Section 17 in Rajasthan Electricity Regulatory Commission (Metering) Regulations 2007
17. Mechanism For Dispute Resolution.
(1)Any dispute of metering accuracy shall be resolved by testing the meter at accredited licensees laboratory or an independent NABL accredited laboratory approved by the Commission. The aggrieved parties may depute their representative to witness the testing.(2)Based on the report of meter testing, the power consumption of a consumer for the dispute period shall be assessed under the provision of Supply code and Terms and Conditions of Supply framed by the respective distribution licensees. As regards disputes the consumer may approach grievance redressal forum or other settlement mechanism constituted by the Licensee with a right to appeal before the Ombudsman without prejudice to other rights which consumer may otherwise have.(3)The metering disputes between the generating companies (including RVUN, CPPs), transmission licensees (including RVPN), distribution licensees or a trader shall be settled in accordance the with procedures given in relevant PPAs or Bulk Supply Agreements as the case may be or by reference to the Commission.(4)In case of interface meters, in the event of main meter or more than one meter provided becoming defective, the order of precedence for billing shall be (a) main (b) check (c) standby.
