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State of Rajasthan - Section

Section 18 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016

18. Metering.

(1)The open access customer shall provide Main Meters, Check Meters and Standby Meters based on voltage, point and period of supply/drawal and tariff category as specified in CEA (Metering Regulations) 2006 and RERC (Metering) Regulations 2007 as amended from time to time, at his own cost.
(2)The open access customer shall get his meters tested periodically as specified in RERC Metering Regulations 2007 as amended from time to time after depositing necessary testing fee with the concerned Distribution Licensee.
(3)The Main, Check and Standby Meters shall be tested, calibrated & sealed by Distribution Licensee in the presence of the other party involved and representative of concerned Transmission Licensee/STU if meter is installed at their grid sub station. Any defective meter shall be replaced within 30 days, failing which the customer shall be disallowed open access.
(4)Main, Check and Standby Meter readings shall be taken periodically on appointed day and hour by an authorized officer of the Distribution Licensee. The customer or his representative may also be present. The Meter readings shall be immediately communicated to the State Load Dispatch Centre/ Central Billing Station, the customer, the Distribution Licensee effecting supply to the open access consumer, the State Transmission Utility and the Generating Company/ Trader, as the case may be, by the Distribution Licensee, within 12 hours. The Check Meter reading shall be considered if the Main Meter is found to be defective or stopped.Provided that if difference between the readings of Main and Check Meter vis-à-vis Main Meter reading exceeds twice the percentage error applicable to the relevant class, both meters shall be tested and the one found defective shall be immediately replaced and reading of the other shall be considered.
(5)Main, Check and Standby Meters shall have facility to communicate its reading to State Load Dispatch Centre/ Central Billing Station on real time basis. The term 'Meter' shall be as defined in RERC (Metering) Regulations in force from time to time.
(6)In case both the Main Meter as well as Check Meter installed at the drawal/ injection end are found to be defective, the reading of Standby Meter shall be considered. Such reading from the Standby Meter shall be adjusted with the actual line loss between the point of installation of Main Meter and Standby Meter based on data available up to preceding three months.