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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(a) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995

(a)The Engineer, on being satisfied that all preconditions for supply of power are satisfied including payment of security deposit, shall inspect the premises within two weeks from the date of receipt of security deposit and fix the date of entry of the supply-line into the consumer's premises (where the service line extends up to the consumer's premises). The Engineer shall also fix the position of the service cut-outs/circuit breakers, meters in consultation with the consumer and/or his licensed electrical contractor in case of a feeder (HT/EHT feeder) directly taken to the consumer's premises for his exclusive use from the supplier's sub-station, the metering arrangement shall be done at the consumer's premises or at the supplier's sub-station itself if mutually agreed. When the metering arrangements are completed at the consumer's premises, the position of the service cut-outs or circuit breakers and meters shall be so fixed as to permit easy access to the employees of the Board at any time without, as far as possible, disturbing the privacy of the consumer.