Section 17(g) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
(g)Should the consumer dispute the accuracy of meter/meters installed for recording consumption, he may, upon giving notice and paying the prescribed fee, have the same tested by the Engineer within a period of one month from the date of deposit of such fees. Similarly, if the Engineer disputes the accuracy of the meter he may, after giving due notice to the consumer cause the meter to be tested by the Board in the presence of the consumer or his authorised representative only. In the event of the meter being found on test to be incorrect beyond the limit of accuracy prescribed by the I.E. Rules, 1956 the bills shall be revised on the basis of test results and testing fees, if paid by the consumer, shall be credited to the consumer's account and adjustment shall be made to the extent of the inaccuracy of zero per centum. In case the date on which the meters become defective cannot be ascertained, the bills for three months immediately preceding the month of notice shall be adjusted in accordance with the test results. The repair/adjustment of the meter should be so done as to bring the percentage of error within the prescribed limits of accuracy. In case the adjustment/ repair is not possible, the defective meter should be replaced by a new meter within a period of three months at the latest.
