Section 18 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
18. Access to premises and apparatus.
- With a view to check unauthorised addition, alteration of equipments and theft and misuse of energy, diversions of power by-passing the meter and for carrying out general inspection and testing, the Engineer or his staff authorised by him shall be entitled to enter any premises of a consumer availing power at 11KV and above voltage to which electrical energy is supplied for the purpose of testing the Board's as well as the consumer's installations after giving notice to the consumer or the employee in-charge of the premises and carry out the inspection check of all the electrical installations including the supply-lines, wirings, fittings, meters whether supplied by the Board or the consumer. If the consumer or the employee in charge of the premises refuses to accept the notice and, or obstruct the Engineer and/or his staff from entering into the premises, the Engineer shall, without prejudice to the other modes of action available in law, forthwith disconnect the supply of power to the premises.In the case of all other consumers availling power supply at low tension voltage (LT) such inspection shall be made after informing the consumer or the persons in charge of the premises and in case of refusal to accept notice or resistance, the power supply may be disconnected.
