Section 4(d) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
(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.
