Section 7(7) in The Delhi Electricity Control Order, 1959
(7)in case of contravention of the provisions of sub-clauses (6) and (8) of Clause 4, the licensee shall discontinue the supply of energy to the consumer for such period not exceeding the period specified below:(i)First contravention : 4 days(ii)Second contravention : 2 weeks(iii)Third contravention : to discontinue the supply for as long as the restrictions are inforced and report the matter to the Administrator :Provided that no order of discontinuance shall be passed by an officer below the rank of General Manager (E) in case of consumer getting supply from DESU, Chief Engineer (Electrical) in case of consumers getting supply from NDMC and Garrison Engineer in case of consumers getting supply from the Delhi Cantonment Board :[Provided further that the licensee shall comply with any direction issued by the Lt. Governor regarding restoration of supply.] [Added by Notification No F. 4(12) 68-77-EB, dated 22.12.1978 and 15.1.1979.]
