Section 23(2) in Punjab Water Resources (Management and Regulation) Act, 2020
(2)The Authority may, after an order under sub-section (1), issue directions to any entity supplying electricity to the premises mentioned in sub- section (1) for stopping of electricity supply to that premises and the entity shall comply with the order of the Authority within twenty four hours of the receipt of the orders and shall not restore the electricity supply till such time, as may be permitted by the Authority.
