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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(d) in Rajasthan Electricity Regulatory Commission (Distribution Licensee’s Standards of Performance) Regulations, 2003

(d)During inspection, checking and testing if the meter or metering system in found to be defective (e.g. stuck up, running slow, fast, creeping or improperly recording or not functioning as per specifications), the licensee shall inform the consumer and replace the meter within 60 days of receiving the complaint or detection. In case of missing/defective/broken seals or defective wiring, consumer shall be informed and then the meter/seal shall be replaced.