Section 9 in The U.P. Electricity Supply (Consumers) Regulations, 1984
9. Change of tenancy and mutation of names.
- (i) The Executive Engineers shall within their respective jurisdictions dispose off the cases relating to change of tenancy and mutation of names of consumers so long as the change of tenancy or mutation of name is not contrary to any order passed by the State Government or the Board. In such cases fresh declaration/ agreement on the current terms and conditions shall be executed by the person seeking mutation or change of tenancy.(ii)The consumer shall not, without the previous consent in writing of the supplier, assign or otherwise transfer or part with the benefits and obligations arising under the contract nor shall the consumer in any manner part with or create any partial or separate interest therein. However, on the demise of the consumer the mutation of the consumer's name shall be in favour of legal heir/heirs who will take the liability of the connection if any, and shall sign a fresh agreement/declaration; Provided that no mutation shall be effected till outstanding dues, charges and demands against a service connection for which mutation is sought, are paid in full.
