Section 23 in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014
23. Metering and Communication.
- 23.1 In case of Open Access consumer and all generating stations irrespective of their capacity, Special Energy Meters shall be installed by the Distribution Licensee, for and at the cost of the consumer.Provided that such meters may be procured from the Distribution Licensee or from any supplier duly approved by the Distribution Licensee in accordance with specification made in compliance with Central Electricity Authority (Installation and Operation of Meters) Regulation, 2006 and its amendment from time to time.Provided also that the specification to be issued by the Distribution Licensee should be compatible with SLDC's requirement for energy accounting.Provided further that the Distribution Licensee should notify the particulars of at least two meter manufacturers from whom the consumers can purchase the Special Energy Meters that shall have provisions to meet billing requirements of Distribution Licensee.23.2Special Energy Meters installed shall be capable of time-differentiated measurements for time-block-wise active energy and voltage differentiated measurement of reactive energy in accordance with the State Grid Code.23.3The obligations of the Distribution Licensee and the Consumer as regards installation of meter, maintenance, testing of meter and dealing with defective, lost and burnt meters shall be the same as specified by the Commission for Distribution Licensees and consumers respectively in the Electricity Supply Code and Standards of Performance Regulations.23.4The Distribution Licensee shall be responsible for reading the consumer's meter at intervals of at least once in every two months:Provided that the authorized representative of the Supplier shall be entitled to be present at the time of meter reading:Provided further that the authorized representative of the Distribution Licensee shall be entitled to access the premises of the consumer for meter reading, inspection and testing at such times and in such manner as in the case of the Distribution Licensee's own consumers in accordance with the Act and the Electricity Supply Code.23.5Special Energy Meters shall be open for inspection by any person authorized by the Distribution Licensee or the SLDC.23.6All the Open Access customers shall abide by the metering standards of CEA. Provided that all the metering points for provision of Open Access for the consumers shall comply with the State Metering Code.Provided that such metering points which are not defined in the State Metering Code shall be defined by SLDC to facilitate Energy accounting for the State.23.7The SLDC shall specify the specifications of RTU-DC and verify its installation for real time monitoring.Provided that the RTU-DC shall be open for inspection by any person authorised by the Distribution Licensee and/or the SLDC.23.8The Energy meter data shall be communicated on-line to SLDC for the purpose of energy accounting.23.9The Open Access consumer shall provide for or bear the cost of communication to be defined by Distribution Licensee and/or SLDC for real time communication between the Open Access consumer and the Distribution Licensee and/or SLDC.23.10The responsibility of providing the energy meter data to SLDC for the purpose of Energy accounting shall jointly be addressed by the Open Access consumer and the Distribution Licensee to whom the consumer is connected.23.11In case of a Generating Company opting for Open access it shall ensure visibility of its generation at the SLDC for the purpose of real time monitoring.23.12An Open access consumer shall have the facilities of telephone/mobile, fax and email. The details of their communication systems shall be provided to the Distribution Licensee and/or SLDC.
