Section 3 in The U.P. Electricity Supply (Consumers) Regulations, 1984
3. (i) Requisition for supply.
(a)Requisition for supply of electrical energy will be made by the owner or lawful occupier of premises in his own name on the prescribed form obtainable free of cost from the local office of the supplier.(b)Any applicant, who is not the owner of the premises, shall obtain a "no-objection certificate" from the owner of the premises he occupies, on his requisition form. The responsibility for its authenticity will be on the applicant. Connection released to the applicant on such certificate which are found fake will be liable to disconnection. If the applicant, who is not the owner of the premises, fails to obtain the "No-objection certificate" from the owner of the premises, then he shall, if so required by the Board, give proof of his being in lawful occupation of the premises and also execute an indemnity bond indemnifying the Board, against any losses on account of disputes arising out of the supply of electrical energy to the occupant.(c)The premises where the connection is required must be clearly indicated by the consumer giving details of the premises under his occupation with the number of the service connection if any, whether existing or lying disconnected.(d)If the supply is required for motors or other appliances, the consumer shall state the rating of the motors or other appliances and the purpose for which it will be used. The horse power of the motor or the appliance may be checked by the supplier before or after giving connection and if the statement so furnished is found to be incorrect, it will constitute a contra-vention of these terms and conditions.(e)Requisition for temporary supply of electrical energy for illuminations on ceremonial occasions must be made at least 10 days before the supply is required failing which the supplier may, in his discretion, refuse to entertain the requisition.(f)Requisition for temporary supply of electrical energy for exhibition, melas, fairs and like occasions shall be made at least a month before the supply is required and a seven days notice in addition must be separately given to the Electrical Inspector and the District Magistrate as required under Section 20 of the Electricity Act.(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.
