Section 7(9) in The Tamil Nadu Electricity Supply Code, 2004
(9)If the consumer considers that the meter is defective, he may apply to the licensee to have a special test carried out on the meter at any time and the cost of such a test shall be borne by the licensee or the consumer accordingly as the meter is found defective or correct as a result of such a test. [The aforementioned special test for the disputed energy meters including the suspected/defective meters shall be carried out in the Third Party testing laboratory accredited by National Accreditation Board for Testing and Calibration Laboratories (NABL) and till such time the Third Party Meter Testing Arrangement is established, the licensee shall have the special test conducted by the Chief Electrical Inspector to Government of Tamil Nadu] [Inserted by Commission's Notification No.TNERC/SC/7-4 dated 25.5.2007 (w.e.f. 13.6.2007).]. The meter shall be deemed to be correct if the limits of error do not exceed those laid down in the relevant rules made under the Act. The consumer may also be allowed to install a check meter after recalibration by the licensee. Such check meter shall be of high quality, high precision and high accuracy and sealed by the licensee. Whenever the licensee's meter becomes defective, the check meter reading may be taken for billing.
