Electricity Act, 2003

67. Provision as to opening up of streets, railways, etc.-

1.      A licensee may, from time-to-time but subject always to the terms and conditions of his licence, within his area of supply or transmission or when permitted by the terms of his licence to lay down or place electric supply lines without the area of supply, without that area carry out works such as--

a.      to open and break up the soil and pavement of any street, railway or tram-way;

b.     to open and break up any sewer, drain or tunnel in or under any street, railway or tramway;

c.      to alter the position of any line or works or pipes, other than a main sewer pipe;

d.     to lay down and place electric lines, electrical plant and other works;

e.      to repair, alter or remove the same;

f.      to do all other acts necessary for transmission or supply of electricity.

2.      The Appropriate Government may, by rules made by it in this behalf, specify,--

a.      the cases and circumstances in which the consent in writing of the appropriate Government, local authority owner or occupier, as the case may be, shall be required for carrying out works;

b.     the authority which may grant permission in the circumstances where the owner or occupier objects to the carrying out of works;

c.      the nature and period of notice to be given by the licensee before carrying out works;

d.     the procedure and manner of consideration of objections and suggestions received in accordance with the notice referred to in clause (c);

e.      the determination and payment of compensation or rent to the persons affected by works under this section;

f.      the repairs and works to be carried out when emergency exists;

g.     the right of the owner or occupier to carry out certain works under this section and the payment of expenses therefor;

h.      the procedure for carrying out other works near sewers, pipes or other electric lines or works;

i.       the procedure for alteration of the position of pipes, electric lines, electrical plant, telegraph lines, sewer lines, tunnels, drains, etc.;

j.       the procedure for fencing, guarding, lighting and other safety measures relating to works on streets, railways, tramways, sewers, drains or tunnels and immediate reinstatement thereof;

k.      the avoidance of public nuisance, environmental damage and unnecessary damage to the public and private property by such works;

l.       the procedure for undertaking works which are not reparable by the Appropriate Government, licensee or local authority;

m.    the manner of deposit of amount required for restoration of any railways, tramways, waterways, etc;

n.      the manner of restoration of property affected by such works and maintenance thereof;

o.     the procedure for deposit of compensation payable by the licensee and furnishing of security; and

p.     such other matters as are incidental or consequential to the construction and maintenance of works under this section.

1.     

2.     

3.      A licensee shall, in exercise of any of the powers conferred by or under this section and the rules made there under, cause as little damage, detriment and inconvenience as may be, and shall make full compensation for any damage, detriment or inconvenience caused by him or by any one employed by him.

4.      Where any difference or dispute including amount of compensation under subsection (3) arises under this section, the matter shall be determined by the Appropriate Commission.

5.      The Appropriate Commission, while determining any difference of dispute arising under this section in addition to any compensation under sub-section (3), may impose a penalty not exceeding the amount of compensation payable under that sub-section.

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