Section 7(6) in The Delhi Electricity Control Order, 1959
(6)in case of contravention of Clause 4(4) of this Order:(a)to discontinue the supply of energy by giving the consumer not less than 48 hours' notice of his intention to do so;(b)on discontinuing the supply to communicate to the Chief Commissioner within 48 hours' notice of the discontinuance, the circumstances in which he has done so; and(c)to comply with the directions issued by the Chief Commissioner regarding restoration of supply;
