Section 38(f) in The Delhi Electricity Supply Code And Performance Standards Regulations, 2007
(f)When the meter is found to be slow beyond the limits of accuracy, specified in the Regulations framed by the Authority and the consumer does not dispute the accuracy of the test, the Licensee/consumer, as the case may be, shall replace/rectify the defective meter within fifteen days of testing. The consumer shall pay the difference due to the defect in the meter at normal rates, based on percentage error, for a maximum period of not more than six months or less depending on period of installation of meter prior to date of test and up to the date on which defective meter is replaced/rectified.
