Section 17(e) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
(e)The readings of the Board's meter(s) shall be taken as far as possible, in the presence of the representative of the consumer once a month or at such intervals as the Board may direct. The readings so taken, with any additions/corrections that may be necessary under (b) and (d) above, shall be binding and conclusive as to the maximum demand and the quantum of electrical energy supplied to the consumer.
