Section 8(d) in The U.P. Electricity (Regulation of Distribution and Consumption) Order, 1977
(d)[ (i) All Corporation towns enumerated in Schedule 'B' of the said order shall not get supply daily for 3 hours during the period specified by the Uttar Pradesh State Electricity Board from time to time. [Substituted by (Sixth Amendment) Order, 1983, dated 25.10.1984.](ii)All Special Class Towns enumerated in Schedule 'C' of the said Order shall not get supply daily for four hours during the period specified by the Uttar Pradesh State Electricity Board from time to time.(iii)All District Headquarters and towns other than those mentioned in Schedules 'B' and 'C' towns having population above 25,000 according to the census of 1981 shall not get supply for 5 hours every day during the period specified by Uttar Pradesh State Electricity Board from time to time.(iv)All Government hospitals, Medical Colleges and other Hospitals, Wireless Stations, All India Radio, Television Stations and Earth Satellite Station, Waterworks and all Petroleum, Oil and Lubricants storage points owned by Indian Oil Corporation Ltd., or Bharat Petroleum Corporation situated in towns mentioned in sub-clauses (i), (ii) and (iii) shall remain exempted from the above cuts.(v)All other towns having population above 15,000 according to the census of 1981 shall get only two-phase supply in the evening for 5 hours between 5 p.m. to 10. p.m. for light and fan in addition to the normal schedule of supply issued by the Uttar Pradesh State Electricity Board for rural areas from time to time.(vi)Supply to rural areas shall be given as per Schedule issued by the Uttar Pradesh State Electricity Board from time to time.(vii)The Schedule of supply for rural areas and cut in towns as aforesaid shall not be applicable to Hill and Bundelkhand Regions.](dd)[ All District Headquarters shall be subjected to daily closure of two hours in each sector between 7.00 a.m. to 11.00 a.m. through a roistering programme in these towns); provided that supply to essential services such as Waterworks, Hospitals, All India Radio and Indian Oil installations shall be ensured to the maximum extent possible during the aforesaid period.] [Added by (Second Amendment) Order, 1983, dated 6.12.1983.]
