Section 7(4) in The Delhi Electricity Control Order, 1959
(4)in the case of contravention of Clause 4(2) of this Order-(a)to discontinue the supply of energy by giving the consumer not less than 48 hours' notice of his intention to do so,(b)on discontinuing the supply to communicate to the Chief Commissioner within 48 hours notice of the discontinuance, circumstances in which he has done so,(c)on being directed by the Chief Commissioner to recommence the supply with all possibly speed;
