Section 19(vi) in The U.P. Electricity Supply (Consumers) Regulations, 1984
(vi)The supplier will issue bill-cum-notice to the consumer. If payment is not made within due date, the consumer will be liable for disconnection 7 days after the due date under Section 24 of Electricity Act. This would be without prejudice to the supplier's right to recover the amount of the bill as arrears of land revenue.
