Section 33 in Madhya Pradesh Electricity Supply Code, 2013
33. If at any time during the continuance of this Agreement the Consumer shall-
(a)being a limited Company pass a resolution for winding up or be ordered to be wound up by a court of competent jurisdiction and being an individual or individuals commit any act of insolvency or be adjudged insolvent.(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.
