Section 21(v) in The U.P. Electricity Supply (Consumers) Regulations, 1984
(v)In case the meter is found burnt at the consumer's premises, it shall be replaced on deposit of its cost by the consumer. If on testing or inspection in the test laboratory, the meter is found partly damaged the cost of its actual repairs will be charged and balance will be refunded to the consumer. In case the damage is not due to any fault to the consumer, the entire cost deposited by the consumer shall be refunded.
