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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(a) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995

(a)No new power supply shall be given without a meter. Meters will ordinarily be installed at the point of supply, or at such suitable place as the Engineer may decide. If installed at the consumer's premises, the same shall be fixed preferably in the ground floor where it will be easily accessible for reading and inspection at any time. The consumer shall run his wiring from such point of supply and shall be responsible for the safety of the meters, metering equipments, on his premises from theft, damage or interference.