Section 12(2) in The Bombay Electricity Duty Rules, 1962
(2)If the Inspector has any doubt about the accuracy of a meter used for the purpose of computation of duty by any person other than a licensee, he shall, if he himself is not the Electrical Inspector, refer the matter to the Electrical Inspector. The Electrical Inspector shall thereupon have the accuracy of the meter tested in accordance with the provisions of section 26 of the Indian Electricity Act, 1910.
