[Cites 0, Cited by 0]
[Entire Act]
State of Uttar Pradesh - Section
Section 9 in The U.P. Electricity (Regulation of Distribution and Consumption) Order, 1977
9. [ [Substituted by Notification 3680-P-3/84-23, dated April 30, 1984.]
Without prejudice to the provisions contained in Section 42 of the Indian Electricity Act, 1910, all Chief Zonal Engineers, Superintending Engineers, Executive Engineers, Assistant Executive Engineers and Assistant Engineers of the U.P. State Electricity Board, the Chief Electrical Inspector, all Deputy Electrical Inspectors and Assistant Electrical Inspectors to the State Government are authorised to disconnect the supply summarily without notice in relation to such installations as are found upon inspection made by them to have contravened the provisions of this Order.The supply shall remain disconnected for the period specified below:| (a) | Contravention first in point of time | __ | 5 days, |
| (b) | Contravention second in point of time | __ | 10 days, |
| (c) | Contravention third in point of time | __ | 20 days, |
| (d) | Contravention beyond third point of time | __ | Permanently: |