Section 16(d) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
(d)The Board shall be entitled to lay necessary overhead and underground mains, sub-stations, instal equipments, transformers etc., in accordance with the Rules on the private property of the consumer, required for the purpose of supply of power to him. The consumer shall not be entitled to interfere with or alter any such installation of the Board in his promises at any time for any reasons, whatsoever. If any such alteration is necessary, the Engineer may be approached to effect such alteration at the cost of the consumer.
