Section 27 in The U.P. Electricity Reforms Act, 1999
27. Enforcement of the orders and directions of the Commission.
(1)Without prejudice to the provisions of Section 45, every direction or order made by the Commission may be enforced by the Commission as if it were a decree or order made by a Civil Court and the Commission had all the powers to execute it.(2)The Commission shall have the powers to take such assistance from the police and other authorities as may be considered necessary for the enforcement of its orders and directions.
