Section 44 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
44. Deemed termination of agreement.
(a)If power supply to any consumer remains disconnected for a period of three months for non-payment of tariff or non-compliance of the directions issued under these regulations, and no effective steps are taken by the consumer for removing the cause of disconnection and for restoration of power supply, the agreement of the Board with the consumer for power supply shall be deemed to have been terminated on expiry of the 3 months' period, without further notice.(b)On termination of the agreement, the Board shall be competent to remove the service line and other installations for supply of power, as of right, from the premises of the consumer.
