Section 5 in Andhra Pradesh Electricity Regulatory Commission (Consumer's Right to Information) Regulations, 2000
5. Notice Prior to Disconnection.
(1)The Licensee shall issue a notice to consumers minimum of seven days prior to disconnection by reason of :(a)alteration or addition performed by the Consumer to his installation without prior permission.(b)Misuse of power supply, or resistance by the Consumer to the replacement of an old or defective meter by the Licensee.(c)neglect to pay any charge for energy or otherwise.(d)when there is a default in keeping the meter correct, where the meter is the property of the consumer (as envisaged in Section 26(3) of I.E. Act, 1910)(e)when there is a failure to pay the inspection fees on or before the date specified in the fee notice of the Electrical Inspector (as envisaged in Rule 46(2) (b) of the I.E. Rules 56)(2)The notice shall include a statement of the procedures for disconnection and f appropriate guidance for assistance, as specified in the Licensee's Code of Practice on Payment of Bills. The Consumer shall be given the opportunity within the seven days to show-cause why the power supply shall not be disconnected, and the Licensee must consider such explanation.(3)No notice shall be provided prior to disconnection in case of tampering I with the meter or metering equipment, or illegal restoration of supply by himself or extending service to a disconnected service or unauthorised extension of supply to another; premises or when the consumer adopts any electrical appliances which is likely to effect injuriously the supply to other consumer or uses the energy supplied improperly to interfere with efficient supply of energy to any other person by the licensee, or fails to keep in proper order any meter belonging to him by which the supply is registered, the licensee may discontinue the supply so long as such an appliance is so adopted or the energy is so used or dealt with or the meter is not kept in proper order, as the case may be.
