Section 17(iii) in The U.P. Electricity Supply (Consumers) Regulations, 1984
(iii)If after expiry of compulsory period of two years, a consumer is disconnected in default and he fails to get his connection reconnected within six months, the supplier shall serve one month's notice to the consumer to get the connection reconnected failing which the service could stand permanently disconnected, the consumer shall be liable to pay the entire dues up to the date on which it is declared by the supplier to have been permanently disconnected.
