Section 7(8) in The Delhi Electricity Control Order, 1959
(8)In case of contravention of provision of sub-clause (9) of Clause 4, the licensee shall discontinue the supply of energy to the consumer for a period of 24 hours after giving him 48 hours' notice in writing of his intention for doing so :[Provided that no order of discontinuance shall be passed by an officer below the rank of General Manager (E) 1 Addl. General Manager (T) 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 may restore the supply on the request of the consumer after the lapse of 24 hours on payment of usual reconnection fee.] [Added, by Notification No. F. 4(102) 78-80-EB, dated 22.7.1982.]
