Section 26(6) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(6)Where any difference or dispute arises as to whether any meter referred to in sub-section (1) is or is not correct, the matter shall be decided, upon the application of either party, by the Electric Inspector, or by a competent person specially appointed by the Government in this behalf; and, where the meter has, in the opinion of such Inspector or person, ceased to be correct, such Inspector or person shall estimate the amount of the energy supplied to the consumer or the electrical quantity contained in the supply, during such time as the meter shall not, in the opinion of such Inspector or person, have been correct; and where the matter has been decided by any person other than the Electric inspector, an appeal shall lie to the Inspector whose decision shall in every case be final; but, save as aforesaid, the register of the meter shall, in the absence of fraud, be conclusive proof of such amount or quantity:Provided that, before a licensee or a consumer applies to the Electric Inspector under this sub-section, he shall give to the other party not less than seven days notice of his intention so to do.
