Section 69(1)(b) in The Electricity Act, 2003

[Cites 0, Cited by 0] [Section 69(1)] [Section 69] [Entire Act]

(b)give not less than ten days' notice in writing to the telegraph authority in case of repair, renewal or amendment of existing works, specifying–

(i)the course of the works or alterations proposed;

(ii)the manner in which the works are to be utilised;

(iii)the amount and nature of the electricity to be transmitted;

(iv)the extent to, and the manner in which (if at all), earth returns are to be used,

Legal Document View