Section 22(D) in The U.P. Electricity Supply (Consumers) Regulations, 1984
(D)The supply shall remain disconnected till such malpractice, pilferage or irregular use of energy is given up, the means thereof are removed or got regularised by obtaining sanction from competent authority and observing all other necessary formalities, as may be required to the entire satisfaction of the supplier and assessment bill alongwith all outstanding arrear together with disconnection and reconnection fee is deposited by the consumer. The bills of assessment shall be provided to the consumer at the earliest from the date of detecting such offence.
