Section 37(1) in The U.P. Electricity Reforms Act, 1999
(1)Whoever, -(a)in contravention of the provisions of this Act, the rules or the regulations made under this Act or of the provisions of the Indian Electricity Act, 1910 the Electricity (Supply) Act, 1948 or the rules made thereunder, engages in the business of transmission or supply of electricity, or(b)refuses or fails without reasonable cause to comply with, or give effect to, any direction, order or requirement made under this Act,shall be guilty of an offence under this Act.
