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State of Uttar Pradesh - Section
Section 15 in The U.P. Electricity Supply (Consumers) Regulations, 1984
15. Access to premises and apparatus.
- The officers/employees of the supplier/Board authorised to take meter reading on check the premises of the consumer shall be entitled at all reasonable times on informing the occupier or consumer on the spot to, enter into the premises to which energy is being supplied for the purpose of inspecting the meter and for all other purposes, connected with the supply, including defect in meter or supply line or pilferage or malpractices, etc. by consumer.The authorised representative of the supplier for the above purposes will be as follows :| (i) | For meter reading. | Meter reader and any other employee over and above him. |
| (ii) | For defect in supply line | Lineman/Fuseman and above. |
| (iii) | For detecting defect in meter and checking premises for anypurpose including theft/pilferage etc. | Junior Engineer of the area and any other officer above him. |