Section 4 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
4. Application for supply.
(a)An application for supply or an additional supply of power shall be made in the prescribed form copies of which may be obtained from the local offices of the Board free of cost.(b)The application shall be signed by the owner or the occupier of the premises for which supply is required and shall be submitted at the local office of the Engineer alongwith the prescribed fee of Rupees ten only and a sketch map of the premises. Supply shall not be made go any intending consumer unless he is in lawful occupation of the premises in question and is able to substantiate it with documentary evidence to the satisfaction of the supply engineer. Any assistance or information required for filling up the application form may be obtained by the applicant from the local office of the Engineer,(c)All applications for supply of power shall be filed by the intending consumer at least two weeks before the expected date of supply; provided that, in case of high tension service or service requiring Extension of the Board's distributing mains, the prospective consumer shall submit his application not less than six months before supply is required by him.(d)An intending consumer, who is not the owner of the premises occupied by him shall also execute an indemnity bond, indemnifying the Board, against any losses arising out of damage to Board's equipments on the premises as also any damages payable on account of dispute arising out of supply of power to the premises.(e)When the Consumer's premises have no frontage on a street and the service line from the Board's mains has to go over or under the adjoining premises of any other persons (and whether or not the adjoining premises is owned jointly by the consumer and such other persons) the consumer shall arrange at his own expense for necessary way-leave, licence or sanction from the adjoining owner or co-owner. The Board shall not supply power until such way-leave or sanction is obtained and produced. Any extra expenditure incurred in placing the service line in accordance with the terms of way-leave, licence or sanction shall be borne by the consumer. No way-leave, licence or sanction once granted shall be cancelled or withdrawn, without giving six months' notice by registered post to the Supply Engineer and the concerned consumer. The consumer may however arrange for way-leave for alternative route, if any, to retain the supply of power. In all such cases the consumer shall bear the cost of diversion and other incidental expenses as may be estimated by the Supply Engineer.(f)A consumer requiring supply for industrial or commercial purposes in addition to complying with other conditions as provided, shall also obtain from the local authority and/or from any other competent authority as might be required under any special law, necessary, licence and/or permission and produce before the Supply Engineer such licence or permission alongwith the application.(g)If the applicant in respect of an earlier agreement either executed by him or in the name of his spouse or in the name of a firm or company with which he was associated either as partner, Director or Managing Director, is in arrears of tariff or other dues payable to the Board, the application shall not be allowed by the Supply Engineer until the arrears are cleared.
