(a) that any part of an electric supply- line is connected with earth contrary to the provisions of sub- section (1), or

(b) that any electric supply- lines or other works for the generation, transmission, supply or use of energy are attended with danger to the public safety or to human life or injuriously affect any telegraph- line, or

(c) that any electric supply- lines or other works are defective so as not to be in accordance with the provisions of this Act or of any rule thereunder, the 1[ appropriate Government], may, by order in writing, specify the matter complained of and require the owner or user of such electric supply- lines or other works to remedy it in such manner as shall be specified in the order, and may also in like manner forbid 2[ the use of, and the supply of energy to, any electric supply- line] or works until the order is complied with or for such time as is specified in the order. Administration and rules