Section 15 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
15. Commencement of supply.
- After the applicant has executed the agreement and deposited the preliminary installation cost, security and other dues and installed his own installations as provided in these Regulations and the application is finally approved by the Engineer, the said Engineer shall within a reasonable time make arrangements for supply of power to the applicant and after the arrangements are completed at his end and he is in a position to make such supply, the Engineer shall intimate the applicant that power may be availed by him within ninety days from the date of receipt of intimation. If the applicant fails to avail of the power within the period of ninety days, he would be liable to pay the demand charges and minimum energy charges irrespective of not availing the power. The meter when supplied by the Board, shall be fixed only at the time of taking power supply :Provided further that the Chairman may in special circumstances extend the time beyond the period of ninety days, for availing power supply.Chapter-III
