Section 33(3) in The Indian Electricity Rules, 1956
(3)[ The supplier may recover from the consumer the cost of installation on the basis of schedule of charges notified in advance, and where such schedule of charges is not notified, the procedure prescribed in sub-rule (5) of rule 82 will apply.] [ Substituted by G.S.R. 1074, dated 5.11.1985 (w.e.f. 16.11.1985).]
