Section 8 in The U.P. Electricity Supply (Consumers) Regulations, 1984
8. Reconnection of supply at a premises where service connection is lying disconnected.
- (i) (a) Reconnection of only those service connections which are not permanently disconnected will be considered by the supplier at the written request of the consumer.(b)Reconnection of a service connection lying disconnected shall be allowed only in the name of the consumer in whose name the connection existed provided he continues to be the lawful occupier, on payment of all outstanding dues which may include electricity and sundry charges, reconnection and disconnection fees, installation inspection fee, etc. and adequate security deposit.(c)In case requisition for connection of a disconnected premises is received from a person other than the defaulting consumer or his legal representative or successor-in-interest, the supply may be given after completion of due formalities.(ii)For electric connections lying disconnected for more than six months, the consumer will be required to furnish a revised B & L form of the installation in accordance with Rule 47 of the I. E. Rules before reconnection of supply, the consumer shall also pay the outstanding dues along with the minimum charges for the disconnected period and the cost involved in the service line, if any, and installation/inspection fee including additional security, if required.
