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[Cites 0, Cited by 0] [Section 126(5)] [Section 126] [Entire Act]

Union of India - Subsection

Section 126(5)(i) in The Indian Electricity Rules, 1956

(i)In any part of a coal-seam of any degree of gassiness or in [any hazardous] [Substituted by G.S.R. 253, dated 19.2.1981 (w.e.f. 7.3.1981). ] [area of an oil-mine, if the presence of inflammable gas in the general body of air is found any time to exceed one and one quarter [per cent] [Substituted by G.S.R. 253, dated 19.2.1981 (w.e.f. 7.3.1981). ][, the supply of energy shall be immediately disconnected from all cables and apparatus in the area and the supply shall not be reconnected so long as the percentage of inflammable gas remains in excess of one and one quarter [per cent] [Substituted by G.S.R. 253, dated 19.2.1981 (w.e.f. 7.3.1981). ].