Section 28(1) in Kerala Electricity Supply Code, 2005
(1)The Licensee or any person duly authorised by the Licensee with proper identification card may, at any reasonable time, and on informing the occupier of his intention, enter any premises to which electricity is, or has been supplied by him, of any premises or land, under, over, along, across in or on which the electric supply-lines or other works have been lawfully placed by him for the purpose of:(a)Taking meter reading, inspecting, testing, repairing or altering the electric supply lines, meters, works and apparatus for the supply of electricity belonging to the Licensee; or(b)Removing where a supply of electricity is no longer required, or where the Licensee is authorised to take away and cut off such supply, any electric supply lines meters, fittings, works or apparatus belonging to the Licensee.(c)A Licensee or any other person authorised as aforesaid may also, in pursuance of a special order in this behalf made by an Executive Magistrate and after giving not less than 24 hours notice in writing to the occupier, enter any premises or land referred to above for any of the purposes mentioned therein.
