Section 26 in Madhya Pradesh Electricity Supply Code, 2013
26. (a) The Consumer shall be required to deposit when demanded in cash and or any other form as may be specified by MPERC to the ............ Discom a sum corresponding to not less than one and half months consumption as security for purpose next hereinafter mentioned, and shall on the like requisition from time to time replenish such security in the event of the same becoming exhausted or insufficient or otherwise considered inadequate in accordance with the Security Deposit Regulations, 2009 notified by the MPERC and as amended from time to time. The ............ Discom will pay interest on the amount deposited in cash at such rate as specified by MPERC in its Security Deposit Regulations 2009 as in force from time to time. The ............ Discom shall be at liberty at any time and from time to time to appropriate and apply any security so deposited as aforesaid in or towards payment or satisfaction of all or any moneys which shall become due or owing by the Consumer to the ............ Discom in respect of supply of energy or otherwise under this agreement, but the provision in this clause contained, shall not prejudice any other remedy to which the ............ Discom may be entitled for the recovery of such moneys.
(b)If the Consumer fails within thirty days or such other period of notice as may be specified in writing in each case to comply with the terms of any notice requiring him to give any security including additional security or to renew or replenish any security mentioned in sub-clause (a) foregoing which may have become exhausted or insufficient, the ............ Discom may without prejudice to any other remedy to which the ............ Discom is entitled, refuse or discontinue the supply so long as such failure continues.
