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