33. Earthed terminal on consumer's premises .-(1) The supplier shall provide and maintain on the consumer's premises for the consumer's use a suitable earthed terminal in an accessible position at or near the point of commencement of supply as defined under rule 58:
Provided that in the case of medium, high or extra-high voltage installation the consumer shall, in addition to the aforementioned earthing arrangement, provide his own earthing system with an independent electrode [and maintain the same]:Provided further that the supplier may not provide any earthed terminal in the case of installations already connected to his system on or before the [30th June, 1966] [ Substituted by G.S.R. 523, dated 28.3.1966 (w.e.f. 9.4.1966). ] if he is satisfied that the consumer's earthing arrangement is efficient.(2)The consumer shall take all reasonable precautions to prevent mechanical damage to the earthed terminal and its lead belonging to the supplier.(3)[ The supplier may recover from the consumer the cost of installation on the basis of schedule of charges notified in advance, and where such schedule of charges is not notified, the procedure prescribed in sub-rule (5) of rule 82 will apply.] [ Substituted by G.S.R. 1074, dated 5.11.1985 (w.e.f. 16.11.1985).]
