Section 25 in Madhya Pradesh Electricity Supply Code, 2013
25. (a) In the event of any dispute or difference as to the correctness of any bill or bills specified under the terms hereof the Consumer shall nevertheless pay such bill or bills or a sum equivalent to average of preceding six months average bills, as specified in Supply Code,2013 within the aforesaid period of fifteen days. Any adjustment necessary due to incorrectness of such bill or bills shall be made by the ............ Discom in accordance with and within the time limit stipulated in Supply Code,2013 after the settlement of said dispute or difference.
(b)If the Consumer fails to pay any bills as provided in clause 24 he shall be liable to pay a surcharge as specified in the tariff order in force from time to time from the date of the bill if the bill is not paid within fifteen days of the date of the bill, the ............ Discom shall give the Consumer fifteen clear days' notice of intention to discontinue the supply of electrical energy and at the expiry of such period if full payment has not been made, may forthwith disconnect the supply until full payment for all dues outstanding including surcharge and the charges for the work of disconnection and reconnection has been made.
