Section 44(a) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
(a)If power supply to any consumer remains disconnected for a period of three months for non-payment of tariff or non-compliance of the directions issued under these regulations, and no effective steps are taken by the consumer for removing the cause of disconnection and for restoration of power supply, the agreement of the Board with the consumer for power supply shall be deemed to have been terminated on expiry of the 3 months' period, without further notice.
