Section 9(iii) in Rajasthan Electricity Regulatory Commission (Distribution Licensees Standards of Performance) Regulations, 2003
(iii)In case burning of the meter/metering system is due to causes attributable to consumer (like tampering, defects in consumers installation, excessive leakage to meter due to falling of water on meter, unauthorized connection of additional load by the consumer etc.) then meter security will be adjusted towards cost and consumer shall be served notice to deposit meter security amount afresh and cost of associated equipments/materials (e.g. meter box, MCBs, and/or service line etc.) Supply shall be restored only after receiving payment. The meter/metering system shall be replaced within 60 days of receiving payment and necessary corrective action taken by the consumer/Discom to avoid future damage to meter.
