Section 78(2) in The Indian Electricity Rules, 1956
(2)[ In any case of a crossing referred to in sub-rule (1), whoever lays his line later in time, shall provide the clearance between his own line and the line which will be crossed in accordance with the provisions of said sub-rule:Provided that if the later entrant is the owner of the lower line and is not able to provide adequate clearance, he should bear the cost for modification of the upper line so as to comply with this rule.] [ Inserted by G.S.R. 528, dated 11.7.1986 (w.e.f. 19.7.1986).]
