Uttar Pradesh Levy of Fees for Testing and Inspection Order, 1981 1. Short title, and commencement. 2. Definitions. 3. Fees. 4. Payment of fees.

The U.P. Levy of Fees for Testing and Inspection Order, 1981

Published vide Notification No. 6022-P-3/81-23, dated November 30, 1981

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Short title, and commencement.- (1) This Order may be called the Uttar Pradesh Levy of Fees for Testing and Inspection Order, 1981.

(2) It shall come into force with effect form December 1, 1981.

Definitions.- In this Order the terms and expressions used shall have the same meaning as they have in the Indian Electricity Act, 1910, and the Indian Electricity Rules, 1956, except that for the purpose of this Order.

(a) "Owner" shall include an occupier of any building, palace, carriage or vessel in which energy is, or is about to be generated, receive or used;

(b) "Initial" with reference to the inspection, examination or test of any Electrical Installation or apparatus shall mean the first inspection carried out by the Chief Electrical Inspector or any officer appointed to assist him, either before or after its being brought into use, or its connection after having being without supply for a period of 6 months or more and shall include the first inspection, examination or test necessitated as a result of an extension or alteration in the existing installation except those carried out under the instructions of the Chief Electrical Inspector or his authorised representative, with the sole purpose of rectifying a defective installation already inspected by the said inspector or his authorised representative;

(c) "Periodical" with reference to the inspection, examination or test of any electrical installation or apparatus shall mean the inspection or test carried out in pursuance of Rule 46 of the Electricity Rules, 1956;

(d) "Subsequent" with reference to the inspection, examination or test of any electrical installation or apparatus shall mean the inspection of test necessitated due to the installation or apparatus having been found to contravene the relevant requirement of Indian Electricity Rules, 1956, during an initial or any other inspection; and

(e) "Licensee" shall include the State Electricity Board and also a person engaged in the business of supply energy with the sanction of the Government obtained under sub-section (1) of Section 28 of the Indian Electricity Act, 1910.

Fees.- Subject to the following conditions, fees shall be levied for testing and inspection (including periodical inspections) and generally for the services of Chief Electrical Inspector or his authorised representative under the Indian Electricity Act, 1910, and the Indian Electricity Rules, 1956, as amended from time to time and shall be realised from the persons and in accordance with the scales specified in the Schedule-

(1) In the case of any inspection, examination or test specified in scales "A" to "B" no fee shall be levied for a second or subsequent inspection, examination or test made within a period of twelve months from the date of a similar inspection, examination or test for which prescribed fee has been paid unless such further inspection, examination or test is made on application or in pursuance of the periodicity prescribed by the State Government under Rule 46 of the Indian Electricity Rules, 1956, or is necessary as the result of an extension or alteration of the installation or is in the opinion, which will be recorded, of the Chief Electrical Inspector necessitated by a breach of any of the provisions of the Act or of the Rules made thereunder or by the neglect or failure of the licensee or owner to carry out, within the stipulated time, any written order of Chief Electrical Inspector or any of his authorised representatives.

(2) The fee for subsequent inspection or test of an installation if necessitated as a result of detection of defects during initial or any other inspection will be one-half of the fee prescribed under scales "A" to "B".

(3) In the case of an inspection, examination or test specified in scales "F" to "K" no fee shall be levied for an inspection, examination or test unless-

(i) such inspection, examination or test is made on application or for conducting periodical inspection under Rule 46 of the Indian Electricity Rules, 1956, or

(ii) it is established to the satisfaction of the Chief Electrical Inspector, who will make record of the grounds on which he is satisfied, that the installation or apparatus inspected, examined or tested is not in accordance with the provisions of the Act or any rule made thereunder and in- that case the fee for initial as well as subsequent inspection shall be chargeable; and

(iii) the fee for subsequent inspection and test if necessitated as a result of detection of defects during the initial or periodical inspection will be-

(a) in respect of scale "F" one-half of the prescribed fee; and

(b) in respect of scales "G" to "M" -Full fees as prescribed in these scales.

Payment of fees.- (1) The fees payable under this order shall be paid into Government Treasury in advance under the following heads of account;

(a) For scales other than scale "M" under the Head "048,Duties and fees on Electricity;"

(b) Fee for Inspection under Indian Electricity Rules;

(d) Other receipts.

(2) The fees shall be paid by the owner of the installation excluding non-commercial departments of the State Government except provided otherwise.

(3) If at the request of a consumer or supplier, journeys are undertaken to inspect, examine or test an electrical installation or an apparatus and if on arrival of the inspecting officer, installation or apparatus is found, the prescribed fee shall nevertheless be charged.

Schedule

Scale "A"

For an inspection, examination or test of an electrical installation or apparatus to which energy is, or is about to be, supplied at medium or high pressure except in cases to which scales "B" to "M" specifically apply-

Connected load of installation, etc.	Fees for initial or periodical inspections
		Rs.
Upto and including 10 KWs.	…....	45
Exceeding 10 KWs. but not exceeding 20 KWs.	…....	75
Exceeding 20 Kws. but not exceeding 50 KWs.	…....	150
Exceeding 50 KWs. but not exceeding 100 KWs.	…....	225
Exceeding 100 KWs. but not exceeding 500 KWs.	…....	225 plus Rs. 45 for every 24 KWs or part thereof in excess of 100 KWs.
Exceeding 500 KWs but not exceeding 1,000 KWs.	…....	1,125 plus Rs. 90 for every 50 KWs or part thereof in excess of 500 KWs.
Exceeding 1,000 KWs .	…....	2250

Scale "B"

For an inspection, examination or test of each generating station or other places in which energy is, or is about to be, generated of 100 Volts or more—

KWs of Generating Set Installed	Fee for initial or periodical inspections
		Rs.
Up to and including 25 KWs	....	125
Exceeding 25 KWs but not exceeding 50 KWs .	...	300
Exceeding 50 KWs but not exceeding 100 KWs .	...	450
Exceeding 100 KWs but not exceeding 250 KWs .	...	600
Exceeding 250 KWs. but not exceeding 500 KWs .	...	900
Exceeding 500 KWs. but not exceeding 750 KWs .	...	1125
Exceeding 750 KWs. but not exceeding 1,000 KWs .	...	1500
Exceeding 1,000 KWs.	...	2250

Scale "C"

(i) For an inspection, examination or test of which transformer or each receiving station where electricity is distributed at the same voltage at which it is received on other place in which energy is or is about to be distributed at a pressure of 100 Volts or more-

KVA of each Transformer or receiving station	Fees for initial or periodical inspections
		Rs.
Up to and including 50 KVA	....	150
Exceeding 50 KVA but not exceeding 100 KVA	....	250
Exceeding 100 KVA but not exceeding 200 KVA .	....	350
Exceeding 200 KVA but not exceeding 400 KVA .	....	500
Exceeding 400 KVA but not exceeding 700 KVA .	...	750
Exceeding 700 KVA but not exceeding 1,000 KVA .	....	1000
Exceeding 1,000 KVA but not exceeding 3,000 KVA .	....	1500
Exceeding 3,000 KVA .	....	2000

(ii) For an inspection, examination or test of any high Voltage luminous sign installation-

Capacity	Fees for initial or periodical inspection
		Rs.
Rs. Up to and including KVA	….	75
Exceeding 1 KVA	…	125

(iii) For an inspection, examination or test of X-Ray or similar high frequency equipment to which energy is about to be supplied-

Initial Inspection
	Rs.
(a) For medical men and medical installations Rs.	50
(b) For others	75

Scale "D"

For an inspection or examination of any electric traction system, trolley wires overhead equipment or test of bonding and or leakage current-

Rs. 372 per diem of 8 hours.

Subject to a minimum of Rs. 750.

Scale "E"

For an inspection, examination or test of a lift worked by electrical energy

Rs.150

Scale "F"

For an inspection, examination or test or a low pressure installation,-

(i) Up to and including 1 KW connected load

Rs. 25

(ii) For additional connected load of each 1 KW or part thereof

Rs. 6

Scale "G"

(i) For an inspection, examination or test of-

(a) a high pressure overhead line or cable, minimum charge of Rs. 300 for a distance up to 10 km. and Rs. 15 per km. or part thereof beyond 10 km.; and

(b) a medium or low pressure overhead line or cable, a minimum charge of Rs. 60 up to 2 km. and Rs. 15 per km. or part thereof beyond 2 km.

(ii) The fee shall be paid by the licensee or owner thereof as the case may be.

Scale "M"

(i) For an inspection, examination or test of-

		Rs.
(a) a high pressure service connection	....	150
(b) a medium pressure service connection	....	40
(c) low pressure service connection	....	25

(ii) The fee shall be paid by the licensee or other person supplying the energy.

Scale "I"

For inspection and test of a lighting protective system-Rs. 75 per air termination.

Scale "J"

(i) For testing of an installation in pursuance of sub-rule (1) of rule 52 of the Indian Electricity Rules, 1956 ....	….	Rs. 60
(ii) The cost of any inspection and test made on the request of the consumer shall be borne by the consumers unless directed otherwise under sub-rule (2) of Rule 53 of Indian Electricity Rules, 1956.

Scale "K"

For an inspection and/or issue of a certificate under sub-rule (3) or Rule 82 of the Indian Electricity Rules, 1956

.... Rs. 125

N.B. - The fee shall be paid by the person who proposes either to erect a new building or structure or to make any temporary addition or alteration in or upon any building or structure which during or after construction would result in the contravention of the provisions of Rule 79 or 80 of the Indian Electricity Rules, 1956.

Scale "L"

(i) For an inspection or examination of overhead lines of different licensees or owners approaching or crossing each other or of any overhead lines approaching or crossing telephone, telegraph or tramway trolley wires.

Each approach or crossing

Rs. 40

(ii) The fee shall be paid by the person whose line was last erected.

Scale "M"

(i) For testing and giving a decision on the accuracy of meters and other apparatus under sub-sections (6) and (7) of Section 26 of the Indian Electricity Act, 1910.

(a) For testing in the laboratory a single meter or other apparatus of any description-

(i) Up to and including a capacity of amperes:

					Rs.
Low pressure	...	...	...	...	40
Medium pressure	...	...	...	...	60
High pressure	...	...	...	...	100

(ii) Of a capacity exceeding 50 amperes but not exceeding 200 amperes-

					Rs.
Low pressure	...	...	...	...	50
Medium pressure	...	...	...	...	80
High pressure	...	...	...	...	120

(iii) Of a capacity exceeding 200 amperes-

					Rs.
Medium pressure	...	...	...	...	150
High pressure	...	...	...	...	250

Notes. - (1) The licensee shall deliver the disputed meter in the Inspectorate's Laboratory at his own cost and receive back the same from there.

(2) The licensee or the consumer requiring the meter to be tested on site shall have pay in advance T.A. charges of the inspecting officer.

(3) The test will be undertaken only of such meters for which facilities will be available in this inspectorate. In other cases if arrangement be possible elsewhere actual expenses in addition to prescribed fee shall have to be borne.

The fees shall be paid in advance by the party referring the case, but the Chief 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 clause (i) of Scale "M" the capacities shall be reckoned as those of the shunts or the primary sides of the current transformers whenever these are used with the meters or other apparatus.

(2) Where the Chief Electrical Inspector is called upon to settle any dispute arising under-

Sub-section (4) of Section 21 of the Act'

Sub-section (4) or (6) of Section 26 of the Act.

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Rs. 150 per decision subject to note 2 below.

Clause VI (3) of the Schedule to the Act.

Proviso to sub-rule (2) of Rule 82 of the Indian Electricity Rules, 1956.

}

Rs. 150 per decision subject to Note 2 below.

Note (1).-The fee shall be paid in advance by the party referring the dispute but will be borne finally by him against whom the decision is given.

Note (2).-The above fee is chargeable in respect of each hearing and or each inspection necessitated in this connection.

Scale "N"

For carrying out in the Inspectorate's Laboratory High Voltage Test of any electrical apparatus in accordance with Rule 65 of the Indian Electricity Rules, 1956.

Capacity of the apparatus	Fee for normal working Voltage upto 6.6 KV
		Rs.
Up to and including 100 KW	….	100
Exceeding 100 KW but not exceeding 500 KW	….	150
Exceeding 500 KW but not exceeding 1,000 KW	….	200
Exceeding 1,000 KW	….	250

The owner of the apparatus wishing the test to be conducted on his premises, if feasible, shall have to arrange and bear the expenses of carriage of the testing equipment and pay in advance the T.A. charges of the Inspecting Officer.

Scale "O"

Inspection fee of Electrical Installation of Cinemas—

(a) Inspection fee of Electrical installation of permanent Cinemas-
		Rs.
(i) For initial inspection	....	300
(ii) For annual inspection	....	200
(iii) For any subsequent inspection	....	100
(b) Inspection fee of Electrical Installation of touring Cinemas-
		Rs.
(i) For initial inspection	....	100
(ii) For any subsequent inspection	....	080