Section 9 in Rajasthan Electricity Regulatory Commission (Distribution Licensees Standards of Performance) Regulations, 2003
9. Complaints on Meter/Metering System.
(i)The licensee shall regularly inspect, check and test the meter with the following periodicity:(a)All large & MIP industrial and Non Domestic Supply consumers at least once in six months.(b)Other consumers at least once in three years.(c)Licensee shall inspect, check or test the meter within 21 working days of receiving a complaint.(d)During inspection, checking and testing if the meter or metering system in found to be defective (e.g. stuck up, running slow, fast, creeping or improperly recording or not functioning as per specifications), the licensee shall inform the consumer and replace the meter within 60 days of receiving the complaint or detection. In case of missing/defective/broken seals or defective wiring, consumer shall be informed and then the meter/seal shall be replaced.(e)If a complaint is made by the consumer about the working of the meter and he requests for replacement, it shall be replaced within fifteen days.(ii)In all such cases of the meter being removed/replaced test/checking report if the consumer is present otherwise within 3 days of removal/replacement of meter, shall be supplied to the consumer. In case meter to be further tested in licensees laboratory, its test report shall also be supplied to the consumer. Consumer can opt to seal the inter before its removal from site and can also be present during testing on the date to be notified by the licensee. During inspection or at the time of testing, if the meter is found tampered, the licensee may take appropriate action as permitted under law.(iii)In case burning of the meter/metering system is due to causes attributable to consumer (like tampering, defects in consumers installation, excessive leakage to meter due to falling of water on meter, unauthorized connection of additional load by the consumer etc.) then meter security will be adjusted towards cost and consumer shall be served notice to deposit meter security amount afresh and cost of associated equipments/materials (e.g. meter box, MCBs, and/or service line etc.) Supply shall be restored only after receiving payment. The meter/metering system shall be replaced within 60 days of receiving payment and necessary corrective action taken by the consumer/Discom to avoid future damage to meter.
