.-(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.(2)Where energy is being supplied, transformed, converted or used the [consumer, supplier or the owner][of the concerned installation shall be responsible for the continuous observance of the provisions of sub-rule (1) in respect of his installations.(3)Every consumer shall use all reasonable means to ensure that where energy is supplied by a supplier no person other than the supplier shall interfere with the service lines and apparatus placed by the supplier on the premises of the consumer.] [Substituted by G.S.R. 117, dated 21.1.1986 (w.e.f. 8.2.1986). ][50-A. Additional provisions for supply and use of energy in multi-storeyed buildings (more than 15 metres in height).-(1) Before making an application for commencement of supply or recommencement of supply after an installation has been disconnected for a period of six months or more the owner/occupier of a multi-storeyed building shall give not less than 30 days' notice in writing to the Inspector together with particulars. The supply of energy shall not be commenced or recommenced within this period, without the approval or otherwise in writing of the Inspector.(2)The supplier/owner of the installation shall provide at the point of commencement of supply a suitable isolation device with cut out or breaker to operate on all phases except neutral in the 3-phase 4-wire circuit and fixed in a conspicuous position at not more than 2.75 metres above the ground so as to completely isolate the supply to the building in case of emergency.(3)The owner/occupier of a multi-storeyed building shall ensure that electrical installations/works inside the building are carried out and maintained in such a manner as to prevent danger due to shock and fire hazards, and the installation is carried out in accordance with the relevant codes of practices.(4)No other service pipes shall be taken along the ducts provided for laying power cables. All ducts provided for power cables and other services shall be provided with fire-barrier at each floor crossing.]
