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[Cites 0, Cited by 0] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(3) in The Indian Electricity Rules, 1956

(3)The owner of any high or extra-high voltage installation who makes any additions or alterations to his installation shall not connect to the supply his apparatus or electric supply lines, comprising the said alterations or additions unless and until such alterations or additions have been approved in writing by the Inspector.