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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1)(a) in Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006

(a)All meters shall be sealed by the manufacturer at its works. In addition to the seal provided by the manufacturer at its works, the sealing of all meters shall be done as follows at various sealing points as per the standards given in the Schedule:
(i)Sealing of interface meters, shall also be done by both the supplier and the buyer.
(ii)Sealing of consumer meters shall be done by the licensee.
(iii)Sealing of energy accounting and audit meters shall be done by the licensee or generating company as the case may be.