Section 30(c) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
(c)If a consumer disputes the correctness of the Bill, it is open to him to make payment under protest and raise a dispute before the Engineer or his superior officers regarding the accuracy of the Bill but on no account, he will withhold the payment. There shall, however, be no arbitration in respect of any dispute regarding tariff and the correctness of the Bill.
