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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(iii) in The U.P. Electricity Supply (Consumers) Regulations, 1984

(iii)After deposit of the amount of the estimate and on receipt of the written intimation from the intending consumer having complied with all the requisite formalities etc., other conditions of supply including the execution of declaration/agreement, submission of B & L forms etc., the supplier shall arrange as far as practicable, to supply the energy to the consumer.