54. Declared voltage of supply to consumer .-Except with the written consent of the consumer or with the previous sanction of the State Government a supplier shall not permit the voltage at the point of commencement of supply as defined under rule 58 to vary from the declared voltage-
(i)[ in the case of low or medium voltage, by more than 6 per cent, or;(ii)in the case of high voltage, by more than 6 per cent on the higher side or by more than 9 per cent on the lower side, or;(iii)[ in the case of extra-high voltage, by more than 10 per cent on the higher side or by more than 12.5 per cent on the lower side:][Provided that in the case of high voltage, the voltage variation limit of 12.5 per cent. may continue till the 31st March, 1974.] [ Inserted by G.S.R. 522, dated 17.3.1970 (w.e.f. 4.3.1970).]
