Section 15(3) in Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006
(3)Energy accounting and audit meters.- Energy accounting and audit meters shall be rectified or replaced by the generating company or licensee immediately after notice of any of the following abnormalities:(a)the errors in the meter readings are outside the limits prescribed for the specified Accuracy Class;(b)meter readings are not in accordance with the normal pattern of the load demand;(c)meter tampering, or erratic display or damage.
