Section 14(ii) in The U.P. Electricity Supply (Consumers) Regulations, 1984
(ii)The supplier shall not be liable for any claims for any loss, damage, or compensation whatsoever arising out of any accidental failure of supply or stoppage or curtailment or diminution or variation in supply or any failure, rostering, as a result of any direct or indirect directions or orders of Government or other competent authority in regard to the distribution of power, or due to war, mutiny, commotion, riot, strike, lock-out, fire, floods, lightning, earthquake or other causes beyond the control of the supplier.
