Section 6 in Andhra Pradesh Electricity Regulatory Commission (Consumer's Right to Information) Regulations, 2000
6. Notice Prior to Entry.
(1)The Licensee's representative may upon informing the occupier of his intention and producing his identification card, enter the Consumer's premises for the purpose of(a)inspecting, testing, repairing, or altering the Licensee's equipment;(b)taking reading of meter and ascertaining the amount of energy supplied or the electrical load connected to the consumer's installation;(c)removing the Licensee's own lines, meters and other apparatus; or(d)examining and testing the Consumer's electric wires, fittings, works and apparatus for the use of energy.(2)If the Consumer refuses to allow the Licensee's representative entry to his premises in pursuance of the provisions of sub-section (1), or when such representative has so entered, refuses to allow him to perform any act which he is authorised to perform, the Licensee may, after the expiry of 24 Hrs. from the service of a notice in writing on the consumer, cut off the supply to the consumer for so long as such refusal continues provided the consumer cannot show any valid reason for his refusal for entry.
