Section 38(e) in The Delhi Electricity Supply Code And Performance Standards Regulations, 2007
(e)When the meter is found to be fast beyond the limits of accuracy specified by the Regulations framed by the Authority in this regard, the Licensee/consumer, as the case may be, shall replace/rectify the defective meter within fifteen days of testing. The Licensee shall adjust/refund the excess amount collected on account of the said defect, based on percentage error, for a maximum period of six months or less depending on period of installation of meter prior to the date of consumers complaint and up to the date on which defective meter is replaced/rectified.
