Section 4 in Chhattisgarh State Electricity Rules, 2006
4.
(i)If on an inspection of any place, premises or records maintained by any person, the assessing officer comes to the conclusion that such person is indulging in unauthorized use of electricity, the distribution licensee may disconnect supply of electricity to such person.(ii)Although, supply of electricity may be disconnected forthwith but intimation shall be sent to the person or consumer in Form-1 within 24 hours of such disconnection. The intimation shall be sent either in person or by registered post, obtaining in either case a receipt duly signed be the person present in the premises.(iii)Such notice of intimation shall be deemed to have been served if the same is pasted at a conspicuous place of the premises in presence of a witness. However such person or consumer may obtain a copy of such notice of intimation from the concerned office of the Distribution Licensee on payment of Rs. 2 per page towards copying charge.
