Section 51(3) in The Indian Electricity Rules, 1956
(3)Where a supplier proposes to supply or use energy at a medium voltage or to re-commence supply after it has been discontinued for a period of six months, he shall, before connecting or re-connecting the supply, give notice in writing of such intention to the Inspector [or any officer of specified rank and class appointed to assist the Inspector] [ Inserted by G.S.R. 466, dated 18.7.1991 (w.e.f. 17.8.1991).].
