Section 31 in Madhya Pradesh Electricity Supply Code, 2013
31. In the event of the Consumer failing to comply with the terms of this Agreement or any of them then in addition to the powers conferred on the ............ Discom by the Acts, Rules and Regulations referred to in clause 36 hereof, it shall be lawful for the ............ Discom after giving due notice in writing to the Consumer to discontinue the supply of energy to the Consumer or even disconnect supply forthwith where permitted under law, rules & regulations. The ............ Discom shall however on the cessation of the act which entitled it to discontinue the supply and on payment by the Consumer the amount of charges for the electrical energy already supplied and all other moneys then payable under this Agreement together with the expenses incurred by the ............ Discom in cutting off and reconnecting the supply restore the supply with all reasonable speed. Further it is hereby expressly agreed and declared that such discontinuance of supply shall not absolve the Consumer of his liability to pay the minimum charges or the minimum guarantee whichever is greater payable under the terms of this Agreement for the unexpired period of the Agreement inclusive of the period during which supply remained disconnected as above.
