Section 7(3) in Andhra Pradesh Electricity Regulatory Commission (Consumer's Right to Information) Regulations, 2000
(3)When the consumer fails to rectify the defects in his installation pointed out by the Electrical Inspector such installation shall be liable for disconnection under his direction after serving a notice which shall not be less than 48 Hrs. (as envisaged in Rule 46(2)(c) of IE Rules, 1956).
