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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(a) in Fees Payable For The Services Of Electrical Inspectors Or Any Officer Appointed To Assist The Electrical Inspectors

(a)One half of the fees specified in the said Scales `A' to `D' shall be levied if, in the opinion of the Electrical Inspector or any officer appointed to assist the Electrical Inspector the second or subsequent inspection and testing is necessitated by the neglect or failure of the owner to carry out within a stipulated time, any written instructions of the said Inspector or officer or by a breach of any of the provisions of the said Act or the rules made thereunder, and