Section 3(6) in The Indian Electricity Rules, 1956
(6)[ In every registered factory where more than 250 KW of electrical load is connected, there shall be a person authorised by the management of the factory for ensuring the observance of the safety provisions laid under the Act and the rules made thereunder, who shall periodically inspect such installation, get them tested and keep a record thereof and such records shall be made available to the Inspector or any officer of a specified rank and class appointed to assist the Inspector, if and when required.] [ Inserted by G.S.R. 358, dated 30.4.1987 (w.e.f. 9.5.1987).]
