Section 41(1) in The Jammu and Kashmir Electricity Act, 2010
(1)Subject to the provisions of this section, a distribution licensee may require any person, who requires a supply of electricity in pursuance of section 37, to give him reasonable security, as may be determined by regulations, for the payment to him of all charges which may become due to him, -(a)in respect of the electricity supplied to such person ; or(b)where any electric line or electric plant or electric meter is to be provided for supplying electricity to such person, in respect of the provisions of such line or plant or meter, and if that person fails to give such security, the distribution licensee may, if he thinks fit, refuse to give a supply of electricity or to provide a line or plant or meter for the period during which the failure continues.
