Section 59(4) in The Indian Electricity Rules, 1956
(4)[ For the purpose of testing or for any other purpose connected with the efficient working of the undertaking, the supply of energy may be discontinued by the supplier for such period as may be necessary, subject (except in cases of emergency) to not less than 24 hours notice being given by the supplier to all consumers likely to be affected by such discontinuance:Provided that the supply of energy shall be discontinued during such hours as are likely to interfere the least with the use of energy by consumers and the energy shall not be discontinued if the Inspector so directs.] [ Substituted by G.S.R. 732, dated 18.6.1985 (w.e.f. 3.8.1985).]
