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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(b) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995

(b)Without prejudice to any other action available under the law and under these Regulations, supply may be summarily disconnected if the consumer interferes with any of the Board's apparatus installed in the consumer's premises inclusive of meters, metering equipments etc., whether provided by the Board or by the consumer and the service line provided by the Board.