Section 29(a) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
(a)The tariff and other charges for supply of electrical energy and the method of charging shall be as fixed by the Board from time to time after giving minimum seven days' public notice and after publication in the Gazette. The charges may include (1) Demand charges to cover over-head investment, installation and standing charges and the charges leviable for the readiness of the supplier to meet the demand of the consumers and (2) Energy charges.
