.-(1) Before approval is accorded by the Inspector under rule 63, the manufacturer's test certificates shall, if required, be produced for all the routine tests as required under the relevant Indian Standard.(2)No new HV or EHV apparatus, cable or supply line shall be commissioned unless such apparatus, cable or supply line are subjected to site tests as per relevant Code of Practice of the [Bureau of Indian Standards].(3)[ No HV or EHV apparatus, cable, or supply line which has been kept disconnected, for a period of 6 months or more, from the system for alterations or repair shall be connected to the system until such apparatus, cable or supply line are subjected to the relevant tests as per Code of Practice of the [Bureau of Indian Standards] [ Inserted by G.S.R. 468, dated 16.11.2000 (w.e.f. 25.11.2000). ].(4)[ Notwithstanding the provisions of sub-rules (1) to (3) (both inclusive) the Inspector may require certain additional tests to be carried out before charging the installations or subsequently.(5)All apparatus, cables and supply lines shall be maintained in healthy conditions and tests shall be carried out periodically as per the relevant codes of practice of the Bureau of Indian Standards.(6)Records of all tests trippings, maintenance works and repairs of all equipments, cables and supply lines shall be duly kept in such a way that these records can be compared with earlier ones.(7)It shall be the responsibility of the owner of all HV and EHV installations to maintain and operate the installations in a condition free from danger and as recommended by the manufacturer and/or by the relevant codes of practice of the [Bureau of Indian Standards] [ Inserted by G.S.R. 468, dated 16.11.2000 (w.e.f. 25.11.2000). ] [and/or by the Inspector.] [ Inserted by G.S.R. 468, dated 16.11.2000 (w.e.f. 25.11.2000). ](8)[ Failures of transformers and reactors of 20 MVA and higher capacity shall be reported by the consumers and the suppliers of electricity within 48 hours of the occurrence of the failure, to the Electrical Inspector and Central Electricity Board. The reasons for failure and measures to be taken to avoid recurrence of failure shall be sent to the Electrical Inspector and Central Electricity Board within one month of the occurrence in the format given in Annexure XV.] [ Inserted by G.S.R. 468, dated 16.11.2000 (w.e.f. 25.11.2000). ]
