Section 7(2) in Andhra Pradesh Electricity Regulatory Commission (Consumer's Right to Information) Regulations, 2000
(2)If, on such notice being given -(a)the consumer does not give all reasonable facilities for inspection and testing of his installation, or(b)[when an insulation resistance at the consumer's installation is so low as to prevent safe use of energy the supplier may, and if directed so to do by the Electrical Inspector shall discontinue the supply of energy to the installation but only after giving to the consumer 48 hours notice in writing of disconnection of supply and shall not recommence the supply until he or the Electrical Inspector is satisfied that the cause of the leakage has been removed.(c)Any dispute in this regard between a licensee and the consumer shall be referred to the Electrical Inspector for settlement.
