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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(vi) in The U.P. Electricity Supply (Consumers) Regulations, 1984

(vi)The consumer will be responsible to the supplier for the safety of its meters and other apparatuses installed at his premises. The consumer shall not allow access to the supplier's meter seals or other equipments installed in his premises, to any body other than the supplier's authorised representative. The consumer will also be responsible for ensuring that the meters, and the supplier's seal affixed thereto are not damaged, broken or otherwise tampered with by any person, whatsoever, other than the duly authorised representative of the supplier. The consumer may require such representative to produce his identity card to establish his authority to represent the supplier.