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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(iv) in The U.P. Electricity Supply (Consumers) Regulations, 1984

(iv)The supplier may, at his discretion, demand additional security from a consumer at any time and the consumer shall be bound to pay the same' within the stipulated in the demand, failing which the consumer shall be liable to disconnection. Reconnection of the supply in such a case will be made by the supplier only after the receipt of disconnection/reconnection charges and the additional security as demanded.