Section 29(e) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
(e)Rate of minimum energy charges - Minimum energy charges are intended to cover over-head investment, installation and standing charges and the charges leviable for the readiness of the supplier to meet the demand of the consumer. Minimum energy charges in respect of various categories of consumers shall be as fixed by the Board from time to time as part of the tariff after giving minimum seven days' public notice and after publication in the Gazette.
