Section 6(2) in Rajasthan Electricity Regulatory Commission (Metering) Regulations 2007
(2)Consumer Meter. - (i) The consumer in whose premises the meter is installed shall provide space for location of meter at the main entrance or working entrance of the premises for ease of access to the Licensee for meter readings (including data down loadings and communication), its inspection, maintenance and testing.(ii)Where access is denied to licensee's employees, agents/duly authorized representative for inspecting, testing, calibrating, sealing, replacing the damaged meter, collecting the data, joint meter reading, recording, other functions necessary and other mutually agreed functions, a notice will be served as per provisions of Supply Code to provide the same. In case access to consumer meter (including open access consumer) is not provided within notice period, his supply can be disconnected. In case of repeated failures, premises/location of installation of meter may be altered.
