Section 14(5) in The Tamil Nadu Electricity Supply Code, 2004
(5)If the amount of any bill remains unpaid beyond the period specified, the licensee may also, without prejudice to any of its rights under the agreement entered into by the consumer with the licensee, order supply of electricity to the consumer to be discontinued forthwith without further notice and keep the service connection disconnected until full payment for all obligations pending and the charge for the work of disconnection and re-connection has been paid. Such discontinuance of supply of electricity shall not relieve the consumer of his liability to pay the minimum monthly charges nor shall such discontinuance affect my right, claim, demand or power which may have accrued to the licensee hereunder.
