Section 14 in The U.P. Electricity Supply (Consumers) Regulations, 1984
14. Failure of supply.
- (i) If at any time the Board's service fuses blow out. a report thereof shall be lodged by the consumer with the supplier s local office which will arrange for rectification or replacement through authorised representatives.The supplier shall not carry out any repairs to a consumer's installation and if any defect exists in the consumer's installation as a result of which the failure of supply occurs or has taken place, the supplier shall not be responsible for such failures.(ii)The supplier shall not be liable for any claims for any loss, damage, or compensation whatsoever arising out of any accidental failure of supply or stoppage or curtailment or diminution or variation in supply or any failure, rostering, as a result of any direct or indirect directions or orders of Government or other competent authority in regard to the distribution of power, or due to war, mutiny, commotion, riot, strike, lock-out, fire, floods, lightning, earthquake or other causes beyond the control of the supplier.(iii)If the supplier's service fuses blow due to any defect in the consumer's wiring or installation, the supplier may charge from the consumer for the replacement of the service fuses in accordance with the schedule of the miscellaneous charges, for the time being in force.
