Section 13 in The U.P. Electricity Supply (Consumers) Regulations, 1984
13. Testing of installation prior to connection.
- (i) The consumer shall fill in the approved B & L form indicating that the wiring has been completed and tested by the Electrical contractor authorised for wiring and the same is ready for inspection and test prior to connection with the supplier's mains.(ii)Before submitting the B & L form the consumer shall ensure that the wiring is complete in all respects and that all fittings including lamps, fans, motors and other electrical appliances are properly connected. If any temporary wiring, dead ends, temporary fittings and appliances are found, the installation shall be deemed as unfit for connection.(iii)Similarly, in the case of temporary installation for exhibitions, me/as and fairs, etc. which are open to the public, the consumer shall make arrangements for the Electrical Inspector to inspect and test the installation and issue a certificate in writing, conveying his approval for connection to the Board's mains.(iv)The installation will be tested by the representative of the Supplier with due notice to the consumer who shall arrange for the presence of the electrical contractor or his representative at site at the appointed date and time to assist him for carrying out the test.(v)The inspection and test by the supplier will be such has to ensure that the installation and the appliances connected thereto shall comply with the relevant provisions of the Electricity Act, and the Rules, the Regulations, and such other orders of the Board as may be in force for the time being.(vi)The supplier shall not charge for the first test made by him, but for the subsequent tests made due to faults or deficiencies disclosed at the initial or at a subsequent test shall be charged in accordance with the schedule of miscellaneous charges.(vii)Tests and inspections made by the supplier shall, in no way, relieve the consumer of his responsibility in regard to the installation, nor does the passing of an installation imply that the work has been carried out in best possible manner.(viii)Where high voltage installation and equipment including neon signs, X-ray apparatus, etc. are to be connected, the consumer must submit to the Electrical Inspector the Manufacturers' Test Certificate for the high voltage apparatus and must arrange for the Electrical Inspector to inspect and test the installation and issue a certificate in writing of his having passed the high voltage installation and apparatus for connection to the Board's mains.
