Section 49 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
49. Arbitration.
- All disputes or differences for which no provision has been made in any other law for adjudication, shall be referred to the Arbitration Tribunal, Orissa constituted under Section 41-A of the Arbitration Act, 1940 as amended in Orissa and the proceedings shall be regulated by the said Arbitration Act, 1940 as amended in Orissa; provided that any dispute or difference with regard to the tariff, charge or surcharge or other dues payable by the consumer, shall not be deemed to be a dispute or difference within the meaning of this Regulation and shall not be referred to Arbitration.And provided further that the pendency of a dispute or difference before the Arbitration Tribunal or any other forum shall not entitle a consumer to withhold payment of dues including surcharge and delayed payment surcharge, electricity duty and other charges payable to the Board.
