Section 6(1) in Andhra Pradesh Electricity Regulatory Commission (Consumer's Right to Information) Regulations, 2000
(1)The Licensee's representative may upon informing the occupier of his intention and producing his identification card, enter the Consumer's premises for the purpose of(a)inspecting, testing, repairing, or altering the Licensee's equipment;(b)taking reading of meter and ascertaining the amount of energy supplied or the electrical load connected to the consumer's installation;(c)removing the Licensee's own lines, meters and other apparatus; or(d)examining and testing the Consumer's electric wires, fittings, works and apparatus for the use of energy.
