Section 7(9) in The Delhi Electricity Control Order, 1959
(9)[ To discontinue supply of energy to a consumer who has failed to furnish a valid licence or No Objection/Lal Dora Certificate as may be required under the Rules in force of the local body having jurisdiction after giving 90 days' notice of his intention to do so. [Sub-Clauses (9) and (10) added by Notification No. F. 4(102) 78-80-EB, dated 22.7.1982.]
