Section 28 in The Orissa State Electricity (Supply) Rules, 1962
28. Power to grant mortgages.
(1)The Board may, subject to the provisions of the Act and these rules, mortgage or charge the works and all the revenues of the Board or any specific property forming part of those works,(2)No mortgage shall be granted by the Board for a period of less than ten years and no extension of the term of any mortgage shall be for a period of less than ten years :Provided that the provisions of this sub-rule shall not apply to or in respect of any mortgage charged upon any specific property forming part of the works of the Board.(3)Subject to the provisions of these rules, every mortgage other than a mortgage of any specific property granted by the Board shall be by a deed made in the form specified or similar to that specified in Appendix A.
