Section 25(1) in Kerala Electricity Supply Code, 2005
(1)The Licensee shall not disconnect supply to a consumer except in the following conditions:(a)At the request of the consumer.(b)The Licensee is mandated to do so by a person with legal authority to issue such mandate.(c)The Licensee is entitled to do so under an agreement with the consumer.(d)The Licensee reasonably believes that the consumer has contravened the provisions of the Code/Act, which entitle the Licensee to disconnect the supply.(e)Licensee reasonably believes that the failure to disconnect may or is likely to cause health hazard or safety risk or damage to property or to the consumer or to any other person.(f)The Licensee reasonably believes that the consumer's installation does not comply with the applicable rules or any other reasonable requirements prescribed by the Licensee.(g)In the case of non-payment of dues on electricity charges.(h)The security provided by the consumer has become insufficient or the consumer fails to provide additional security as required by the Licensee.(i)The Licensee reasonably believes that the consumer is found to have tampered or damaged electrical plant or meter of the Licensee
