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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(j) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995

(j)If for any reason whatsoever, the consumer's premises containing the meter is not accessible and meter reading cannot be taken, the bills shall be raised on the basis of minimum charge subject to subsequent verification and revision on the basis of actual meter reading.