Section 8 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
8. Service-Line.
(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.(b)Upon compliance of all conditions including technical feasibility and viability (vide Regulation 5) the Board shall provide service line free of cost up to a maximum distance of 30.48 meters from its nearest distributing mains to a convenient point outside the premises for which power is proposed to be taken. The cost of service-line poles and fittings, if any, in excess over the free load of 30.48 meters shall be borne by the Applicant :Provided that in case of temporary supply, the entire cost of service line including poles and fittings shall be borne by the applicant.(c)Before the work of laying the service line is taken up, the intending consumer shall pay in full the cost of laying the service-line prepared by the Engineer in accordance with the rates in force.(d)The service line, once laid, shall not normally be shifted except when such shifting is necessary in public interest or for the convenience of the supplier. Where the shifting of the service-line within the same premises is undertaken on the request of the consumer, the entire cost of shifting including the cost of additional materials, if any, shall be borne by the consumer.(e)The entire service-line, notwithstanding that a portion thereof has been paid for by the consumer, shall be the property of the Board and shall be maintained by the Board which shall always have the right to use it for the supply of energy to any other persons unless the line has been provided for the exclusive use of the consumer.
