Section 6(a) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
(a)Every consumer whose application for supply or additional supply of power has been approved by the competent authority, shall, before taking such supply, execute an agreement in the standard form prescribed in Schedule 'A' of these regulations as may be applicable. Such agreement shall not, however, be required for domestic and commercial consumers and their applications for power supply in the form prescribed in Schedule 'B' shall constitute the agreement between the parties.
