Section 20(2) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(2)A licensee or any officer not below the rank of Executive Engineer of the Electric Department, may also,-(a)enter any premises or land referred to in sub-section (1) for any of the purposes mentioned therein ; or(b)enter any premises to which electricity is to be supplied by him for the purpose of examining and testing the electric wires, fittings, works and apparatus for the use of electricity belonging to the consumer.
