Section 14 in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations 2005
14. Right of licensee to enter consumer premises and to remove fittings or other apparatus of licensee.
- 14.1 A licensee or any other person duly authorized by him may, at any reasonable time, and on informing the occupier of his intention, enter 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; or(b)Ascertaining the amount of electricity supplied or the electrical quantity contained in the supply; or(c)Removing any electric supply-lines, meters, fitting, works or apparatus belonging to the licensee where a supply of electricity is no longer required, or the licensee is authorized to take away and cut off such supply.14.2A licensee or any person authorized as aforesaid may also, in pursuance of a special order in this behalf made by an Executive Magistrate and after giving not less than twenty-four hours notice in writing to the occupier enter:(a)Any premises or land referred to in Clause 14.1 for any of the purposes mentioned therein, or(b)Any premises to which electricity is to be supplied by him, for the purpose of examining and testing the electric wires fittings, works and apparatus for the use of electricity belonging to the consumer.14.3Where a consumer refuses to allow a licensee or any person authorized as aforesaid to enter his premises or land in pursuance of the provisions of Clause 14.1 or Clause 14.2 refuses to allow him to perform any Act which he is authorized by those Clauses to perform, or fails to give reasonable facilities, the Licensee may after expiry of twenty-four hours from the service of a notice in writing on the consumer, disconnect the supply to the consumer till such refusal or failure continues, but no longer.14.4Where there is reason to believe that electricity has been, is being or is likely to be used un-authorizedly in place of premises, an officer authorized by the State Govt. under Section 135 of the Act may(a)Enter, inspect break open and search any place or premises in which he has to believe that electricity has been, is being, or is likely to be, used unauthorizedly;(b)Search, seize and remove all such devices, instrument, wires and any other facilitator or article which has been, is being, or is likely to be, used for unauthorized use of electricity;(c)Examine or seize any books of account or documents which in his opinion shall be useful for or relevant to , any proceedings in respect or the offence under sub-section (1) and allow the person from whose custody such books of account or documents are seized to make copies thereof or take extracts there from in his presence.The occupant of the place of search or any person on his behalf shall remain present during the search and a list of all things seized in the course of such search shall be prepared and delivered to such occupant or person who shall sign the list.14.5No inspection, search and seizure of any domestic place or premises shall be carried out after sunset till sunrise except in the presence of an adult male member occupying such premises.
