Section 25 in Kerala Electricity Supply Code, 2005
25. Disconnection of supply of electricity by Licensee.
(1)The Licensee shall not disconnect supply to a consumer except in the following conditions:(a)At the request of the consumer.(b)The Licensee is mandated to do so by a person with legal authority to issue such mandate.(c)The Licensee is entitled to do so under an agreement with the consumer.(d)The Licensee reasonably believes that the consumer has contravened the provisions of the Code/Act, which entitle the Licensee to disconnect the supply.(e)Licensee reasonably believes that the failure to disconnect may or is likely to cause health hazard or safety risk or damage to property or to the consumer or to any other person.(f)The Licensee reasonably believes that the consumer's installation does not comply with the applicable rules or any other reasonable requirements prescribed by the Licensee.(g)In the case of non-payment of dues on electricity charges.(h)The security provided by the consumer has become insufficient or the consumer fails to provide additional security as required by the Licensee.(i)The Licensee reasonably believes that the consumer is found to have tampered or damaged electrical plant or meter of the Licensee(2)The Licensee shall not disconnect the supply to a consumer under clause 25(1)(g), if the consumer deposits under protest(a)an amount equal to the sum claimed from him or(b)calculated based on the average of past six months whichever is less, pending disposal of any dispute between him and the Licensee.(3)Due to non-payment of dues, no service connection shall be disconnected after 1 p.m. so that the consumer get a chance to remit the dues on the same day and get reconnection.(4)If the service connection stands disconnected for more than 6 months, the Licensee shall arrange dismantling the same on 15 days' notice and no charges shall be due to the Licensee for the period, which is in excess of six months from the date of disconnection.
