Section 51(4) in The Indian Electricity Rules, 1956
(4)[ If at any time after connecting the supply, the supplier is satisfied that any provision of the sub-rule (1) of this rule or of rules 50 and 64, is not being observed he shall give notice of the same in writing to the consumer and the Inspector, specifying how the provisions has not been observed and to rectify such defects in a reasonable time and if the consumer fails to rectify such defects pointed out, he may discontinue the supply after giving the consumer a reasonable opportunity of being heard and recording reasons in writing, unless the Inspector directs otherwise. The supply shall be discontinued only on written orders of an officer duly notified by the supplier in this behalf. The supply shall be restored with all possible speed after such defects are rectified by the consumer to the satisfaction of the supplier.] [ Substituted by G.S.R. 732, dated 18.6.1985 (w.e.f. 3.8.1985).]
