Section 7(11) in The Delhi Electricity Control Order, 1959
(11)[ In case of contravention of the provisions of sub-clause (7) of Clause 4 the licensee shall discontinue the supply of energy to the consumer for such period not exceeding the period as specified below, after, giving him 48 hours' notice in writing of his intention to do so: [Sub-Clauses (11) to (14) added by Notification No. F 4(102) 78-80-EB, See Delhi Gazette, 1981, Part IV, Extraordinary, dated 25.9.1981.](i)First contravention : 4 days(ii)Second contravention : 2 weeks(iii)Third contravention : to discontinue the supply for as long as the restrictions are enforced and report the matter to the Administrator :Provided that no order of discontinuance shall be passed by an officer below the rank of General Manager (E) in case of consumer getting supply from DESU, Chief Engineer (Electrical) in case of consumer getting supply from NDMC and Garrison Engineer in case of consumer getting supply from the Delhi Cantonment Board :Provided further that the licensee shall comply with any direction issued by the Administrator regarding restoration of supply.
