Section 22 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
22. Enhancement of contract demand.
(a)Every application for enhancement of contract demand shall be accompanied by-(i)such processing fee as fixed by the Board for the particular category of consumer ;(ii)Test Report to be furnished from the licensed Electrical Contractor.(b)An application for the enhancement of the contract demand may be rejected if-(i)the additional power cannot be supplied the existing voltage of supply;(ii)the consumer is not willing to avail the power at higher voltage at which OSEB is able to supply;(iii)the consumer is not agreeable to bear the estimated cost of the additions, alteration is required in the system;(iv)the consumer is in arrears of OSEB dues.(c)If as a result of the enhancement of contract demand, the classification of the consumer would change, the Engineer, before allowing the application may call upon the consumer to execute fresh agreement, subject to compliance of other conditions as prescribed under these Regulations.Chapter-IV
