Section 24(2) in Bihar Electricity Regulatory Commission (Standards of Performance of Distribution Licensee) Regulations, 2006
(2)If service connection is disconnected for malpractice like pilferage, the service connection shall be restored after the case is settled and consumer pays the entire assessment amount. In such cases the Licensee shall not pay any compensation for delay in reconnection.(b)Permanent disconnection on request of consumer - If a consumer desires to get his service connection disconnected permanently, he shall given prior notice as specified in the Electricity Supply Code (ESC) or as otherwise provided in the Tariff Order which is in force. The Licensee shall serve final bill along with disconnection charges and after payment of the final bill the service connection shall be disconnected and the agreement shall be terminated.
