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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006

(1)The location of interface meters, consumer meters and energy accounting and audit meters shall be as per the Table given below :Provided that the generating companies or licensees may install meters at additional locations in their systems depending upon the requirement.TABLE
Sl. No. Stages Main meter Check meter Stand by meter
A. Generating Station On all outgoing feeders. On all outgoing feeders. (i) High Voltage (HV) side of Generator Transformers(ii) High Voltage(HV) side of all Station Auxiliary Transformers
Explanation:- The location of main, check and standby meters installed at the existing generating stations shall not be changed unless permitted by the Authority.
Sl.No. Stages Main Meter Check Meter Stand by Meter
B. Transmission and Distribution System At one end of the line between the sub-stations of the same licensee, and at both ends of the line between sub-stations of two different licensees. Meters at both ends shall be considered as main meters for respective licensees - There shall be no separate standby meter. Meter installed at other end of the line in case of two different licensees shall work as standby meter.
C. Inter-Connecting Transformer (ICT) High Voltage (HV) side of ICT. - Low Voltage (LV) side of ICT.
D. Consumer directly connected to the Inter-State Transmission System or Intra-State Transmission System who have to be covered under ABT and have been permitted open access by the Appropriate Commission or Any other system not covered above As decided by the Appropriate Commission.
(a)Interface Meters.-
(i)Consumers who have interconnection with the Inter-State Transmission System or Intra-State Transmission System and have been permitted open access by the Appropriate Commission shall be provided with interface meters.
(ii)For consumers connected to distribution system and permitted open acess, provision of interface meters may be made as per the regulations or directions of the Appropriate Commission.
(iii)The scheme for location of interface meters shall be submitted to the CTU or the STU or the CTU or the STU or the licensee by owner of the meter in advance, before the installation of the scheme.
(b)Consumer meters.-
(i)The consumer meter shall be installed by the licensee either at consumer premises or outside the consumer premises:
Provided that where the licensee installs the meter outside the premises of the consumer, then the licensee shall provide real time display unit at the consumer premises for his information to indicate the electricity consumed by the consumer:Provided further that for the billing purpose, reading of consumer meter and not the display unit shall be taken into account.
(ii)In the event the Appropriate Commission allows supply of electricity directly from a generating company to consumer on a dedicated transmission system, the location of the meter will be as per their mutual agreement.
(c)Energy accounting and audit meters.- Energy accounting and audit meters shall be installed at such locations so as to facilitate to account for the energy generated, transmitted, distributed and consumed in the various segments of the power system and the energy loss. The location of these meters shall be as under:
(i)Generating Stations