Section 14(a) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
(a)If the Engineer is satisfied that the 'contract demand' as applied for is not consistent with the test report and all other conditions prescribed in these regulations for supply of power have not been compiled with or the applicant is in arrears of dues payable under any earlier agreement with the Board, the Engineer may reject the application for supply by a reasoned ordered to be communicated to the applicant forthwith. The Engineer may recall his rejection order if the applicant subsequently rectifies the defects and fulfils all conditions.
