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State of Odisha - Section

Section 5 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995

5. Supply subject to availability.

- The supply of power required, shall be subject to its availability in the system, technical feasibility of supply, the scheme of supply being remunerative as per the norms fixed by the Board from time to time, the consumer bearing the proportionate charges as required by the Board in case of non-remunerative schemes and the consumer executing agreement in the standard agreement form prescribed by the Board accepting the terms relating to tariff and other conditions of supply of the Board.No additional power shall be supplied by the Board unless all arrear charges for the existing power supply have either been paid in full or the consumer has obtained instalments facility from the Board for unconditionally paying the arrears within the stipulated time.