Section 22(iv) in The U.P. Electricity Supply (Consumers) Regulations, 1984
(iv)If at any time the consumer is found using the energy to any service which is disconnected by the supplier including illegal restoration of the consumer's own disconnected service, the supplier may without prejudice to its other rights under the agreement or under these regulations or under the provisions of Electricity Act may charge the entire consumption of electrical energy, provided metered correctly, so abstracted, consumed or used at thrice the rate per unit of the rate schedule applicable to such consumption and may also disconnect the supply without notice.
