Section 41 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
41. Re-classification of consumers.
- If it is found that a consumer has been classified in a particular category erroneously or has changed the purpose of the supply as mentioned in the agreement or has enhanced the consumption of power so as to exceed the limit of that category or has obtained order of reduction or enhancement of contract demand, the Engineer may re-classify him under appropriate category and issue notice to him to execute a fresh agreement on the basis of altered classification and/or modified contract demand. If the consumer does not take steps within the time indicated in the notice to execute the fresh agreement, the Engineer may, after issuing the show cause notice covering the period of clear seven days and after considering his explanation, if any, may disconnect the supply of power,
