Section 2(r) in The U.P. Electricity Supply (Consumers) Regulations, 1984
(r)'Malpractice' means any act or omission in contravention of any of the provisions of these regulations, the Electricity Act, the Supply Act, the Rules or any other law or orders of any competent authority or the Board for the time being governing the supply of electricity by the Board and shall include :(i)getting reconnected in an unauthorised manner any service connection disconnected by the Board.(ii)any enhancement in the contracted load or contracted demand or connected load by a consumer without observing the formalities prescribed by the Board,(iii)any addition, alteration or extension to the electrical installation by a consumer without observing the formalities prescribed by the Board,(iv)any use of electricity for the purposes other than those for which the supply is given,(v)extending supply of energy to other premises with the intention of sale of energy or otherwise.
