apparatus used for the supply or use of energy by him, as the case may be.(5)Upon such inspection, an Inspector may serve an order, within 15 days from the date of such inspection, in the Form A, to any licensee, consumer, owner or occupier, calling upon him to comply with any specified regulation and the person so served shall thereupon comply with the order within the period specified therein, and shall report in writing to the Inspector serving the order mentioning therein as to when the order has been complied with:Provided that, if within the period specified in the aforesaid order an appeal is filed against the order by the person on whom such order has been served, the appellate authority may suspend its operation pending the decision of the appeal.
