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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(2)(c) in The Indian Electricity Rules, 1956

(c)[ In the event of the failure of the owner of any installation to rectify the defects in his installation pointed out by the Inspector or by any officer appointed to assist him and authorised under sub-rule (2) of rule 4-A in the form set out in Annexure IX and within the time indicated therein, such installation shall be liable to be disconnected [under the directions of the Inspector] [Inserted by G.S.R. 1723, dated 21.11.1977 (w.e.f. 31.12.1977). ][ after serving the owner of such installation with a notice: [Inserted by G.S.R. 1723, dated 21.11.1977 (w.e.f. 31.12.1977). ]