Section 12 in Orissa Electricity (Manner of Service of Provisional Assessment Order) Rules, 2004
12. Electricity charges payable for such unauthorized use of electricity under the provisional assessment with the following details :-
(a)Quantum of electricity being unauthorised used determined on best judgement basis;(b)The presumption that such unauthorized use has continued for a period of 3 months immediately before the date of inspection in the case of domestic and agriculture service and for a period of 6 months immediately before the date of inspection in case of other services;(c)The relevant category of consumers under which the assessment is being made; and(d)one-half time of the rate applicable to such category and calculation thereof.
