Section 7(12) in The Delhi Electricity Control Order, 1959
(12)In case of contravention of the provisions of sub-clause (11) of Clause 4, the licensee shall discontinue the supply of energy to the consumer after giving him not less than 48 hours' notice in writing of his intention to do so, for such period not exceeding the period specified below:(i)First contravention : 4 days(ii)Second contravention : 7 days(iii)Third contravention : To discontinue the supply and to report the matter to the Administrator and to comply with his directions regarding restoration of supply :Provided that no order of disconnection shall be passed by an officer below the rank of GM (F)/Chief Engineer in the case of consumers getting supply from DESU, Chief Engineer (Electrical) in case of consumer getting supply from NDMC and Additional Engineer in the case of consumer getting supply from the Delhi Cantonment Board :Provided further that the licensee shall comply with any directions issued by the Administrator regarding restoration of supply.
