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 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(C) in The U.P. Electricity Supply (Consumers) Regulations, 1984

(C)The representative of the supplier who will get the supply so disconnected shall be an officer not below the rank of an Assistant Engineer who shall issue a letter to the consumer giving details of such malpractice, pilferage, dishonest abstraction or irregular use of energy detected.