Section 7(a) in The Electricity Laws (Uttar Pradesh Amendment) Act, 1974
(a)the Board shall not be bound to comply with any requisition to supply electricity to a licensee unless the licensee within fourteen days after the service on him by the Board of a notice in writing in that behalf, tenders to the Board security in such amount as is equivalent to the average charges for two months' supply of electricity during the preceding financial year to the licensee (hereinafter referred to as the average charges), and where an amount in excess of the average is demanded by the Board as security, the Board shall determine the same after giving an opportunity of hearing to the licensee :
