Section 6 in The U.P. Electricity Supply (Consumers) Regulations, 1984
6. Permission to install service line on adjoining premises.
- (i) Where the consumer's premises have no frontage on public street and the supply line from the supplier's mains has to go upon, over or under, the adjoining premises of any other person (whether or not the adjoining premises is owned jointly by the consumer and such other person) the consumer shall arrange at his own expenses for any necessary way-leave or sanction. The supplier shall not be bound to afford supply until such way-leave or sanction is granted. Any extra expense incurred in placing the supply line in accordance with the terms of the way-leave or saction shall be borne by the consumer. In the event of the way-leave or sanction being withdrawn, the consumer shall bear the expenses incurred in diversion of the service line or erection of new service line, as deemed necessary.(ii)The supplier shall not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.
