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