Section 2 in Fees Payable For The Services Of Electrical Inspectors Or Any Officer Appointed To Assist The Electrical Inspectors
2. Levy of fees.
(1)Fees for initial or periodical inspection and testing made under the provisions of the Indian Electricity Act, 1910 (9 of 1910) and the rules made thereunder, shall be levied at the rates specified in Scales `A' to `D' of this Schedule and collected from the owner:Provided that in the case of a second or subsequent inspection, and testing within a period of twelve months from the date of first inspection, examination or test-(a)One half of the fees specified in the said Scales `A' to `D' shall be levied if, in the opinion of the Electrical Inspector or any officer appointed to assist the Electrical Inspector the second or subsequent inspection and testing is necessitated by the neglect or failure of the owner to carry out within a stipulated time, any written instructions of the said Inspector or officer or by a breach of any of the provisions of the said Act or the rules made thereunder, and(b)no fees shall be levied if the second or subsequent inspection or test is not so necessitated.(2)Fees for initial or periodical inspection, examination or testing or cinematograph apparatus and other public places of entertainment and for addition or alteration made therein, shall be levied at the rates specified in Scale `E' of this Schedule and collected from the owner.(3)Fees for initial or periodical inspection, examination or testing of installations in factories shall be levied at the rates specified in Scale `F' of this Schedule and collected from the owner.(4)Fees for initial inspection, examination or testing of aerial lines and cable made under the provisions of the Indian Electricity Act, 1910 (9 of 1910) and the rules made thereunder shall be levied at the rates specified in Scales `g'TO `I' of this Schedule and collected from the owner:Provided that, if in the opinion of the Electrical Inspector or any officer appointed to assist the Electrical Inspector a second or subsequent inspection and testing of the installation is necessitated by the neglect or failure of the owner. The telephone authority or the owner, as the case may be, to carry out within stipulated time, any written instructions of the said Inspector or any officer appointed to assist the Electrical Inspector or by a breach of any of the provisions of the Indian Electricity Act, 1910 or the rules made thereunder the fee for such second or subsequent inspection and testing shall be one-half of the fee specified in Scales `G' to `I' of this Schedule.(5)Fee for the services of any Electrical Inspector or any officer appointed to assist the Electrical Inspector requisitioned by consumer or by a member of the public for purpose other than those specified in CIs. (1) to (4) shall be levied at the rates specified in Scales `J' to '0' of this Schedule and collected from the owner.(6)Fee in case of disputes referred to the Electrical Inspector shall be levied and collected from the persons mentioned in Scale `P' of this Schedule.(7)Fees of the services of the Electrical Inspector or any officer appointed to assist the Electrical Inspector not specifically provided for in the said Scales 'A to `P' shall be levied and collected as provided in Scale 'Q' of this Schedule.
