Section 27 in Kerala Electricity Supply Code, 2005
27. Action against tampering, distress or damage to electrical plant, electric lines or meter.
(1)A consumer shall provide and maintain sufficient protection to the metering and associated equipments to the satisfaction of the Licensee.(2)The Licensee shall ensure that all electricity supply lines and equipments that are belonging to the Licensee or under its control in the consumers' premises, are in a safe condition and in all respects are fit for supplying energy and further the Licensee shall take adequate precaution to avoid dangers arising on such premises from such supply lines and equipment.(3)The consumer or occupant of the premises or installation for which Licensee had provided electricity service, shall not tamper or permit tamper, distress or damage to the electrical plant, lines or metering equipment provided by the Licensee.(4)The Licensee shall provide seals or other appropriate devices in respect of metering equipment to detect the interference and shall maintain a register of all relevant security devices and seals.(5)If the consumer or Licensee or other authorised persons discover that the protective seal of the metering equipment has been broken, he shall notify the other party (Licensee or consumer as the case may be) in writing immediately. The Licensee after receiving such notification shall replace the seal on the first occasion of visit and take meter reading.(6)If it appears to the Licensee that the metering equipment provided for supplying electricity to the consumer is defective, the Licensee must test the metering equipment and repair and replace the metering equipment, as the case may be.(7)The cost of replacement of metering equipment as mentioned under clause 27(6) above shall be borne by the consumer, if the Licensee reasonably establishes that damage to the metering equipment was due to action of the consumer. Licensee may deny reconnection to the consumer, if it is established that there are chances of such repeated occurrence.
