Section 73(4) in The Indian Electricity Rules, 1956
(4)The owner of any X-ray installation or similar high frequency apparatus shall not bring the same into use without giving to the Inspector not less than 14 days' notice in writing of his intention to do so:Provided that the aforesaid notice shall not be necessary in the case of shock-proof portable X-ray and high-frequency equipment which have been inspected before the commencement of their use and periodically, thereafter.
