Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Andhra Pradesh - Subsection Section 5(b) in Andhra Pradesh Electricity Regulatory Commission (Transmission Standards of Performance) Regulation, 2007 (b)Safety Standards:(i)State Transmission Utility/ Transmission Licensee shall observe the general safety requirements as laid down in IE Rules, 1956, for construction, installation, protection, operation and maintenance of electric supply lines and apparatus.(ii)Relevant rules under IE Rules, 1956 pertaining to safety standards and practices shall be followed.(iii)State Transmission Utility/ Transmission Licensee shall develop its own Operation and Maintenance Manual (including Safety Regulations) taking into consideration the safety requirements for the construction, operation and maintenance of electrical plants and electric lines as many be specified by the Central Electricity Authority under Clause © of Section 73 read with Section 53 of the Act.
