Section 5 in Rajasthan Electricity Regulatory Commission (Metering) Regulations 2007
5. Ownership.
(1)It will be the responsibility of the consumer or generating company or licensee to keep the meter intact, in whose premises it is installed for example where the meter for the high voltage consumer is installed at supplier's substation, it shall be the responsibility of the supplier to keep the system intact. However the responsibility of burning or any damage to the meter on part of the consumer will depend on merits of the case.(2)Where a consumer elects to provide his own meter, he shall procure the meter conforming to the specification and other features as notified by the licensee from time to time. All such meters shall be tested/calibrated and sealed by the licensee or accredited test laboratory before installation at consumer's premises.(3)Where the consumer do not provide the complete metering system(s), ownership of consumer shall be limited to part of the system provided by him.
