Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

NCT Delhi - Subsection

Section 7(2) in The Delhi Electricity Control Order, 1959

(2)under Clause 4(1)(a) of this order to discontinue the supply of energy for not more than 7 days by giving the consumer :
(i)48 hours' notice of his intention to do so in case of commercial or industrial load; and
(ii)7 days notice of his intention to do so in case of domestic load;