Section 21(d) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
(d)No permission shall be granted to reduce the contract demand if on a consideration of the investment made by the Board for an effective power supply to the consumer, the reduction is likely to, result in loss, unless the consumer is agreeable to bear the financial burden of the loss to be sustained by the Board for such reduction. The determination of the loss to be sustained by the Board as estimated by the Engineer shall be final and binding.
