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[Cites 0, Cited by 0] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(2) in The Indian Electricity Rules, 1956

(2)The cost of any inspection and test made by the Inspector or any officer appointed to assist the Inspector, at the request of the consumer or other interested party, shall be borne by the consumer or other interested party, unless the Inspector directs otherwise.