Section 9 in The U.P. Electricity (Regulation of Distribution and Consumption) Order, 1972
9. Power of disconnection without notice.
- Without prejudice to the provisions contained in Section 42 of the Indian Electricity Act, 1910, all Chief Zonal Engineers, Superintending Engineers, Executive Engineers and Assistant Engineers of U.P. State Electricity Board, Electrical Inspector, Deputy Electrical Inspector and Assistant Electrical Inspector to the State Government or the State Government or the authorised representative of aforesaid licensees are authorised to disconnect supply summarily without any notice such installations as are found on their personal inspection or otherwise to have contravened this Order except the provision of clause 6 thereof. The supply shall remain disconnected for such period not exceeding seven days for each connection consumption as the officer ordering the disconnection deems fit.
