Section 29(d) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
(d)Minimum energy charges - Every consumer, during the continuance of the agreements, shall be liable to pay the monthly minimum energy charges even if no electricity is consumed for any reason whatsoever or supply has been disconnected. The consumer shall also be liable to pay the minimum energy charges if the dues payable for actual consumption of energy is less than the minimum charges payable for the particular category of consumer. Minimum energy charges shall be provisionally payable if for any reason whatsoever the meter is defective and the immediately preceding three months' readings are not available.
