Section 17(iii) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
(iii)In case defective meters of domestic, commercial and small industrial consumers remain unrectified/unreplaced even three months after the date they have been called upon to rectify/replace them as indicated in (i) above, the billing in respect of such consumers after the three months period shall be done on the basis of load factor as may be fixed by the Board from time to time as part of the tariff after giving minimum 7 days' public notice and after publication in the Gazette.
