Section 10(8) in The Orissa Electricity Reform Act, 1995
(8)Notwithstanding anything contained in Sections 12, 13, 14, 15, 16, 18 and 19 of the Indian Electricity Act, 1910 (9 of 1910) the Commission may by order in writing confer upon licenses or any other person engaged in the business or transmission, distribution or supply of energy under this Act, subject to such conditions and restrictions as the Commission may think fit to impose, any of the powers which the telegraph authority possesses under the Indian Telegraph Act, 1885 with respect of placing of telegraph lines and posts for the purposes of a telegraph established or maintained by the Government or to be so established or maintained.
