Section 5(2) in Andhra Pradesh Electricity Regulatory Commission (Consumer's Right to Information) Regulations, 2000
(2)The notice shall include a statement of the procedures for disconnection and f appropriate guidance for assistance, as specified in the Licensee's Code of Practice on Payment of Bills. The Consumer shall be given the opportunity within the seven days to show-cause why the power supply shall not be disconnected, and the Licensee must consider such explanation.
