Section 22(B) in The U.P. Electricity Supply (Consumers) Regulations, 1984
(B)Theft of Energy. - Where a fake or tampered meter body seal is detected or where there is evidence that consumer had dishonestly abstracted, consumed, used or wasted energy or otherwise established to the satisfaction of the supplier, that a consumer has in any manner abstracted, consumed or used electrical energy dishonestly, the supplier may estimate the value of the electrical energy so abstracted, consumed or used as per guidelines given in Annexure-I and may also disconnect the supply without notice. The imposition of this liability will not relieve the consumer from any penalty imposed by law for such misuse of energy besides the disconnection of supply.
