Section 5(4) in The Indian Electricity Rules, 1956
(4)An Inspector, or any officer appointed to assist an Inspector and authorised under sub-rule (2) of rule 4-A, may serve an order in the form set out in Annexure IX, upon any supplier, consumer, owner or occupier, calling upon him to comply with any specified rule and the person so served shall thereupon comply with the order within the period named therein, and shall report in writing to the Inspector [or the officer serving the order, as the case may be, when the order is complied with] [ Inserted by G.S.R. 523, dated 28.3.1966 (w.e.f. 5.4.1966).]:Provided that, if within the period specified in the aforesaid order an appeal is filed against the order, the appellate authority may suspend its operation pending the decision of the appeal.
