Section 21 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
21. Reduction of contract demand.
(a)No application for reduction of contract demand shall be entertained within 3 months from the date of commencement of supply, unless the agreement provides, otherwise.(b)The contract demand specified in the agreement shall not be allowed to be reduced more than once within a period of 3 years. The Chairman of the Board may, however, for reasons to be recorded, allow such reduction more than once within a period of 3 years.(c)Every application for reduction of contract demand shall be accompanied by-(i)such processing fixed by the Board for the particular category of consumer;(ii)Test Report from the licensed electrical Contractor where alterations of installations were involved; and(iii)meter reading of the previous three months.(d)No permission shall be granted to reduce the contract demand if on a consideration of the investment made by the Board for an effective power supply to the consumer, the reduction is likely to, result in loss, unless the consumer is agreeable to bear the financial burden of the loss to be sustained by the Board for such reduction. The determination of the loss to be sustained by the Board as estimated by the Engineer shall be final and binding.(e)No application shall be rejected without recording reasons therefor and the order passed by the Engineer on the application shall be communicated to the consumer forthwith by certificate of posting.(f)When the reduction of contract demand is permitted by the Engineer, the effective date of such reduction shall be reckoned from 1st day of the month following the month in which the application complete in all respects was received by the Engineer.
