Section 7 in Andhra Pradesh Electricity Regulatory Commission (Standards of Performance) Regulations, 2000
7. Complaints on Meter.
(1)The licensee shall inspect and check the correctness of the meter within 7 working days of receiving the complaint. If the meter is not working (stuck up running slow, fast or creeping), the licensee shall replace the meter within 30 days of receiving the original complaint.(2)During inspection or at the time of testing, if the meter is found tampered the licensee may take appropriate action as permitted under law.(3)The licensee shall replace burnt out meters within 7 days of complaint if the burning of the meter is not due to causes attributable to consumer like tampering, defect in consumer's installation, meter getting wet due to falling of water on same, connecting up unauthorised additional load by consumer etc. Wherever the cost of the meter is required to be recovered from the consumer, the consumer shall be given 7 days notice and the licensee shall replace the meter within 7 days of receiving payment from the consumer and after necessary corrective action was taken to avoid future damages to the meter.
