Section 12 in Andhra Pradesh Electricity Regulatory Commission (Consumer's Right to Information) Regulations, 2000
12. Exemption.
(1)The licensee maybe exempted from the notice requirements of these Regulations where the Consumer's installation poses a danger to the health and safety of the Licensee's employees or the public and in 'force Mazeure' conditions.(2)The Licensee shall inform the consumer in writing and also submit a report to the Commission within 24 hours of any incident in which it has disconnected the supply of electricity without prior notice.
