Section 46 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
46. Rights of the supplier and the consumers during the period of power restriction.
- If on account of shortage in the generation of electrical energy or break-down of transmission system, restrictions on power supply are imposed by the State Government under Section 22 (B) of the Indian Electricity Supply Act, 1910 or by the Board under Section 49 of the Electricity Supply Act, 1948, the Board and Engineers shall be under no obligation to supply energy contracted for except in accordance with the restriction order and subject to the other provisions of the Regulations :Provided that during the period the restrictions are in force, the consumer shall not be liable to pay the charges in accordance with the agreement if the restriction of supply in a month exceeds 150 (one hundred and fifty) hours but shall only pay in case of two part tariff, on the basis of actual energy consumption and the recorded maximum demand. In case there is no actual energy consumption and/or no recorded maximum demand either on account of no consumption or on account of disconnection resulting from consumer's default, the consumer shall be liable to pay the demand charges on the basis of 50% of the contract demand. In cases covered by single part tariff, the consumer shall pay on the basis of actual consumption of energy.
