Section 22(iii) in The U.P. Electricity Supply (Consumers) Regulations, 1984
(iii)If at any time the consumer is found exceeding the contracted load without specific permission of the supplier in case of connection up to 75 KW (100 BHP) the supplier may, without prejudice to its other rights under the agreement or under these regulations or under the provisions of the Electricity Act, estimate the value of the electrical energy, so abstracted, consumed or used as per guidelines given in Annexure-I and may also disconnect the supply without notice.
