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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Indian Electricity Rules, 1956

(2)The Central Government or the State Government, as the case may be, may levy such fees for testing and inspection and generally for the services of Inspectors, or any officers appointed to assist the Inspector as it may from time to time by general or special order, direct; and may, if it thinks fit, remit any fee or any portion thereof.