Section 98(3) in The Indian Electricity Rules, 1956
(3)The owner of any such pipe, structure or substance as is referred to in sub-rule (2) may, in respect of it, require the owner of the uninsulated return at reasonable times and intervals to ascertain by test in his presence or in that of his representative, whether the condition specified in sub-rule (2) is fulfilled, and, if such condition is found to be fulfilled, all reasonable expenses of, and incidental to, the carrying out of the test shall be borne by the owner of the pipe, structure or substance.
