Section 57(6) in The Indian Electricity Rules, 1956
(6)[ Where the supplier has failed to examine, test and regulate the meters and keep records thereof as aforesaid, the Inspector may cause such meters to be tested and sealed at the cost of the owner of meters in case these are found defective.] [ Inserted by G.S.R. 844, dated 31.7.1985 (w.e.f. 7.9.1985).]
