Section 7 in The North Delhi Power Limited Complaint Handling Procedures Relating To Distribution and Retial Supply
7. Metering Problems.
-(i) Where meter has been provided by the Licensee - As per Section 26 of the Indian Electricity Act 1910, the responsibility of installing a standard meter on demand and its maintenance is that of the licensee and hence, the Licensee is required to check the meter for proper functioning at regular intervals. However, if a consumer has reasons to believe that the meter is not functioning properly, he may file application for the testing of his meter together with meter testing fee as applicable with the Asst. Engineer of the area. The Asst. Engineer would attend to the complaint as per provisions laid down in Commissions Performance Standards (Metering & Billing) Regulations (M&B Regulations) as below:Within 7 days of filing the application together with the testing fee, a tested check meter would be installed in series with the existing meter. If after a reasonable period of time which would not be less than 7 days, the existing meter is found to be slow or fast beyond the permissible limits, then the same would be removed leaving the check meter in its place for future metering. The account of the consumer would be adjusted suitably as per the provisions of the Performance Standards (Metering & Billing) Regulations and the testing fee deposited by the consumer would be refunded. However, if the existing meter is found to be correct, the same would be left in place and the testing fee would be forfeited.(ii)Where meter has been provided by the Consumer-If the meter is the property of the consumer and its testing with the above procedure indicates the need for its replacement, then the Licensee shall leave the test meter at the premises of the consumer. If the consumer wishes to put his meter again he shall inform the licensee for installation. For the period the licensee's meter remains at the consumer's premises, he would pay the meter rental and usual charges as applicable. However, if the Consumer does not put his meter within a period of 1 month, and the cost of the meter shall be recovered from the consumer and meter will be left at the consumers premises for all future billings.In case the problem is not resolved within the time specified, the consumer may lodge the complaint with the Executive Engineer concerned in the format given at Annexe. The Executive Engineer shall acknowledge the complaint and take remedial action without any delay.The licensee shall submit quarterly MIS report giving category wise number of the complaints received number of meters tested and number of meters found to be defective
