Section 14 in The U.P. Electricity Reforms Act, 1999
14. Licensing.
(1)No person shall engage in the business of transmission or supply of electricity unless he, -(a)holds a licence; or(b)is exempted under Section 16 from the requirement of a licence; or(c)is so authorised under the Indian Electricity Act, 1910 or the Electricity (Supply) Act, 1948.(2)Where a dispute arises as to whether any person is or is not engaged in the business of transmission or supply of electricity under sub-section (1), the matter shall be referred to the Commission and the decision of the Commission thereon shall be final.(3)The Commission shall have the powers to order a person, who is not a licensee, to cease operating and disconnect its apparatus.
