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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(e) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995

(e)Supply to the consumer nay be cut off if the wirings, apparatus, equipments or installations are found to be defective at any time or if the consumer uses any apparatus or appliance or uses the energy in such manner so as to endanger the service-lines, equipments, electric supply mains and other works of the Board or interferes with the efficient supply of energy to other consumers. If the Engineer considers that the continuance of supply may be injurious to the Board's installation or shall pose a danger to any other consumer/person, he shall disconnect the supply after giving 48 hours' notice to the consumer.