Section 46(2) in The Indian Electricity Rules, 1956
(2)(a)The fees for such inspection and test shall be determined by the Central or the State Government, as the case may be, in the case of each class of consumers and shall be payable by the consumer in advance.(b)In the event of the failure of any consumer to pay the fees on or before the date specified in the fee notice, supply to the installation of such consumer shall be liable to be disconnected under the direction of the Inspector. Such disconnection, however, shall not be made by the supplier without giving to the consumer seven clear days' notice in writing of his intention so to do.(c)[ In the event of the failure of the owner of any installation to rectify the defects in his installation pointed out by the Inspector or by any officer appointed to assist him and authorised under sub-rule (2) of rule 4-A in the form set out in Annexure IX and within the time indicated therein, such installation shall be liable to be disconnected [under the directions of the Inspector] [Inserted by G.S.R. 1723, dated 21.11.1977 (w.e.f. 31.12.1977). ][ after serving the owner of such installation with a notice: [Inserted by G.S.R. 1723, dated 21.11.1977 (w.e.f. 31.12.1977). ]Provided that the installation shall not be disconnected in case an appeal is made under rule 6 and the appellate authority has stayed the orders of disconnection:Provided further that the time indicated in the notice shall not be less than forty-eight hours in any case:Provided also that nothing contained in this clause shall have any effect on the application of rule 49.]
