Section 7(ii) in The North Delhi Power Limited Complaint Handling Procedures Relating To Distribution and Retial Supply
(ii)Where meter has been provided by the Consumer-If the meter is the property of the consumer and its testing with the above procedure indicates the need for its replacement, then the Licensee shall leave the test meter at the premises of the consumer. If the consumer wishes to put his meter again he shall inform the licensee for installation. For the period the licensee's meter remains at the consumer's premises, he would pay the meter rental and usual charges as applicable. However, if the Consumer does not put his meter within a period of 1 month, and the cost of the meter shall be recovered from the consumer and meter will be left at the consumers premises for all future billings.
