Section 38(g) in The Delhi Electricity Supply Code And Performance Standards Regulations, 2007
(g)If the consumer or his representative disputes or refuses to sign the test report, the defective meter shall not be replaced and the Licensee shall approach the designated Electrical Inspector or any authorized third party, who shall test the correctness of the meter and give results within one month. The Commission shall notify the third party in accordance with the National Electricity Policy. The decision of the Inspector or such authorized third party shall be final and binding on the Licensee as well as the consumer.
