Section 8 in Andhra Pradesh Electricity Regulatory Commission (Consumer's Right to Information) Regulations, 2000
8. Re-classification of Consumers.
(1)The Licensee shall notify any Consumer it intends to re-classify that the Consumer must execute a fresh agreement on the basis of the altered classification.(2)The notice shall state that the Licensee may disconnect the supply of power if the Consumer does not take the required steps within the period specified by the notice.
