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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(H) in Orissa Electricity (Levy of Fees for Testing and inspection and Generally for the Services of Electrical Inspector(s)) Orders, 2001

(H)General
(i)The equipments and transformer oil and all installations shall be tested annually
(ii)Charges for testing disputed meters shall be double the rate of normal testing charges.
(iii)Testing charges of insulating oil/other charges may be revised by Chief Electrical Inspector (O) depending on the rise in cost of chemicals.
(iv)The liters of oil samples are required for carrying out all the tests at Serial(1) to (8) under item-E and for the tests at serial (9), additional 2 liters of oil is required as per I.S. 9434/79
(v)Sampling of oil is to be done as per ISS-6855/1973 and the sample sent to the laboratory preferable in glass container duly stopped and sealed. The container is to be labled/tagged with proper identification mark including name and address of the sender.
(vi)Rates of testing per equipment not covered in the above items will be fixed by the Chief Electrical Inspector.