Section 7(10) in The Tamil Nadu Electricity Supply Code, 2004
(10)The procedure to be followed for replacement of defective, damaged / burnt meter shall be as follows: -(i)It is the responsibility of the licensee to replace all defective meters [belonging to the licensee] [Inserted by Commission's Notification No.TN ERC/SC/7-4 dated 25.5.2007 (w.e.f 13.6.2007).] at his cost.(ii)Since the safe custody of the meter is the consumer's responsibility, replacement of meter due to damages shall be at the cost of consumer.(iii)The cost of replacement for burnt meters shall be met by the licensee unless it is proved otherwise that the burning out is due to the fault of the consumer.(iv)When the meter is owned by the consumer and becomes defective / damaged or when the meter is burnt due to the fault of the consumer, it is the responsibility of the consumer to replace the meter by a healthy one, if he elects to continue to have his own meter. Otherwise, the licensee shall replace the meter and enter into an agreement for hire and collect the specified deposits.
