135. Supply and use of energy by non-licensees and others .-Where any person other than a non-licensee is supplied with energy by a non-licensee or other person or has his premises for the time being connected to the conductors or plant of a non-licensee or other person, or himself generates energy and uses such energy or part thereof, such person shall be deemed to be a consumer for the purposes of rules 9, 10, 29 to 33 (inclusive), 45 to 70 (inclusive), 87 and 142 and non-licensee or other person shall be subject to all the liabilities imposed on a licensee by these rules.
