(1)Before granting permission for the construction or reconstruction of or the addition or alteration to a building the Executive Officer shall take into consideration the proximity of electric supply lines, if any to the building and shall withhold permission for such construction, reconstruction, addition or alteration, unless suitable arrangements are made by the applicant to meet the requirement of the rules made under the Indian Electricity Act, 1910.(2)Permission to the construction or reconstruction or of addition or alteration to a building shall be withheld in cases the clearance between the building and electric lines is less than-(a)6 feet horizontally in all cases;(b)10 feet vertically from a portion of the building not accessible to person; and(c)15 feet vertically from a portion of the building accessible persons.
