Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 35 in The Indian Electricity Rules, 1956

35. [Danger] notices

.-The owner of every medium, high and extra-high voltage installation shall affix permanently in a conspicuous position a [Danger] [ Substituted by G.S.R. 523, dated 28.3.1966 (w.e.f. 9.4.1966). ] notice in Hindi or English and the local language of the district, with a sign of skull and bones, [of a design as per the relevant ISS No. 2551] [ Substituted by G.S.R. 512, dated 29.6.1983 (w.e.f. 16.7.1983).] on-
(a)every motor, generator, transformer and other electrical plant and equipment together with apparatus used for controlling or regulating the same;
(b)[ all supports of high and extra-high voltage overhead lines which can be easily climbed upon without the aid of ladder or special appliances. [ Substituted by G.S.R. 1723, dated 21.11.1977 (w.e.f. 31.12.1977).]
Explanation .-Rails, tubular poles, wooden supports, reinforced cement concrete poles without steps, I-sections and channels, shall be deemed as supports which cannot be easily climbed upon for the purposes of this clause;]
(c)luminous tube sign requiring high voltage supply, X-ray and similar high-frequency installations:
Provided that where it is not possible to affix such notices on any generator, motor, transformer or other apparatus, they shall be affixed as near as possible thereto; [or the word "danger" and the voltage of the apparatus concerned shall be permanently painted on it] [ Inserted by G.S.R. 523, dated 28.3.1966 (w.e.f. 9.4.1966). ]:Provided further that where the generator, motor, transformer or other apparatus is within an enclosure one notice affixed to the said enclosure shall be sufficient for the purposes of this rule.