Section 33 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
33. Instalment facilities.
- Claim of instalment facilities by a consumer is not a matter of right. The facilities may, however, be granted if for the purpose of recovery of arrears, such grant is necessary in public interest, Grant of instalments for clearing arrears, is, however, without prejudice to the liability of the consumer, to pay delayed payment surcharge or the disallowance of rebate, as the case may be, till full clearance of the arrears by the consumer. The Board shall be competent to prescribe the authorities and the instalment facilities they may grant to different categories of consumers from time to time.
