(2)The provisions contained in sub-section (1) shall not apply–(a)in relation to an electric line which has a nominal voltage not exceeding 11 kilovolts and is used or intended to be used for supplying to a single consumer;(b)in relation to so much of an electric line as is or will be within premises in the occupation or control of the person responsible for its installation; or(c)in such other cases, as may be prescribed.
