Section 12(3) in The Orissa Electricity Reform Act, 1995
(3)The State Government shall be entitled to issue policy directives, concerning the subsidies to be allowed for supply of electricity to any class or classes or persons or in respect of any area in addition to the subsidies permitted by the Commission while regulating and approving the tariff structure Provided that the State Government shall pay the amount to compensate any concerned body or unit affected by the grant of subsidies by the State Government to the extent the subsidies granted.Chapter-V Gridco
