Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Kerala - Subsection Section 19(5) in Kerala Electricity Supply Code, 2005 (5)When the meter reading cannot be taken due to the premises being locked up or made inaccessible, the consumer shall be provisionally charged the average consumption for the last 6 months.
