45. Precautions to be adopted by consumers, [owners, occupiers,] electrical contractors, electrical workmen and suppliers
.-(1) No electrical installation work, including additions, alterations, repairs and adjustments to existing installations, except such replacement of lamps, fans, fuses, switches, low voltage domestic appliances and fittings as in no way alters its capacity or character, shall be carried out upon the premises of or on behalf of any [consumer, supplier, owner or occupier] [ Substituted by G.S.R. 45, dated 1.1.1993 (w.e.f. 23.1.1993).] for the purpose of supply to such [consumer, supplier, owner or occupier] [ Substituted by G.S.R. 45, dated 1.1.1993 (w.e.f. 23.1.1993).] except by an electrical contractor licensed in this behalf by the State Government and under the direct supervision of a person holding a certificate of [competency and by a person holding a permit issued] [ Substituted by G.S.R. 886, dated 15.6.1979 (w.e.f. 30.6.1979).] or recognised by the State Government:Provided that in the case of works executed for or on behalf of the Central Government and in the case of installations in mines, oil fields and railways, the Central Government and in other cases the State Government may, by notification in the Official Gazette, exempt, on such conditions as it may impose, any such work described therein either generally or in the case of any specified class of [consumers, suppliers, owners or occupiers] [ Substituted by G.S.R. 45, dated 1.1.1993 (w.e.f. 23.1.1993).] from so much of this sub-rule as requires such work to be carried out by an electrical contractor licensed by the State Government in this behalf.[[(2) No electrical installation work which has been carried out in contravention of sub-rule (1) shall either be energised or connected to the works of any supplier.] [Substituted by G.S.R. 529, dated 11.7.1986 (w.e.f. 19.7.1986). ][* * *] [ Sub-Rule (3) omitted by G.S.R. 844, dated 31.7.1985 (w.e.f. 7.9.1985).]
