Section 25(b) in Madhya Pradesh Electricity Supply Code, 2013
(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.
