Section 61(6) in The Indian Electricity Rules, 1956
(6)A record of every earth test made and the result thereof shall be kept by the supplier for a period of not less than two years after the day of testing and shall be available to the Inspector [or any officer appointed to assist the Inspector and [authorised under sub-rule (2) of rule 4-A] [ Inserted by G.S.R. 522, dated 17.3.1970 (w.e.f. 4.4.1970).]] [ Substituted by G.S.R. 358, dated 30.4.1987 (w.e.f. 9.5.1987).] when required.[61-A. Earth leakage protective device.-The supply of energy to every electrical installation other than low voltage installation below 5 KW and those low voltage installations which do not attract provisions of section 30 of the Indian Electricity Act, 1910, shall be controlled by an earth leakage protective device so as to disconnect the supply instantly on the occurrence of earth fault or leakage of current:Provided that the above shall not apply to overhead supply lines having protective devices which are effectively bonded to the neutral of supply transformers and conforming to rule 91 of Indian Electricity Rules, 1956.]
