Section 21(ii) in The U.P. Electricity Supply (Consumers) Regulations, 1984
(ii)If the consumer disputes the accuracy of any meter, he may upon giving notice together with payment of the prescribed fee. have the meter tested by the supplier. In the event of the meter being found, on such test or on routine tests as may be arranged by the supplier, to be inaccurate beyond the limits of error, allowed under the Act and the Rules for the time being in force, the testing fee shall be refunded to the consumer and the bills for the last three months preceding the date of payment of testing fee shall be modified in accordance with the test results. In case the supplier desires to check the accuracy of any meter, the bills for last three months preceding the date of installation of check meter shall be modified in accordance with the test results.
