Section 17 in The U.P. Electricity Supply (Consumers) Regulations, 1984
17. Agreement.
- (i) The consumer shall enter into a formal declaration/ agreement for a minimum period of two years for taking electrical energy before release of supply. After expiry of the above period of two years, the declaration/ agreement will continue on year to year basis on the same terms and conditions unless terminated in accordance with the provisions of the declaration/ agreement.All consumers shall execute declaration/agreements governing supply of energy in the form prescribed by the Board from time to time.(ii)If the supply to a consumer is disconnected on request or in default before the compulsory period of two years is over, he shall be liable for payment of minimum charge for the remaining period by which it falls short of two years or for the period of six months from the date of disconnection whichever is less, together with the estimated expenditure on the erection and demolition of the sub-station and the line (not paid by the consumer) actually dismantled due to the disconnection, together with the estimated expenditure on the cartage of the salvaged materials to stores and the cost of unsalvaged materials plus 15% supervision charges on the labour and cartage only.(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.(iv)In the event of no formal declaration/agreement having been entered into between the Board and the consumer, the later shall from the date, the supply of electricity has commenced, be bound by the further subject to the orders issued by the Board from time to time.(v)The assessment in the cases of permanent disconnection shall be further subject to the order issued by the Board from time to time.(vi)If the consumer, after execution of declaration/agreement, reduces or increases his load, or changes the process or shifts his connection, he shall have to execute a fresh declaration/agreement before doing so but shall be deemed as an old registered consumer of the supplier and a clause in the fresh declaration/agreement shall also be incorporated accordingly.
