Section 39 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
39. Prohibition against re-sale, transfer, dishonest abstraction, theft of energy.
(a)No consumer shall re-sale the energy to any other person or transfer or divert power to other premises other than the one for which agreement has been executed.(b)No consumer shall make an unauthorised use of power supplied to him in excess of the approved contract demand and use power for a purpose other than the one for which agreement has been executed nor shall he dishonestly abstract power from the Board's system :Provided that bulk supply of energy given to an industrial consumer at one point of supply for the consumption of himself or his officers or employees residing within its colonies utilising power for domestic purposes only shall not constitute re-sale Or transfer of energy.
