Section 10(1) in The U.P. Electricity (Regulation of Distribution and Consumption) Order, 1972
(1)No consumer receiving supply of electrical energy direct from the U.P. State Electricity Board or from any licensee who obtains bulk supply of electrical energy from the U.P. State Electricity Board shall-(a)except with the prior permission of the State Government or any officer authorised by it in this behalf display or cause to be displayed any decorative, ornamental or advertising lights on any shop, commercial establishment or factory except on one board thereon during its hours of business;(b)Use or cause to be used any room heater in any factory, shop or commercial establishment on in any office of the Government or a local authority or a corporation owned or controlled by the Government;(c)with effect from December 1, 1972 perform or cause to be performed any cinema show on any day from 3.30 p.m. to 6.30 p.m.
