Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 7 in The U.P. Electricity Supply (Consumers) Regulations, 1984

7. Ownership, use and maintenance of service line.

- Notwithstanding the payments for the whole or part of the cost of any service line (including the H.T. line) by the consumer, the service line shall remain the property of the supplier who shall maintain the same. The supplier shall also have the right to use it for supply of energy to any other person and to extend, alter or replace the service line to suit its requirements.The consumer shall not be entitled to any rebate/refund or reduction in minimum consumption guarantee or in the line rental, in case supply is given at a later date to another consumer from the line and sub-station feeding him.