Section 6(ii) in The U.P. Electricity Supply (Consumers) Regulations, 1984
(ii)The supplier shall not be under any obligation to supply energy in the absence of any way-leave or sanction, nor shall it be bound to ascertain the validity or adequacy of any way-leave or sanction obtained by the consumer. The consumer shall re-compensate the supplier, should the latter be involved in any legal proceeding relating to such way-leave or sanction.
