Section 1988 in Fees Payable For The Services Of Electrical Inspectors Or Any Officer Appointed To Assist The Electrical Inspectors
1988.
S.O. 2512, dated 18th November, 1998. - In exercise of the powers conferred by sub-rule (2) of rule 7 of the Indian Electricity Rules, 1956 and in supersession of order of the Government of India in the Ministry of Energy No. S.O.701, dated the 31st January, 1981, the Central Government hereby directs that fee, for testing and inspection and generally the services of Electrical Inspectors or any officers appointed to assist the Electrical Inspectors in respect of the Union Territories and the various departments of the Central Government, shall be levied at the rates as specified in the Schedule annexed to this order, and the rates of such fee shall remain in force for five years from the date of publication of this notification in the 1999-2000 Official Gazette.The ScheduleFees Payable for the services of Electrical Inspectors or any officer appointed to Assist the Electrical inspectors for Union Territories and Central Government Departments
