Section 28(3) in Kerala Electricity Supply Code, 2005
(3)Where a consumer refuses to allow a Licensee or any person authorised as aforesaid to enter his premises or land in pursuance of the provisions of sub-clause (1) when such Licensee or person has so entered, refuses to allow him to perform any act which he is authorised by those sub-clause to perform, or fails to give such reasonable facilities for such entry of performance, the Licensee may after expiry of 24 hours from the service of a notice in writing on the consumer, cut off the supply to the consumer for so long as such refusal or failure continues, but no longer.
