Electricity Act, 2003
50. The Electricity
Supply Code.-
The State Commission
shall specify an electricity supply code to provide for recovery of electricity
charges, intervals for billing of electricity charges, disconnection of supply
of electricity for non-payment thereof, restoration of supply of electricity,
measures for preventing tampering, distress or damage to electrical plant or
electrical line or meter, entry of distribution licensee or any person acting
on his behalf for disconnecting supply and removing the meter, entry for
replacing, altering or maintaining electric lines or electrical plants or meter
and such other matters.