Section 13 in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations 2005
13. Meters.
- 13.1 No new connection shall be given without a correct meter of prescribed specification as per the Act.13.2.1The distribution licensee shall supply the meter and accessories unless the consumer elects to purchase a meter.Provided that the consumer shall have to pay monthly rent for the meter installed in his service connection as per the schedule of charges approved by the Commission as per Clause 17 of these Regulations.Provided further that the distribution licensee may require the consumer to provide security for the price of the meter.13.2.2Consumer shall have to accept installation of appropriate metering device, load limiter, meter box and other accessories if the Distribution Licensees approaches him to install one for the purpose of electricity supply to him and the consumer shall provide suitable site/place for fixing such meter and accessories to the satisfaction of the licensee. Wherever required the consumer shall provide and maintain at his expense a locked and weather proof enclosure of a design approved by the licensee for the purpose of housing meter and other terminal structure and accessories.13.2.3Where consumer elects to purchase meter he shall be entitled to purchase it from any supplier of correct meter with specification laid down by the Authority under Section 55 of the Act.Provided that till the regulations specified by the Authority under Section 55 of the Act, the consumer may purchase the meter in accordance with the specification laid down by the licensee.Provided further that where the consumer elects to purchase meter from supplier other than the distribution Licensee, the Distribution licensee shall be entitled to test the meter for correctness prior to installation.13.3Lost, Burnt or Defective and Inoperative Meter. - 13.3.1 Consumer shall be responsible for the safe custody of the meter and accessories installed in their premises. Where upon complaint of the consumer or inspection by the authorized representative of the Distribution Licensee, the meter is found to be burnt, lost or defective and inoperative, it shall be replaced and supply restored to the consumer.Provided that the Distribution Licensee may recover the price of new meter from the consumer.Provided further that in case of lost meter the replacement of meter and restoration of supply shall be done by the licensee after a copy of F.I.R lodged in this regards by the consumer in respective police station is provided by the consumer to the licensee.13.4Testing and Maintenance of Meter. - 13.4.1 The distribution licensee shall be responsible for maintenance of correct meters for providing electricity supply to consumer and its periodic testing.13.4.2Upon written request of the consumer or otherwise if the authorized representative of the Distribution Licensee finds the meter defective and not recording accurately on inspection, the meter shall have to be tested for accuracy at a third party facility approved by the Commission.Provided that in case of testing on the request of consumer, the consumer shall have to pay the testing fee approved by the Commission as per clause 17 of these regulations. Provided further that, if the meter is found to be recording more than the actual consumption, the test fee shall be refunded to the consumer by the licensee by adjustment in the subsequent bill.13.4.3Before testing the meter of a consumer 7 (seven) days notice shall be issued to the consumer intimating date, time and place of testing for the consumer or his authorized representative to be present during the testing. Consumer or his authorized representative present during testing will sign the test report as a token of witness.13.4.4The Distribution Licensee shall issue rectified bills on the basis of the test report with a copy of the Test Report to the consumer within one month of the testing.
