Section 50(1) in The Jammu and Kashmir Electricity Act, 2010
(1)Where any person neglects to pay any charge for electricity or any sum other than a charge for electricity due from him to a licensee or the generating company in respect of supply, transmission or distribution or wheeling of electricity to him, the licensee or the generating company may, after giving not less than fifteen clear days' notice in writing, to such person and without prejudice to his right to recover such charges or other sum by suit, cut off the supply of electricity and for that purpose cut or disconnect any electric supply line or other works being the property of such licensee or the generating company through which electricity may have been supplied, transmitted, distributed or wheeled and may discontinue the supply until such charges or other sum, together with any expenses incurred by him in cutting off and reconnecting the supply, are paid, but no longer :Provided that the supply of electricity shall not be cut off if such person deposits, under protest, -(a)an amount equal to the sum claimed from him ; or(b)the electricity charges due from him for each month calculated on the basis of average charge for electricity paid by him during the preceding six months, whichever is more, pending disposal of any dispute between him and the licensee.
