Section 37 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
37. Prohibition against assignment without permission.
- No consumer shall assign the agreement or transfer or part with the benefits under the agreement in favour of any other person without the express consent/approval of the Engineer in respect of domestic and commercial consumers and the Chief Engineer, Commerce, in respect of other categories of consumers. However, in case of death of domestic consumer, his legal heirs or successor in interest may ask for recognition as a consume in place of the deceased on production of succession or legal heir certificate.
