Section 21(vii) in The U.P. Electricity Supply (Consumers) Regulations, 1984
(vii)If the consumer opts to get the meter checked up through Electrical Inspector, to Government, Uttar Pradesh, in accordance with the provision of Section 26 of the Indian Electricity Act, the consumer shall not withhold payment of the bills as are sent by the supplier. Any default in payment of bills will make the consumer liable for disconnection.
