Section 20(1) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(1)A licensee or any officer not below the rank of Executive Engineer of the Electric Department may at any reasonable time, and on informing the occupier of his intention, enter any premises to which electricity is, or has been, supplied by him, or any premises or, land, under, over, along, across, in or upon which the electric supply-lines or other works have been lawfully placed by him for the purpose of, -(a)inspecting, testing, repairing or altering the electric supply-lines, meters, fittings, works and apparatus for the supply of electricity belonging to the licensee;(b)ascertaining the amount of electricity supplied or the electrical quantity contained in the supply; or(c)removing, where a supply of electricity is no longer required, or where the licensee is authorised to take away and cut off such supply, electric supply-lines, meters, fittings, works or apparatus belonging to the licensee.
