Section 4 in Schedule for Retail Tariff Rates and Terms and Condition of Supply for FY, 2006-07
4. Defective/Damaged/Burnt meters supply. - In case of meter being defective/damaged/burnt the Board or the consumer as the case may be shall replace it within the specified period prescribed in "Standards of Performance for Distribution Licensee", Regulations issued by the Commission.
Till defective/damaged/burnt meter is replaced the consumption will be assessed and billed on an average consumption of last 12 months from the date of meter being our of order. Such consumption shall be treated as actual consumption for all practical purposes including calculation of electricity duty the meter is replaced/rectified.
