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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(i) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995

(i)Readings of meters will be taken by persons authorised by the Board once in each month or at such intervals as may be fixed by the Board, and such meter-readers shall have access to the consumer's premises at all reasonable times for the purpose of such readings. The readings of each meter shall be entered by such reader in the meter cards to be attached to such meter.