Section 3B(5) in The Rajasthan Electricity (Duty) Rules, 1970
(5)Where a meter installed at the premises of a person generating energy for his own use or consumption becomes inaccurate or inoperative the quantity of energy used or consumed for the period the meter remains inaccurate or inoperative shall be determined for the purpose of duty by the Commissioner or by an officer authorized by him after affording a reasonable opportunity of hearing to the person affected.
