Section 19(d) in The Delhi Electricity Regulatory Commission (Performance Standards-Metering And Billing) Regulations, 2002
(d)If the consumer or his representative refuses to sign the test report and pay due billing charges, the defective meter shall not be replaced/rectified and the licensee shall approach the designated electrical inspector, who shall test the correctness of the meter and give results within one month. The decision of the Inspector shall be final and binding on the licensee as well as the consumer.(ii)The licensee shall keep record of all such meter tests and submit to the Commission exception report every six months.
