Section 18(1) in The Orissa Electricity Reform Act, 1995
(1)The Commission may enquire into the conduct of functioning of any licensee in carrying out the obligations under this Act, rules and regulations framed thereunder and the terms and conditions of its licence in the following circumstances :(a)upon receiving a complaint from any consumer or consumer association or any trade association; or(b)upon a reference made to it by the State Government, the Central Government or Central Electricity Authority; or(c)upon receiving a complaint from any company or person involved in the generation, transmission, distribution or supply of electricity; or(d)upon its own knowledge or information derived from any source.
