Section 16(c) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
(c)The consumer shall compensate the Board for any damage caused to the mains, apparatus or instruments or any other property of the Board in the consumer's premises, occasioned by reasons of any act, omission, lapses or negligence on the part of the consumer and/or his servants, agents and/or employees and it supply of power has been disrupted on account of such damage, the supply may not be restored until the damage is assessed and the cost of restoration is deposited by the consumer. The Supply Engineer's decision in regard to the damage caused and the compensation payable, assessed on the basis of current market rate and the cost of restoration as assessed subject to the result of the appeal, if any, shall be final and binding. The consumer may appeal to the concerned Superintending Engineer in regard to the termination of damage and cost fixed by the Supply Engineer. No damage shall be imposed and no demand for payment of cost shall be raised, without notice to the consumer and reasonable opportunity to make representation, if any.
