Section 33(b) in Madhya Pradesh Electricity Supply Code, 2013
(b)execute or create any mortgage charge, or other encumbrance on any property or asset of the Consumer so as to prejudicially affect the ............ Discom's rights and interests in electric meters, plant, apparatus and equipment at the Consumer's premise or any part thereof or any right exercisable by the ............ Discom in connection with said electric plant, apparatus and equipment; the ............ Discom shall be at liberty to terminate the Agreement by giving seven day's notice in writing to the Consumer and upon such termination the Consumer shall forthwith pay to the ............ Discom all the moneys then due and payable under this Agreement together with a further sum equal to the amount of the tariff minimum or special guarantee whichever is greater for the unexpired minimum agreement period of supply as and by way of liquidated damages.
