Section 51(2) in The Indian Electricity Rules, 1956
(2)[ Where an application has been made to a supplier for supply of energy to any installation, he shall not commence the supply or where the supply has been discontinued for a period of one year and above, recommence the supply unless he is satisfied that the consumer has complied with, in all respects, the conditions of supply set out in sub-rule (1) of this rule, rules 50, 63 and 64.] [ Substituted by G.S.R. 256, dated 28.2.1983 (w.e.f. 26.3.1983).]
