Section 111(2) in The Indian Electricity Rules, 1956
(2)The persons specified in rule 110 shall also give to Inspector not less than seven days' notice in writing of the intention to bring into use any new installation in a mine or oil-field giving details of apparatus installed and its location:Provided that in case of any additions or alterations to an existing low and medium voltage installation, immediate notice in writing shall be sent to the Inspector before such additions or alterations are brought into use.
