Section 48 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
48. Appeal.
- A consumer aggrieved by any order passed under these Regulations may file an appeal within thirty days of the date of the order communicated to him.The appeal shall lie-(i)from the original order of the Executive Engineer to the Superintending Engineer;(ii)from the original order of the Superintending Engineer to the Chief Engineer, Commerce;(iii)from the original order of the Chief Engineer, Commerce to the Chairman of the Board.The Chairman, if he so desires may refer any case to the Board at his option for final disposal.The order passed in appeal shall be final and binding.
