Section 26 in Kerala Electricity Supply Code, 2005
26. Action for reconnection.
(1)If the disconnection is for non-payment of dues, the Licensee shall reconnect the consumer on the same day once he has settled the dues.(2)If the omission and commission, which lead to disconnection under clause 25(1)(b) to 25(1)(f), has been remedied then reconnection has to be given immediately.(3)The Licensee may charge a fee to reconnect the consumer as approved by the Commission.
