Section 5(2) in Andhra Pradesh Works of Licensees Rules, 2007
(2)Provided that such overhead line shall be used only until the defect in the underground electric supply-line can be made good, and in no case (unless with the written consent of the repairing authority, works authority or occupier as the case may be) for a period exceeding six weeks, and shall be removed as soon as may be after such defect is removed.
