Section 19(7) in Kerala Electricity Supply Code, 2005
(7)In cases where a consumer resides away from the premises and requests in writing that supply to his premises shall not be disconnected even though the meter may not be made accessible for reading, his request shall be complied with, provided he is agreeable to pay the fixed/minimum charges. In such cases, the consumer shall inform the Licensee's designated officer immediately on his return to the station and to make the meter available for reading. After taking the meter reading, the consumer shall be charged for the whole consumption since last reading less the charges already paid.
