Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(a) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995

(a)The meters and associated equipments, like metering units. T.P. Boxes etc. in respect of power supplied at 11 KV and above shall be supplied by the Board and the cost of such equipments shall be borne by the consumer. Meters for the domestic and commercial consumers shall ordinarily be supplied by the consumer. Other consumers have option either to instal meters and associated equipments procured by them or request the Board to supply the same. The cost of the equipments supplied by the Board shall be charageable to the consumer. The meters and associated equipments, if supplied by the consumer, shall be to the specification and approval of the Engineer.