Section 7(10A) in The Delhi Electricity Control Order, 1959
(10A)[ To discontinue the supply of energy after giving 48 hours notice of his intention to do so where the Delhi Pollution Control Committee inform the licensee that running of specific authorised/unauthorised industry, or trade is causing pollution or is hazardous/obnoxious or creating any sort of nuisance : [Sub-clause (10-A) by Notification No. F. 4(15) 90-EB, dated 12.8.1992.]Provided that no order of disconnection shall be passed by an officer below the rank of the General Manager (E), Delhi Electric Supply Undertaking/Chief Engineer (Elect.). New Delhi Municipal Committee/Garrison Engineer, Delhi Cantonment Board :Provided further that on the directions from the Delhi Pollution Control Committee on whose directions the supply was disconnected the licensee may restore the supply on receipt of intimation to restore the same within 30 clear days after the consumer completes the requisite commercial formalities for restoration"].
