Section 42 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
42. No parallel operation with Board's system.
- Unless the Board grants permission in writing, the consumer shall not so arrange his existing generating plant, machinery and apparatus (including any extensions of or additions to the same) as to make them possible to be used as a parallel system to the supply system of the Board. The permission of the Board, however, if any, shall not make the Board or Engineer liable for any damage caused to the consumer's plants, machinery and apparatus on account of each use, or any evil consequences following therefrom.Chapter-VIII
