Section 2(4) in Fees Payable For The Services Of Electrical Inspectors Or Any Officer Appointed To Assist The Electrical Inspectors
(4)Fees for initial inspection, examination or testing of aerial lines and cable made under the provisions of the Indian Electricity Act, 1910 (9 of 1910) and the rules made thereunder shall be levied at the rates specified in Scales `g'TO `I' of this Schedule and collected from the owner:Provided that, if in the opinion of the Electrical Inspector or any officer appointed to assist the Electrical Inspector a second or subsequent inspection and testing of the installation is necessitated by the neglect or failure of the owner. The telephone authority or the owner, as the case may be, to carry out within stipulated time, any written instructions of the said Inspector or any officer appointed to assist the Electrical Inspector or by a breach of any of the provisions of the Indian Electricity Act, 1910 or the rules made thereunder the fee for such second or subsequent inspection and testing shall be one-half of the fee specified in Scales `G' to `I' of this Schedule.
