Section 63(2) in The Indian Electricity Rules, 1956
(2)The owner of any high or extra-high voltage installation shall, before making application to the Inspector for approval of his installation or additions thereto, test every high or extra-high voltage circuit or additions thereto, other than an overhead line, and satisfy himself that they withstand the application of the testing voltage set out in sub-rule (1) of rule 65 and shall duly record the results of such tests and forward them to the Inspector:Provided that an Inspector may direct such owner to carry out such tests as he deems necessary or, if he thinks fit, accept the manufacturer's certified tests in respect of any particular apparatus in place of the tests required by this sub-rule.
