Section 20 in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
20. [ Licensee to enter premises and to remove fittings or other apparatus of licensee. [Substituted by Act VI of 2005 (Section 3) w.e.f. 17-01-2005.]
(1)A licensee or any officer not below the rank of Executive Engineer of the Electric Department may at any reasonable time, and on informing the occupier of his intention, enter any premises to which electricity is, or has been, supplied by him, or any premises or, land, under, over, along, across, in or upon which the electric supply-lines or other works have been lawfully placed by him for the purpose of, -(a)inspecting, testing, repairing or altering the electric supply-lines, meters, fittings, works and apparatus for the supply of electricity belonging to the licensee;(b)ascertaining the amount of electricity supplied or the electrical quantity contained in the supply; or(c)removing, where a supply of electricity is no longer required, or where the licensee is authorised to take away and cut off such supply, electric supply-lines, meters, fittings, works or apparatus belonging to the licensee.(2)A licensee or any officer not below the rank of Executive Engineer of the Electric Department, may also,-(a)enter any premises or land referred to in sub-section (1) for any of the purposes mentioned therein ; or(b)enter any premises to which electricity is to be supplied by him for the purpose of examining and testing the electric wires, fittings, works and apparatus for the use of electricity belonging to the consumer.(3)For purposes of sub-section (1) and sub-section (2), the Government may invest the licensee or any officer not below the rank of Executive Engineer of the Electric Department with the powers of an Executive Magistrate.(4)Where a consumer refuses to allow a licensee or any person authorised as aforesaid to enter the premises in pursuance of sub-section (1) or sub-section (2) or when such licensee or person has so entered, refuses to allow him to perform any act, which he is authorized to perform or fails to give reasonable facilities for such entry or performance, the licensee or the officer authorized may cut off supply to the consumer, for as long as such refusal or failure continues, but for no longer.]
