Section 7(3) in Andhra Pradesh Electricity Regulatory Commission (Standards of Performance) Regulations, 2000
(3)The licensee shall replace burnt out meters within 7 days of complaint if the burning of the meter is not due to causes attributable to consumer like tampering, defect in consumer's installation, meter getting wet due to falling of water on same, connecting up unauthorised additional load by consumer etc. Wherever the cost of the meter is required to be recovered from the consumer, the consumer shall be given 7 days notice and the licensee shall replace the meter within 7 days of receiving payment from the consumer and after necessary corrective action was taken to avoid future damages to the meter.
