Section 16(vi) in The U.P. Electricity Supply (Consumers) Regulations, 1984
(vi)[ The existing consumers from whom security could not be realised due to any reason whatsoever shall be required to pay the amount of security under sub-clause (i) within a period of 30 days from the date, a notice to that effect is served upon them and on failure to pay such security within such time the supply shall be liable to be disconnected.] [Inserted by Notification No. 618-CU-II-S-8, dated 7th March, 1994, published in U.P. Gazette, Part 1, Section (Kha), dated 18th March, 1995.]
