Section 30(h) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
(h)Where a consumer fails to pay the charges for electrical energy supplied to him, the Engineer may after giving him not less than seven clear days' notice in writing and without prejudice to the other rights and modes available for realisation of the amount, disconnect the supply until the arrears and re-connection charges are paid by the consumer. Failure to take steps for clearance of the arrears within a period of three months shall render the agreement liable for termination.
