Section 26(b) in Madhya Pradesh Electricity Supply Code, 2013
(b)If the Consumer fails within thirty days or such other period of notice as may be specified in writing in each case to comply with the terms of any notice requiring him to give any security including additional security or to renew or replenish any security mentioned in sub-clause (a) foregoing which may have become exhausted or insufficient, the ............ Discom may without prejudice to any other remedy to which the ............ Discom is entitled, refuse or discontinue the supply so long as such failure continues.
