Section 8(b) in The U.P. Electricity Supply (Consumers) Regulations, 1984
(b)Reconnection of a service connection lying disconnected shall be allowed only in the name of the consumer in whose name the connection existed provided he continues to be the lawful occupier, on payment of all outstanding dues which may include electricity and sundry charges, reconnection and disconnection fees, installation inspection fee, etc. and adequate security deposit.
