Section 20 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
20. Alteration and addition.
- No alteration or addition on the consumer's approved installation shall be made without the express permission of the Engineer in writing. In case request is made for any substantial alteration or addition, the procedure for new installation regarding application, security deposit, test report etc., as applicable to the new applicants shall be followed. If alteration or addition to existing installations have been made without prior permission, the Engineer may disconnect supply after giving minimum 7 days' notice to show cause why the power supply shall not be disconnected for unauthorisedly altering or modifying the approved installation. No, disconnection shall be made without considering the explanation, if any, of the consumer.
