Section 45 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
45. Force majure.
- The Board shall not be liable, for any breakdown, reduction or interruption of supply caused directly or indirectly by any mechanical break-down or damage to the transmission, line apparatus and equipments. The Board shall not be held responsible for any delay in or failure and/or reduction of supply of energy, brought about directly or indirectly by circumstances beyond its control and by act of God including war invasion, matiny, enemy action, embargo, blockade, civil commotion, strike, slow-down, riots, epidemics, non-availability of plant, machinery, equipment and materials for generation, transmission and distribution of power, earthquakes, floods and shortage of water in the reservoirs etc. In all such situations indicated in this Regulation, the Board shall be within rights to regulate, curtail, stagger or, if necessary to cut-off the supply of power to the consumers at its discretion.
