Section 15 in Orissa Electricity (Manner of Service of Provisional Assessment Order) Rules, 2004
15. The electricity charges payable for unauthorized use of electricity has been determined on the presumption that such unauthorized use had continued for a period of 3 months/ 6 months (as the case may be) as provided under Sub-section (5) and at the rate of one-half times as provided in Sub-section (6) of Section 126 of the Electricity Act, 2003.
Place :Date :Seal and signature of the Assessing Officer
