Section 35(ii) in The Delhi Electricity Supply Code And Performance Standards Regulations, 2007
(ii)The Licensee shall comply with the Regulations referred at sub-clause (i) above for energizing a new connection or for replacement of meter or for other purposes such as energy audit and interface meter. The consumer, if so desired, may procure a meter conforming to the regulations issued by the Authority under Section 55 of the Act and the Licensee shall test, install and seal the meter.
