Section 10(2)(x) in The U.P. Electricity Supply (Consumers) Regulations, 1984

[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(2)(x) in The U.P. Electricity Supply (Consumers) Regulations, 1984

(x)If at a later stage, B.H.P. of the motor in actual operation at the time of checking is found to be higher than the declared B.H.P. (as entered in the new B & L form), the consumer will be liable to pay the full minimum consumption charges on the B.H.P. of the motor found to be in operation, from the date, reduction of load was allowed plus a penal charge of three times the minimum consumption charge leviable for the period from the date of declaration of change of motor. The consumer will be liable to be disconnected without notice if a higher B.H.P. is found to be in actual operation and shall remain disconnected till the full amount of the bill levied against him are deposited by him in the Board's office. In addition the consumer will be liable to be prosecuted for pilferage of energy from the Board's mains.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 10(2)(x) in The U.P. Electricity Supply (Consumers) Regulations, 1984