Section 29(c) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
(c)Energy charges - Notwithstanding anything to the contrary in the agreement or the Special Agreement, energy charges shall be payable by all consumers at such rate as may be notified by the Board from time to time in the Tariff Notifications published in the Gazette in respect of the category to which the Consumer is classified; provided that different tariffs may be prescribed for power consumed during different times of the day.
