Section 20(4) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(4)Where a consumer refuses to allow a licensee or any person authorised as aforesaid to enter the premises in pursuance of sub-section (1) or sub-section (2) or when such licensee or person has so entered, refuses to allow him to perform any act, which he is authorized to perform or fails to give reasonable facilities for such entry or performance, the licensee or the officer authorized may cut off supply to the consumer, for as long as such refusal or failure continues, but for no longer.]
