Section 3(6) in The Orissa Electricity Reform (Transfer of Assets, Liabilities, Proceedings and Personnel of Gridco to Distribution Companies) Rules, 1998
(6)All licenses and consents held by Gridco relating to the Distribution Undertakings shall be in full force and effect as if instead of Gridco, such licenses and consents had been issued to each of the Distcos and as from the Appointed Date each Distco shall be responsible for the collection of electricity duty in place of Gridco in its-Area of Supply.
