52. Appeal to Inspector in regard to defects .-(1) If any applicant for a supply or a consumer is dissatisfied with the action of the supplier in declining to commence, to continue or to re-commence the supply of energy to his premises on the grounds that the installation is defective or is likely to constitute danger, he may appeal to the Inspector to test the installation and the supplier shall not, if the Inspector, or under his orders, any other officer appointed to assist the Inspector, is satisfied that the installation is free from the defect or danger complained of, be entitled to refuse supply to the consumer on the grounds aforesaid, and shall, within twenty-four hours after the receipt of such intimation from the Inspector, commence, continue or re-commence the supply of energy.
(2)Any test for which application has been made under the provision of sub-rule (1) shall be carried out within seven days after the receipt of such application.(3)This rule shall be endorsed on every notice given under the provisions of rules 47, 48 and 49.
