Section 9(ii) in Rajasthan Electricity Regulatory Commission (Distribution Licensees Standards of Performance) Regulations, 2003
(ii)In all such cases of the meter being removed/replaced test/checking report if the consumer is present otherwise within 3 days of removal/replacement of meter, shall be supplied to the consumer. In case meter to be further tested in licensees laboratory, its test report shall also be supplied to the consumer. Consumer can opt to seal the inter before its removal from site and can also be present during testing on the date to be notified by the licensee. During inspection or at the time of testing, if the meter is found tampered, the licensee may take appropriate action as permitted under law.
