Section 7(a) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
(a)Any consumer entering into an agreement with the Board for supply of power shall have to deposit such amount as Security as may be prescribed by the Board from time to time keeping in view the category of the consumer and the adequate coverage of the dues payable to the Board for the energy supplied, for consumption for a period of two months.
