Section 7(4) in Andhra Pradesh Electricity Regulatory Commission (Consumer's Right to Information) Regulations, 2000
(4)When there is a failure to rectify defects relating to non-observance of Rules 50, 51(1) or 64 of I.E. Rules, 1956 pointed out by the licensee by a notice to consumer and Electrical Inspector and if the consumer fails to rectify' the defects in a reasonable time the licensee may disconnect supply of electricity after giving the consumer a reasonable opportunity of being heard and recording reasons in writing unless the Electrical 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 after such defects are rectified. (Rule 51(4) of I.E. Rules, 1956).
