Section 4(e) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
(e)When the Consumer's premises have no frontage on a street and the service line from the Board's mains has to go over or under the adjoining premises of any other persons (and whether or not the adjoining premises is owned jointly by the consumer and such other persons) the consumer shall arrange at his own expense for necessary way-leave, licence or sanction from the adjoining owner or co-owner. The Board shall not supply power until such way-leave or sanction is obtained and produced. Any extra expenditure incurred in placing the service line in accordance with the terms of way-leave, licence or sanction shall be borne by the consumer. No way-leave, licence or sanction once granted shall be cancelled or withdrawn, without giving six months' notice by registered post to the Supply Engineer and the concerned consumer. The consumer may however arrange for way-leave for alternative route, if any, to retain the supply of power. In all such cases the consumer shall bear the cost of diversion and other incidental expenses as may be estimated by the Supply Engineer.
