[Cites 0, Cited by 0]

State of Odisha - Act

Orissa Electricity (Levy of Fees for Testing and inspection and Generally for the Services of Electrical Inspector(s)) Orders, 2001

ODISHA
India

Orissa Electricity (Levy of Fees for Testing and inspection and Generally for the Services of Electrical Inspector(s)) Orders, 2001

Rule ORISSA-ELECTRICITY-LEVY-OF-FEES-FOR-TESTING-AND-INSPECTION-AND-GENERALLY-FOR-THE-SERVICES-OF-ELECTRICAL-INSPECTOR-S-ORDERS-2001 of 2001

Published on 28 December 2001
Commenced on 28 December 2001
[This is the version of this document from 28 December 2001.]
[Note: The original publication document is not available and this content could not be verified.]

Orissa Electricity (Levy of Fees for Testing and inspection and Generally for the Services of Electrical Inspector(s)) Orders, 2001Published vide Notification No.2610-GRIDCO.FEA-68/01, dated 28th December 2001, O.G.E. No. 13 Dated 29.3.2002Department of EnergyNo.2610-GRIDCO.FEA-68/01. - In exercise of the power conferred by Sub-rule (2) of Rule 7 of the Indian Electricity Rules, 1956, the State Government do hereby make the following order for the Levy of fees for testing and inspection and generally for the services of Electrical Inspectors, namely-

1. Short Title and Commencement.

- (i) This order may be called the Orissa Electricity (Levy of Fees, for Testing and Inspection and Generally for the Services of Electrical Inspector(s)) Orders, 2001.

(ii)It shall come into force on the date of its publication in the official gazette.

2. Definitions.

(1)In this order unless the context otherwise requires :-

(a)"Act" means the Indian Electricity Act, 1910.

(b)"Cable" means all underground, overhead, laid-in-trench cables, for transmission, distribution and use of electrical energy and includes cables for control equipments and Telecommunications, Vide/Audio net works; etc.

(c)"Capacity" means rated capacity of individuals equipments, motors, generators, Diesel generators/Turbo generator units, as the case may be, in KW and whenever necessary shall be converted, to KVA with a power factor of 0.8;

(d)"Connected Load" of the installation shall be aggregated rating of the apparatus installed

(e)"Electrical Inspector" means Chief Electrical Inspector or Electrical Inspector or Deputy Electrical Inspector or Assistant Electrical Inspector appointed under Section 36;

(f)"Generating Station" means by Station intended/used for generating Electricity, including any building and plant (with set-up transformer, switch gear, cables, or other appurtenant equipment if any) used for that purpose and the site thereof, a site intended to be used for a generating station and any building used for housing the operating staff of a generating station and where electricity is generated.

(g)"Initial Inspection" means Inspection, Examination of Testing prior to bringing into of a new electrical installation of apparatus including replacement of equipments apparatus to which energy is to be supplied.

(h)"Lines" includes all transmission distribution and service lines used for transmission, distribution and use of electrical energy.

(i)"Owner" shall include occupier of electrical installation of any building, place, carriage or vessel in which energy is or about to be generated, received or used;

(j)"Periodical Inspection" means inspection, examination or testing, at a time interal specified under appropriate scales, for the installation or apparatus in which energy is continued to be used.

(k)"Re-inspection" means Inspection, Examination or Testing, of the installation or apparatus subsequent to initial inspection after compliance or observations of the initial inspection, when energisation was not permitted.

(l)"Rules" means the Indian Electricity Rules, 1956;

(m)"Scale" means scale of fees appended to this order;

(n)"Sub-station" means a station for transforming or converting electricity for the transmission or distribution thereof and includes transformers, convertors, switch gears, capacitors, synchronous condensers, structures, cables and other appurtenant equipments and any building used for that purpose and the site thereof,a site intended to be used for any such purpose and any building used for housing the staff of the sub-station.

(o)"Testing" means determining operation parameters of equipments/apparatus/contents or auxiliary units through specified/standardised testing procedures and may include calibration.

3. Levy of Fees.

- Fees shall be levied for inspection, examination or testing and generally for the services of Electrical Inspector(s) under the Act or Rules and in accordance with the scales appended to this order and shall be payable by the owner/occupier of the installation subject to the following conditions, namely :-

(i)A fee for inspection of service connection shall be levied and paid for all connections as specified under State-G.

(ii)Fees specified under different scales are to be levied and paid for periodical inspection, examination or testing or equipments for the periodicity indicated therein;

Provided that no additional fee shall be levied within the period unless-

(a)there is a requisition on written application for inspection, examination or testing by the supplier or the consumer; or

(b)inspection, examination or testing is necessary as a result of an extension or alteration or replacement of the equipments(s) of the installation or necessitated by breach of any provision of the Act or Rules; or

(c)in the opinion of Electricity Inspector(s) the installation being incomplete at the time of previous inspection or for failure of the owner to carry out the written order of Electrical Inspector (s) within time specified, the inspection examination or testing is necessary.

(iii)The fees for "INITIAL INSPECTION" or "RE-INSPECTION" shall be one half (1½) time the periodical inspection fee specified under the appropriate scales.

(iv)An additional surcharge of 50% (fifty per cent) shall be payable for all initial/periodical/re-inspections to be made within 10 (ten days from the date of requisition made available to the Electrical Inspector(s) in complete shape.

(v)Provided that no surcharge shall be payable in case of temporary connections which for purpose of this provision shall mean connection to be energies for not more than 30 (thirty) days.

(vi)For statutory testing of the equipments in the field or in the testing laboratory the fees shall be due for payment on receipt of demand note and shall be deposited with 30 (thirty) days from the due date irrespective of the date of testing. Non-deposit of testing fee within the stipulated period shall carry an Interest 18% per annum to be compounded every quarter.

(vii)The fees for testing under "scale-k" is applicable for testing of equipments/apparatus in the Standard Testing Laboratory, Bhubaneswar.

(viii)For inspection or testing in the field, conveyance and accommodation shall be arranged by the requisitioner.

(ix)In case of any inspection, examination testing made otherwise than an application,the fees shall be paid within 30 days or receipt of the demand note from the concerned Electrical Inspector(s).

(x)For installations/equipments energised without statutory inspection, penalty equivalent to 5 (five) times, the inspection fee as applicable shall be payable.

4. Mode of Payment of Fees.

- (i) Fees under this order shall be levied in accordance with the scale(s) specified and conditions laid down under Clause III of this order.

(ii)Fees shall be deposited through "Account payee" Bank drafts payable at State Bank of India, main Branch, Bhubaneswar draw in favour of the Inspector i.e., Chief Electrical Inspector/ Electrical Inspector/Deputy Electrical Inspector/Assistant Electrical Inspector as the case may be.

(iii)The purpose for which the fee is deposited i.e. fees for initial inspection/fees for Re-inspection/fees for periodical Inspection/ fees for Testing of apparatus and insulating oil, etc. shall be indicated in the Bank Draft.

(iv)The Bank Draft shall be forwarded to the concerned Inspector along with the requisition for examination/Inspection/Test along with such other required documents.

(v)For apparatus instruments for which no fees has been prescribed, in the scales for Inspection/Test, the fees shall be fixed by the Chief Electrical Inspector.

5. Periodicity of Inspection.

- The periodicity of inspection as stated under different scales, is the interval at which the installation/equipments/apparatus are to be tested, inspected, examined.Note-I - The Period governed by Annual Inspection shall be from 1st April to 31st March.Note-II - Under special circumstances, the actual interval for inspection would be fixed by Electrical Inspector, depending on the condition of installation on subject to the provision of Rule 46 I.E. Rules, 1956.

6. Disputes.

- All disputes arising out of this order shall be subject to the jurisdiction of Civil Courts located at Bhubaneswar.

7. Interpretation.

- In case of any doubt regarding interpretation of this order and levy of fees under this order the mater shall be referred to the Chief Electrical Inspector for decision.

8. Repeal and Saving.

- (i) The Electrical levy of fees for Testing and Inspection and Generally for the Services of Electrical Inspector(s) Order, 1991 is hereby replaced.

(ii)Notwithstanding such repeal anything done or any action taken under the order so repealed shall be deemed to have been done or taken under the corresponding provisions of this order.

Annexure-AAdditional Items Proposed under scope of Inspection and Testing

Sl. No.	Item	Reference
Sl. No.	Scale
(1)	(2)	(3)	(4)
1.	Mobile D. G. sets for commercial use	9	B
2.	L.T. less transformers	1 & 2	C
3.	B.S.P. Transformers	9	D
4.	Hotel, Restaurants, Eating places and Lodgings etc	4	F
5.	Shops & Commercial Establishment	5	F
6.	Temporary connection for Marriages, Pujas and other festivals	6	F
7.	Temporary connection for industrial and Commercial use	7	F
8.	Cable T.V. Network	8	F
9.	Film, Recording T.V. Comm. Studios	9	F
10.	Petrol Pumps/Gas deports	10	F
11.	Storage Godowns/Warehouses	11	F
12.	Places of religious gathering	12	F
13.	H.V./E.H.V. service connections	3,4	G
14.	Centralised A/C system	1	H
15.	Electric Furnace	2	H
16.	Neon sign	5	H
17.	A/C window/spilt type	6	H
18.	Computors, Xerox etc.	7	H
19.	Display/advertisement boards	8,9	H
20.	Street lights/Traffic lights	10,11	H
21.	Standard Energy meters(Specified)	12, 13, 14 to 31	K
22.	Relays (Specified)	33, 36, 37, 42, 44 to 46, 47, 48, 50, 51	K
23.	CT/PT/Transformer/Breaker/L.A. etc. (Specified)	7 to 16	K
24.	Measuring Instruments (Specified)	1 to 22, 26 to 34	K
25.	Testing of Insulating Oil-Density	8	K

Scale-A	(In Rupees)
Motors
Rated capacity of motors (in KW)	Periodical Inspection Remarks Fees
	L.T./M.V.	H.T
(1)	(2)	(3)	(4)
1.	Up to 10 KW	50	100
2.	Above 10 KW and upto 100 KW	200	300
3.	Above 100 KW and up to 500 KW	250	400
4.	Above 500 KW and up to 1000 KW	850	900
5.	Above 1000 KW and up to 5000 KW	2,250	2,400
6.	Above 5000 KW and up to 10000 KW	3,500	4,000
7.	Above 10000 KW and up to 20000 KW	4,500	5,000
8.	Above 20000 KW and up to 50000 KW	7,500	8,000
9.	Above 50000 KW	12,000	15,000
10.	Pannels (each) (Control, relay, metering etc. includingequipments mounted on pannels-CB, CT, PT,LA, Isolator, Aux, Ctetc	250 (LT/MV/HT)	To be inserted As serial No.10
11.	Any additional apparatus/Switch-gear (each)	250	To be inserted as serial No.11

Periodicity of Inspection-Up to 100 KW every two years Above 100 KW - AnnualNote - Domestic Pump/Motors up to the capacity of 1 KW is exempted from payment of inspection fee

Scale-B	(In Rupees)	Remarks
Generating Units
Sl. No.	Capacity of Generators in (KVA)	Periodical Inspection Fees
Diesel/Thermal	Hydro
(1)	(2)	(3)	(4)	(5)
1.	Up to 25 KVA	100	100
2.	Above 25 KVA and up to 100 KVA	250	250
3.	Above 100 KVA and up to 1000 KVA	1,100	1,200
4.	Above 1000 KVA and up to 5000 KVA	2,750	3,000
5.	Above 5000 KVA and up to 10000 KVA	3,250	3,500
6.	Above 10000 KVA and up to 50000 KVA	12,000	13,000
7.	Above 50000 KVA and upto 100000 KVA	17,500	20,000
8.	Above 100000 KVA	20,000	22,500
9.	Mobile Diesel Generators Units for Commercial use	200
10.	Scale-BPannels (control, relay metering etc)	400	To be inserted as serial No.10
11.	Equipments mounted on pannels (CB, CT, PT, LA, Isolator, AuxCT etc) each	250	To be inserted as serial No.11
12.	Any additional apparatus/switch-gear	250	To be inserted as serial No.12

Periodicity of Inspection-Up to 100 KVA individual capacity - Once in three yearsAbove 100 KVA Individual capacity - AnnualMobile Diesel Generator Units for Commercial use as and when required

SCALE-CSUB-STATION/APPARATUS	(In Rupees)(UP TO & INCLUDING 33 KV)
Sl. No.	Rated Capacity of IndividualTransformer/Capacitor Bank (in KVA/KVAR)	Periodical Inspection fee	Remarks
(1)	(2)	(3)	(4)
1.	Up to 50 KVA/KVAR	250
2.	Above 50 upto 250 KVA/KVAR	350	The L. T.less transformers are to be coveredunder relevant scale
3.	Above 250 up to 1000 KVA/KVAR	850
4.	Above 1000 up to 5000 KVA/KVAR	1,700
5.	Above 5000 up to 10000 KVA/KVAR	2,250
6.	Above 10000 to 50000 KVA/KVAR	5,500
7.	Above 50000 KVA/KVAR	8,500
8.	Any additional apparatus/switch-gear	500
9.	Pannels (Control, Relay, metering, etc.)	500
10.	Any other equipment mounted in the pannels (CB, CT, PT, LAIsolator Auxiliary Ct, etc.,) each
	Periodicity of Inspection		Annual

Scale-DSub-Station/apparatus of Extra High Voltages (Above 33 KV)

Sl. No.	Rated Capacity of Individual (In Rupees)Transformer/Capacitor Bank Periodical (MTA/MVAR)	Inspection fee	Remarks
(1)	(2)	(3)	(4)
1.	Up to 10 MVA/MVAR	9,500
2.	Above 10 up to 20 MVA/MVAR	15,000
3.	Above 20 up to 50 MVA/MVAR	18,000
4.	Above 50 up to 100 MVA/MVAR	24,000
5.	Above 100 up to 150 MVA/MVAR	30,000
6.	Above 150 MVA/MVAR	36,000
7.	Any additional apparatus/switch-gear	750
8.	Switching Station	12,000
9.	E.S.P. transformers	9000
10.	Pannels (Central relay, metering, etc.) each	750
11.	Any other equipment mounted on the pannels (CB, CT, PT, LA,Isolator, Auxiliary CT, etc.) each.
	Periodicity of Inspection		Annual

Scale-ELines and Cables

Sl. No.	Category	Fees for Periodical Inspection	Remarks
(1)	(2)	(3)	(4)
	Over Head Lines
1.	Low voltage or medium voltage	Rs.150 for first 5 Kms. and Rs.20 per each additional Km. orpart thereof
2.	High voltage	Rs.200 for first 5 Kms. and Rs.30 per each additional Km orpart thereof.
3.	Extra High voltage	Rs. 300 for first 5 kms, and Rs.40 per each additional Km. orpart thereof of circuit length.
	Cables
1.	Low voltage or medium voltage	Rs.125 for first Km. and Rs.50 per additional Km. or patthereof.
2.	High voltage	Rs.250 for first Km. and Rs.100 per additional Km. or partthereof.
	Periodicity of Inspection	Annual

Scale-FCinemas, Hotels and Places of Public Entertainments and Gathering

Sl. No.	Category	Fees for Periodical Inspection	Periodicity of Inspection	Remarks
(1)	(2)	(3)	(4)	(5)
1.	Permanent Air Conditioned Cinema Video Houses, Theaters,Yatra, Opera houses etc.	600	Annual
2.	Permanent Non-Air-conditioned Cinema, Video houses, Theaters,Yatra, Opera houses, etc.	500	Annual
3.	Temporary/Touring, Cinema, Video houses Theaters, Yatra,Opera etc.	200	Half yearly
4.	Hotel/Restaurants/Eating Places/Lodging etc
	(a) Permanent Air-conditioned		Annual
	(i) Halls, Dining, etc	300
	(ii) Room (each)	200
	(b) Permanent Non-Air conditioned
	(i) Halls, Dining, etc.	200
	(ii) Room (each)	100
	(c) Temporary	100
5.	Shops, Commercial Ests (Above 3 KW and upto 5 KW connectedload).
	A.C.	300
	Non-A.C.	200
	each additional K.W. or part connected load
	A.C.	100
	Non. A.C.	50
6.	Temporary connections for marriage, puja and other festivals	250	Before energisation
7.	Temporary connection for Industry/Commercial use.	250	Ditto
8.	Cable T.V. Network		Annual
	(i) Cable network per span	5
	(ii) T.V. connection (each)	25
	(iii) Booster/Amplifier point (each)	25
9.	Film Studios, Recording, Studios, T.V. communication Studios.	600	Annual
10.	Petrol Pumps/LPG Gas depots/distributors	500	Annual
11.	Storage Godowns/Ware houses	500	Annual
12.	Temples, Mosques/Churches and places of religious gatherings	100	Annual
13.	Multi-storied residential buildings/Apartments (more than 9.5meters height) per unit.	100	Annual
14.	Domestic/Residential premises
	Above 3 KW & upto 5 KW connected load	30	Annual
	Each additional KW or part connected load	10	Annual

Scale-GService Connections

				(in Rupees)
Sl. No.	Rated Voltage of Service Connections	Periodical Inspection Fees	Periodicity of Inspection	Remarks
(1)	(2)	(3)	(4)	(5)
1.	Domestic (Single phase)	20	Annual	To be collected and deposited by theDistribution Companies
2.	Domestic (Two/three phase)	30	Annual	do
3.	Commercial (Single phase)	50	Annual	do
4.	Commercial (Two/three phase)	100	Annual	do
5.	Industrial (Medium Voltage)	150	Annual	do
6.	Industrial (High Voltage)	500	Annual	To be collected by Electrical Inspector
7.	Industrial (Extra High Voltage)	1000	Annual	do

Scale-H	(In Rupees)
Miscellaneous
Sl. No.	Category	Periodical Inspection Fee
(1)	(2)	(3)
1.	Centralised A/C system Up to 10T	300
	Above 10T	500
2.	Electric Furnace	300
3.	Lift	250
4.	X-ray and other medical apparatus with High voltage	250
5.	Neon signs	100
6.	Air conditioners windows/spilt type
	Up to 1.5 Tonne	50
	Above 1.5 Tone	100
7.	Computers/Xerox etc. for commercial/Industrial use	100
8.	Display boards with illumination metallic boxes	100
9.	Hoarding/advertisement boards with illumination	50
10.	Street lights
	(i) Up to 2 lamps	20
	(ii) More than 2 lamps	50
11.	Traffic lights per post	50
	Periodicity Inspection	Annual

Scale-I	(In Rupees)
Drawing Checking and Approval
Sl. No.	Items	Drawing checking fees
(1	(2)	(3)
1.	Drawing EHT (each)	1000
2.	Drawing HT (each)	400
3.	Drawing MV (each)	200

Scale-J	(In Rupees)
For Decision by Electrical Inspector
Sl. No.	Items	Fees per decision
(1)	(2)	(3)
1.	Under Section 21 (4) of the Act	500
2.	Under Section 24(2) of the Act	500
3.	Under Section 26(4) or (6) of the Act	500
4.	Clause-VI(3) of the schedules to the Act	500
5.	Under Rule 52 of the I.E. Rule, 1956	500
6.	Under Rule 82(3) of I.E. Rule, 1956	1000
7.	For examination or test under Rule, 98-101 of the Rules forleakage in gas, water or other pipe line or appliances.	Rs.500 for subsequent hour or part Rs.300 forsubsequent hour or part
8.	For inspection or examination per decision for disputebetween the supplier and owner with regard to breach of theprovision of Act or Rules	500
9.	Inspection, examination or test not covered in the foregoingscales.	500 or as decided by Electrical Inspector

Scale-KExamination and Testing of Apparatus and Insulating Oil

(A)Energy Meter

Sl.No.	Description of the Apparatus	Testing Fees
(1)	(2)	(3)
1.	Electromagnetic Single Phase Energy Meter	100
2.	Static Single Phase Energy Meter	200
3.	Electro Magnetic Poly Phase Energy meter without M.D.I.	500
4.	Electro Magnetic poly phase Energy meter with M.D.I.	600
5.	Static poly phase KWH meter	1,000
6.	Static Poly phase TV meter up to 0.5 class of accuracy	1,500
7.	Static Poly phase TV meter of 0.2 class of accuracy	2,000
8.	Electro magnetic T.V. meter	1,000
9.	Electro magnetic Export/import T.V. meter	2,000
10.	Static Export/Import T.V. meter up to 0.5 class of accuracy	3,000
11.	Static Export/Import T.V. meter of 0.2 class of accuracy	4,000
12.	RSS/ESS up to 0.5 class of accuracy	5,000
13.	RSS/ESS of 0.2 class of accuracy	10,000

(B)Testing of Relays

(1)	(2)	(3)
1.	O/C Relay (without direction feature)	100
2.	O/C Relay (without direction feature)	150
3.	Earth fault relay (without direction feature)	100
4.	E/F Relay (with direction feature)	150
5.	Restricted E/F Relay (Single Unit 1 phase)	300
6.	Restricted E/F relay (Single Unit 3 phase)	500
7.	Earth leakage relay	100
8.	Reverse E/F relay	200
9.	Rotor Earth fault relay	200
10.	Starter E/F relay	200
11.	Standby E/F relay	200
12.	Ground Earth fault relay	100
13.	Sensitive E/F relay	100
14.	O/V relay	200
15.	U/V relay	200
16.	Voltage regulating relay	200
17.	Breaker/Over load relay	200
18.	Over fluxing relay	200
19.	No volt relay	200
20.	Definite time relay	100
21.	Reverse power relay (single unit, single phase)	200
22.	Reverse power Relay (single unit, three phase)	500
23.	Power relay	200
24.	Field failure relay	200
25.	Fuse failure relay	200
26.	Neutral displacement relay	200
27.	Negative phase sequence relay	200
28.	Load forward relay (single unit, single phase)	200
29.	Load forward relay (single unit, three phase)	500
30.	Under frequency relay	200
31.	Tripping relay	100
32.	Auxiliary relay	100
33.	Master tripping relay	100
34.	Alarm relay	100
35.	Bucholoz relay	100
36.	Time relay	100
37.	Thermal relay	100
38.	Transformer differential relay	500
39.	Generator differential relay	500
40.	Rotor differential relay	500
41.	Percentage differential relay	500
42.	Motor Protection relay	500
43.	Impedence/Mho relay	4000
44.	Anti pumping relay	200
45.	D.C. failure relay	100
46.	Cont. multiplication relay	200
47.	(i) Oil level indicator	150
	(ii) Electrolyte level low	150
	(iii) Over temp of electrolyte	150
	(iv) Pressure release valve	200
48.	Starting incomplete and excessive relay	200
49.	Solid state inverse time over current relay	150
50.	Under excitation relay	500
51.	Supervision relay	150

(C)Testing of C.T.P.T. Transformer/breaker/lighting Arrester, etc.

(1)	(2)	(3)
1.	Voltage up to 650 Volt current transformer (Up to 200 Amps)	200
2.	Voltage up to 650 Volt. C.T (above 200 Ampere Range)	400
3.	Voltage above 650 Volt. C.T. (Up to 100 Ampere Range)	500
4.	Voltage above 650 Volt C.T. (Above 100 Ampere Range)	600
5.	Multi range (Up to 650 Volt) C.T.	500
6.	Potential Transformer (Up to 33 KV)	2,000
7.	P.T. (Above 33 KV)	3,300
8.	Routine and type test-Transformer (upto)	5,000
9.	Routine and type test-Transformer (Above 33 KV)	6,000
10.	Air/Gas circuit breaker	2,000
11.	Intercepted capacity MOCB	2,000
12.	L.T. lightening arrester	750
13.	H.T. Lightening arrester	1,000
14.	Ten-Delta and Capacitance test (Generator and Transformer)	2,500
15.	Metering Unit	3,000

(D)Testing of Measuring Instruments

(1)	(2)	(3)
1.	Ammeter without multirange	150
2.	Ammeter with multi range	300
3.	KV/Volt meter (Above 600 Volt) with multi range	300
4.	KV/Volt meter without multi range	150
5.	Wattmeter (without multi range)	200
6.	Wattmeter (with multirange)	350
7.	Watt meter (Import and export)	350
8.	Frequency meter	250
9.	Double frequency meter	350
10.	Power factor meter	250
11.	VAR meter (without multi range)	250
12.	VAR meter (with multi-range)	350
13.	VAR meter (Import and export)	350
14.	Multi meter	350
15.	Tongue tester	200
16.	Phase sequence meter	350
17.	Syachrone Scope	200
18.	TRM (single phase) Measurement	150
19.	TRM (Poly phase) Measurement	300
20.	Whetstone bridge	2,000
21.	Kelvin birdge	2,000
22.	Micro ohm meter	500
23.	Insulating Tester (L.T.)	250
24.	Insulating Tester	350
25.	Earth Tester	250
26.	Transducer	300
27.	Oil Temperature indicator	500
28.	Winding temperature indicator	500
29.	High voltage test set	1,000
30.	Insulating oil test kit	1,000
31.	Secondary injection test kit	1,000
32.	Hand gloves (each)	100
33.	Lux meter	250
34.	TRM calibration	2,000

(E)Testing of Insulating Oil (As per IS 1866-1983)

(1)	(2)	(3)
1.	Dielectric Strength (B.D.V.)	250
2.	Dielectric disspation factor (Tan Delta)	550
3.	Specific Resistance	450
4.	Water content	550
5.	Neutralisation value	250
6.	Flash point	250
7.	Sludge content	250
8.	Density	250
9.	Dissolved Gas Analysis	2000

Periodicity of Testing Items under Scale-K (A) to (E)

Annual or as per requirement.

(F)Field Testing of Meters and Relays, etc.

The field testing of meters and relays, the following shall be applicable-

(i)Testing charges as per the tariff mentioned in Scale-K

(ii)Transportation of testing equipments shall be provided by the firm/industry

(iii)Over head charges per day or part thereof;

Testing Engineer	1000 each
Testing Assistant	500 each

(G)High Voltage and Other Special Tests-

Charges for high voltage and such other special tests will be fixed by the Chief Electrical Inspector depending on the type and quantum of work involved.

(H)General

(i)The equipments and transformer oil and all installations shall be tested annually

(ii)Charges for testing disputed meters shall be double the rate of normal testing charges.

(iii)Testing charges of insulating oil/other charges may be revised by Chief Electrical Inspector (O) depending on the rise in cost of chemicals.

(iv)The liters of oil samples are required for carrying out all the tests at Serial(1) to (8) under item-E and for the tests at serial (9), additional 2 liters of oil is required as per I.S. 9434/79

(v)Sampling of oil is to be done as per ISS-6855/1973 and the sample sent to the laboratory preferable in glass container duly stopped and sealed. The container is to be labled/tagged with proper identification mark including name and address of the sender.

(vi)Rates of testing per equipment not covered in the above items will be fixed by the Chief Electrical Inspector.

153. Constitution of Special Courts. - (1) The State Government may, for the purposes of providing speedy trial of offences referred to in Section 135 to 139, by notification in the Official gazette, constitute as many Special Courts as may be necessary for such area or areas, as may be specified in the notification.

(2)A Special Court shall consist of a single Judge, who shall be appointed by the State Government with the concurrence of the High Court.

(3)A person shall not be qualified for appointment as a Judge of a Special Court unless he was, immediately before such appointment, an Additional District and Sessions Judge.

(4)Where the office of the Judge of a Special Court is vacant,or such Judge is absent from the ordinary place of sitting of such Special Court, or he is incapacitated by illness or otherwise for the performance of his duties, any urgent business in the Special Court shall be disposed of-

(a)by a Judge, if any, exercising jurisdiction in the Special Court;

(b)where there is no such other Judge available, in accordance with the direction of District and Sessions Judge having jurisdiction over the ordinary place of sitting of Special Court, as notified under Sub-section (1).

154. Procedure and power of Special Court. - (1) Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), every offence punishable under Section 135 to 139 shall be triable only by the Special Court within whose jurisdiction such offence has been committed.

(2)Where it appears to any Court in the course of any inquiry or trial that an offence punishable under Sections 135 to 139 in respect of any offence that the case is one which is triable by a Special Court constituted under this Act for the area in which such case has arisen, it shall transfer such case to such Special Court, and thereupon such case shall be tried and disposed of by such Special Court in accordance with the provisions of this Act;Provided that it shall be lawful for such Special Court to act on the evidence, if any, recorded by any Court in the case of presence of the accused before the transfer of the case to any Special Court:Provided further that if such Special Court is of opinion that further examination, cross-examination and re-examination of any of the witnesses whose evidence has already been recorded, is required in the interest of justice, it may re-summon any such witness and after such further examination, cross-examination or re-examination,if any, as it may permit, the witness shall be discharged.

(3)The Special Court may, notwithstanding anything contained in Sub-section (1) of Section 260 or Section 262 of the Code of Criminal Procedure, 1973 (2 of 1974), try the offence referred to in Sections 135 to 139 in a summary way in accordance with the procedure prescribed in the said Code and the provisions of Sections 263 to 265 of the said Code shall, so far as may be, apply to such trial:Provided that where in the course of a summary trial under this subsection, it appears to the Special Court that the nature of the case is such that it is undesirable to try such case in summary way, the Special Court shall recall any witness who may have been examined and proceed to rehear the case in the manner provided by the provisions of the said Code for the trial of such offence:Provided further that in the case of any conviction in a summary trial under this Section, it shall be lawful for a Special Court to pass a sentence of imprisonment for a term not exceeding five years.

(4)A Special Court may, with a view to obtaining the evidence of any person supposed to have been directly or indirectly concerned in or privy to, any offence tender pardon to such person on condition of his making a full and true disclosure of the circumstances within his knowledge relating to the offence and to every other person concerned whether as principal or abettor in the commission thereof, and any pardon so tendered shall, for the purposes of Section 308 of the Code of Criminal Procedure, 1973 (2 of 1974), be deemed to have been tendered under Section 307 thereof.

(5)The Special Court may determine the civil liability against consumer or a person in terms of money for theft of energy which shall not be less than an amount equivalent to two times of the tariff rate applicable for a period of twelve months preceding the date of detection of theft of energy or the exact period of theft if determined whichever is less and the amount of civil liability so determined shall be recovered as if it were a decree of civil Court.

(6)In case the civil liability so determined finally by the Special Court is less than the amount deposited by the consumer or the person, the excess amount so deposited by the consumer or the person, to the Board or licensee or the concerned persons, as the case may be, shall be refunded by the Board or licensee or the concerned person, as the case may be, within a fortnight from the date of communication of the order of the Special Court together with interest at the prevailing Reserve Bank of India prime lending rate for the period from the date of such deposit till the date of payment.Explanation - For the purposes of this Section, "civil liability" means loss or damage incurred by the Board or licensee or the concerned person, as the case may be, due to the commission of an offence referred to in Sections 135 to 139.

155. Special Court to have powers of Court of Session - Save as otherwise provided in this Act, the Code of Criminal Procedure, 1973 (2 of 1974), insofar as they are not inconsistent with the provisions of this Act, shall apply to the proceedings before the Special Court and for the purpose of the provisions of the said enactments, the Special Court shall be deemed to be a Court of Session and shall have all powers of a Court of Session and the person conducting a prosecution before the Special Court shall be deemed to be a Public Prosecutor.

156. Appeal and revision - The High Court may exercise, so far as may be applicable, all the powers conferred by Chapter XXIX and XXX of the Code of Criminal Procedure, 1973 (2 of 1974), as if the Special Court within the local limits of the jurisdiction of the High Court is a District Court, or as the case may be, the Court of Session, trying cases within the local limits of jurisdiction of the High Court.

157. Review - The Special Court may, on a petition or otherwise and in order to prevent miscarriage of justice, review its judgement or order passed under Section 154, but no such review petition shall be entertained except on the ground that it was such order passed under a mistake of fact, ignorance of any material fact or any error apparent on the face of the record.

Provided that the Special Court shall not allow any review petition and set aside its previous order or judgement without hearing the parties affected.Explanation - For the purposes of this Part, "Special Courts" means the Special Courts constituted under Sub-section (1) of Section 153.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Act