Section 9 in The U.P. Electricity (Regulation of Supply, Distribution, Consumption and Use) Order, 1977
9. Power of disconnection without notice.
- Without prejudice to the provisions contained in Section 42 of the Indian Electricity Act, 1910, all Chief Zonal Engineers, Superintending Engineers. Executive Engineers and Assistant Engineers of U.P. State Electricity Board, Chief Electrical Inspector, Deputy Electrical Inspector and Assistant Electrical Inspector to the State Government and the authorised representatives of the holders of sanction under Section 28 (1) of the Indian Electricity Act, 1910 (9 of 1910), shall be deemed to be authorised to disconnect the supply summarily without notice in relation to such installations as are found upon inspection made by them personally or otherwise to have contravened this Order. The supply shall remain disconnected for such period not exceeding the period specified below for each connection, as the officer ordering the disconnection deems fit :(a)Contravention first in point of time - Seven days.(b)Contravention second in point of time - Fifteen days.(c)Contravention beyond the Second - Thirty days.
