Section 3(3) in The Electricity Laws (Uttar Pradesh Amendment) Act, 1974
(3)All security deposits made by the consumers on the said date shall be transferred by the licensee to the Board, and if they are not so transferred the Board shall deduct the amount of the said deposits from the purchase money to be paid to the licensee, and if the said amount exceeds the purchase money available, recover the excess from the licensee as arrears of revenue.
