Section 6 in The Indian Electricity (West Bengal Amendment) Act, 1994
6. Amendment of section 26. -
In section 26 of the principal Act, after the second proviso to sub-section (7), the following sub-section shall be inserted :-"(8) The reading of the meter placed by the licensee under subsection (7) upon the premises of a consumer may be used for tariff purposes also in the event of detection of any tampering with the meter placed upon such premises in pursuance of the provisions of sub-section (1) :Provided that the licensee shall authorise an officer, not below the rank of Assistant Engineer, for the reading, inspection and sealing of the meter within the knowledge of the consumer who shall have a reasonable opportunity of inspection of such meter.".
