Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(b) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995

(b)No consumer shall make an unauthorised use of power supplied to him in excess of the approved contract demand and use power for a purpose other than the one for which agreement has been executed nor shall he dishonestly abstract power from the Board's system :