Section 7(10) in The Delhi Electricity Control Order, 1959
(10)To discontinue the supply of energy after giving 48 hours' notice of his intention to do so where the local body having jurisdiction has informed the licensee that some industry or trade, which cannot be carried out without their permission or Licence or 'No Objection Certificate' is being carried out in the premises of a consumer where grant of such permission or licence or No Objection Certificate is not conformity with the rules in force or where such permission or licence or no objection certificate after having been granted has been duly revoked by them :Provided that no order of discontinuance shall be passed by an officer below the rank of General Manager (E)/ Addl. General Manager (T) in case of consumers getting supply from DESU, Chief Engineer (Electrical) in case of consumers getting supply from NDMC and Garrison Engineer in case of consumers getting supply from the Delhi Cantonment Board :Provided further that the licensee may restore the supply on the request of the consumer after the lapse of 24 hours on payment of usual re-connection fee.]
