Section 2(1) in Fees Payable For The Services Of Electrical Inspectors Or Any Officer Appointed To Assist The Electrical Inspectors
(1)Fees for initial or periodical inspection and testing made under the provisions of the Indian Electricity Act, 1910 (9 of 1910) and the rules made thereunder, shall be levied at the rates specified in Scales `A' to `D' of this Schedule and collected from the owner:Provided that in the case of a second or subsequent inspection, and testing within a period of twelve months from the date of first inspection, examination or test-(a)One half of the fees specified in the said Scales `A' to `D' shall be levied if, in the opinion of the Electrical Inspector or any officer appointed to assist the Electrical Inspector the second or subsequent inspection and testing is necessitated by the neglect or failure of the owner to carry out within a stipulated time, any written instructions of the said Inspector or officer or by a breach of any of the provisions of the said Act or the rules made thereunder, and(b)no fees shall be levied if the second or subsequent inspection or test is not so necessitated.
