Section 32(1) in The Indian Electricity Rules, 1956
(1)An indication of a permanent nature shall be provided by the owner of the earthed or earthed neutral conductor, or the conductor which is to be connected thereto, to enable such conductor to be distinguished from any live conductor. Such indication shall be provided-(a)where the earthed or earthed neutral conductor is the property of the supplier, at or near the point of commencement of supply;(b)where a conductor forming part of a consumer's system is to be connected to the supplier's earthed or earthed neutral conductor, at the point where such connection is to be made;(c)in all other cases, at a point corresponding to the point of commencement of supply or at such other points as may be approved by an Inspector or any officer appointed to assist the Inspector and [authorised under sub-rule (2) of rule 4-A].
