Section 14 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
14. Approval of consumer's installations.
(a)If the Engineer is satisfied that the 'contract demand' as applied for is not consistent with the test report and all other conditions prescribed in these regulations for supply of power have not been compiled with or the applicant is in arrears of dues payable under any earlier agreement with the Board, the Engineer may reject the application for supply by a reasoned ordered to be communicated to the applicant forthwith. The Engineer may recall his rejection order if the applicant subsequently rectifies the defects and fulfils all conditions.(b)Before any wiring or apparatus of the L.T. consumers and transformers, switch gear and other electrical equipments of the H. T. consumers are connected to the Board's supply system the same shall be subject to the inspection and approval of the Engineer and no connection shall be made without such approval. In addition, all EHT/HT installations shall have to be approved by the Electrical Inspector or any Officer authorised by him in this behalf.
