Section 32(4) in The Punjab Water Prevention and Control of Pollution Rules, 1977
(4)Where the direction is for the stoppage or regulation of electricity or water or any other service, affecting the carrying on of any industry, operation or process and is sought to be issued to an officer or an authority, as the case may be, a copy of the direction shall also be endorsed to the occupier, and objections, if any, filed by the occupier with an officer designated in this behalf, shall be dealt with in accordance with the procedure given under sub-rule (3), and sub-rule (5) of this rule:Provided that no opportunity of being heard, shall be given to the occupier, if he had already been heard with regard to the stoppage or regulation of electricity or water or any other service referred to above.
