Section 7 in Andhra Pradesh Electricity Regulatory Commission (Consumer's Right to Information) Regulations, 2000
7. Leakage and defective installations.
(1)(a)If the Electrical Inspector or the supplier has reason to believe that there is in the system of a consumer leakage which is likely to affect injuriously the use of energy by the supplier or by other persons, or which is likely to cause danger, he may give the consumer reasonable notice in writing that he desires to inspect and test the consumer's installation.(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.(3)When the consumer fails to rectify the defects in his installation pointed out by the Electrical Inspector such installation shall be liable for disconnection under his direction after serving a notice which shall not be less than 48 Hrs. (as envisaged in Rule 46(2)(c) of IE Rules, 1956).(4)When there is a failure to rectify defects relating to non-observance of Rules 50, 51(1) or 64 of I.E. Rules, 1956 pointed out by the licensee by a notice to consumer and Electrical Inspector and if the consumer fails to rectify' the defects in a reasonable time the licensee may disconnect supply of electricity after giving the consumer a reasonable opportunity of being heard and recording reasons in writing unless the Electrical inspector directs otherwise. The supply shall be discontinued only on written orders of an officer duly notified by the supplier in this behalf. The supply shall be restored after such defects are rectified. (Rule 51(4) of I.E. Rules, 1956).
