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Union of India - Act

Fees Payable For The Services Of Electrical Inspectors Or Any Officer Appointed To Assist The Electrical Inspectors

UNION OF INDIA
India

Fees Payable For The Services Of Electrical Inspectors Or Any Officer Appointed To Assist The Electrical Inspectors

Rule FEES-PAYABLE-FOR-THE-SERVICES-OF-ELECTRICAL-INSPECTORS-OR-ANY-OFFICER-APPOINTED-TO-ASSIST-THE-ELECTRICAL-INSPECTORS of 1998

  • Published on 5 December 1998
  • Commenced on 5 December 1998
  • [This is the version of this document from 5 December 1998.]
  • [Note: The original publication document is not available and this content could not be verified.]
Fees Payable For The Services Of Electrical Inspectors Or Any Officer Appointed To Assist The Electrical InspectorsPublished in the Gazette of India, Part II, Section 3(ii), dated 5th December, 1998.

1988.

S.O. 2512, dated 18th November, 1998. - In exercise of the powers conferred by sub-rule (2) of rule 7 of the Indian Electricity Rules, 1956 and in supersession of order of the Government of India in the Ministry of Energy No. S.O.701, dated the 31st January, 1981, the Central Government hereby directs that fee, for testing and inspection and generally the services of Electrical Inspectors or any officers appointed to assist the Electrical Inspectors in respect of the Union Territories and the various departments of the Central Government, shall be levied at the rates as specified in the Schedule annexed to this order, and the rates of such fee shall remain in force for five years from the date of publication of this notification in the 1999-2000 Official Gazette.The ScheduleFees Payable for the services of Electrical Inspectors or any officer appointed to Assist the Electrical inspectors for Union Territories and Central Government Departments

1. Definitions.

- In this Schedule "owner" includes an occupier of any building, place, carriage or vessel in which energy is or is about to be, generated, received or used.

2. Levy of fees.

(1)Fees for initial or periodical inspection and testing made under the provisions of the Indian Electricity Act, 1910 (9 of 1910) and the rules made thereunder, shall be levied at the rates specified in Scales `A' to `D' of this Schedule and collected from the owner:Provided that in the case of a second or subsequent inspection, and testing within a period of twelve months from the date of first inspection, examination or test-
(a)One half of the fees specified in the said Scales `A' to `D' shall be levied if, in the opinion of the Electrical Inspector or any officer appointed to assist the Electrical Inspector the second or subsequent inspection and testing is necessitated by the neglect or failure of the owner to carry out within a stipulated time, any written instructions of the said Inspector or officer or by a breach of any of the provisions of the said Act or the rules made thereunder, and
(b)no fees shall be levied if the second or subsequent inspection or test is not so necessitated.
(2)Fees for initial or periodical inspection, examination or testing or cinematograph apparatus and other public places of entertainment and for addition or alteration made therein, shall be levied at the rates specified in Scale `E' of this Schedule and collected from the owner.
(3)Fees for initial or periodical inspection, examination or testing of installations in factories shall be levied at the rates specified in Scale `F' of this Schedule and collected from the owner.
(4)Fees for initial inspection, examination or testing of aerial lines and cable made under the provisions of the Indian Electricity Act, 1910 (9 of 1910) and the rules made thereunder shall be levied at the rates specified in Scales `g'TO `I' of this Schedule and collected from the owner:Provided that, if in the opinion of the Electrical Inspector or any officer appointed to assist the Electrical Inspector a second or subsequent inspection and testing of the installation is necessitated by the neglect or failure of the owner. The telephone authority or the owner, as the case may be, to carry out within stipulated time, any written instructions of the said Inspector or any officer appointed to assist the Electrical Inspector or by a breach of any of the provisions of the Indian Electricity Act, 1910 or the rules made thereunder the fee for such second or subsequent inspection and testing shall be one-half of the fee specified in Scales `G' to `I' of this Schedule.
(5)Fee for the services of any Electrical Inspector or any officer appointed to assist the Electrical Inspector requisitioned by consumer or by a member of the public for purpose other than those specified in CIs. (1) to (4) shall be levied at the rates specified in Scales `J' to '0' of this Schedule and collected from the owner.
(6)Fee in case of disputes referred to the Electrical Inspector shall be levied and collected from the persons mentioned in Scale `P' of this Schedule.
(7)Fees of the services of the Electrical Inspector or any officer appointed to assist the Electrical Inspector not specifically provided for in the said Scales 'A to `P' shall be levied and collected as provided in Scale 'Q' of this Schedule.

3. Payment of fees.

(1)The fees payable under this Schedule shall be paid either prior to or at the time of inspection or tests by sending cross cheque or demand draft on any Scheduled Bank at New Delhi, Madras, Shillong or Panaji, drawn in favour of Deputy Director, Central Electricity Authority, Regional Inspectorial Organisation, New Delhi, Madras, Shillong or Panaji, as the case may be.
(2)For the installations belonging to and under the control of private consumers, the fee shall be payable by demand draft only. The cheques shall not be accepted. The demand draft may be drawn in favour of the concerned Deputy Director, Central Electricity Authority, Regional Inspectorial Organisation, New Delhi, Madras, Shillong or Panaji as the case may be.
(3)If for any reason, the fee is not paid either prior to or at the time of inspection or test, such fees shall be paid within 30 days from the date of issue of report of such inspection and testing. In the event of the failure of any owner to pay the fees within the specified time or before the date specified in fee-notice action shall be taken under Cl. (b) of sub-rule (2) of rule 46 of the Indian Electricity Rules.SCALE 'A'For inspection and testing in pursuance of the Indian Electricity Rules, 1956 for any electrical motor to which energy is or is about to be supplied or used at high and medium voltage.
Capacityof each motor Fees(Rs.)
(i)Up to and including 5 HP 30.00
(it)Exceeding 5 HP and up to and including 10 HP 45.00
(iii)Exceeding 10 HP and up to and including 25 HP 150.00
(iv)Exceeding 25 HP and up to and including 50 HP 250.00
(v)Exceeding 50 HP and up to and including 100 HP 400.00
(vi)Exceeding 100 HP 500.00
SCALE 'B'Generating StationsFor inspection and testing in pursuance of provisions of the Indian Electricity Rules, 1956 of any generating unit, switchgear panels, bus ducts or cables or both on any generating station or any other place, in which energy is, or is about to be generated at a voltage of hundred volts or more. The fees to be levied is as shown below :
(a)For each generating unit along with mountings on the generatorthe fees shall be as follows.
Capacityof generating unit installed in KW Fees(Rs.)
(i)Up to and including 25 KW 250.00
(ii)Exceeding 25 KW but not exceeding 100 KW 750.00
(iii)Exceeding 100 KW but not exceeding 500 KW 1,500.00
(iv)Exceeding 500 KW but not exceeding 1,000 KW 2,500.00
(v)Exceeding 1, 000 KW but not exceeding 10,000 KW 5,000.00
(vi)Exceeding 10,000 KW but not exceeding 50,000 KW 7,500.00
(vii)Exceeding 50,000 KW but not exceeding 2,00,000 KW 10,000.00
(viii)Exceeding 2,00,000 KW but not exceeding 5,00,000 KW 15,000.00
(ix)For each additional 1,00,000 KW or part thereof 5,000.00
Note.- If the excitor is grounded separately then separate feeshall be payable and the same shall be as for a motorinstallation.
(b)Bus ducts or cables or both connecting generation unit to theswitchgear :  
(i)For EHV/HY Rs.250.00
(ii)For MV Rs.100.00
(c)The control panel of each generating unit-  
(i)For EHV/HV Rs.250.00
(ii)For MV Rs.100.00
(d)Each motor installation for controlling auxiliaries along withits control gear.  
Asper Scale `A'  
(e)One block of distribution panels with continuous bus-  
(i)For EHV/HV Rs.250.00
(ii)ForMV Rs.100.00
(f)Cables connecting the power house to the switchgear or theoverhead line as the case may be  
(i)For EHV/HV Rs.250.00
(ii)For MV Rs.100.00
(g)Each transformer in a power station either in station service orin distribution whether step-up or step-down. As per Scale `C-2'  
(h)Outgoing cable from a transformer to the switchgear  
(i)For EHV/HV Rs.250.00
(ii)For MV Rs.100.00
(i)Outdoor switchyard. As per Scale `C'  
(j)G.O. switches and the connecting bus links in case of a smalloutdoor transformer installation in generating station. Rs.100.00
SCALE 'C'Grid sub-station or outdoor switchyard(66 KV and above)For inspection and testing, in pursuance of the Indian Electricity Rules, 1956 of any transformer, cables, control gear and other electrical equipment and/or overhead buses in a grid substation, outdoor switchyard in generating station or in any other place in which energy is or is about to be transformed, used or distributed, the fee shall be levied as per scale given below:
(a) For eachtransformer in a grid sub-station or outdoor switch yard, thescale of fee shall be as given in the following Table :
Capacityof each transformer unit Fees(Rs.)
(i) Upto andincluding 100 KVA 250.00
(ii) Exceeding 100KVA but not exceeding 500 KVA 500.00
(iii) Exceeding500 KVA but not exceeding 1000 KVA 1,000.00
(iv) Exceeding1000 KVA but not exceeding 5000 KVA 1,500.00
(v) Exceeding 5000KVA but not exceeding 10,000 KVA 2,500.00
(vi) Exceeding10,000 KVA but not exceeding 20,000 KVA 3,750.00
(vii) For eachAddl. 10,000 KVA or part thereof 500.00
(b) Each block orpanels in control room or the grid sub-station per cubicle Rs.50.00
(c) The batteryroom installation like rectified battery charges per battery room Rs.500.00
(d) One block ofMV distribution panels or switches Rs.250.00
(e) Synchronouscondensors as perTable above
(f) One bank ofcapacitors Rs.500.00
(g) Each motorrunning a machine As perScale 'A '
(h) Each set oflightning arrestors, CTs, PTs, CVTs and coupling capacitors foreach set Rs.250.00
(i) Each set ofbuses inclusive of its isolators Rs.250.00 per set
(j) Each set ofEHV isolators  
(c) For 220 KV andabove Rs.500.00 per set
(ii) For below 220KV Rs.250.00 per set
(k) Each set ofOCBs along with its associated equipment  
(i) For EHV Rs.1000.00
(ii) For HV Rs.500.00
SCALE 'D'Distribution sub-stations(33/11 KV, 33/416 KV, 11/416 KV)For inspection, examination or testing in pursuance of the Indian Electricity Rules, 1956 of a distribution sub-station inclusive of control panels, isolating switches, bus bars, etc. the fee to be levied shall be as follows :
(a) Incoming polestructure having no transformer but including GO switches, dropout fuses and lightning arrestors
(i) Fee for mediumvoltage Rs.275.00
(ii) Fee for highvoltage up to and including 11 KV Rs.500.00
(iii) Fee for highvoltage exceeding 11 KV Rs.1000.00
(b) Thetransformer in the sub-stations as perScale C (by)
(c) One block ofcontrol panels with circuit breakers and with continuous buspanel. Rs.50.00 per panel
(d) HT cablesconnecting the pole structure with the transformer Rs.250.00
(e) In case ofindoor sub-station cable from the pole structure to the controlpanels. Rs.250.00
(f) A set ofcontrol panels Rs250.00
(g) Cables goingfrom the control panels to the transformer Rs.250.00
(h) Eachdistribution box controlling more than one feeder Rs.100.00 per box
(i) Cables from MVswitchboard to the outgoing overhead line per cable Rs.50.00
SCALE 'E'For an inspection, examination or testing of the enclosure the cinematograph apparatus as per cinematograph rule and any other electric installation, an applicance or apparatus in any place of public entertainment :
(a)For the initial inspection, examination or testing of anyelectric installation, appliance or apparatus in a cinema or atheatre other than a travelling cinema or other temporary placeof public entertainment referred to in CI. (d) Rs.1000.00
(b)For every subsequent inspection, examination or testing of theinstallation, appliance or apparatus, in cinemas or theatresreferred to in Cl. (a) Rs.500.00
(c)For an inspection, examination or testing of an authorisedaddition or alteration to the electric installation in cinema ora theatre referred to in Cl. (a) Rs.100.00
(d)(i) For an inspection, examination or testing of any electricinstallation, appliance or apparatus in a travelling cinema orother temporary place of public entertainment. Rs.500.00
(ii)For every subsequent inspection, examination or testing of anyelectric installation, appliance or apparatus in such cinema orplace of public entertainment periodical or necessitated onaccount of change of place or premises. Rs.250.00
(e)For an inspection, examination on testing of electricinstallation, appliance or apparatus in a travelling ortemporary cinema or other temporary place of public entertainmentnecessitated on account of a change of installation, applianceor apparatus so as to conform to the rules and regulations forpermanent places of public amusement. Rs.500.00
SCALE 'F'Plants and factoriesFor inspection-examination or testing of any electrical installation, appliance or apparatus in pursuance of the Indian Electricity Rules, 1956 (other than generating station) for grid substation or a distribution sub-station for which a separate fee shall be charged under item (a) of Scale B, item (b) of Scale C and item (a) of Scale D for a factory within the meaning of the Factories Act, 1948 (63 of 1948) to which the energy is supplied by a licence or in which energy is generated.
(a) For lightningor purposes other than power provided that no fees under thisitem shall be charged in respect of electrical installation,appliance or apparatus in any factory which does not come underthe purview of the Factories Act, 1948 (63 of 1948). Rs.50.00/KW of connected load or part thereofsubjectto a max. of Rs. 500.00
(Provided thateach separate building or shed in a factory or workshop withinthe factory premises shall be treated as one unit for determiningthe connected load)
(b) For each motorwith starter as per Scale `A'  
(c) Distributionsystem for supplying power to more than one motor Rs. 50/
(d) For generatingstations, grid sub-stations or distribution sub-station in whichenergy is or is about to be generated or transformed ordistributed. As perScale 'B' to 'D'
(e) For overheadtraveling cranes:  
(i) Mainswitchboard, rails and cabins Rs.500.00
(ii) Motor Unit As perScale 'A'
SCALE 'G'Power supply to consumers
(a) EHV powersupply to consumers:  
For inspection ofpower supply lines to the EHV consumers and the sub-stations, thefee to be charged shall be as per Scale'I' and Scale `C' as maybe applicable.  
(b) Power supplyto HV consumers:  
The incomingstructure to be charged as per scale laid down under Scale `D'and if the sub-section is to be put up at the consumer'spremises, the fees shall be as per Scale `C'. The charge forinspection fee for lines cables shall be as laid down in Scale`I'.  
(c) Power supplyto MV consumers:  
For medium voltageor low voltage service connection Rs. 30/
(d) Multi-storeyedbuildings :  
(i) fee for eachMV distribution board Rs. 30/
(ii)lightning/fan/load connected load or part thereof. Rs. 30/per KW
(iii) in case oflifts, the fee to be levied shall be as follows:  
Controllingpanels/boards Rs.150/
Motor Unit As perScale 'A'
(e) All IndiaRadio/Doordarshan:  
In case ofAIR/Doordarshan, the fee to be levied shall be as follows:  
(i) eachtransmitter panel Rs.500/ per panel
(ii) receivingstation Rs.250/ (mini.)
(f) X-ray Plants:  
Fee to be leviedon inspection of X-ray plants shall be as follows:  
(i) First 10 KVA Rs. 90/
(u) for each KVAin excess thereof Rs. 15/
(g) Neon-signs  
The fee to belevied for inspection of neon-signs shall be MinimumRs. 150/ up to 400 KVA Rs. 15/ per each KVA or part thereof inexcess
SCALE 'H'Towers and crossingsFor inspection, examination or testing of towers, crossing of aerial lines comprising of bare conductors, towers and crossings over a telegraph/telephone or other aerial lines etc.
(a) each tower inan EHV line (66 KV and above) Rs.250/ per tower
(b) each crossing,road crossing, crossing over P & T lines and other powerlines, river crossing or crossing over buildings. (i)EHV/HV line Rs. 250/ per crossing
  (ii) MVline Rs. 50/ per crossing
SCALE 'I'Aerial lines and cablesFor inspection, examination or testing of overhead lines, tee off points, sectionalising points or transportation points, in pursuance of the Indian Electricity Rules, 1956, the fee to be levied shall be as follows :
(a) (1) EHV aeriallines or cables (above 33KV) Rs.250/ per 5 kms of circuit length or part thereof
(ii) For HV aeriallines or cables at voltage below 33 KV Rs.150/ per 5 kms of circuit length or part thereof
(iii) Overheadaerial lines or cables of medium and low voltage. Rs.100/ per 5 kms of circuit length or part thereof
(b) Tee off point,transposition and sectionalising points : (i)HV-Rs. 100/ per point(ii)MV-Rs. 50/ per point
(c) Booster andcapacitors banks : Rs.100/
Note. - (1) Double circuit lines to be treated on the basis of the single circuit lines only.
(2)The fee shall be paid by the owner of the line or the licensee as the case may be.SCALE 'J'
Forinspection or issue of certificate under sub-rule (3) of rule 82of the Indian Electricity Rules, 1956. Rs.250/
SCALE 'K'
Foran inspection or examination of any electric traction systemincluding trolley wires and overhead equipment and test ofbonding and leakage current Rs.500/ a day or part thereof
SCALE 'L'For testing and giving a decision on the accuracy of meters and other apparatus under sub-sections (6) and (7) of Sec. 26 of the Indian Electricity Act, 1910 (9 of 1910).
(a)For testing in the laboratory a meter of description :
(i)Up to and including a capacity of 50 Amps :  
-for low pressure installations Rs.75/
-for medium pressure installations Rs.100/
-for high pressure installations Rs.125/
(ii)for a capacity exceeding 50 Amps but not exceeding 200 Amps :  
-for low pressure installations Rs.100/
-for medium pressure installations Rs.125/
-for high pressure installations Rs.150/
(iii)For a capacity exceeding 200 Amps :  
-for low pressure installations Rs.175/
-for medium pressure installations Rs.200/
-for high pressure installations Rs.250/
Note - The licensee shall deliver the disputed meter in the Laboratory at his own cost and receive back the same from there.The licensee or the consumer requiring the meter to be tested on site shall have to pay in advance the TA charges for the inspecting officer.The test will be undertaken only of such meters for which facilities will be available in the said inspectorate. In other cases if arrangement be possible elsewhere, actual expenses in addition to the prescribed fee shall have to be borne.The fees shall be paid in advance by the party referring the case, but the Electrical Inspector or any other officer appointed to assist the Electrical Inspector shall decide under rule 8 of the Indian Electricity Rules, 1956 by whom such fee, T.A. charges and the expenses incurred in delivering and taking back the meter shall be borne.Note. - In deciding the capacity of meters and other apparatus for the purpose of Cl. (1) of Scale 'L' the capacities shall be reckoned as those of the primary sides of the current transformers wherever these are used with the meters or other apparatus.SCALE 'M'
Forinspection and testing of any main, distribution mains orservice line internal wiring of medium and high voltage for thediscovery of leakage therein which may result in electrolysis orinjury to any water, gas or other pipe or any applianceconnected therewith. Rs.200/ for the first hour or part thereof.Rs.100/ for next hour or part thereof
-If any leakage, is discovered in any such main distributing main,or service line, the fee shall be paid by the licensee or theowner of the main, distributing main or service lines as thecase may be.  
-Ifno leakage is discovered, the fee shall be paid by the owner ofthe water, gas or other pipe or of the appliance connectedtherewith.  
SCALE 'N'
(a)For the testing of an installation for leakage to earth Rs.50/-
-The fee shall be paid by the party making such application.  
SCALE 'O'
(a)For locating of leakage to earth in any installation Rs.50/ for first hour or part thereof.Rs.25/ for next hour or part thereof.
SCALE 'P'
(a)For deciding any case of difference or dispute arising underSec. 41(4), 26(4) or 26(6) of or Cl. V(2) or VI(3) of theSchedule to the Indian Electricity Act, 1910 (9 of 1910) referredto the Inspector. Rs.250/ per decision
(b)The fee shall be paid in advance by the party referring thedispute, but will be borne finally by the person against whomthe decision is given :  
Providedthat in the case of difference or dispute referred to theElectrical Inspector for being decided under Sec. 26(6) of thesaid Act, an additional fee for the testing of a meter inaccordance with Scale 'L' shall be recoverable.  
(c)The fee shall be chargeable in respect of each hearing and eachinspection necessitated in this connection.