Section 7 in The Electricity Laws (Uttar Pradesh Amendment) Act, 1974
7. Substitution of Section 47-A by a new section.
- For Section 47-A of the principal Act, the following section shall be substituted and be deemed always to have been substituted, namely :"47-A. Security. - Notwithstanding anything in this Act, and notwithstanding that no arrangements have been mutually agreed under Section 47 or that no regulations have been made in that behalf-(a)the Board shall not be bound to comply with any requisition to supply electricity to a licensee unless the licensee within fourteen days after the service on him by the Board of a notice in writing in that behalf, tenders to the Board security in such amount as is equivalent to the average charges for two months' supply of electricity during the preceding financial year to the licensee (hereinafter referred to as the average charges), and where an amount in excess of the average is demanded by the Board as security, the Board shall determine the same after giving an opportunity of hearing to the licensee :(b)the Board shall be entitled to discontinue such supply if the licensee has not already given security, or if any security given by him has become invalid or insufficient, and such licensee fails to furnish security or to make up the security to a sufficient amount, as the case may be, within seven days after the service upon him of notice from the Board requiring him so to do."
