Section 40(e) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
(e)In addition to the other powers available under law and/or these Regulations any consumer unauthorisedly assigning the benefits under the agreement in favour of another or re-selling or diverting or transferring the same or committing unauthorised abstraction of power, shall be liable for disconnection of supply after a notice calling for his explanation within 7 days and after considering the causes shown, if any, by him.
