53. Cost of inspection and test of consumer's installation .-(1) The cost of the first inspection and test of consumer's installation carried out in pursuance of the provisions of rule 47 shall be borne by the supplier and the cost of every subsequent inspection and test shall be borne by the consumer, unless in the appeal under rule 52, the Inspector directs otherwise.
(2)The cost of any inspection and test made by the Inspector or any officer appointed to assist the Inspector, at the request of the consumer or other interested party, shall be borne by the consumer or other interested party, unless the Inspector directs otherwise.(3)The cost of each and every such inspection and test by whomsoever borne shall be calculated in accordance with the scale specified by the Central or the State Government, as the case may be, in this behalf.
