Union of India - Act
The Indian Electricity Rules, 1956
UNION OF INDIA
India
India
The Indian Electricity Rules, 1956
Rule THE-INDIAN-ELECTRICITY-RULES-1956 of 1956
- Published on 26 June 1956
- Commenced on 26 June 1956
- [This is the version of this document from 26 June 1956.]
- [Note: The original publication document is not available and this content could not be verified.]
9.
/476In exercise of the powers conferred by section 37 of the Indian Electricity Act, 1910 (9 of 1910), the Central Electricity Board hereby makes the following rules, the same having been previously published, as required by sub-section (1) of section 38 of the said Act, namely:-Chapter I
Preliminary
1. Short title and commencement .-(1) These rules may be called The Indian Electricity Rules, 1956.
2. Definitions .-(1) In these rules, unless the context otherwise requires,-
(a)"the Act" means the Indian Electricity Act, 1910;(b)"accessible" means within physical reach without the use of any appliance or special effort;(c)"ampere" means a unit of electric current and is the unvarying electric current which when passed through a solution of nitrate of silver in water, in accordance with the specification set out in Annexure I, deposits silver at the rate of 0.001118 of a gramme per second; the aforesaid unit is equivalent to the current which, in passing through the suspended coil of wire forming part of the instrument marked "Government of India Ampere Standard Verified" when the suspended coil is in its sighted position, exerts a force which is exactly balanced by the force exerted by gravity in Calcutta on the counter-balancing iridio-platinum weight of the said instrument;(d)"Annexure" means an Annexure to these rules;(e)"apparatus" means electrical apparatus and includes all machines, fittings, accessories and appliances in which conductors are used;(ee)[ "authorised person" means a person authorised under rule 3;](f)"bare" means not covered with insulating materials;(g)"cable" means a length of insulated single conductor (solid or stranded or of two or more such conductors, each provided with its own insulation, which are laid up together. Such insulated conductor or conductors may or may not be provided with an overall mechanical protective covering;(gg)"flexible cable" means a cable consisting of one or more cores each formed of a group of wires, the diameter and the physical properties of the wires and the insulating material being such as to afford flexibility;(h)"circuit" means an arrangement of conductor or conductors for the purpose of conveying energy and forming a system or a branch of a system;(i)"circuit breaker" means a device, capable of making and breaking the circuit under all conditions, and unless otherwise specified, so designed as to break the current automatically under abnormal conditions;(j)"concentric cable" means a composite cable comprising an inner conductor which is insulated and one or more outer conductors which are insulated from one another and are disposed over the insulation of, and more or less around, the inner conductor;(k)"conductor" means any wire, cable, bar, tube, rail or plate used for conducting energy and so arranged as to be electrically connected to a system;(l)"conduit" means rigid or flexible metallic tubing or mechanically strong and fire-resisting non-metallic tubing into which a cable or cables may be drawn for the purpose of affording it or them mechanical protection;(m)"covered with insulating material" means adequately covered with insulating material of such quality and thickness as to prevent danger;(n)"cut-out" means any appliance for automatically interrupting the transmission of energy through any conductor when the current rises above a pre-determined amount, and shall also include fusible cut-out;(o)"danger" means danger to health or danger to life or any part of body from shock, burn, or other injury to persons, or property, or from fire or explosion, attendant upon the generation, transmission, transformation, conversion, distribution or use of energy;(p)"dead" means at or about earth potential and disconnected from any live system:Provided that apparatus separated from a live conductor by a spark gap shall not be deemed to be "dead".Note .-The term "dead" is used only with reference to current carrying parts when these parts are not live;(q)"earthed" or "connected with earth" means connected with the general mass of earth in such manner as to ensure at all times an immediate discharge of energy without danger;(r)"earthing system" means an electrical system in which all the conductors are earthed;[* * *] [ Clause (s) omitted by G.S.R. 523, dated 28.3.1966 (w.e.f. 9.4.1966).](t)"enclosed sub-station" means any premises or enclosure or part thereof, being large enough to admit the entrance of a person after the apparatus therein is in position, containing apparatus for transforming or converting energy to or from a voltage at or above medium voltage (other than transforming or converting solely for the operation of switchgear or instruments) with or without any other apparatus for switching, controlling or otherwise regulating the energy, and includes the apparatus therein;(u)"enclosed switch-station" means any premises or enclosure or part thereof, being large enough to admit the entrance of a person after the apparatus therein is in position, containing apparatus for switching, controlling or otherwise regulating energy at or above medium voltage but not for transforming or converting energy (other than for transforming or converting solely for the operation of switchgear or instruments), and includes the apparatus therein;(uu)[ "flameproof enclosure" means an enclosure for electrical machinery or apparatus that will withstand, when the covers or other access doors are properly secured, an internal explosion of the inflammable gas or vapour which may enter or originate inside the enclosure, without suffering damage and without communicating the internal flammation (or explosion) to the external inflammable gas or vapour in which it is designed to be used, through any joints or other structural openings in the closure;] [ Inserted by G.S.R. 45, dated 1.1.1993 (w.e.f. 23.1.1993).](vv)[ "hand-held portable apparatus" means an apparatus which is so designed as to be capable of being held in the hands and moved while connected to supply of electricity;] [ Inserted by G.S.R. 225, dated 10.2. 1961 (w.e.f. 25.2.1961).](v)"guarded" means covered, shielded, fenced or otherwise protected by means of suitable casings, barrier, rails or metal screens to remove the possibility of dangerous contact or approach by persons or objects to a point of danger;(w)"Inspector" means an electrical Inspector appointed under section 36;(x)"Inspector of Mines" means an Inspector appointed under the Mines Act, 1952 (35 of 1952);(y)"installation" means any composite electrical unit used for the purpose of generating, transforming, transmitting, converting, distributing or utilising energy;(z)"intrinsically safe" as applied to apparatus or associated circuits shall denote that any sparking that may occur in normal working is incapable of causing explosion of inflammable gas or vapour;(zz)[ Increased safety type "e" means a method of protection by which additional measures are applied so as to give increased security against the possibility of excessive temperatures and of occurrence of arcs and sparks in apparatus which does not produce arcs or sparks in normal service;] [ Inserted by G.S.R. 274, dated 10.7.2002 (w.e.f. 20.7.2002).](aa)"lightning arrestor" means a device which has the property of diverting to earth any electrical surge of excessively high amplitude applied to its terminals and is capable of interrupting follow current if present and restoring itself thereafter to its original operating conditions;(aaa)[ "linked switch" means a switch with all the poles mechanically linked so as to operate simultaneously;] [ Inserted by G.S.R. 523, dated 28.3.1966 (w.e.f. 9.4.1966).](ab)"live" means electrically charged;(ac)"metallic covering" means mechanically strong metal covering surrounding one or more conductors;(aca)[ "meter" means a set of integrating instruments used to measure the amount of electrical energy supplied or the quantity of electrical energy contained in the supply, in a given time, which include whole current meter and metering equipment such as current transformer, capacitor voltage transformer or potential or voltage transformer with necessary wiring and accessories;] [Inserted by G.S.R. 274, dated 10.7.2002 (w.e.f. 20.7.2002). ](ad)[ "neutral conductor" means that conductor of a multi-wire system, the voltage of which is normally intermediate between the voltages of the other conductors of the system and shall also include return-wire of the single phase system;] [ Substituted by G.S.R. 522, dated 17.3.1970 (w.e.f. 4.4.1970).](ae)"non-licensee" means a person generating, supplying, transmitting or using energy to whom any of the provisions of Part III of the Act apply;(af)"occupier" means the owner or person in occupation of the premises where energy is used or proposed to be used;(aff)[ "officer appointed to assist the Inspector" means an officer appointed under rule 4-A;] [ Inserted by G.S.R. 336, dated 28.3.1988 (w.e.f.23.4.1988).](ag)"ohm" means a unit of electric resistance and is the resistance offered to an unvarying electric current by a column of mercury at the temperature of melting ice 14.4521 grammes in mass of a uniform cross-sectional area and of a length of 106.3 centimetres. The aforesaid unit is represented by the resistance between the terminals of the instrument marked "Government of India Ohm Standard Verified" to the passage of an electric current when the coil of wire, forming part of the aforesaid instrument and connected to the aforesaid terminals is in all parts at a temperature of 300C;(ah)"open sparking" means sparking which owing to the lack of adequate provisions for preventing the ignition of inflammable gas external to the apparatus would ignite such inflammable gas;(ai)"overhead line" means any electric supply-line which is placed above ground and in the open [air] [ Substituted by G.S.R. 522, dated 17.3.1970 (w.e.f. 20.4.1970).] but excluding live rails of a traction system;(aj)"owner", "agent" and "manager" of a mine have the same meanings as are assigned to them in the Mines Act, 1952 (35 of 1952);(ak)[ "portable apparatus" means an apparatus which is so designed as to be capable of being moved while in operation;] [ Substituted by G.S.R. 225, dated 10.2. 1961 (w.e.f. 25.2.1961).](al)"portable hand lamp" means a portable light-fitting provided with suitable handle, guard and flexible cord connected to a plug;(am)"section" means a section of the Act;(an)"span" means the horizontal distance between two adjacent supporting points of an overhead conductor;(ao)"street box" means a totally enclosed structure, either above or below ground containing apparatus for transforming, switching, controlling or otherwise regulating energy;(ap)"supplier" means a licensee, a non-licensee or any other supplier of energy, [including the Government] [ Added by G.S.R. 1640, dated 26.9.1963 (w.e.f. 12.10.1963).];(aq)"switch" means a manually-operated device for opening and closing or for changing the connection of a circuit;(aqa)[ "switchboard" means an assembly including the switchgear for the control of electrical circuits, electric connections and the supporting frame;] [ Inserted by G.S.R. 170, dated 15.1.1979 (w.e.f. 3.2.1979).](ar)"switchgear" shall denote switches, circuit breakers, cut-outs and other apparatus used for the operation, regulation and control of circuits;(as)"system" means an electrical system in which all the conductors and apparatus are electrically connected to a common source of electric supply;(at)transportable apparatus" means apparatus which is operated in a fixed position but which is so designed as to be capable of being moved readily from one place to another;(au)"volt" means a unit of electro-motive force and is the electric pressure which, when steadily applied to a conductor, the resistance of which is one ohm, will produce a current of one ampere;(av)"voltage" means the difference of electric potential measured in volts between any two conductors or between any part of either conductor and the earth as measured by a suitable voltmeter and is said to be-"low" where the voltage does not exceed 250 volts under normal conditions subject, however, to the percentage variation allowed by these rules;"medium" where the voltage does not exceed 650 volts under normal conditions subject, however, to the percentage variation allowed by these rules;"high" where the voltage does not exceed 33,000 volts under normal conditions subject, however, to the percentage variation allowed by these rules;"extra high" where the voltage exceeds 33,000 volts under normal conditions subject, however, to the percentage variation allowed by these rules.3. Authorisation .-(1) A supplier or a consumer, or the owner, agent or manager of a mine, or the agent of any company operating in an oil-field or the owner of a drilled well in an oil-field or a contractor for the time being under contract with a supplier or a consumer to carry out duties incidental to the generation, transformation, transmission, conversion, distribution or use of energy may authorise any person for the purpose of any or all of the following, namely:-
Sub-rule (2) of rule 36, clause (a) of sub-rule (1) of rule 51, clause (a) of sub-rule (1) [and] [clauses (h) and (i) of sub-rule (2) of rule 64] [ Substituted by G.S.R. 112, dated 22.3.2000 (w.e.f. 15.4.2000).], sub-rule (2) of rule 110, sub-rules (1) and (4) of rule 121, sub-rule (4) of rule 123, rule 124 and sub-rule (8) of rule 125.Chapter II
Inspectors
4. [ Qualifications of Inspectors
.-No person shall be appointed to be an Inspector, unless-(a)he possesses a degree in electrical engineering or its equivalent from a recognised University or Institution; and(b)he has been regularly engaged for a period of at least eight years in the practice of electrical engineering, of which not less than two years have been spent in an electrical or mechanical engineering workshop or in generation or transmission or distribution of electricity, or in the administration of the Act and these rules, in a position of responsibility:Provided that the appropriate Government may, for a period of seven years commencing on the date the Indian Electricity (Amendment-4) Rules, 1986 are brought into force, also appoint a person possessing recognised Diploma in Electrical Engineering and having prescribed experience to be an Inspector in respect of low and medium voltage installations only.] [ Inserted by G.S.R. 461, dated 24.4.1981 and corrected by G.S.R. 836, dated 28.8.1981 (w.e.f. 12.9.1981).][4-A. Appointment of officers to assist the Inspectors.- [(1)] The appropriate Government may, by notification in the Official Gazette, appoint as many officers as it thinks fit to assist an Inspector.5. Entry and inspection .-(1) Any Inspector or any officer appointed to assist an 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.
6. Appeals .- [(1) An appeal against an order served under these rules shall lie,-
(a)if the order is served by an officer appointed to assist an Inspector and authorised under sub-rule (2) of rule 4-A, to the Inspector;(b)if the order is served by an Inspector to the Central Government or the State Government, as the case may be.]7. Amount of fees .-(1) The fees set out in Annexure II shall be payable in respect of the services therein mentioned where the tests are carried out by comparison with the Government of India Standards referred to in sub-rule (1) of rule 2.
8. Incidence of fees recoverable in the cases of dispute .-Where an Inspector is called in to decide any difference or dispute and where a fee for such service is recoverable, the Inspector shall decide by whom such fee shall be payable.
9. Submission of records .-An Inspector [or any officer appointed to assist the Inspector] and [authorised under sub-rule (2) of rule 4-A] [ Substituted by G.S.R. 1723, dated 21.11.1977 (w.e.f. 31.12.1977).] may require a supplier or an owner to submit to him for examination any records of tests made in connection with his works and he shall comply with such requisition. Similarly, a supplier or an owner may require the Inspector or any officer appointed to assist the Inspector and [authorised under sub-rule (2) of rule 4-A] [Substituted by G.S.R. 1723, dated 21.11.1977 (w.e.f. 31.12.1977). ] to submit to him for examination any records of tests made by the Inspector or any officer appointed to assist the Inspector and authorised under sub-rule (2) of rule 4-A in connection with his works and the Inspector [or any officer appointed to assist the Inspector] [ Inserted by G.S.R. 522, dated 17.3.1970.] and [authorised under sub-rule (2) of rule 4-A] [ Substituted by G.S.R. 1723, dated 21.11.1977 (w.e.f. 31.12.1977).] shall comply with such requisition.
10. List of consumers .-An Inspector [or any officer appointed to assist the Inspector] and [authorised under sub-rule (2) of rule 4-A] [ Substituted by G.S.R. 1723, dated 21.11.1977 (w.e.f. 31.12.1977).] may require a supplier 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, the purpose of supply and the name of contractor carrying out the installation work and the supplier shall comply with such requisition.
Chapter III
License
11. Application for license .-(1) Every application for a license shall be signed by or on behalf of the applicant and addressed to such officer as the State Government may designate in this behalf and it shall be accompanied by-
(a)six copies, in print, of the draft license as proposed by the applicant, with the name and address of the applicant and of his agent (if any), printed on the outside of the draft;(b)three copies, each signed by the applicant, of maps of the proposed area of supply and of the streets or roads in which the supply of energy is to be compulsory, which shall be so marked or coloured as to define any portion of such area and streets or roads which are under the administrative control of any local authority and shall be on a scale-(i)of not less than 10 centimetres to a kilometre, or(ii)if no such maps are available, of not less than that of the largest scale ordinance maps available, or(iii)on such other scales as may be approved by State Government;(c)a list of any local authorities invested with the administration of any portion of the area of supply;(d)an approximate statement describing any lands which the applicant proposes to acquire for the purposes of the license under the provisions of the Land Acquisition Act, 1894 (1 of 1894);(e)an approximate statement of the capital proposed to be expended in connection with the undertaking and such other particulars as the State Government may require;(f)if the applicant is a Company which is registered under any of the enactments relating to Companies for the time being in force in India or is a Corporation by an Act of the Parliament, a copy of the Memorandum and Articles of Association; and(g)a treasury receipt for such fee not exceeding fifteen hundred rupees, as the State Government may require, paid into a Government treasury in the State concerned, unless such fee is remitted, wholly or in part, by general or special order of the State Government.12. Copies of maps and draft license for public inspection .-The applicant shall deposit at his own office and of his agent (if any) and at the office of every local authority invested with the administration of any portion of the proposed area of supply-
13. Contents of draft license .-The draft license shall contain the following particulars:-
14. Form of draft license .-The form of draft license contained in Annexure III may, with such variation as the circumstances of each case require, be used for the purposes of rules 11 and 13 and if used, shall be sufficient.
15. Advertisement of application and contents thereof .-(1) The applicant shall, within fourteen days from the submission of the application under rule 11, publish notice of his application by public advertisement and such advertisement shall publish such particulars as the State Government may specify.
16. Amendment of draft license .-Any person who desires to have any amendment made in the draft license shall deliver a statement of the amendment to the applicant and to such officer as the State Government may designate in this behalf within the time allowed under sub-rule (2) of rule 15 for the submission of representations referring to the application.
17. Local enquiries .-If any person locally interested objects to the grant of a license applied for under the Act, the State Government shall, if either the applicant or the objector so desires, cause a local enquiry to be held of which the notice in writing shall be given to both the applicant and the objector:
Provided that the State Government may refuse such an enquiry if in its opinion the objection is of a trifling or vexatious nature.18. Approval of draft license .-When the State Government has approved a draft license, either in its original form or in a modified form, such officer as the State Government may designate in this behalf shall inform the applicant of such approval and of the form in which it is proposed to grant the license.
19. Notification of grant of license .-On receiving an intimation in writing from the applicant that he is willing to accept a license in the form approved by the State Government, the State Government shall publish the license within two months by a notification in the Official Gazette, together with a statement that it has been granted.
20. Date of commencement of license .-The date of a notification under rule 19 shall be deemed to be the date of commencement of the license.
21. Deposit of maps .-When a license has been granted, three sets of maps showing, as regards such license, the particulars specified in clause (b) of sub-rule (1) of rule 11 shall be signed and dated to correspond with the date of the notification of the grant of the license by such officer as the State Government may designate in this behalf. One set of such maps shall be retained as the deposited maps by the said officer and of the remaining two sets, one shall be furnished to the State Electricity Board constituted under section 5 of the Electricity (Supply) Act, 1948, and the other to the licensee.
22. Deposit of printed copies .-(1) Every person who is granted a license, shall within thirty days of the grant thereof-
(a)have adequate number of copies of the license printed:(b)have adequate number of maps prepared showing the area of supply and the compulsory areas specified in the license;(c)arrange to exhibit a copy of such license and maps for public inspection at all reasonable times at his head office, his local offices (if any), and at the office of every local authority within the area of supply.23. Application for written consent of State Government in certain cases .-If a licensee desires the written consent of the State Government under sub-section (5) of section 12 to enable him to open or break up the soil or pavement of any street (which is repairable neither by the Central or the State Government nor by a local authority), or any railway or tramway, he shall apply for such consent in writing to such officer as the State Government may designate in this behalf and shall describe accurately the street, railway or tramway, which he seeks power to open or break up and the names of the persons or designations of the authorities by whom such street is repairable or who are for the time being entitled to work such railway or tramway; and the extent to which he proposes to open or break up the same.
24. Amendment of license .-(1) If a licensee desires that any alterations or amendments should be made in the terms and conditions of his license under sub-section (1) of section 4-A, he shall submit a written application to the officer designated by the State Government under rule 11 and shall within fourteen days from the submission of the application publish notice of his application by public advertisement; and the provisions of sub-rules (2), (3) and (4) of rule 15 shall apply to such publication.
25. Sale of plans .-Copies of plans or sections such as are referred to in clause XVI of the Schedule to the Act shall be supplied by the licensee to every applicant at a price not exceeding one rupee per [1000 sq. cms.]
26. Preparation and submission of accounts .-(1) Every licensee, unless exempted under section 11, shall cause the accounts of his undertaking to be made upto the thirty-first day of March each year.
27. Model conditions of supply .-(1) Without prejudice to the powers conferred by section 21 on the State Government in this behalf, the model conditions of supply contained in Annexure VI may, with such variations as the circumstances of each case require, be adopted by the licensee for the purpose of sub-section (2) of that section with the previous sanction of the State Government.
28. Forms of requisitions .-Requisitions under sub-clause (4) of clause V or sub-clause (5) of clause VI, as the case may be, of the Schedule to the Act shall be made in the form set out in Annexure VII or Annexure VIII.
Chapter IV
[GENERAL SAFETY REQUIREMENTS]
29. Construction, installation, protection, operation and maintenance of electric supply lines and apparatus .- [(1) All electric supply lines and apparatus shall be of sufficient ratings for power, insulation and estimated fault current and of sufficient mechanical strength, for the duty which they may be required to perform under the environmental conditions of installation, and shall be constructed, installed, protected, worked and maintained in such a manner as to ensure safety of [human beings, animals and property].]
30. Service lines and apparatus on consumer's premises .-(1) The supplier shall ensure that all electric supply lines, wires, fittings and apparatus belonging to him or under his control, which are on a consumer's premises, are in a safe condition and in all respects fit for supplying energy and the supplier shall take due precautions to avoid danger arising on such premises from such supply lines, wires, fittings and apparatus.
31. Cut-out on consumer's premises .-(1) The supplier shall provide a suitable cut-out in each conductor of every service-line other than an earthed or earthed neutral conductor or the earthed external conductor of a concentric cable within a consumer's premises, in an accessible position. Such cut-out shall be contained within an adequately enclosed fire-proof receptacle.
Where more than one consumer is supplied through a common service-line, each such consumer shall be provided with an independent cut-out at the point of junction to the common service.32. Identification of earthed and earthed neutral conductors and position of switches and cut-outs therein .-Where the conductors include an earthed conductor of a two-wire system or an earthed neutral conductor of a multi-wire system or a conductor which is to be connected thereto, the following conditions shall be complied with:-
33. Earthed terminal on consumer's premises .-(1) The supplier shall provide and maintain on the consumer's premises for the consumer's use a suitable earthed terminal in an accessible position at or near the point of commencement of supply as defined under rule 58:
Provided that in the case of medium, high or extra-high voltage installation the consumer shall, in addition to the aforementioned earthing arrangement, provide his own earthing system with an independent electrode [and maintain the same]:Provided further that the supplier may not provide any earthed terminal in the case of installations already connected to his system on or before the [30th June, 1966] [ Substituted by G.S.R. 523, dated 28.3.1966 (w.e.f. 9.4.1966). ] if he is satisfied that the consumer's earthing arrangement is efficient.34. Accessibility of bare conductors .-Where bare conductors are used in a building, the owner of such conductors shall-
35. [Danger] notices
.-The owner of every medium, high and extra-high voltage installation shall affix permanently in a conspicuous position a [Danger] [ Substituted by G.S.R. 523, dated 28.3.1966 (w.e.f. 9.4.1966). ] notice in Hindi or English and the local language of the district, with a sign of skull and bones, [of a design as per the relevant ISS No. 2551] [ Substituted by G.S.R. 512, dated 29.6.1983 (w.e.f. 16.7.1983).] on-36. Handling of electric supply lines and apparatus .-(1) Before any conductor or apparatus is handled adequate precautions shall be taken, by earthing or other suitable means, to discharge electrically such conductor or apparatus, and any adjacent conductor or apparatus if there is danger therefrom, and to prevent any conductor or apparatus from being accidentally or inadvertently electrically charged when persons are working thereon.
[Every person who is working on an electric supply line or apparatus or both shall be provided with tools and devices such as gloves, rubber shoes, safety belts, ladders, earthing devices, helmets, line testers, hand lines and the like for protecting him from mechanical and electrical injury. Such tools and devices shall always be maintained in sound and efficient working conditions]:[* * *] [ Proviso omitted by G.S.R. 358, dated 30.4.1987 (w.e.f. 9.5.1987).]37. Supply to vehicles, cranes, etc .-Every person owning a vehicle, travelling crane or the like to which energy is supplied from an external source shall ensure that it is efficiently controlled by a suitable switch enabling all voltage to be cut off in one operation and, where such vehicle, travelling crane or the like runs on metal rails, the owner shall ensure that the rails are electrically continuous and earthed.
38. Cables for portable or transportable apparatus .-(1) Flexible cables shall not be used for portable or transportable motors, generators, transformers, rectifiers, electric drills, electric sprayers, welding sets or any other portable or transportable apparatus unless they are heavily insulated and adequately protected from mechanical injury.
39. Cables protected by bituminous materials .-(1) Where the supplier or the owner has brought into use an electric supply line (other than an overhead line) which is not completely enclosed in a continuous metallic covering connected with earth and is insulated or protected in situ by composition or material of a bituminous character-
(i)any pipe, conduit or the like into which such electric supply line may have been drawn or placed shall, unless other arrangements are approved by the Inspector in any particular case, be effectively sealed at its point of entry into any street box so as to prevent any flow of gas to or from the street box; and(ii)such electric supply line shall be periodically inspected and tested where accessible, and the result of each such inspection and test shall be duly recorded by the supplier or the owner.40. Street boxes .-(1) Street boxes shall not contain gas pipes, and precautions shall be taken to prevent, as far as reasonably possible, any influx of water or gas.
41. [Distinction of different circuits]
.-The owner of every generating station, sub-station, junction-box or pillar in which there are any circuits or apparatus, [whether intended for operation at different voltages or at the same voltage] [Substituted by G.S.R. 170, dated 15.1.1979 (w.e.f. 3.2.1979). ], shall ensure by means of indication of a permanent nature that the respective circuits are readily distinguishable from one another.[41-A. Distinction of the installations having more than one feed.-The owner of the every installation including sub-station, double pole structure, four pole structure or any other structure having more than one feed, shall ensure by means of indication of a permanent nature, that the installation is readily distinguishable from other installations.]42. Accidental charge .-The owners of all circuits and apparatus shall so arrange them that there shall be no danger of any part thereof becoming accidentally charged to any voltage beyond the limits of voltage for which they are intended.
Where A.C. and D.C circuits are installed on the same support they shall be so arranged and protected that they shall not come into contact with each other when live.43. Provisions applicable to protective equipment .-(1) Fire buckets filled with clean dry sand and ready for immediate use for extinguishing fires, in addition to fire extinguishers suitable for dealing with electric fires, shall be conspicuously marked and kept in all generating stations, enclosed sub-stations and switch stations in convenient situation. [The fire extinguishers shall be tested for satisfactory operation at least once a year and record of such tests shall be maintained.]
44. Instructions for restoration of persons suffering from electric shock .-(1) Instructions in [English or Hindi and the local language of the district and where Hindi is the local language, in English and Hindi] for the restoration of persons suffering from electric shock, shall be affixed by the owner in a conspicuous place in every generating station, enclosed sub-station, enclosed switch-station and in every factory as defined in clause (m) of section 2 of the Factories Act, 1948 (63 of 1948), in which electricity is used and in such other premises where electricity is used as the Inspector [or any officer appointed to assist the Inspector] [ Inserted by G.S.R. 522, dated 17.3.1970.] may, by notice in writing served on the owner, direct.
45. Precautions to be adopted by consumers, [owners, occupiers,] electrical contractors, electrical workmen and suppliers
.-(1) No electrical installation work, including additions, alterations, repairs and adjustments to existing installations, except such replacement of lamps, fans, fuses, switches, low voltage domestic appliances and fittings as in no way alters its capacity or character, shall be carried out upon the premises of or on behalf of any [consumer, supplier, owner or occupier] [ Substituted by G.S.R. 45, dated 1.1.1993 (w.e.f. 23.1.1993).] for the purpose of supply to such [consumer, supplier, owner or occupier] [ Substituted by G.S.R. 45, dated 1.1.1993 (w.e.f. 23.1.1993).] except by an electrical contractor licensed in this behalf by the State Government and under the direct supervision of a person holding a certificate of [competency and by a person holding a permit issued] [ Substituted by G.S.R. 886, dated 15.6.1979 (w.e.f. 30.6.1979).] or recognised by the State Government:Provided that in the case of works executed for or on behalf of the Central Government and in the case of installations in mines, oil fields and railways, the Central Government and in other cases the State Government may, by notification in the Official Gazette, exempt, on such conditions as it may impose, any such work described therein either generally or in the case of any specified class of [consumers, suppliers, owners or occupiers] [ Substituted by G.S.R. 45, dated 1.1.1993 (w.e.f. 23.1.1993).] from so much of this sub-rule as requires such work to be carried out by an electrical contractor licensed by the State Government in this behalf.[[(2) No electrical installation work which has been carried out in contravention of sub-rule (1) shall either be energised or connected to the works of any supplier.] [Substituted by G.S.R. 529, dated 11.7.1986 (w.e.f. 19.7.1986). ][* * *] [ Sub-Rule (3) omitted by G.S.R. 844, dated 31.7.1985 (w.e.f. 7.9.1985).]46. Periodical inspection and testing of [* * *] installation
.-(1)(a) Where an installation is already connected to the supply system of the supplier, every such installation shall be periodically inspected and tested at intervals not exceeding five years either by the Inspector [or any officer appointed to assist the Inspector] [ Inserted by G.S.R. 522, dated 17.3.1970 (w.e.f. 4.4.1970).] or by the supplier as may be directed by the State Government in this behalf or [in the case of installations belonging to, or under the control of the Central Government, and] [ Inserted by G.S.R. 1254, dated 8.8.1967 (w.e.f. 26.8.1967).] in the case of installation in mines, oilfields and railways by the Central Government.(aa)[ The periodical inspection and testing of high voltage and extra-high voltage installations belonging to supplier, shall also be carried out at intervals not exceeding five years by the inspector or any officer appointed to assist the Inspector.] [ Inserted by G.S.R. 468, dated 16.11.2000 (w.e.f. 25.11.2000).](b)Where the supplier is directed by the Central or the State Government, as the case may be, to inspect and test the installation he shall report on the condition of the installation to the consumer concerned in a form approved by the Inspector and shall submit a copy of such report to the Inspector [or to any officer appointed to assist the Inspector and authorised under sub-rule (2) of rule 4-A.] [ Inserted by G.S.R. 1723, dated 21.11.1977 (w.e.f. 31.12.1977).](c)[ Subject to the approval of the Inspector, the forms of inspection report contained in Annexure IX-A may, with such variations as the circumstances of each case require, be used for the purposes of this sub-rule.] [ Inserted by G.S.R. 522, dated 17.3.1970 (w.e.f. 4.4.1970).]Chapter V
General Conditions Relating To Supply And Use Of Energy
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.48. Precautions against leakage before connection .- [(1) The supplier shall not connect with his works the installation or apparatus on the premises of any applicant for supply unless he is reasonably satisfied that the connection will not, at the time of making the connection, cause a leakage from that installation or apparatus of a magnitude detrimental to safety. Compliance with this rule shall be checked by measuring the insulation resistance as provided below:-
(i)[ All the electrical equipments shall have the "IR" values as stipulated in the relevant Indian Standards.(ii)At a pressure of 500 V DC applied between each line conductor and earth for a period of one minute, the insulation resistance of low voltage and medium voltage equipments shall be at least 1 MEGA-OHM or as specified in the relevant Indian Standard.(iii)At a pressure of 2.5 KV DC applied between each line conductor and earth for a period of one minute, the insulation resistance of high voltage equipments shall be at least 5 MEGA-OHM or as specified in the relevant Indian Standard.]49. Leakage on consumer's premises .-(1) If the Inspector or any officer appointed to assist the Inspector and [authorised under sub-rule (2) of rule 4-A] or the supplier has reason to believe that there is in the system of a consumer leakage which is likely to affect injuriously the use of energy by the supplier or by other persons, or which is likely to cause danger, he may give the consumer reasonable notice in writing that he desires to inspect and test the consumer's installation.
50. [ Supply and use of energy
.-(1) The energy shall not be supplied, transformed, converted or used or continued to be supplied, transformed, converted or used unless provisions as set out below are observed:-(a)The following controls of requisite capacity to carry and break the current [are placed][after the point of commencement of supply as defined in rule 58, so as to be readily, accessible and capable of being easily operated to completely isolate the supply to the installation, such equipment being in addition to any equipment installed for controlling individual circuits or apparatus:- [Substituted by G.S.R. 117, dated 21.1.1986 (w.e.f. 8.2.1986). ](i)a linked switch with fuse(s) or a circuit breaker by low and medium voltage consumers;(ii)a linked switch with fuse(s) or a circuit breaker by HV consumers having aggregate installed transformer/apparatus capacity up to 1000 KVA to be supplied at voltage upto 11 KV and 2500 KVA at higher voltages (above 11 KV and not exceeding 33 KV);(iii)a circuit breaker by HV consumers having an aggregate installed transformer/apparatus capacity above 1000 KVA and supplied at 11 KV and above 2500 KVA supplied at higher voltages (above 11 KV and not exceeding 33 KV);(iv)a circuit breaker by EHV consumer:Provided that where the point of commencement of supply and the consumer apparatus are near each other, one linked switch with fuse(s) or circuit breaker near the point of commencement of supply as required by this clause shall be considered sufficient for the purpose of this rule.(b)In case of every transformer the following shall be provided:-(i)On primary side for transformers a linked switch with fuse(s) or circuit breaker of adequate capacity:Provided that the linked switch on the primary side of the transformer may be of such capacity as to carry the full load current and to break only the magnetising current of the transformer:[Provided further that for all transformers:-(A)having a capacity of 5000 KVA and above and installed before the commencement of the Indian Electricity (Amendment-1) Rules, 2000; and(B)having a capacity of 1000 KVA and above and installed on or after the commencement of the Indian Electricity (Amendment-1) Rules, 2000 a circuit breaker shall be provided:][Provided further that the provision of linked switch on the primary side of the transformer shall not apply to the unit auxiliary transformer of the generator. [Substituted by G.S.R. 117, dated 21.1.1986 (w.e.f. 8.2.1986). ](ii)[ In respect of all transformers installed on or after the commencement of the Indian Electricity (Amendment-1) Rules, 2000, on the secondary side of all transformers transforming HV to EHV, MV or LV a circuit breaker of adequate rating shall be installed:Provided that for suppliers' transformers of capacity upto 630 KVA, a linked switch with fuse or circuit breaker of adequate rating shall be installed on secondary side;](c)[ except in the case of composite control gear designed as a unit every distinct circuit is protected against excess energy by means of suitable cut-out or a circuit breaker of adequate breaking capacity suitably located and so constructed as to prevent danger from overheating, arcing or scattering of hot metal when it comes into operation and to permit for ready renewal of the fusible metal of the cut-out without danger; [Substituted by G.S.R. 117, dated 21.1.1986 (w.e.f. 8.2.1986). ](d)the supply of energy to each motor or a group of motors or other apparatus meant for operating one particular machine is controlled by a suitable linked switch or a circuit breaker or an emergency tripping device with manual reset of requisite capacity placed in such a position as to be adjacent to the motor or a group of motors or other apparatus readily accessible to and easily operated by the person incharge and so connected in the circuit that by its means all supply of energy can be cut off from the motor or group of motors or apparatus from any regulating switch, resistance of other device associated therewith;(e)all insulating materials are chosen with special regard to the circumstances of its proposed use and their mechanical strength is sufficient for its purpose and so far as is practicable of such a character or so protected as to maintain adequately its insulating property under all working conditions in respect of temperature and moisture; and(f)adequate precautions shall be taken to ensure that no live parts are so exposed as to cause danger.51. Provisions applicable to medium, high or extra-high voltage installations .-The following provisions shall be observed where energy at medium, high or extra-high voltage is supplied, converted, transformed or used:
52. Appeal to Inspector in regard to defects .-(1) If any applicant for a supply or a consumer is dissatisfied with the action of the supplier in declining to commence, to continue or to re-commence the supply of energy to his premises on the grounds that the installation is defective or is likely to constitute danger, he may appeal to the Inspector to test the installation and the supplier shall not, if the Inspector, or under his orders, any other officer appointed to assist the Inspector, is satisfied that the installation is free from the defect or danger complained of, be entitled to refuse supply to the consumer on the grounds aforesaid, and shall, within twenty-four hours after the receipt of such intimation from the Inspector, commence, continue or re-commence the supply of energy.
53. Cost of inspection and test of consumer's installation .-(1) The cost of the first inspection and test of consumer's installation carried out in pursuance of the provisions of rule 47 shall be borne by the supplier and the cost of every subsequent inspection and test shall be borne by the consumer, unless in the appeal under rule 52, the Inspector directs otherwise.
54. Declared voltage of supply to consumer .-Except with the written consent of the consumer or with the previous sanction of the State Government a supplier shall not permit the voltage at the point of commencement of supply as defined under rule 58 to vary from the declared voltage-
55. Declared frequency of supply to consumer .-Except with the written consent of the consumer or with the previous sanction of the State Government, a supplier shall not permit the frequency of an alternating current supply to vary from the declared frequency by more than 3 per cent.
56. Sealing of meters and cut-outs .-(1) A supplier may affix one or more seals to any cut-out and to any meter, maximum demand indicator, or other apparatus placed upon a consumer's premises in accordance with section 26, and no person other than the supplier shall break any such seal.
57. Meters, maximum demand indicators and other apparatus on consumer's premises .-(1) Any meter or maximum demand indicator or other apparatus placed upon a consumer's premises in accordance with section 26 shall be of appropriate capacity and shall be deemed to be correct if its limits of error [are within the limits specified in the relevant Indian Standard Specification and where no such specification exists, the limits of error] do not exceed 3 per cent above or below absolute accuracy at all loads in excess of one tenth of full load and up to full load:
[Provided that for extra-high voltage consumers the limit of error shall be ± 1 per cent.] [ Added by G.S.R. 218, dated 18.4.1995 (w.e.f. 29.4.1995).]58. [ Point of commencement of supply
.-The point of commencement of supply of energy to a consumer shall be deemed to be the point at the incoming terminal of the cut-outs installed by the consumer under rule 50.]59. Precautions against failure of supply: Notice of failures .-(1) The layout of the electric supply-lines of the supplier for the supply of energy throughout his area of supply shall under normal working conditions be sectionalised and so arranged, and provided with cut-outs or circuit-breakers so located, as to restrict within reasonable limits the extent of the portion of the system affected by any failure of supply.
Chapter VI
Electric Supply Lines, Systems And Apparatus For Low And Medium Voltages
60. Test for resistance of insulation .-(1) Where any electric supply line for use at low or medium voltage has been disconnected from a system for the purpose of addition or alteration or repair, such electric supply line shall not be re-connected to the system until the supplier or the owner has applied the test prescribed under rule 48.
61. Connection with earth .-(1) The following provisions shall apply to the connection with earth of systems at low voltage in cases where the voltage normally [between phasis or outers] exceeds 125 volts and of systems at medium voltage:-
(a)[ Neutral conductor of a 3-phase, 4-wire system and the middle conductor of a 2-phase, 3-wire system shall be earthed by not less than two separate and distinct connections with a minimum of two different earth electrodes or such large number as may be necessary to bring the earth resistance to a satisfactory value both at the generating station and at the sub-station. The earth electrodes so provided, may be inter-connected to reduce earth resistance. It may also be earthed at one or more points along the distribution system or service-line in addition to any connection with earth which may be at the consumers' premises.] [ Substituted by G.S.R. 1051, dated 25.10.1985 (w.e.f. 9.11.1985).](b)In the case of a system comprising electric supply lines having concentric cables, the external conductor of such cables shall be earthed by two separate and distinct connections with earth.(c)The connection with earth may include a link by means of which the connection may be temporarily interrupted for the purpose of testing or for locating a fault.(d)(i)In a direct current three-wire system the middle conductor shall be earthed at the generating station only, and the current from the middle conductor to earth shall be continuously recorded by means of a recording ammeter, and if any time the current exceeds one-thousandth part of the maximum supply-current immediate steps shall be taken to improve the insulation of the system.(ii)Where the middle conductor is earthed by means of a circuit-breaker with a resistance connected in parallel, the resistance shall not exceed 10 Ohms and on the opening of the circuit-breaker, immediate steps shall be taken to improve the insulation of the system, and the circuit-breaker shall be reclosed as soon as possible.(iii)The resistance shall be used only as a protection for the ammeter in case of earths on the system and until such earths are removed, immediate steps shall be taken to locate and remove the earth.(e)In the case of an alternating current system, there shall not be inserted in the connection with earth any impedance (other than that required solely for the operation of switch-gear or instruments), cut-out or circuit-breaker, and the result of any test made to ascertain whether the current (if any) passing through the connection with earth is normal, shall be duly recorded by the supplier.(f)No person shall make connection with earth by the aid of, nor shall he keep it in contact with, any water main not belonging to him except with the consent of the owner thereof and of the Inspector.(g)Alternating current systems which are connected with earth as aforesaid may be electrically interconnected:Provided that each connection with earth is bonded to the metal sheathing and metallic armouring (if any) of the electric supply lines concerned.62. Systems at medium voltage .-Where a medium voltage supply system is employed, the voltage between earth and any conductor forming part of the same system shall not, under normal conditions, exceed low voltage.
Chapter VII
Electric Supply Lines, Systems And Apparatus For High And Extra-High Voltages
63. Approval by Inspector .-(1) Before making an application to the Inspector for permission [to commence or re-commence supply after an installation has been disconnected for one year and above] at high or extra-high voltage to any person, the supplier shall ensure that the high or extra-high voltage electric supply lines or apparatus belonging to him are placed in position, properly joined and duly completed and examined. The supply of energy shall not be commenced by the supplier unless and until the Inspector is satisfied that the provisions of rules 65 to 69 (both inclusive) have been complied with and the approval in writing of the Inspector has been obtained by him:
Provided that the supplier may energise the aforesaid electric supply lines or apparatus for the purpose of tests specified in rule 65.64. [ Use of energy at high and extra-high voltage
.-(1) The Inspector shall not authorise the supplier to commence supply or where the supply has been discontinued for a period of one year and above, to re-commence the supply at high or extra-high voltage to any consumer unless,-(a)all conductors and apparatus situated on the premises of the consumer are so placed as to be inaccessible except to an authorised person and all operations in connection with the said conductors and apparatus are carried out by an authorised person;(b)the consumer has provided and agrees to maintain a separate building or a locked weather-proof and fire-proof enclosure of agreed design and location, to which the supplier at all times have access for the purpose of housing his apparatus and metering equipment, or where the provision for a separate building or enclosure is impracticable, the consumer has segregated the aforesaid apparatus of the supplier from any other part of his own apparatus:Provided that such segregation shall be by the provision of fire-proof walls, if the Inspector considers it to be necessary:Provided further that in the case of an out-door installation the consumer shall suitably segregate the aforesaid apparatus belonging to the supplier from his own to the satisfaction of the Inspector;(c)all pole type sub-stations are constructed and maintained in accordance with rule 69.| Highest system voltage (KV) | Safety working clearance (Metres) |
| 12 | 2.6 |
| 36 | 2.8 |
| 72.5 | 3.1 |
| 145 | 3.7 |
| 245 | 4.3 |
| 420 | 6.4 |
| 800 | 10.3 |
65. [ Testing, operation and maintenance
.-(1) Before approval is accorded by the Inspector under rule 63, the manufacturer's test certificates shall, if required, be produced for all the routine tests as required under the relevant Indian Standard.66. Metal sheathed electric supply lines-Precautions against excess leakage .-(1) The following provisions shall apply to electric supply lines (other than overhead lines) [* * *] for use at high or extra-high voltage:-
(a)The conductors shall be enclosed in metal sheathing which shall be electrically continuous and connected with earth, and the conductivity of the metal sheathing shall be maintained and reasonable precautions taken where necessary to avoid corrosion of the sheathing:[Provided that in the case of thermo-plastic insulated and sheathed cables with metallic armour, the metallic wire or tape armour shall be considered as metal sheathing for the purpose of this rule:Provided further that this rule shall not apply to cables with thermo-plastic insulation without any metallic screen or armour.] [ Inserted by G.S.R. 1723, dated 21.11.1977 (w.e.f. 31.12.1977).](b)[ The resistance of the earth connection with metallic sheath shall be kept low enough to permit the controlling circuit breaker or cut-out to operate in the event of any failure of insulation between the metallic sheath and the conductor.] [ Substituted by G.S.R. 1074, dated 5.11.1985 (w.e.f. 16.11.1985).](c)Where an electric supply-line as aforesaid has concentric cables and the external conductor is insulated from an outer metal sheathing and connected with earth, the external conductor may be regarded as the metal sheathing for the purposes of this rule provided that the foregoing provisions as to conductivity are complied with.67. Connection with earth .- [(1) All non-current carrying metal parts associated with HV/EHV installation shall be effectively earthed to a grounding system or mat which will:-
(a)limit the touch and step potential to tolerable values;(b)limit the ground potential rise to tolerable values so as to prevent danger due to transfer of potential through ground, earth wires, cable sheath, fences, pipe lines, etc.;(c)maintain the resistance of the earth connection to such a value as to make operation of the protective device effective.(1-A) In the case of star-connected system with earthed neutrals or delta-connected system with earthed artificial neutral point:-(a)the neutral point of every generator and transformer shall be earthed by connecting it to the earthing system as defined in rule 61(4) and hereinabove by not less than two separate and distinct connections:Provided that the neutral point of a generator may be connected to the earthing system through an impedance to limit the fault current to the earth:Provided further that in the case of multi-machine system neutral switching may be resorted to, for limiting the injurious effect of harmonic current circulation in the system;(b)in the event of an appreciable harmonic current flowing in the neutral connection so as to cause interference, with communication circuits, the generator or transformer neutral, shall be earthed through a suitable impedance;(c)in case of the delta-connected system the neutral point shall be obtained by the insertion of a grounding transformer and current limiting resistance or impedance; wherever considered necessary at the commencement of such a system.][(1-B) In case of generating stations, extra high voltage sub-stations and extra high voltage industrial installations, the system neutral earthing and protective frame earthing may be, if system design so warrants, integrated into common earthing grid provided the resistance to earth of combined mat does not cause to exceed the step and touch potential beyond its permissible values.] [ Inserted by G.S.R. 793(E), dated 3.12.2002 (w.e.f. 4.12.2002).]68. General conditions as to transformation and control of energy .-(1) Where energy at high or extra-high voltage is transformed, converted, regulated or otherwise controlled in sub-stations or switch-stations (including outdoor sub-stations and out-door switch-stations) or in street boxes constructed underground, the following provisions shall have effect:-
(a)[ Sub-stations and switch-stations shall preferably be erected above ground, but where necessarily constructed underground due provisions for ventilation and drainage shall be made and any space housing switchgear shall not be used for storage of any materials especially inflammable and combustible materials or refuse.](b)Outdoor sub-stations except pole type sub-stations and outdoor switch-stations shall (unless the apparatus is completely enclosed in a metal covering connected with earth, the said apparatus also being connected with the system by armoured cables) be efficiently protected by fencing not less than [1.8 metres] [ Substituted by G.S.R. 1723, dated 21.11.1977 (w.e.f. 31.12.1977).] in height or other means so as to prevent access to the electric supply lines and apparatus therein by an unauthorised person.(c)Underground street boxes (other than sub-stations) which contain transformers shall not contain switches or other apparatus, and switches, cut-outs or other apparatus required for controlling or other purposes shall be fixed in separate receptacles above ground wherever practicable.69. Pole type sub-stations .-Where platform type construction is used for a pole type sub-station and sufficient space for a person to stand on the platform is provided a substantial hand rail shall be built around the said platform and if the hand rail is of metal, it shall be connected with earth:
Provided that in the case of pole type sub-station on wooden supports and wooden platform the metal hand-rail shall not be connected with earth.70. Condensers .-Suitable provision shall be made for immediate and automatic discharge of every static condenser on disconnection of supply.
71. Additional provisions for supply to high voltage luminous tube sign installation .-(1) Any person who proposes to use or who is using energy for the purpose of operating a luminous tube sign installation, or who proposes to transform or who is transforming energy to a high voltage for any such purpose shall comply with the following conditions:-
(a)All live parts of the installation (including all apparatus and live conductors in the secondary circuit, but excluding the tubes except in the neighbourhood of their terminals) shall be inaccessible to unauthorised persons and such parts shall be effectively screened.(b)Irrespective of the method of obtaining the voltage of the circuit which feeds the luminous discharge tube sign, no part of any conductor of such circuit shall be in metallic connection (except in respect of its connection with earth) with any conductor of the supply system or with the primary winding of the transformer.(c)All live parts of an exterior installation shall be so disposed as to protect them against the effects of the weather and such installation shall be so arranged and separated from the surroundings as to limit, as far as possible, the spreading of fire.(d)The secondary circuit shall be permanently earthed at the transformer and the core of every transformer shall be earthed.(e)Where the conductors of the primary circuit are not in metallic connection with the supply conductors, (e.g., where a motor-generator or a double-wound convertor is used), one phase of such primary circuit shall be permanently earthed at the motor generator or convertor, or at the transformer.(ee)[ An earth leakage circuit breaker of sufficient rating shall be provided on the low voltage side to detect the leakage in such luminous tube sign installations.](f)A final sub-circuit which forms the primary circuit of a fixed luminous discharge tube sign installation shall be reserved solely for such purpose.(g)A separate primary final sub-circuit shall be provided for each transformer or each group of transformers having an aggregate input not exceeding 1,000 volt amperes, of a fixed luminous-discharge-tube sign installation.(h)An interior installation shall be provided with suitable adjacent means for disconnecting all phases of the supply except the "neutral" in a three-phase four-wire circuit.(i)For installations on the exterior of a building a suitable emergency fire-proof linked switch to operate on all phases except the neutral in a three-phase four-wire circuit shall be provided and fixed in a conspicuous position at not more than 2.75 metres above the ground.(j)A special "caution" notice shall be affixed in a conspicuous place on the door of every high voltage enclosure to the effect that the low voltage supply must be cut off before the enclosure is opened.(k)Where static condensers are used, they shall be installed on the load side of the fuses and the primary (low voltage) side of the transformers.(l)Where static condensers are used on primary side, means shall be provided for automatically discharging the condensers when the supply is cut off:Provided that static condensers or any circuit interrupting devices on the high or extra-high voltage side shall not be used without the approval in writing of the Inspector.72. Additional provisions for supply to high voltage electrode boilers .-(1) Where a system having a point connected with earth is used for supply of energy at high or extra-high voltage to an electrode boiler which is also connected with earth, the following conditions shall apply:-
(a)The metal work of the electrode boiler shall be efficiently connected to the metal sheathing and metallic armouring (if any) of the high voltage electric supply line whereby energy is supplied to the electrode boiler.(b)The supply of energy at high or extra-high voltage to the electrode boiler shall be controlled by a suitable circuit-breaker so set as to operate in the event of the phase currents becoming unbalanced to the extent of 10 per cent of the rated current consumption of the electrode boiler under normal conditions of operation:Provided that if in any case a higher setting is essential to ensure stability of operation of the electrode boiler, the setting may be increased so as not to exceed 15 per cent of the rated current consumption of the electrode boiler under normal conditions of operation.(c)An inverse time element device may be used in conjunction with the aforesaid circuit-breaker to prevent the operation thereof unnecessarily on the occurrence of unbalanced phase currents of momentary or short duration.(d)The supplier shall serve a notice in writing on the telegraph authority at least seven days prior to the date on which such supply of energy is to be afforded specifying the location of every point (including the earth connection of the electrode boiler) at which the system is connected with earth.73. Supply to X-ray and high frequency installation .-(1) Any person who proposes to employ or who is employing energy for the purpose of operating an X-ray or similar high-frequency installation, shall comply with the following conditions:-
(a)Mechanical barriers shall be provided to prevent too close an approach to any high voltage parts of the X-ray apparatus, except the X-ray tube and its leads, unless such high voltage parts have been rendered shock-proof by being shielded by earthed metal or adequate insulating material.(b)Where extra-high voltage generators operating at 300 peak KV or more are used, such generators shall be installed in rooms separate from those containing the other equipment and any step-up transformer employed shall be so installed and protected as to prevent danger.(c)A suitable switch shall be provided to control the circuit supplying a generator, and shall be so arranged as to be open except while the door of the room housing the generator is locked from the outside.(d)X-ray tubes used in therapy shall be mounted in an earthed metal enclosure.(e)Every X-ray machine shall be provided with a milliammeter or other suitable measuring instrument, readily visible from the control position and connected, if practicable, in the earthed lead, but guarded if connected in the high voltage lead.(ee)[ Notwithstanding the provisions of clause (e) an earth leakage circuit breaker of sufficient rating shall be provided on the low voltage side to detect the leakage in such X-ray installations.](f)This sub-rule shall not apply to shock-proof portable units or shock-proof self-contained and stationary units.Note .-The expression "shock-proof" as applied to X-ray and high frequency equipment shall mean that such equipment is guarded with earthed metal so that no person may come into contact with any live part.Chapter VIII
[OVERHEAD LINES, UNDERGROUND CABLES AND GENERATING STATIONS] [ Substituted by G.S.R. 466, dated 18.7.1991 (w.e.f. 17.8.1991).]
74. Material and strength .-(1) All conductors of overhead lines other than those specified in sub-rule (1) of rule 86 shall have a breaking strength of not less than 350 kg.
75. Joints .-Joints between conductors of overhead lines shall be mechanically and electrically secure under the conditions of operation. The ultimate strength of the joint shall not be less than 95 per cent of that of the conductor, and the electrical conductivity not less than that of the conductor:
[Provided that no conductor of an overhead line shall have more than two joints in a span.]76. [ Maximum stresses, factors of safety
.-(1) The load and permissible stresses on the structural members, conductors and ground wire of self-supporting steel lattice towers for overhead transmission lines shall be in accordance with the specifications laid down, from time to time, by the Bureau of Indian Standards.| (i) | for metal supports | 1.5; |
| (ii) | for mechanically processed concrete supports | 2.0; |
| (iii) | for hand-moulded concrete supports | 2.5; |
| (iv) | For wood supports | 3.0. |
| Initial unloaded tension | 35 per cent |
| Final unloaded tension | 25 per cent |
77. Clearance above ground of the lowest conductor .-(1) No conductor of an overhead line, including service lines, erected across a street shall at any part thereof be at a height of less than-
| (a) | for low and medium voltage lines | 5.8 metres |
| (b) | for high voltage lines | 6.1 metres |
| (a) | for low and medium voltage lines | 5.5 metres |
| (b) | for high voltage lines | 5.8 metres |
| (a) | for low, medium and high voltage lines upto and including 11,00 volts, if bare | 4.6 metres |
| (b) | For low, medium and high voltage lines upto and including 11,000 volts, if insulated | 4.0 metres |
| (c) | for low voltage lines above 11,000 volts | 5.2 metres |
78. Clearance between conductors and trolley wires .- [(1)] No conductor of an overhead line crossing a tramway or trolley bus route using trolley wires shall have less than the following clearances above any trolley wire-
| (a) | Low and medium voltage lines | 1.2 metres |
| (b) | High voltage lines up to and including 11,000 volts | 1.8 metres |
| (c) | High voltage lines above 11,000 volts | 2.5 metres |
| (d) | Extra-high voltage lines | 3.0 metres |
79. Clearances from buildings of low and medium voltage lines and service lines .-(1) Where a low or medium voltage, overhead line passes above or adjacent to or terminates on any building, the following minimum clearances from any accessible point, on the basis of maximum sag, shall be observed:-
(a)for any flat roof, open balcony, verandah roof and lean-to-roof-(i)when the line passes above the building a vertical clearance of 2.5 metres from the highest point, and(ii)when the line passes adjacent to the building a horizontal clearance of 1.2 metres from the nearest point, and(b)for pitched roof-(i)when the line passes above the building a vertical clearance of 2.5 metres immediately under the lines, and(ii)when the line passes adjacent to the building a horizontal clearance of 1.2 metres.80. Clearances from buildings of high and extra-high voltage lines .-(1) Where a high or extra-high voltage overhead line passes above or adjacent to any building or part of a building it shall have on the basis of maximum sag a vertical clearance above the highest part of the building immediately under such line, of not less than-
| (a) | for high voltage lines upto and including 33,000 volts | 3.7 metres |
| (b) | for extra-high voltage lines | 3.7 metres plus 0.30 metres for every metres for every additional 33,0000 volts or part thereof. |
| (a) | for high voltage lines upto and including 11,000 volts | 1.2 metres |
| (b) | for high voltage lines above 11,000 volts upto and including 33,000 volts | 2.0 metres |
| (c) | for extra-high voltage lines | 2.0 metres plus 0.3 metres plus 0.3 metre for every additional 33,000 volts for part thereof. |
81. Conductors at different voltages on same supports .-Where conductors forming parts of systems at different voltages are erected on the same supports, the owner shall make adequate provision to guard against danger to linesmen and others from the lower voltage system being charged above its normal working voltage by leakage from or contact with the higher voltage system and the methods of construction and the clearances between the conductors of the two systems shall be subject to the prior approval of the Inspector.
82. [ Erection of or alteration to buildings, structures, flood banks and elevation of roads
.-(1) If at any time subsequent to the erection of an overhead line (whether covered with insulating material or bare), any person proposes to erect a new building or structure or flood bank or to raise any road level or to carry out any other type of work whether permanent or temporary or to make in or upon any building or structure or flood bank or road, any permanent or temporary addition or alteration, he and the contractor whom he employs to carry out the erection, addition or alteration, shall, if such work, building, structure, flood bank, road or additions and alterations, thereto, would, during or after the construction result in contravention of any of the provisions of rule 77, 79 or 80, give notice in writing of his intention to the supplier and to the Inspector and shall furnish therewith a scale drawing showing the proposed building, structure, flood bank, road, any addition or alteration and scaffolding required during the construction.83. Clearances: General .- [(1)] For the purpose of computing the vertical clearance of an overhead line, the maximum sag of any conductor shall be calculated on the basis of the maximum sag in still air and the maximum temperature as specified by the State Government under rule 76(2)(d). Similarly, for the purpose of computing any horizontal clearance of an overhead line the maximum deflection of any conductor shall be calculated on the basis of the wind pressure specified by the State Government under rule 76(2)(a) [or may be taken as 350, whichever is greater] [ Inserted by G.S.R. 1723, dated 21.11.1977 (w.e.f. 31.12.1977).].
84. Routes: Proximity to aerodromes .-Overhead lines shall not be erected in the vicinity of aerodromes until the aerodrome authorities have approved in writing the route of the proposed lines.
85. Maximum interval between supports .-All conductors shall be attached to supports at intervals not exceeding the safe limits based on the ultimate tensile strength of the conductor and the factor of safety prescribed in rule 76:
Provided that in the case of overhead lines carrying low or medium voltage conductors, when erected in, over, along or across any street, the interval shall not, without the consent in writing of the Inspector, exceed 65 metres.86. Conditions to apply where telecommunication lines and power lines are carried on same supports .-(1) Every overhead telecommunication line erected on supports carrying a power line shall consist of conductors each having a breaking strength of not less than 270 kg.
87. Lines crossing or approaching each other .- [(1) Where an overhead line crosses or is in proximity to any telecommunication line, either the owner of the overhead line or the telecommunication line, whoever lays his line later, shall arrange to provide for protective devices or guarding arrangements, in a manner laid down in the Code of Practice or the guidelines prepared by the Power and Telecommunication Co-ordination Committee and subject to the provisions of the following sub-rules.
| SI. No. | Nominal System voltage | 11-66 KV | 110-132 KV | 220 KV | 400 KV | 800 KV |
| 1. | Low & Medium | 2.44 | 3.05 | 4.58 | 5.49 | 7.94 |
| 2. | 11-66KV | 2.44 | 3.05 | 4.58 | 5.49 | 7.94 |
| 3. | 110-132KV | 3.05 | 3.05 | 4.58 | 5.49 | 7.94 |
| 4. | 220KV | 4.58 | 4.58 | 4.58 | 5.49 | 7.94 |
| 5. | 400KV | 5.49 | 5.49 | 5.49 | 5.49 | 7.94 |
| 6. | 800KV | 7.94 | 7.94 | 7.94 | 7.94 | 7.94 |
88. Guarding .-(1) Where guarding is required under these rules the provisions of sub-rules (2) to (4) shall apply.
89. Service-lines from overhead lines .-No service-line or tapping shall be taken off an overhead line except at a point of support:
[Provided that the number of tappings per conductor shall not be more than four in case of low and medium voltage connections.]90. Earthing .-(1) All metal supports and all reinforced and prestressed cement concrete supports of overhead lines and metallic fittings attached thereto, shall be permanently and efficiently earthed. For this purpose a continuous earth wire shall be provided and securely fastened to each pole and connected with earth ordinarily at three points in every km., the spacing between the points being as nearly equidistance as possible. Alternatively, each support and the metallic fitting attached thereto shall be efficiently earthed.
[(1-A) Metallic bearer wire used for supporting insulated wires of low and medium voltage/overhead/service lines shall be efficiently earthed or insulated.]91. Safety and protective devices .-(1) Every overhead line, (not being suspended from a dead bearer wire and not being covered with insulating material and not being a trolley-wire) erected over any part of street or other public place or in any factory or mine or on any consumer's premises shall be protected with a device approved by the Inspector for rendering the line electrically harmless in case it breaks.
92. Protection against lightning .-(1) The owner of every overhead line [, sub-station or generating station] which is so exposed as to be liable to injury from lightning shall adopt efficient means for diverting to earth any electrical surges due to lightning.
4. Now see the Railways Act, 1989.]]
93. Unused overhead lines .-(1) Where an overhead line ceases to be used as an electric supply line, the owner shall maintain it in a safe mechanical condition in accordance with rule 76 or shall remove it.
Chapter IX
Electric Traction
94. Additional rules for electric traction .-(1) The rules in this Chapter apply only where energy is used for purposes of traction:
Provided that nothing in this Chapter shall apply to energy used for the public carriage of passengers, animals or goods on, or for the lighting or ventilation of the rolling stock of any railway or tramway subject to the provisions of the [Indian Railways Act, 1890 (9 of 1890).]95. Voltage of supply to vehicle .-No person shall supply energy at high or extra-high voltage to any trolley-wire or other conductor used in direct electrical and mechanical connection with any vehicle, except with the written approval of the Central or the State Government, as the case may be, and subject to such conditions as the State Government may think reasonable and proper in the circumstances.
96. Insulation of lines .-Every line shall be insulated throughout.
97. Insulation of returns .-(1) Where any rails on which cars run, or any conductors laid between or within 0.9 metre of such rails, from any part of a return, such part may be uninsulated. All other returns or parts of a return, shall be insulated, unless they are of such conductivity as to secure the conditions required by sub-rules (2) and (3) of rule 98.
98. Proximity to metallic pipes, etc .-(1) Where an uninsulated return is in proximity to any metallic pipe, structure or substance not belonging to the owner of the return, he shall, if so required by the owner of such pipe, structure or substance, connect his return therewith at the latter's expense.
99. Difference of potential on return .-Where the return is partly or entirely uninsulated, the owner shall keep a continuous record of the difference of potential, during the working of his system, between every junction of an insulated return with an uninsulated return and the point on the route most distant from that junction, and the difference of potential shall not, under normal running conditions, exceed a mean value of seven volts between the highest momentary peak and the average for the hour of maximum load.
100. Leakage on conduit system .-Where both the line and the return are placed within a conduit, the following conditions shall be fulfilled in the construction and maintenance of the system:-
101. Leakage on system other than conduit system .-Where both the line and the return are not placed within a conduit, the leakage current shall be ascertained daily before or after the hours of running, when the line is fully charged; and if at any time it is found to exceed 0.3 ampere per km. of single tramway track, the transmission and use of energy shall be suspended unless the leakage is stopped within twenty-four hours.
102. Passengers not to have access to electric circuit .-Precautions to the satisfaction of an Inspector shall be taken by the owner of every vehicle to prevent:-
103. Current density in rails .-Where rails on which cars run are used as a return, the current density in such rails shall not under ordinary working conditions, exceed 1.4 amperes per sq. cm. of cross-sectional area.
104. Isolation of sections .-Every trolley-wire shall be constructed in sections not exceeding 1.6 km. in length, and means shall be provided for isolating each section.
105. Minimum size and strength of trolley-wire .-No trolley-wire shall be of less cross-sectional area than 0.5 sq. cm. or shall have an actual breaking load of less than 2000 kg.
106. Height of trolley-wire and length of span .-A trolley-wire or a traction-feeder on the same supports as a trolley-wire shall nowhere be at a height from the surface of the street of less than 5.2 metres except, where it passes under a bridge or other fixed structure, or through or along a tunnel or mine-shaft or the like in which case it shall be suspended to the satisfaction of an Inspector [* * *].
107. Earthing of guard wires .-Every guard wire shall be connected with earth at each point at which its electrical continuity is broken and shall also be connected with the rails at intervals of not more than five spans.
[107-A. Proximity to magnetic observatories and laboratories.-Traction works shall not be carried out in the vicinity of geomagnetic observatories and laboratories without the concurrence of the Central Government or of any officer authorised by it in this behalf.]108. Records .-(1) The owner shall, so far as is consistent with his system of working, keep the following records, namely:-
(a)daily records showing-(i)the maximum working current from the source of supply;(ii)the maximum working voltage at the source of supply;(iii)the difference of potential, as required by rule 99; and(iv)the leakage current (if any), as required by rule 100 and rule 101; and(b)occasional records showing-(i)every test made under sub-rules (2) and (3) of rule 98;(ii)every stoppage of leakage, together with the time occupied; and(iii)particulars of any abnormal occurrence affecting the electrical working of the system.Chapter X
Additional Precautions To Be Adopted In Mines And Oil-Fields
109. Application of Chapter .- [(1) The rules in this Chapter shall apply only where energy is used in mines as defined in the Mines Act, 1952 (35 of 1952).]
110. [ Responsibility for observance
.-(1) It shall be the duty of the owner, agent, engineer or manager of a mine, or of the agent, engineer of any company operating in an oil-field, or of the owner, engineer of one or more drilled wells situated in an oil-field, to comply with and enforce the following rules and it shall be the duty of all persons employed to conduct their work in accordance with such rules.111. Notices .-(1) On or before the first day of February in every year, in respect of every mine or oil-field, returns giving the size and type of apparatus, together with such particulars in regard to circumstances of its use which may be required by the Inspector, shall be sent to the Inspector by the persons specified in rule 110 in the form set out in Annexure X or XI, whichever is applicable.
112. Plans .-(1) A correct plan, on the same scale as the plan kept at the mine in fulfilment of the requirements of the Mines Act, 1952 (35 of 1952), shall be available in the office at the mine showing the position of all fixed apparatus and conductors therein, other than lights, telecommunication or signalling apparatus, or cables for the same.
113. Lighting, communications and fire precautions .-(1) In a mine illuminated by electricity, one or more flame safety lamps, or other lights approved by the Inspector of mines, shall be maintained in a state of continuous illumination in all places where failure of the electric light at any time would be prejudicial to safety.
114. Isolation and fixing of transformer, switchgear, etc .-(1) Where necessary to prevent danger of mechanical damage, transformers and switchgears shall be placed in a separate room, compartment or box.
115. Method of earthing .-Where earthing is necessary in a mine it shall be carried out by connection to an earthing system at the surface of the mine, in a manner approved by the Inspector.
116. [ Protective equipment
.- [(1) In the interest of safety, appropriate equipment shall be suitably placed in the mines for automatically disconnecting supply to any part of the system, where a fault, including an [earth fault occurs].[Fault current shall not be more than 750 milli-Amps in 550/1100 volt systems for underground/oil-fields and 50 Amps in 3.3 KV/6.6 KV systems in open-cast mines. The magnitude of the earth fault current shall be limited to these specified values by employing suitably designed, restricted neutral system of power supply.] [ Substituted by G.S.R. 112, dated 22.3.2000 (w.e.f. 15.4.2000).]117. Earthing metal, etc .-(1) All metallic sheaths, coverings, handles, joint boxes, switchgear frames, instrument covers, switch and fuse covers or boxes, all lampholders (unless efficiently protected by an insulated covering made of fire resisting material), and the frames and bedplates of generators, transformers and motors (including portable motors), shall be earthed by connection to an earthing system in the manner prescribed in rule 115.
118. [ Voltage limits
.-Energy shall not be transmitted into a mine at a voltage exceeding 11000 volts and shall not be used therein at a voltage exceeding 6600 volts:Provided that:119. [ Transformers
.-Where energy is transformed, suitable provision shall be made to guard against danger by reason of the lower voltage apparatus becoming accidentally charged above its normal voltage by leakage from or contact with the higher voltage apparatus.]120. Switchgear and terminals .-Switchgear and all terminals, cable-ends, cable-joints and connections to apparatus shall be totally enclosed and shall be so constructed, installed and maintained as to comply with the following requirements:-
121. Disconnection of supply .-(1) Properly constructed switchgear for disconnecting the supply of energy to a mine or oil-field shall be provided [* * *] at a point approved by the Inspector. During the time any cable supplying energy to the mine from the aforesaid switchgear is live, a person authorised to operate the said switchgear shall be available within easy reach thereof:
[Provided that in the case of gassy coal seam of degree II and degree III, the main mechanical ventilator operated by electricity shall be interlocked with the switchgear so as to automatically disconnect the power supply in the event of stoppage of main mechanical ventilator.] [ Inserted by G.S.R. 45, dated 1.1.1993 (w.e.f. 23.1.1993).]122. Cables .-All cables, other than flexible cables for portable or transportable apparatus, shall comply with the following requirements:-
(a)All such cables (other than the outer conductor of a concentric cable) shall be covered with insulating material and shall be efficiently protected from mechanical damage and supported at sufficiently frequent intervals, and in such a manner as to prevent damage to such cables;(b)(i)Except as provided in clause (c), no cables other than concentric cables or two-core or multicore cables protected by a metallic covering or single core cables protected by a metallic covering and which contain all the conductors of a circuit shall be used-123. Flexible cables .-(1) Flexible cables for portable or transportable apparatus shall be two-core or multi-core (unless required for electric welding), and shall be covered with insulating material which shall be efficiently protected from mechanical injury. If a flexible metallic covering is used either as the outer conductor of a concentric cable or as a means of protection from mechanical injury, it shall not be used by itself to form an earth conductor for such apparatus, but it may be used for that purpose in conjunction with an earthing core.
124. Portable and transportable machines .-The person authorised to operate an electrically driven coal-cutter, or other portable or transportable machine, shall not leave the machine while it is in operation and shall, before leaving the area in which such machine is operating, ensure that the supply is disconnected from the flexible cable which supplies the machine. When any such machine is in operation, steps shall be taken to ensure that the flexible cable is not dragged along by the machine:
[Provided that all portable and transportable machines used in underground mines shall operate on remote control from the concerned switchgear with Pilot Core Protection.]125. Sundry precautions .-(1) All apparatus shall be maintained reasonably free from dust, dirt and moisture, and shall be kept clear of obstructions.
126. [ Precautions where gas exists
.-(1) In any part of a coal-seam of the first degree gassiness,-(a)all cables shall be constructed, installed, protected, operated and maintained in such a manner as to prevent risk of open sparking;(b)at any place which lies in-bye of the last ventilation connection, all [signalling, telecommunication and remote control][circuits shall be so constructed, installed, protected, operated and maintained as to be intrinsically safe; [Substituted by G.S.R. 253, dated 19.2.1981 (w.e.f. 7.3.1981). ](c)all apparatus including portable and transportable apparatus including lighting fittings used at any place which lies in-bye of the last ventilation connection shall be flame-proof:[Provided that electrically operated or battery operated portable or transportable apparatus such as shuttle car, men or material transporting equipment of increased safety type "e" shall be permitted at any place with suitable monitoring devices for detection of gases, if any.]127. Shot-firing .-(1) When shot-firing is in progress adequate precautions shall be taken to protect apparatus and conductors other than those used for shot-firing from injury.
128. Signalling .-Where electrical signalling is used-
129. Haulage .-Haulage by electric locomotives on the overhead trolley-wire system, at medium or low voltage, and haulage by storage battery locomotives may be used with the prior consent in writing of the Inspector, and subject to such conditions as he may impose in the interest of safety.
130. Earthing of neutral points .-Where the voltage of an alternating current system exceeds 30 volts, the neutral or mid-point shall be earthed by connection to an earthing system in the manner prescribed in rule 115:
[Provided that when the system concerned is required for blasting and signalling purposes, the provisions of this rule shall not apply:] [Substituted by G.S.R. 253, dated 19.2.1981 (w.e.f. 7.3.1981). ][Provided further that in case of unearthed neutral system adequate protection shall be provided with the approval of the Inspector.] [ Inserted by G.S.R. 45, dated 1.1.1993 (w.e.f. 23.1.1993).]131. [ Supervision
.-(1)(i) One or more electrical supervisors as directed by the Inspector shall be appointed in writing by the owner, agent or manager of a mine or by the agent or the owner of one or more wells in an oil-field to supervise the installation.(ii)The electrical supervisor so appointed shall be the person holding a valid Electrical Supervisor's Certificate of Competency, covering mining installation issued under sub-rule (1) of rule 45.(iii)If the Inspector considers necessary for the compliance with the duties specified in this rule, he may direct the owner or agent of the mine to appoint one or more electricians who shall be persons holding license under sub-rule (1) of rule 45.132. Exemption .-The provisions of rules 110 to 128, (both inclusive) and rule 131 shall not apply in any case, where, on grounds of emergency or special circumstances, exemption is obtained from the Inspector. In granting any such exemption the Inspector may prescribe such conditions as he thinks fit.
Chapter XI
Miscellaneous
133. Relaxation by Government .-(1) The State Government, or where mines, oil-fields or railways or works executed for or on behalf of the Central Government, are affected, the Central Government may, by order in writing, direct that any of the provisions of rules in Chapter IV other than rules [44-A] and 46, and all rules in Chapters V, VI, VII, VIII and IX shall be relaxed generally or in particular case to such extent and subject to such conditions as it may think fit.
134. Relaxation by Inspector .-The Inspector may, by order in writing, direct that any of the provisions of rules 44, [50(1)(a), (b) and (d), 50-A(2), 51(1)], 61(2), 63, 64(2), 65, 71 to 73 (inclusive), 76 to 80 (inclusive), 90, [118] [ Substituted by G.S.R. 466, dated 18.7.1991 (w.e.f. 17.8.1991).], 119(1)(a), 123(5), 123(7), [123(9) and 130] [Substituted by G.S.R. 466, dated 18.7.1991 (w.e.f. 17.8.1991). ], shall be relaxed in any case to such extent and subject to such conditions as he may think fit.
135. Supply and use of energy by non-licensees and others .-Where any person other than a non-licensee is supplied with energy by a non-licensee or other person or has his premises for the time being connected to the conductors or plant of a non-licensee or other person, or himself generates energy and uses such energy or part thereof, such person shall be deemed to be a consumer for the purposes of rules 9, 10, 29 to 33 (inclusive), 45 to 70 (inclusive), 87 and 142 and non-licensee or other person shall be subject to all the liabilities imposed on a licensee by these rules.
136. Responsibility of agents and managers .-Where any person is responsible for the observance of any of these rules, every agent and manager of such person shall also be responsible for such observance in respect of matters under their respective controls.
137. Mode of entry .-All persons entering in pursuance of the Act or these rules, any building which is used as a human dwelling or a place of worship shall, in making such entry have due regard, so far as may be compatible with the exigencies of the purpose for which such entry is made, to the social and religious usages of the occupant of the building entered.
138. Penalty for breaking seal .-Where, in contravention of rule 56, any seal referred to in that rule is broken-
139. Penalty for breach of rule 45.-Where any electrical installation work of the nature specified in sub-rule (1) of rule 45 has been carried out otherwise than-
140. [ Penalty for breach of rule 82
.-(a) Where no notice is given under rule 82(1) or the amount of estimate as demanded under rule 82(2) is not deposited, both the persons proposing and the contractor engaged for erecting a new building or structure whether permanent or temporary or for making in or upon any building or structure any permanent or temporary additions or alterations, shall be deemed to have committed a breach of rule 82(1) and shall be punishable with a fine which may extend to three hundred rupees;141. Penalty for breach of rules .-Any person other than an Inspector [or any officer appointed to assist the Inspector] who, being responsible for the observance of any of these rules commits a breach thereof, shall be punishable for every such breach with fine which may extend to three hundred rupees, and in the case of a continuing breach with a further fine which may extend to fifty rupees, for every day after first during which the breach has continued.
142. Application of rules .-Subject to the provisions of sub-section (2) of section 58, these rules shall be binding on all persons, companies and undertakings to whom licenses have been granted or with whom agreements have been made by or with the sanction of Government for the supply or use of electricity before the commencement of the Act.
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 |
1. This licence may be cited as "The Electrical Licence 20.....................".
Interpretation2. In this licence-
3.
4. The area within which the supply of energy is authorized by the licence (the area of supply) under the Act is the whole of the area bounded as follows :-
North - ByEast - BySouth - ByWest - ByThe boundaries whereof are delineated in the deposit maps.Power to lay mains outside area of Supply5. The licensee may lay down or place electric supply-lines for the conveyance and transmission of energy from a generating station situated or to be situated at outside the area of supply to the boundary or the area of supply.
Limits within which the supply of energy is to be compulsory6.
7. (l) The nature of supply shall be................ or such other as the State Government may allow.
Breaking up of streets, railways and tramways8. The licensee is specially authorised to open and break up the soil and pavement of the following streets or parts of streets which are not repairable by the Government or by a local authority, and of the following railways and tramways or part of railways and tramways, namely : -
9. The licensee shall employ a Resident Electrical Engineer degree or diploma in electrical engineering from a recognised University or College or Qualifications equivalent to such degree or diploma and such practical experience as the State Government may specify in this behalf.
Purchase Of Undertakings10.
11.
1. Year of working.
2. Area of supply in square km.
3. Approximate population in the area of supply.
4. Installed capacity:
| (a) Generating plant (excluding retired plant): | ||
| (i) Hydraulic | kW | |
| (ii) Steam | kW | |
| (iii) Internal combustion | kW | |
| TOTAL | kW | |
| (b) Receiving Station: | ||
| Transformers | kVA | |
| 5. Normal maximum demand on the system | kW | |
| 6. kWh generated: | ||
| (i) Hydraulic | kWh | |
| (ii) Steam | kWh | |
| (iii) Internal combustion | kWh | |
| TOTAL | kWh |
7. kWh used for Generating Station Auxiliaries.
8. KWh purchased from other agencies.
9. kWh available for sale (6-7) + 8
10. KWh supplied free (if any) to officers & staff.
11. KWh supplied free (if any) to office, canteen etc.
12. KWh sold.
13. KWh unaccounted for 9-(10+11+12).
14. Fuel:
15. Lubricating oil:
16. Consumers: No. Connected load kW
17. Segregation of kWh sold-
18. Number of persons employed on regular basis;
1. Supervisory.
2. Others.
1. Supervisory
2. Others.
19. Length of Main Lines erected during the year-
1. Share Capital (paid up)
2. Loan Capital (other than loans advanced by the State Electricity Board)
3. Licensee's Capital (1+2)
4. Total Capital Expenditure
5. Capital base [vide Paragraph XVII (1) of the Sixth Schedule to the Electricity (Supply) Act, 1948] 6. Reasonable Return [vide Paragraph XVII (9) of the Sixth Schedule to the Electricity (Supply) Act, 1948].
7. Clear Profit [vide Paragraph XVII (2) of the Sixth Schedule to the Electricity (Supply) Act, 1948]
8. Maximum sum permissible for distribution to share and debenture holders [vide Paragraph II (1) of the Sixth Schedule to the Electricity (Supply) Act, 1948]
9. Actual sum available for distribution to share and debenture holders
10. Item (9) expressed as a % of item (3)
11. Item (9) expressed as a % of item (4)
12. Item (9) expressed as a % of item (5)
13. Dividend declared for the year :-
14. Market Price of shares:
15. Operating Revenues (vide Statement III-Annexure V)
16. Operating Expenses including depreciation (vide Statement IV Annexure V)
17. Depreciation set apart for the year (vide Statement V-Annexure V)
18. Revenue per kWh sold (overall) (Item 15-kWh sold)
19. Revenue per kWh sold-
20. Cost per kWh sold (overall) (Item 16-kWh sold)
ANNEXURE V Model Form Of Accounts[See section 11 Of Indian Electricity Act, 1910 and rules 26(3)]Electric Licence, 20...............Date of Commencement of LicenceName of UndertakingYear of OperationNO. I - STATEMENT OF SHARE AND LOAN CAPITAL FOR THE YEAR ENDED 31ST MARCH, 20.........(Applicable to Licensees other than Local Authority Licensees)| Description of Capital | Balance at the beginning of the year | Receipts during the year | Redeemed during the year | Balance at the end of the year | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 |
| A. Share Capital: | |||||
| AuthorisedCapital | |||||
| Ordinary Shares of Rs | each | ||||
| % Preference shares of Rs | each | ||||
| Issued Capital | |||||
| Ordinary Shares of Rs | each | ||||
| % Preference shares of Rs | each | ||||
| Subscribed capital | |||||
| Ordinary Shares of Rs | each | ||||
| % Preference shares of Rs | each | ||||
| Called up capital: | |||||
| Ordinary Shares of Rs | each | ||||
| % Preference shares of Rs | each | ||||
| Less calls in arrears | |||||
| Paid-up Capital | |||||
| Ordinary Shares of Rs | each | ||||
| % Preference shares of Rs | each | ||||
| TOTAL PAID TO CAPITAL | |||||
| B. Capital Reserve | |||||
| Share Forfeiture a/c | |||||
| Share Premium a/c | |||||
| Other items (to be specified) | |||||
| TOTAL CAPITAL RESERVE | |||||
| C. Loan Capital-Loans from State Electricity Boards per cent debentures of Rseach | |||||
| Other Loans- | |||||
| (i) Secured | |||||
| (ii) Unsecured | |||||
| TOTAL LOANS CAPITAL | |||||
| D. Other Capital | |||||
| Contribution from consumer including local authorities for service-lines and public lighting after the commencement of the Electricity (Supply) Act, 1948. | |||||
| TOTAL OTHER CAPITAL | |||||
| TOTAL CAPITAL RAISED AND APPROPRIATED | |||||
| (A+B+C+D) |
| Description of loans raised from time to time | Amount sanctioned | Rate% | Period of Payment | Amount of Annual instalment | Amount of loan redeemed up to the beginning of the year | Amount of loan redeemed during the year | Total loan redeemed upto the end of the year | Balance of loan outstanding at the end of the year | Remarks | |
| From | To | |||||||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 |
| Total loans raised for the electrification scheme___________________________________________________________________________________________________________________ |
| Particulars | Balance at the beginning of the year | Received during the year | Redeemed during the year | Balance at the end of the year | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 |
| A.Capital Raised | |||||
| Amount of loans outstanding [as per col. 10 of statement I-A(I)] | |||||
| Grants and advances made from the general funds of the local authority Grants-in-aid from Government | |||||
| TOTAL CAPITAL RAISED | |||||
| B.Capital Reserve | |||||
| Loan redemption account [as per col. 9 of statement IA(l)] Other items (to be specified) | |||||
| TOTAL CAPITAL RESERVE | |||||
| C.Other Capital | |||||
| Consumer's contributions for service lines after the commencement of the Electricity(Supply) Act, 1948. | |||||
| Special items (to be specified) | |||||
| TOTAL OTHER CAPITAL | |||||
| TOTAL CAPITAL RAISED AND APPROPRIATED | |||||
| (A+B+C) |
| Particulars | Balance at the beginning of the year | Additions during the year | Requirements during the year vide Col. 3, Statement II-A | Balance at the end of the year | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 |
| A.Intangible Assets: | |||||
| 1. Preliminary& Promotional expenses | |||||
| 2. Cost of Licence | |||||
| 3. Other expenses e.g., expenses incidental to conversion from DC to AC change of frequency etc. | |||||
| TOTAL INTANGIBLE ASSETS | |||||
| B.Hydraulic Power Plant: | |||||
| 1. Land & Rights | |||||
| 2. Buildings and civil engineering works containing generating plant and equipment | |||||
| 3. Hydraulic works forming part of a hydroelectric system including | |||||
| (i) Dams, spillways, weirs, canals, reinforced concrete flumes and cyphons, | |||||
| (ii)reinforced concrete pipe lines and search tanks, steel pipe lines, sluice gates, steel surge tanks, hydraulic control valves and other hydraulic works | |||||
| 4. Water wheels, Generators and ancillary equipment including plant foundations | |||||
| 5. Switchgear including cable connections | |||||
| 6. Miscellaneous power plant equipment | |||||
| 7. Other civil works(to be specified) | |||||
| TOTAL HYDRAULIC POWER PLANT | |||||
| C.Steam Power Plant: | |||||
| 1. Land & Rights | |||||
| 2. Buildings and civil engineering works containing generating plant & equipment | |||||
| 3. Boiler plant and equipment including plant foundations | |||||
| 4. Engines, Turbines, generators and ancillary equipment including plant foundations | |||||
| 5. Water cooling system comprising cooling towers and circulating water systems | |||||
| 6. Switchgear including cable connections | |||||
| 7. Miscellaneous power plant and equipment | |||||
| 8. Other civil works (to be specified) | |||||
| TOTAL STEAM POWER PLANT | |||||
| D.Internal Combustion Power Plant: | |||||
| 1. Land and Rights | |||||
| 2. Building and civil engineering works containing generating plant and equipment | |||||
| 3. Engines, generators, and ancillary equipment including plant foundations | |||||
| 4. Water cooling system comprising cooling towers and circulating water systems | |||||
| 5. Switchgear including cable connections | |||||
| 6. Miscellaneous power plant and equipment | |||||
| 7. Other civil works (to be specified) | |||||
| TOTAL INTERNAL COMBUSTION POWER PLANT | |||||
| E.Transmission Plant (High or Extra-High Voltage): | |||||
| 1. Land and Rights | |||||
| 2. Buildings and structures including civil engineering works containing transmission plant and equipment | |||||
| 3. Sub-station transformers, transformer kiosks, sub-section equipment and other fixed apparatus including plant foundations:- | |||||
| (i) Transformers, including foundations having rating of`100 kilovolt amperes and over | |||||
| (ii) Others | |||||
| 4. Switchgear including cable connections | |||||
| 5. Towers, poles, fixures, overhead conductors and devices:- | |||||
| (i) Lines on steel or reinforced concrete supports operating at nominal voltages higher than 13.2 kilovolts | |||||
| (ii) Other lines on steel or reinforced concrete supports | |||||
| (iii) Lines on wood supports | |||||
| 6. (i) Underground cables and devices including joint boxes and disconnecting boxes | |||||
| (ii) Cable duct system | |||||
| 7. Miscellaneous equipments (to be specified) | |||||
| TOTAL TRANSMISSION PLANT | |||||
| F.Distribution Plant-High Voltage: | |||||
| 1. Land & Rights | |||||
| 2. Buildings and structures including civil engineering works containing distribution plant and equipment | |||||
| 3. Sub-station transformers, transformer kiosks, sub-station equipment and other fixed apparatus including plant foundations- | |||||
| (i) Transformers including foundations having a rating of 100 kilovolt amperes and over | |||||
| (ii) Others | |||||
| 4. Switchgear including cable connections | |||||
| 5. Towers, Poles, Fixtures, Overhead conductors and devices: | |||||
| (i) Lines on steel or reinforced concrete supports operating at nominal voltages, higher than 13.2 Kilo Volts | |||||
| (ii) Other lines on steel or reinforced concrete supports | |||||
| (iii) Lines on wood supports | |||||
| 6. (i) Underground cables and devices including joint boxes and disconnecting boxes | |||||
| (ii) Cable duct system | |||||
| 7. Service lines | |||||
| 8. Metering equipment | |||||
| 9. Miscellaneous equipments (to be specified): | |||||
| TOTAL DISTRIBUTION PLANT (HV) | |||||
| G.Distribution Plant-Medium and low voltage: | |||||
| 1. Land & Rights | |||||
| 2. Buildings and structures including civil engineering works containing distribution plant and equipment | |||||
| 3. Sub-station transformers, transformer kiosks, sub-station equipment and other fixed apparatus including plant foundations | |||||
| (i) Transformers including foundations having a rating of 100 kilo volt amperes and over | |||||
| (ii) Others | |||||
| 4. Switchgear including cable connections | |||||
| 5. Towers, Poles, Fixtures, Overhead conductors and devices: | |||||
| (i) Lines on steel or reinforced concrete supports | |||||
| (ii) Lines on wood supports | |||||
| 6. (i) Underground cables and devices including joint boxes and disconnecting boxes | |||||
| (ii) Cable duct system | |||||
| 7. Service lines | |||||
| 8. Metering equipment | |||||
| 9. Miscellaneous equipments (to be specified) | |||||
| TOTAL DISTRIBUTION (M&LV) | |||||
| H.Public Lighting: | |||||
| Street and Signal lighting system | |||||
| 1. General Equipment: | |||||
| (Not allocated to other sub-heads) | |||||
| 1. Land and Rights | |||||
| 2. Buildings and structures | |||||
| 3. Office furniture and equipment | |||||
| 4. Transportation equipment | |||||
| 5. Laboratory and meter testing equipment | |||||
| 6. Workshop plant and equipment | |||||
| 7. Tools and work equipment | |||||
| 8. Communication equipment | |||||
| 9. Miscellaneous equipment | |||||
| TOTAL GENERAL EQUIPMENT | |||||
| TOTAL CAPITAL ASSETS IN USE |
| Particulars of the assets | Written down cost of assets at the beginning of he year | Written down cost of assets retired during the year vide Col. 4 StatementII less Col. 8, Statement V | Written down cost of assets sold during the year | Amount realised during the year | Excess of sale proceeds over written down cost transferred to contingencies Reserve Account vide Col. 4 of Statement VI | [Amounts]written off during the year vide [col. 6] statement VI | Balance of written down cost at the end of the year |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |
| Particulars of revenue | Corresponding amount for the previous year of account | Amount for the year of account | Remarks |
| 1 | 2 | 3 | 4 |
| A.Net Revenue by sale of electricity for cash & credit: | |||
| 1. Domestic or residential | |||
| (a) Lights and Fans | |||
| (b) Heating and small power | |||
| 2. Commercial | |||
| (a) Lights and Fans | |||
| (b) Heating and small power | |||
| 3. Industrial | |||
| (a) Low and Medium voltage | |||
| (b) High voltage | |||
| 4. Public Lighting | |||
| 5. Public Water works and Sewage pumping | |||
| 6. Irrigation | |||
| 7. Traction | |||
| 8. Supplies in bulk to distributing licences | |||
| TOTAL REVENUES BYSALEOF ELECTRICITY | |||
| B.Miscellaneous Revenue from Consumers: | |||
| 1. Rentals from | |||
| (a) Meters | |||
| (b) Electric motors, fittings, appliances & other apparatus hired to consumers | |||
| 2. Service connection fees | |||
| 3. Public Lighting Maintenance. | |||
| TOTAL MISCELLANEOUS REVENUE FROM CONSUMERS | |||
| C.Other Revenues: | |||
| 1.Saleof Stores | |||
| 2. Repairs of lamps and other apparatus | |||
| 3. Commission for the collection of electricity duty | |||
| 4. Other miscellaneous items (to be specified) | |||
| TOTAL OTHER REVENUES | |||
| TOTAL OPERATING REVENUES |
| Particulars of expenses | Corresponding amount for the previous year of account | Amount for the year of account | Remarks |
| 1 | 2 | 3 | 4 |
| A.HYDRAULIC POWER GENERATION | |||
| (a) Operation | |||
| 1. Water for power | |||
| 2. Lubricants and other consumable stores | |||
| 3. Station supplies and miscellaneous expenses | |||
| 4.Proportion of salaries, allowances gratuities, etc. of Engineers, Superintendents, Officers, Supervisory and the staff | |||
| 5. Wages and gratuities to labour | |||
| 6. Contribution to Provident Fund, staff pension & apprentice & other training schemes | |||
| 7. Bonus paid to the employees of the undertaking | |||
| TOTAL OPERATION | |||
| (b) Maintenance | |||
| 1. Salaries for Supervisory staff | |||
| 2. Buildings and civil engineering works containing generating plant and equipment | |||
| 3. Hydraulic works forming part of a hydro electric system, including- | |||
| (i) Dams, spillways, weirs, canals reinforced concrete flumes and syphons | |||
| (ii)Reinforced concrete pipelines and surge tanks, steel pipelines, sluice gates, steel surge tanks, hydraulic control valves and other hydraulic works | |||
| 4. Water wheels, generators and ancillary equipment including plant foundations | |||
| 5. Switchgear including cable connections | |||
| 6. Miscellaneous power plant and equipment | |||
| 7.Other Civil works (to be specified) | |||
| 8. Contributions to Provident Fund, staff pension and apprentice and other training schemes | |||
| 9. Bonus paid to the employees of the undertaking | |||
| TOTAL MAINTENANCE | |||
| (c) Depreciation | |||
| Depreciation to Hydraulic Power Generating Plant and Equipment (From Statement V) | |||
| TOTAL HYDRAULIC POWER GENERATION EXPENSES | |||
| B.STEAM POWER GENERATION | |||
| (a) Operation | |||
| 1. Fuel (excluding sale proceeds of steam ashes, etc.) | |||
| 2. Lubricants and other consumable stores | |||
| 3. Water (if purchased separately) | |||
| 4. Station supplies and miscellaneous expenses | |||
| 5.Proportion of salaries, allowances gratuities, etc. of Engineers, Superintendents, Officers, Supervisory and the staff | |||
| 6. Wages and gratuities to labour | |||
| 7. Contribution to Provident Fund, staff pension & apprentice & other training schemes | |||
| 8. Bonus paid to the employees of the undertaking | |||
| TOTAL OPERATION | |||
| (b) Maintenance | |||
| 1. Salaries for Supervisory staff | |||
| 2. Building and civil engineering works containing generating plant and equipment | |||
| 3. Boiler plant and equipment including plant foundations | |||
| 4. Engines, turbines, generators and ancillary equipment including plant foundations | |||
| 5. Water cooling system comprising cooling towers and circulating water systems | |||
| 6. Switchgear including cable connections | |||
| 7. Miscellaneous power plant and equipment | |||
| 8. Other Civil works (to be specified) | |||
| 9. Contributions to Provident Fund, staff pension and apprentice and other training schemes | |||
| 10. Bonus paid to the employees of the undertaking | |||
| TOTAL MAINTENANCE | |||
| (c) Depreciation | |||
| Depreciation on Steam Power Generating Plant and equipment (from Statement V) | |||
| TOTAL STEAM POWER GENERATION EXPENSES | |||
| C.INTERNAL COMBUSTION POWER GENERATION: | |||
| (a) Operation | |||
| 1. Fuel | |||
| 2. Lubricants and other consumble stores | |||
| 3. Water (if purchased separately) | |||
| 4. Station supplies and miscellaneous expenses | |||
| 5.Proportion of salaries, allowances, gratuities etc. of Engineers, Superintendents, Officers, supervisory and other staff | |||
| 6. Wages and gratuities to labour | |||
| 7. Contributions to Provident Fund, Staff pension and apprentice and other training schemes | |||
| 8. Bonus paid to the employees of the undertaking | |||
| TOTAL OPERATION | |||
| (b) Maintenance | |||
| 1. Salaries for supervisory staff. | |||
| 2. Buildings and civil engineering works containing generating plant and equipment | |||
| 3. Engines, generators and ancillary equipment including plant foundations | |||
| 4. Water cooling system comprising cooling towers and circulating water system | |||
| 5. Switchgear including cable connections | |||
| 6. Miscellaneous power plant and equipment | |||
| 7. Other civil works (to be specified) | |||
| 8. Contributions to provident fund, staff pension and apprentice and other training schemes | |||
| 9. Bonus paid to the employees of the undertaking | |||
| TOTAL MAINTENANCE | |||
| (c) Depreciation: | |||
| Depreciation on Internal Combustion Power Generating Plant and Equipment (from Statement V) | |||
| TOTAL INTERNAL COMBUSTION POWER GENERATION EXPENSES | |||
| D.POWER PURCHASED: | |||
| TOTAL PRODUCTION EXPENSES(A+B+C+D) | |||
| E.TRANSMISSION (HIGH OR EXTRA-HIGH VOLTAGE): | |||
| (a) Operation and Maintenance: | |||
| 1.Proportion of salaries, allowances, gratuities, etc. of engineers, superintendents officers, supervisory and other staff | |||
| 2. Wages and gratuities to sub-station labour | |||
| 3. Wages and gratuities to labour on lines | |||
| 4.Buildings and structures including civil engineering works containing transmission plant and equipment | |||
| 5.Sub-station transformers, transformer kiosks, sub-station equipment and other fixed apparatus including plant foundations | |||
| (i) Transformers including foundations having rating of 100 kilovolt amperes and over | |||
| (ii) Others | |||
| 6. Switchgear including cable connections | |||
| 7. Towers, poles, fixtures, overhead conductors and devices | |||
| (i) Lines on steel or reinforced concrete supports operating at nominal voltages higher than 13.2 kilovolts | |||
| (ii) Other lines on steel or reinforced concrete supports | |||
| (iii) Lines on wood supports. | |||
| 8. (i) Underground cables and devices including joint boxes and disconnecting boxes | |||
| (ii) Cable duct system | |||
| 9. Contribution to Provident Fund or Staff Pension | |||
| (b)Depreciation on Transmission Plant and equipment (from Statement V). | |||
| TOTAL TRANSMISSION EXPENSES | |||
| F.DISTRIBUTION (HIGH VOLTAGE): | |||
| (a) Operation and Maintenance: | |||
| 1.Proportion of salaries, allowances, gratuities, etc., of engineers, superintendents, officers, supervisory and other staff | |||
| 2. Wages and gratuities of sub-station labour | |||
| 3. Wages and gratuities to labour for mains | |||
| 4. Buildings and structures including civil engineering works containing distribution plant and equipment | |||
| 5.Sub-station transformers, transformer kiosks, sub-station equipment and other fixed apparatus including plant foundations | |||
| (i) Transformers including foundations having a rating of 100 Kilovolt amperes and over | |||
| (ii) Others | |||
| 6. Switchgear including cable connections | |||
| 7. Towers, poles, fixtures, overhead conductors and devices | |||
| (i) Lines on steel or reinforced concrete supports operating at nominal voltages higher than 13.2 kilovolts | |||
| (ii) Other lines on steel or reinforced concrete supports | |||
| (iii) Lines on wood supports | |||
| 8. (i) Underground cables and devices including joint boxes and disconnection boxes | |||
| (ii) Cable duct system | |||
| 9. Service Lines | |||
| 10. Metering Equipment | |||
| 11. Contributions to Provident Fund or Staff Pension. | |||
| (b) Depreciation on Distribution Plant and equipment (from Statement V) | |||
| TOTAL DISTRIBUTION (H.V) EXPENSES | |||
| G.DISTRIBUTION MEDIUM AND LOW VOLTAGE: | |||
| (a) Operation and Maintenance: | |||
| 1.Proportion of salaries, allowances, gratuities, etc. of engineers, superintendents, officers, supervisory and other staff | |||
| 2. Wage and Gratuities to labour | |||
| 3. Buildings and structures including civil engineering works containing transmission plant and equipment | |||
| 4.Sub-station transformers, transformer kiosks, sub-station equipment and other fixed apparatus including plant foundations | |||
| (i) Transformers including foundations having rating of 100 kilovolt amperes and over | |||
| (ii) Others | |||
| 5. Switchgear including cable connections | |||
| 6. Towers, poles, fixtures, overhead conductors and devices | |||
| (i) Lines on steel or reinforced concrete supports | |||
| (ii) Lines and wood supports | |||
| 7. (i) Underground cables and devices including joint boxes and disconnecting boxes | |||
| (ii) Cable duct system | |||
| 8. Service lines | |||
| 9. Metering equipment | |||
| 10.Contributions to Provident Fund or staff person | |||
| (b) Depreciation on Distribution Plant and equipment (from Statement V) | |||
| TOTAL DISTRIBUTION (M.&L.V.) EXPENSES | |||
| H.PUBLIC LIGHTING: | |||
| (a) Operation and maintenance | |||
| 1. Operation and maintenance | |||
| 2. Renewal of lamps | |||
| (b) Depreciation P.L. System and Equipment (from Statement V) | |||
| TOTAL PUBLIC LIGHTING EXPENSES | |||
| I.CONSUMERS' SERVICING, METER READING, BILLING, COLLECTING, ACCOUNTING, SALES PROMOTING, ETC. | |||
| 1.Proportion of salaries, allowances, gratuities, etc. of engineers, secretary, accountants, other officers etc. | |||
| 2. Meter reading and inspection | |||
| 3. Billing, collecting and accounting | |||
| 4. Exhibition, demonstrations and advertisements | |||
| 5. Merchandising, servicing and contract work | |||
| 6. Miscellaneous expenses | |||
| 7. Contributions to Provident Fund or Staff Pension | |||
| 8.Depreciation on general assets and equipment, which are not allocated to other sub-heads (from Statement V) | |||
| TOTAL CONSUMERS' SERVICING, METER READING, ETC. EXPENSES K. GENERAL ESTABLISHMENT CHARGES: | |||
| 1. Proportion of salaries, allowances, gratuities, etc. of general officers, executive, etc. | |||
| 2. Salaries, wages, gratuities, etc. of general office staff | |||
| 3.Contribution to local authority administration for supervision (applicable to local authority licensee only) | |||
| 4. Travelling and other expenses of officers and staff | |||
| 5. Rents and Way leaves | |||
| 6. Rates and Taxes | |||
| 7. General Office expenses and showroom maintenance and supplies | |||
| 8.Repairs to office buildings, staff quarters, furniture and fixtures, office equipment etc., and maintenance | |||
| 9.Depreciation on office and general buildings, furniture, etc. not allocated to other sub-heads (from Statement V) | |||
| 10. Audit Services: | |||
| (a) Auditor of company | |||
| (b) Auditor appointed under the provisions of the Act | |||
| 11. Legal services | |||
| 12. Insurance expenses. | |||
| 13. Contributions to Provident Fund, staff pension and apprentice and other training schemes | |||
| 14. Bonus paid to the employees of the undertaking. | |||
| TOTAL GENERAL ESTABLISHMENT CHARGES | |||
| L.OTHER CHARGES: | |||
| 1. Interest paid and accrued on: | |||
| (a) Loans advanced by the State Electricity Board | |||
| (b) Depreciation fund | |||
| (c) Consumer's Security deposit | |||
| 2. Bad debts written off | |||
| 3. Other items (to be specified) TOTAL OTHER CHARGES | |||
| M.MANAGEMENT EXPENSES | |||
| 1. Director's fees and expenses and debenture Trustees' fees; if any | |||
| 2. Other Expenses | |||
| TOTAL MANAGEMENT EXPENSES | |||
| TOTAL OPERATING EXPENSES TRANSFERRED TO STATEMENT-III |
| Description of assets in Groups as per statement II | Balance of accrued depreciation brought forward from last account | Balance of arrears of depreciation brought forward from last account | Additions during the year | With drawals during the year, vide Col.3, Statement II-A | Balance of accrued depreciation carried over to next account | Balance of arrears of depreciation carried over to next account | Remarks | |||
| Interest @ 4% per annum on the balance at the beginning of the year under para.VI(I) of the Sixth Schedule to the Electricity (Supply) Act, 1948 | Depreciation provided for the year | Arrears of depreciation written off during the year | Total | |||||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 |
| A. Hydraulic Power Plant: | ||||||||||
| B. Steam Power-Plant: | ||||||||||
| C. Internal Combustion Plant: | ||||||||||
| D. Transmission Plants High or Extra-High Voltage: | ||||||||||
| E. Distribution Plant-High Voltage: | ||||||||||
| F. Distriibution Plant Medium and Low Voltage: | ||||||||||
| G. Public Lighting: | ||||||||||
| H. General Equipment: | ||||||||||
| Total |
2. A sum of Rs...........................................................from the accruals in the depreciation account has been invested in securities in persuance of the provisions of paragraphs XVIII (i) (d) of the Sixth Schedule to the E (S) Act, 1948.
NO. VI - STATEMENT OF CONTINGENCIES RESERVE FOR THE YEAR ENDED 31ST MARCH, 20............| Particulars | Balance at the beginning of the year | Additions during the year | Withdrawlsduring the year | Balance at he end of the year | Remarks | ||||
| Appropriations during the year | Additions under paragraph IX of the sixth schedule to the Electricity (Supply) Act, 1948, videCol.6 of statement II-A | Total | Amount written off under sub-para (2) of para VII of the Sixth Schedule to the Electricity (Supply) Act, 1948 videCol.7 of Statement II-A | Expenses and/or compensation under para V, sixth schedule of the E(S) Act, 1948 | Total | ||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 |
| Balance of the beginning of the year | Development rebate for the year permissible under the Indian Income-tax Act, 1961 (As per the details attached) | Development reserve permissible for the year under the para. V-A(1) of the Sixth Schedule to the Electricity (Supply) Act, 1948 being the amount of relief on Income-tax and Super Tax on the amount of development rebate | Actual appropriation made under the proviso to para. V-A(1) of the Sixth Schedule to the Electricity (Supply) Act, 1948 | Unabsorbed development reserve to be appropriated in future years under paragraph VI-A(2) of the Sixth Schedule to the Electricity (Supply) Act, 1948 | Remarks | |||||
| Balance at the beginning of the year | Current year's balanceCol.(3-4) | Total | Instalmentappropriated during the year | Balance awaited adjustmentCol.[(7-8)] | Balance at the end of the yearCol.(1+4+8) | |||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 |
| Particulars | Balance at the beginning of the year | Appropriated during the year | Withdrawn during the year(purpose to be indicated in the remarks column) | Balance at the end of the year | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 |
| Particulars | Balance at the beginning of the year | Distributed to consumers during the year under paragraph II(I) of the Sixth Schedule to the Electricity(Supply) Act, 1948 | Appropriated during the year | Balance at the end of the year | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 |
| Particulars giving reference to the sanction of the State Government permitting the appropriation | Balance at the beginning of the year | Additions by way of appropriation during the year | Transfer by way of re-appropriation during the year (details to be given in the remarks column) | Balance at the end of the year | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 |
| Corresponding figures of the previous year | Particulars | Amount | Corresponding figures of previous year | Particulars | Amount |
| 1 | 2 | 3 | 4 | 5 | 6 |
| 1. To Balance of loss brought forward from last account. | 1. By Balance of profit brought forward from last account. | ||||
| 2. To net operating deficit, as per Statement III. | 2. By net operating surplus as per Statement-III. | ||||
| 3. To appropriations (applicable to local Authority Licensee only):- | 3. By interest on securities investments. | ||||
| (a) Interest on loan capital. | |||||
| (b) Instalment of redemption of loan capital, as per (Col. 8of St. I-A(1). | |||||
| (c) General Rates. | |||||
| 4. (a) Provision for taxes on Income and profit for the year____________ Rs______________ | 4. By other receipts (non-operating) e.g.rents-Less outgoing not otherwise provided for transfer fee etc., (to be specified.) | ||||
| (b) Additional short provision in respect of year 20_________________ Rs._______________ | |||||
| 5. To instalments of write-down in respect of intangible assets. | 5. Adjustment in respect of excess provision of income-tax. | ||||
| 6. To instalment of contribution towards arrears of Depreciation as per Statement V-Column 6. | 6. By Balance of loss carried over. | ||||
| 7. To contribution towards Contingencies Reserve as per Statement VI-Column 3. | |||||
| 8. To appropriation towards development Reserve as per Statement VII-Column 4 or 8 or 4+8. | |||||
| 9. To appropriation to Tariffs and Dividends Controls Reserve, as per Statement VIII-Column 3. | |||||
| 10. To appropriation to Consumers'Rebate Reserve, as per Statement IX column 4. | |||||
| 11. To other special appropriation permitted by the State Government, as per Statement X- Column 3. | |||||
| 12. To appropriation towards interest paid and accrued and dividends paid and payable:- | |||||
| (a) Interest on debentures. | |||||
| (b)Interest on loans borrowed from an Organisation or Institution approved by the State Government. | |||||
| (c) Interest on other secured loans. | |||||
| (d) Interest on unsecured loans, advances, deposits, bank over-drafts, etc | |||||
| (e) Dividends on preference share capital. | |||||
| (f) Dividends on ordinary share capital. To balance of profit carried over. |
| Corresponding figures of the previous year | Particulars | Amount | Corresponding figures of the previous year | Particulars | Amount |
| 1 | 2 | 3 | 4 | 5 | 6 |
| 1. Capital raised and appropriated vide Statement-I or I-A. | 1. Capital amount expended on works in use-Statement-II. | ||||
| Reserve and Surplus. | Less-Accumulated provisions for depreciation-Statement V | ||||
| Net Block. | |||||
| 2. Non-statutory Reserve. | 2. Balance of written down cost of obsolete, inadequate etc. assets-Statement IIA. | ||||
| Current Assets. | |||||
| 3. Contingencies Reserve Fund, as per Statement No. VI. | 3. Capital Works in progress. | ||||
| 4. Development Reserve as per Statement VII. | 4. Stores and materials in hand- | ||||
| (a) Fuel-Coal and/or etc. at cost. | |||||
| (b) General stores at or below cost. | |||||
| 5. Tariffs & Dividends Control Reserve, as per Statement VIII. | 5. Debtors for amounts paid in advance on account of contracts. | ||||
| 6. Consumers' Rebate Reserve as per Statement IX. | 6. Sundry debtors for electricity supplied. | ||||
| 7. Special appropriations (as permitted by the State Government) reserve as per Statement X. | 7. Other debtors (as per the Schedule attached). | ||||
| 8. Balance of Net Revenue and Appropriations Account as per Statement XI. | 8. Accounts receivable (to be specified). | ||||
| Current Liabilities and Provisions. | |||||
| 9. Balances due on construction of Plant, Machinery, etc. | 9. Investments in statutory securities of cost. | ||||
| (a) Contingencies Reserve Fund Investment. (Market value on closing date). | |||||
| (b) Depreciation Reserve Fund Investment. (Market value on closing date). | |||||
| (c) Other investments. (Market value on closing date). | |||||
| 10. Creditors of open accounts (as per schedule attached). | 10. Special investments. | ||||
| (a)In respect of taxation. | |||||
| (b) Others (to be specified). | |||||
| 11. Consumers' Security deposits: | 11. Balance at Bank: | ||||
| (i) In Cash Rs................................... | (a)Deposit account. | ||||
| (ii) In Securities Rs............................ | (b) Current account and at call. | ||||
| 12. Accounts payable (to be specified). | 12. Cash in hand Debits Balances. | ||||
| 13. Temporary accommodations, Bank overdrafts and other finances. | 13. Net Revenue and Appropriations Account balance at debit thereof Statement XI. | ||||
| 14. Other current and accrued liabilities (to be specified). | 14. Deferred payments. |
1. General-
2. Application and agreement for supply - (a) Application and agreement for supply of electrical energy shall be made in the form attached hereto (Appendix `A:) obtainable free of cost at the local office of the licensee. The application shall be signed by the owner or occupier of the premises for which supply is required. Any assistance and information required for filling up the form will be given to the applicant at the local office of licensee.
3. Notice before connection- The intending consumer must give at least one month's notice before the supply is required.
4. Notice for fixing the position of service, meter, etc.- Upon receipt of the requisition for supply seven clear days' notice shall be sent by the licensee, to the applicant for supply or to the contractor action on his behalf, for his representative to meet the engineer of the licensee for the purpose of inspecting the premises and fixing the point of entry of supply mains and the position of the mains, cut-outs or circuit breakers and meters. The licensee will, in no case, fix meters and main cut-out, nor allow the same to remain in any position which entails entry of his employees into purdah or religious quarters.
5. Quotations, etc., for laying-Service lines - (a) The position for the service having been agreed upon as provided for in condition No. 4 above, the licensee shall thereafter submit to the applicant a quotation of the estimate of the cost of carrying out the work. The quotation having been accepted, the applicant shall be required to deposit the amount of the estimate with the licensee before the service is laid. The deposit having been duly paid, orders shall be issued for the work to be put in hand and the amount so deposited shall be subsequently adjusted, if necessary, or compilation of the figures of the actual cost of the service line. Other conditions being equal, service lines shall as far as possible be laid in the order of the dates or receipt of the deposit money.
Note - The service line, notwithstanding that a portion of the cost has been paid for by the consumer, shall remain the property of the licensee by whom it is to be maintained.6. Service Lines- The licensee shall lay free of charge 30 metres of service line from his nearest distribution main outside the limits of the property in respect of which the requisition is made. Any length in excess of 30 metres, as defined above and the whole of the service line within the limits of the property in respect of which application is made shall be paid for by the applicant. The cost mentioned above however, shall be exclusive of the proportionate cost of the first pole and fittings beyond 30 mts. aforesaid. The proportionate cost of such poles and fitting shall be in the same ratio as 30 metres is to the length of the line beyond 30 metres from the point of tap-off of the service and the second support of the service line.
The main cut-outs or fuses shall be inserted and sealed by the licensee free of cost to the consumer.7. Consumer not to interfere with the supply mains or apparatus- The meter boards, main cut-outs, etc. must on no account be handled or removed by any one who is not in the employ of the licensee. The seals which are fixed on the meters and the licensee's apparatus must on no account be broken.
8. Writing on consumer's premises- For the protection of the consumer and the public generally, it is necessary that the wiring on the consumer's premises should conferm to the I.E. Rules and the Rules of the Fire Insurance Company in term of which the building is insured and be carried out by a licensed electrical contractor. The material used for wiring shall comply with the standards laid down in that behalf by the Indian Standards Institution or equivalent. As soon as the consumer's installation is completed in all respects and tested by the consumer's contractor, the consumer should submit to the licensee the wiring contractor's completion and test report. A form for this purpose shall be supplied by the licensee. It is important that the conditions named herein are fully complied with as otherwise there will be delay in obtaining the supply.
As required by rule 45 of the Indian Electricity Rules, 1956, no electrical installation work (including additions, alterations, repairs and adjustments to existing installations), except such replacement of lamps, fans, fuses, switches, low voltage domestic appliances and fittings as in no way alter the capacity and the character of the installation, shall be carried out upon the premises on behalf of any consumer or owner for the purposes of supply of energy to such consumer or owner, except by an electrical contractor licensed by the in this behalf and under the direct supervision of a person holding a certificate of competency issued or recognised by the ... Any person committing a breach of rule 45 shall render himself liable to punishment under rule 139 of the said rules.9. Apparatus on consumer's premises - (a) All transformers, switch gear and other electrical equipment belonging to the consumer and connected to the mains of the licensee shall be maintained to the reasonable satisfaction of the licensee.
10. Procedure for testing installation by licensee and fee- (a) Upon receipt of the test report the licensee shall notify to the applicant the time and the day when the licensee's representative proposes to inspect and test the installation. It will then be the duty of the applicant to arrange that representative of the wiring contractor employed by him is present at the inspection to give the licensee's representative any information that may be required by him concerning the installation.
11. Extensions and alterations- Should the consumer, at any time after the supply of energy has been commenced increase the number or size of lights, fans or motors, etc. on his premises or in any way alter the position of his writing therein, notice thereof must be sent in writing to the licensee whose representative will call and inspect the alteration and, if necessary, change the meters and fuses and alter the service line. Failure to give such notice may derange the supply system and render the supply liable to be summarily discontinued. During such time as alterations, additions or repairs are being executed, the supply to the circuit which is being altered, added to or repaired must be entirely disconnected and it shall remain disconnected until the alterations, additions or repairs have been tested and passed by the licensee.
12. Failure of supply - (a) Should at any time the licensee's service fuse or fuses fail, notice thereof should be sent to the licensee's local office or if there are sub-stations, to the nearest sub-station. Only authorised employees bearing the badge of the licensee are permitted to replace these fuses in the licensee's cut-outs. Consumers are not allowed to replace these fuses and they will render themselves liable to a heavy penalty if the licensee's seals placed to protect his apparatus are broken. The licensee does not allow his employees to carry out any repair except replacement of fuses in the consumer's installation.
13. Access to premises and apparatus- The licensee's servant possessing a written authority signed by the engineer or manager or the licensee are entitled at all reasonable time and on informing the occupier to enter the premises to which the energy is supplied for the purpose of inspecting meters and for other purposes connected with the apparatus belonging to the licensee.
14. Security Deposit- The licensee may require any consumer to deposit security for the payment of his monthly bills for energy supplied and for the value of the meter and other apparatus installed in his premises. No interest will be allowed in deposits upto Rs. 25. Interest at the rate of............. per cent per annum will be paid by the licensee oil deposits exceeding Rs. 25.
The licensee shall be at liberty at any time to apply any security deposited towards payment or satisfaction of any money which shall become due or owing by the consumer. The licensee shall also be at liberty to demand enhanced security deposit from consumers at any time during the life of the contract. The balance of the security deposit will be returned to the consumer on the termination of the contract.The consumer may at any time, with the previous consent of the licensee transfer the contract and its liabilities to any other person approved by the licensee.15. Method of charging for current- (a) The prince and method of charging for current supplied shall be such as may be fixed by the licensee from time to time subject to the provisions of the Electricity (Supply) Act, 1948.
16. Payment of bills-
17. Notice of removal - (a) Consumers about to vacate or sublet their premises should give to the licensee a seven clear days' notice in writing, together with an opportunity for disconnecting the premises, otherwise the licensee cannot guarantee that the meter readings will be taken on the required date. Failing such notice, the consumer will be held responsible for energy consumed on the premises in respect of which the licensee holds agreement for the supply of energy until the expiration of seven days from the day on which the notice of removal in writing has been received at his office.
18. Accuracy of meters- Should the consumer dispute the accuracy of any meter which is not his own property, he may, upon giving notice and paying the prescribed fee, have the meter tested by the licensee or the Electrical Inspector, in accordance with section 26 of the Act. In the event of the meter being tested by the licensee and found to be beyond the limits of accuracy as prescribed in the Indian Electricity Rules, in force from time to time, the testing fee shall be returned and the amount of the bill adjusted in accordance with the result of the test taken with respect to the meter readings of the three months prior to the month in which the dispute has arisen, due regard being paid to conditions of occupancy during the months. In the event of the test being undertaken by the Electrical Inspector for.....and the meter being found to be incorrect, the period during which the meter shall be deemed to have been incorrect, and the amount of energy supplied to the consumer during this period shall be decided by the Electrical Inspector for................where................ decision shall be final. Rent for the meter for the period it is found inaccurate will not be charged by the licensee.
The licensee may remove the meter for the purpose of testing it in his laboratory.19. Discontinuance of Supply- (a) If any consumer adopts any electrical appliance which is likely to affect injuriously the supply to other consumers or uses the energy supplied or deals with it in any manner so as to unduly or improperly to interfere with the efficient supply of energy to any other person by the licensee or fails to keep in proper order any meter belonging to him by which the supply is registered, the licensee may discontinue the supply so long as such an appliance is so adopted or the energy is so used or dealt with or the meter is not kept in proper order, and as the case may be.
20. System of supply- Supply of energy shall be given by the licensee on the following systems, namely: -
21. Classification of installations- A.C. System-
22. General Wiring Conditions- (a) Mains- The consumer's mains shall in all cases be brought back to the licensee's point of supply and sufficient cable shall be provided for connecting up with the licensee's apparatus.
| Nature of supply | Size of installation | Limit of maximum current demanded |
| Single phase | Uptoand including 1 BHP | Six times full load current. |
| Three Phase | Above 1 BHP and upto and including 10 BHP | Three times full load current. |
| Above 10 BHP and upto and including 15 BHP | Twice full load current. | |
| Above 15 BHP | One and a half time full load current. |