139. Penalty for breach of rule 45.-Where any electrical installation work of the nature specified in sub-rule (1) of rule 45 has been carried out otherwise than-
(a)under the direct supervision of a person holding a certificate of competency issued by the State Government under that rule; and(b)in the absence of any applicable exemption under the proviso to sub-rule of that rule, by an electrical contractor licensed by the State Government in this behalf,[the consumer, owner or occupier, the contractor (if any) or the person through whom the work is being or was carried out and the person under whose immediate supervision the work is being or was carried out, shall each be punishable with fine which may extend to three hundred rupees.]
