Section 16 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
16. Board's supply mains and apparatus.
(a)The meters and associated equipments, like metering units. T.P. Boxes etc. in respect of power supplied at 11 KV and above shall be supplied by the Board and the cost of such equipments shall be borne by the consumer. Meters for the domestic and commercial consumers shall ordinarily be supplied by the consumer. Other consumers have option either to instal meters and associated equipments procured by them or request the Board to supply the same. The cost of the equipments supplied by the Board shall be charageable to the consumer. The meters and associated equipments, if supplied by the consumer, shall be to the specification and approval of the Engineer.Notwithstanding that the meter, metering equipment and other apparatus as indicated above as supplied by the consumer, they shall remain under the control of the Board so long as the agreement is in force. The Engineer may at any time replace the existing meter supplied by the Board with another meter and the consumer shall be estopped from objecting to such replacement. The meter, metering equipments etc. shall on no account be handled or removed by anyone except under the authority of the Engineer. The seals, name plates, distinguishing numbers or marks affixed on the said equipments/apparatus shall also not be interfered with, broken, removed or erased by the consumer. In the event, any of the aforesaid equipment/ apparatus is found to be tampered with or damaged in any manner, the consumer shall bear the cost of their replacement alongwith all reasonable expenses incidental to it as decided by the Engineer.(b)Without prejudice to any other action available under the law and under these Regulations, supply may be summarily disconnected if the consumer interferes with any of the Board's apparatus installed in the consumer's premises inclusive of meters, metering equipments etc., whether provided by the Board or by the consumer and the service line provided by the Board.(c)The consumer shall compensate the Board for any damage caused to the mains, apparatus or instruments or any other property of the Board in the consumer's premises, occasioned by reasons of any act, omission, lapses or negligence on the part of the consumer and/or his servants, agents and/or employees and it supply of power has been disrupted on account of such damage, the supply may not be restored until the damage is assessed and the cost of restoration is deposited by the consumer. The Supply Engineer's decision in regard to the damage caused and the compensation payable, assessed on the basis of current market rate and the cost of restoration as assessed subject to the result of the appeal, if any, shall be final and binding. The consumer may appeal to the concerned Superintending Engineer in regard to the termination of damage and cost fixed by the Supply Engineer. No damage shall be imposed and no demand for payment of cost shall be raised, without notice to the consumer and reasonable opportunity to make representation, if any.(d)The Board shall be entitled to lay necessary overhead and underground mains, sub-stations, instal equipments, transformers etc., in accordance with the Rules on the private property of the consumer, required for the purpose of supply of power to him. The consumer shall not be entitled to interfere with or alter any such installation of the Board in his promises at any time for any reasons, whatsoever. If any such alteration is necessary, the Engineer may be approached to effect such alteration at the cost of the consumer.
