Section 16(iii) in The U.P. Electricity Supply (Consumers) Regulations, 1984
(iii)The supplier shall be at liberty to apply at any time any security deposit made by a consumer towards payment or satisfaction of any money which may become due and payable by him to the supplier. In all such cases, the consumer will be required to made up the deficiency so caused in his security deposit and he shall be liable to disconnection, without any further notice, if he fails to comply within seven days from the date of service of the notice on him asking him to make up the deficiency. The connection of the consumer shall be re-connected only after he pays the amount deficient in the security and the requisite charges for the disconnection/reconnection as enforced by the supplier from time to time.
