44. Instructions for restoration of persons suffering from electric shock .-(1) Instructions in [English or Hindi and the local language of the district and where Hindi is the local language, in English and Hindi] for the restoration of persons suffering from electric shock, shall be affixed by the owner in a conspicuous place in every generating station, enclosed sub-station, enclosed switch-station and in every factory as defined in clause (m) of section 2 of the Factories Act, 1948 (63 of 1948), in which electricity is used and in such other premises where electricity is used as the Inspector [or any officer appointed to assist the Inspector] [ Inserted by G.S.R. 522, dated 17.3.1970.] may, by notice in writing served on the owner, direct.
(2)Copies of the instructions shall be supplied on demand by an officer or officers appointed by the Central or the State Government in this behalf at a price to be fixed by the Central or the State Government.(3)The owner of every generating station, enclosed sub-station, enclosed switch-station and every factory or other premises to which this rule applies, shall ensure that all authorised persons employed by him are acquainted with and are competent to apply the instructions referred to in sub-rule (1).(4)[ In every manned high voltage or extra-high voltage generating station, sub-station or switch station, an artificial respirator shall be provided and kept in good working condition.] [ Inserted by G.S.R. 170, dated 15.1.1979 (w.e.f. 3.2.1979).][44-A. Intimation of accident.-If any accident occurs in connection with the generation, transmission, supply or use of energy in or in connection with, any part of the electric supply lines or other works of any person and the accident results in or is likely to have resulted in loss of human or animal life or in any injury to a human being or an animal, such person or any authorised person of the State Electricity Board/Supplier, not below the rank of a Junior Engineer or equivalent shall send to the Inspector a telegraphic report within 24 hours of the knowledge of the occurrence of the fatal accident and a written report in the form set out in Annexure XIII within 48 hours of the knowledge of occurrence of fatal and all other accidents. Where practicable a telephonic message should also be given to the Inspector immediately after the accident comes to the knowledge of the authorised officer of the State Electricity Board/Supplier or other person concerned.]
