Section 32 in Madhya Pradesh Electricity Supply Code, 2013
32. In the event of the supply of energy being discontinued by the ............ Discom in consequence of any breach or default on the part of the consumer entitling the ............ Discom so to do under the provisions of the Acts, Rules and Regulations referred to in clause 38 hereof, the amount of charges for the electrical energy already supplied and all other moneys then payable under this Agreement shall become due and recoverable forthwith; Provided always and it is hereby expressly agreed and declared that during the period of such discontinuance the Consumer shall continue to pay the minimum charges or minimum guarantee whichever is greater, payable hereunder. The ............ Discom shall, however, on the cessation of the act which entitled it to disconnect the supply and on payment by the consumer of all charges reconnect the supply with all reasonable speed.
