Section 4(f) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
(f)A consumer requiring supply for industrial or commercial purposes in addition to complying with other conditions as provided, shall also obtain from the local authority and/or from any other competent authority as might be required under any special law, necessary, licence and/or permission and produce before the Supply Engineer such licence or permission alongwith the application.
