Section 28 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
28. Special Agreement.
- The Board may, for reasons to be recorded and having regard to the nature of supply and purpose for which supply is required, by negotiation or otherwise fix special tariff and conditions of supply for the consumers not covered by the classification enumerated in Regulation 27 and for such purpose, may enter into Special Agreements with suitable modifications in the Standard Agreement form, if necessary, but the tariff fixed in such Agreement shall always be subject to revision by the Board from time to time.Chapter-VI
