Section 15(4) in The Orissa Electricity Reform Act, 1995
(4)Without prejudice to the generality of Sub-section (3), conditions included in a licence may require the licensee to,(a)enter into agreements on specified terms with other persons for the use of any electric lines, electrical plant and associated equipment operated by the licensee;(b)comply with any direction given by the Commission;(c)refer all disputes arising under the licence for determination by the Commission;(d)furnish information, documents and details which the Commission may require for its own purpose or for the purposes of the Central Government or the State Government or the Central Electricity Authority.(e)comply with the requirements of the Indian Electricity Act, 1910 and the Electricity (Supply) Act, 1948 and rules framed thereunder in so far as they are applicable;(f)undertake such functions and obligations of the Board under the Indian Electricity Act, 1910 and Electricity (Supply) Act, 1948.(g)obtain the approval of the Commission of such things that are required under the licence conditions or for deviation from the same;(h)rectify the Commission of any scheme that it is proposing to undertake including the schemes in terms of the provisions of the Electricity (Supply) Act, 1948;(i)purchase power in an economical manner and under a transparent power purchase procurement process;(j)supply in bulk to other licensees or to customers; and(k)establish a tariff or to calculate its charges from time to time; in accordance with the requirements prescribed by the Commission.
