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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(2)(b) in Andhra Pradesh Electricity Regulatory Commission (Consumer's Right to Information) Regulations, 2000

(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.