Section 3(b) in The U.P. Electricity Supply (Consumers) Regulations, 1984
(b)Any applicant, who is not the owner of the premises, shall obtain a "no-objection certificate" from the owner of the premises he occupies, on his requisition form. The responsibility for its authenticity will be on the applicant. Connection released to the applicant on such certificate which are found fake will be liable to disconnection. If the applicant, who is not the owner of the premises, fails to obtain the "No-objection certificate" from the owner of the premises, then he shall, if so required by the Board, give proof of his being in lawful occupation of the premises and also execute an indemnity bond indemnifying the Board, against any losses on account of disputes arising out of the supply of electrical energy to the occupant.
