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 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(d) in The U.P. Electricity Supply (Consumers) Regulations, 1984

(d)If the supply is required for motors or other appliances, the consumer shall state the rating of the motors or other appliances and the purpose for which it will be used. The horse power of the motor or the appliance may be checked by the supplier before or after giving connection and if the statement so furnished is found to be incorrect, it will constitute a contra-vention of these terms and conditions.