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State of Punjab - Section

Section 48 in Punjab Urban Planning and Development Authority Building Rules, 2013

48. Electrical installation.

(1)The electrical installation in the building shall be carried out in conformity with the requirements of the Indian Electricity Act, 1910 and the Indian Electricity Rules, 1956.
(2)The work of electric installations shall be carried out under the supervision of a person holding a Certificate of Competency issued by the Chief Electrical Inspector, Punjab.