Section 7(1)(a) in Andhra Pradesh Electricity Regulatory Commission (Consumer's Right to Information) Regulations, 2000
(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.