Section 3(g) in The U.P. Electricity Supply (Consumers) Regulations, 1984
(g)The consumer requiring supply for industrial purposes shall obtain the necessary licence or permission from the local authority or any other competent authority as may be required under the statute of Rules or Regulations, prior to the requisitioning of supply from the Board.(ii)Voltage of supply. - Subject to feasibility, the supply will be given at the Voltage as approved by the Board from time to time.(iii)Earnest money. - Requisition for the supply of electrical energy shall be accompanied by earnest money amounting to Rs. 25 as per schedule of service and miscellaneous charges as may be prescribed by the Board from time to time. The earnest money will be refunded to the consumer if the requisition is not complied with for any reason. If, however, the non-compliance is due to any default of the consumer, the earnest money shall be forfeited. If the requisition is complied with, the earnest money shall be adjusted towards service connection charges and if the earnest money fails to cover the entire charges, the consumer shall pay the difference within the time allowed by the competent authority.
