Section 50(3) in The Indian Electricity Rules, 1956
(3)Every consumer shall use all reasonable means to ensure that where energy is supplied by a supplier no person other than the supplier shall interfere with the service lines and apparatus placed by the supplier on the premises of the consumer.] [Substituted by G.S.R. 117, dated 21.1.1986 (w.e.f. 8.2.1986). ][50-A. Additional provisions for supply and use of energy in multi-storeyed buildings (more than 15 metres in height).-(1) Before making an application for commencement of supply or recommencement of supply after an installation has been disconnected for a period of six months or more the owner/occupier of a multi-storeyed building shall give not less than 30 days' notice in writing to the Inspector together with particulars. The supply of energy shall not be commenced or recommenced within this period, without the approval or otherwise in writing of the Inspector.
