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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jharkhand - Subsection

Section 13(13) in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations 2005

13.3Lost, Burnt or Defective and Inoperative Meter. - 13.3.1 Consumer shall be responsible for the safe custody of the meter and accessories installed in their premises. Where upon complaint of the consumer or inspection by the authorized representative of the Distribution Licensee, the meter is found to be burnt, lost or defective and inoperative, it shall be replaced and supply restored to the consumer.Provided that the Distribution Licensee may recover the price of new meter from the consumer.Provided further that in case of lost meter the replacement of meter and restoration of supply shall be done by the licensee after a copy of F.I.R lodged in this regards by the consumer in respective police station is provided by the consumer to the licensee.