Section 26(5) in The Orissa Electricity Reform Act, 1995
(5)Each holder of supply licence shall publish in the daily newspaper having circulation in the area of supply and make available to the public on request the tariff or tariffs for the supply of electricity within its licensed area of supply and such tariff or tariffs shall take effect only after seven days from the date of such publication. Any tariff implemented under this Section;(a)shall not show undue preference to any consumer of electricity, but may differentiate according to the consumer's load factor or power factor, the consumers total consumption of energy during any specified period, or the time at which supply is required;(b)shall be just and reasonable and be such as to promote economic efficiency in the supply and consumption of electricity; and(c)shall satisfy all other relevant provisions of this Act and the conditions of licence.
