Section 15(1) in Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006
(1)Interface meters.-(a)Whenever difference between the readings of the Main meter and the Check meter for any month is more than 0.5%, the following steps shall be taken:(i)checking of CT and VT connections;(ii)testing of accuracy of interface meter at site with reference standard meter of accuracy class higher than the meter under test.If the difference exists even after such checking or testing, then the defective meter shall be replaced with a correct meter.(b)In case of conspicuous failures like burning of meter and erratic display of metered parameters and when the error found in testing of meter is beyond the permissible limit of error provided in the relevant standard, the meter shall be immediately replaced with a correct meter.(c)In case where both the Main meter and Check meter fail, at least one of the meters shall be immediately replaced by a correct meter.(d)Billing for the Failure period:(i)The billing for the failure period of the meter shall be done as per the procedure laid down by the Appropriate Commission.(ii)Readings recorded by Main, Check and Standby meters for every time slot shall be analysed, crosschecked and validated by the Appropriate Load Despatch Centre (LDC). The discrepancies, if any,noticed in the readings shall be informed by the LDC in writing to the energy accounting agency for proper accounting of energy. LDC shall also intimate the discrepancies to the Appropriate Transmission Utility or the licensee, who shall take further necessary action regarding testing, calibration or replacement of the faulty meters in accordance with the provisions laid down.(e)The defective meter shall be immediately tested and calibrated
