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[Cites 0, Cited by 0] [Section 58(4)] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(4)(d) in The Indian Electricity Act, 1910

(d)If the owner or occupier makes any alterations of, or additions to any electric wires, fittings, works or apparatus within such property as aforesaid, and does not notify the same to the licensee before the s e are connected to the source of supply, with a view to their being examined and tested, [but the licensee shall re-connect the supply with all reasonable speed on the cessation of the act or default or both, as the case may be, which entitled him to discontinue it] [Added by Act 1 of 1922, Section 23]: