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State of Tamilnadu - Section

Section 7 in The Tamil Nadu Electricity Supply Code, 2004

7. Installation of meter.

(1)Sub-section (1) of section 55 the Act provides for the use of meters and reads as "No license supply electricity, after the expiry of two years from the appointed date, except through installation of a correct meter in accordance with the regulations to be made in this behalf by the Authority:Provided that the licensee may require the consumer to give hie security for the price of a meter and enter into an agreement for the hire thereof, unless the consumer elects to purchase a meter:Provided further that the State Commission may, by notification, extend the said period of two years for a class or classes of personsor for such area as may be specified in the notification".
(2)[ All new service connections shall be extended with meters only. For all new LT service connections, the Licensee shall install meters with demand recording facility.] [Substituted by Notification No. TNERC/SC/7-36 dated 01-07-2014.]
(3)Unless the consumer elects to purchase his own meter, the licensee shall provide meter of high quality, high precision and accuracy and may require the consumer to give adequate security for the price of the meter and pay the hire charges therefor. Where the consumer elects to purchase his own meter, die licensee shall ensure that such meter is of high quality, high precision and accuracy and shall arrange to recalibrate the same at consumer cost.
(4)The meter shall, ordinarily, be installed at the point of entry to the consumer's premises at a suitable and easily accessible place as the engineer may decide. After installation, the security seals shall be affixed in the presence of the consumer or his representative on the meter box cover, current transformer chamber, terminal cover of the meter, test block, cut outs, air-break switch and gate and such other part of die) installation as the licensee may decide. The consumer shall be responsible to ensure that the meter and the seals are not stolen, damaged or tampered with. The consumer shall run his wiring from such point of supply.
(5)The quantity of electricity recorded by such meter shall be taken as the quantity actually supplied by the licensee.
(6)The licensee will provide the security seals in the meter box cover and the current transformer chamber after testing the meter. The seals on the terminal cover of meter (Low Tension and High Tension), test-block, metering set, meter box, cutouts, air-break switch and gate and other seals as desired by the licensee will be provided at site in the presence of the consumer or his representative, who shall satisfy himself that all the seals including the security seals are intact and the [meter] [Substituted for 'meter disc' by Commission's Notification No.TNERC/SC/7-4 dated 25.5.2007, w.e.f. 13.6.2007.] is functional. It is the responsibility of the consumer to ensure that the seals are not damaged or tampered with.
(7)[ All HT services shall be provided with HT metering. Wherever existing metering of the High Tension service connection is on the Low Tension side i.e. on the secondary side of the Transformer:
(i)The average losses in the transformer shall be calculated as follows and added to the energy consumption indicated by the meter: -
| Average loss=| 720 x 1.0 x C100| Units per month|
where C = KVA rating of the transformer
(ii)The transformer loss arrived at by the above formula shall be added to the energy consumption, even when the recorded energy consumption is nil.
(iii)1 % of the transformer capacity for transformer above 63 KVA will be added to the recorded maximum demand on the Low Tension side to arrive at the equivalent High Tension demand.]
(8)At periodical intervals, the meters shall be recalibrated and \ standardised by means of standard instruments by the licensee. In respect of high tension service connections, however, such recalibration will be done in the presence of the consumer's electrical engineer or his representative, if the consumer so desires. If the meter is found defective/ incorrect, the adjustments in bills shall be made for error beyond permissible limits as laid down in the relevant rules made under the Act.[The instrument transformers shall be tested for accuracy periodically as specified in the Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006 and its amendment regulations.] [Inserted by Notification No. TNERC/SC/7-36 dated 01-07-2014.]
(9)If the consumer considers that the meter is defective, he may apply to the licensee to have a special test carried out on the meter at any time and the cost of such a test shall be borne by the licensee or the consumer accordingly as the meter is found defective or correct as a result of such a test. [The aforementioned special test for the disputed energy meters including the suspected/defective meters shall be carried out in the Third Party testing laboratory accredited by National Accreditation Board for Testing and Calibration Laboratories (NABL) and till such time the Third Party Meter Testing Arrangement is established, the licensee shall have the special test conducted by the Chief Electrical Inspector to Government of Tamil Nadu] [Inserted by Commission's Notification No.TNERC/SC/7-4 dated 25.5.2007 (w.e.f. 13.6.2007).]. The meter shall be deemed to be correct if the limits of error do not exceed those laid down in the relevant rules made under the Act. The consumer may also be allowed to install a check meter after recalibration by the licensee. Such check meter shall be of high quality, high precision and high accuracy and sealed by the licensee. Whenever the licensee's meter becomes defective, the check meter reading may be taken for billing.
(10)The procedure to be followed for replacement of defective, damaged / burnt meter shall be as follows: -
(i)It is the responsibility of the licensee to replace all defective meters [belonging to the licensee] [Inserted by Commission's Notification No.TN ERC/SC/7-4 dated 25.5.2007 (w.e.f 13.6.2007).] at his cost.
(ii)Since the safe custody of the meter is the consumer's responsibility, replacement of meter due to damages shall be at the cost of consumer.
(iii)The cost of replacement for burnt meters shall be met by the licensee unless it is proved otherwise that the burning out is due to the fault of the consumer.
(iv)When the meter is owned by the consumer and becomes defective / damaged or when the meter is burnt due to the fault of the consumer, it is the responsibility of the consumer to replace the meter by a healthy one, if he elects to continue to have his own meter. Otherwise, the licensee shall replace the meter and enter into an agreement for hire and collect the specified deposits.