Section 19(6) in Kerala Electricity Supply Code, 2005
(6)During the second instance of locked up premises, the consumer shall be given a written 24-hour notice to keep open the premises at a particular date and time and give facilities for reading the meter to the Licensee's designated employee. If the consumer fails to keep open the premises and give facilities for taking the meter reading as aforesaid, without giving proper reasons, the supply shall be disconnected with due notice. After taking the meter reading, the consumer shall be charged for the whole consumption since last reading less the charges already paid.
