Section 2(c) in The Electricity Laws (Uttar Pradesh Amendment) Act, 1974
(c)the licensee may use the said lands, buildings, works, materials and plant as a person of ordinary prudence would use them if no such notice as aforesaid were served, but he shall not pull down or damage any such buildings, works, materials or plant or commit any other act which is destructive thereof or permanently injurious thereto or remove any such materials or plant from the undertaking;
