Section 20 in The U.P. Electricity Supply (Consumers) Regulations, 1984
20. Notice of vacation of premises.
- The consumer desirous of vacating the premises where the supply was taken, shall give to the supplier a notice in writing of not less than fourteen days to disconnect the supply. On receipt of such notice, the supplier shall cause the meter reading to be taken and shall serve the bill to the consumer who shall pay the amount of the same within time. If the consumer fails to pay the dues, it shall be adjusted from the security deposited by the consumer. The consumer shall, however, be responsible for the energy consumed in the premises till the date of final disconnection of supplies and for the safety of the supplier's apparatus. The supplier shall, however, have the discretion to accept any shorter notice.
