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Union of India - Section
Section 143 in The Indian Electricity Rules, 1956
143. Repeal .-The Indian Electricity Rules, 1937, are hereby repealed :-
Provided that any order made, notification issued or anything done or any action taken under any of the said rules shall be deemed to have been made, issued, done or taken under the corresponding provisions of the rules.ANNEXURE I [See Clause (C) of Sub-rule (1) of rule 2]Specification Relating To The Deposition Of SilverThe electrolyte shall consist of a solution of from 15 to 20 parts by weight of silver nitrate in 100 parts of distilled water. The solution must only be used once and only for so long that not more than 30 per cent of the silver in the solution is deposited.The anode shall be of silver, and the cathode of platinum. The current density at the anode shall no exceed 1/5 ampere per square centimetre and at the cathode 1/50 ampere per square centimetre.Not less than 100 cubic centimetres of electrolyte shall be used in a voltmeter.Care must be taken that no particles which may become mechanically detached from the anode shall reach the cathode.Before the weighing, any traces of solution adhering to the cathode must be removed and the cathode dried.ANNEXURE II [See Sub-rule (1) of rule 7]Scale Of Fees For Comparison With The Government Of Indiastandards Referred To In Sub-Rule (1) Of Rule 2| Rs. | |
| For an instrument intended to be used as a sub-standard and submitted for special examination and testing | 80 |
| If required to be kept under observation for a period longer than one month, for each additional month or part of a month | 40 |
| For determining a resistance of standard form to highest accuracy obtainable at one temperature | 20 |
| For determining the E.M.F. of a standard cell to highest accuracy obtainable at one temperature | 15 |