Section 37(2)(j) in The Indian Electricity Act, 1910
(j)authorise any [Electrical Inspector] [Substituted by Act 32 of 1959, Section 2, for " Electric Inspector" . ] or other officer of a specified rank and class to enter, inspect and examine any place, carriage or vessel in which he has reason to believe any appliance or apparatus used in the generation, transmission, supply or use of energy to be, and to carry out tests therein, and to prescribe the facilities to be given to such Inspectors or officers for the purposes of such examinations and tests; [* *] [ The word " and" omitted by Act 1 of 1922, Section 18.]