Section 22(3) in Bihar Electricity Regulatory Commission (Standards of Performance of Distribution Licensee) Regulations, 2006
(3)If the meter has failed due to lapse on part of the consumer like over loading, exposure to water or tampering, the Licensee shall serve a notice to deposit the cost for new meter or to deposit a meter of appropriate capacity alongwith testing fees within seven (7) days. The Licensee shall replace the meter within fourteen (14) days of receiving payment/meter as the case may be from the consumer.
