Section 17(f) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
(f)(i)The meters and associated equipments shall be inspected by the Engineer prior to their commissioning in the service. If meters become defective in service or are found to be missing, the consumer, in case he has supplied the meter, shall on such defects/loss being noticed by him or notified to him by the Engineer remove the defects/replace the meter within a period not exceeding 3 months. The Engineer shall call upon the consumer to deposit the cost of replacement if the meter or equipment has been found to have been tampered. In case such defects in the meter and/or metering units are found to be recurring, the Engineer may call upon the consumer to instal his own meter at his cost subject to the approval of the Engineer. Failure on the part of the consumer to replace the defective/lost meter within a period of three months shall render him liable for disconnection.(ii)For the period, the meter remained defective or was lost, the billing shall be done on the basis of average consumption for the preceding consecutive three months :
