Section 59(3) in The Indian Electricity Rules, 1956
(3)The supplier shall send to the Inspector [or any officer of a specified rank and class appointed to assist the Inspector] notice of failure of supply of such kind as the Inspector [[or any officer of specified rank and class to assist the Inspector] [ Inserted by G.S.R. 466, dated 18.7.1991 (w.e.f. 17.8.1991).]may from time to time require to be notified to him, and such notice shall be sent by the earliest practicable post after the failure occurs or after the failure becomes known to the supplier and shall be in such form and contain such particulars as the Inspector may from time to time specify.
