Section 35 in The Delhi Electricity Supply Code And Performance Standards Regulations, 2007
35. General.
- (i) No installation shall be serviced without a meter except where specifically exempted by the Commission. All meters shall conform to requirements as laid down in the Regulations issued by the Authority under Section 55 of the Act.(ii)The Licensee shall comply with the Regulations referred at sub-clause (i) above for energizing a new connection or for replacement of meter or for other purposes such as energy audit and interface meter. The consumer, if so desired, may procure a meter conforming to the regulations issued by the Authority under Section 55 of the Act and the Licensee shall test, install and seal the meter.Provided that, if any consumer elects to provide his own meter at any stage, the same shall be procured by Licensee at consumers cost or the consumer may purchase on his own. Meter purchased by the consumer or on consumers behalf, shall be tested, installed and sealed by the Licensee. The said meter will, however, have to be consistent with the CEA Regulations published under section 55 of the Act and should have all additional features approved by the Commission. The features approved by the Commission shall be posted on the website of the Licensees. The consumer shall claim the meter purchased by him or paid by him as his asset only after it is permanently removed from the system of the Licensee.(iii)The responsibility of keeping the meter under safe custody shall lie with the consumer. The consumer shall provide suitable and adequate space for installation of the meter where the licensee or its representatives may have ready access. The consumer shall promptly notify the licensee about any fault, accident or problem noticed with the meter.(iv)It shall be the responsibility of the Licensee to maintain the meter and keep it in working order at all times.(v)The Licensee shall evolve a format of Meter Particulars Sheet for recording the particulars of the meters at the time of installation and replacement. A copy of the sheet duly signed by the authorized signatory of the Licensee shall be made available to the consumer under proper receipt. Initial installation and replacement of the meter shall be done by the engineer of the Licensee in the presence of the consumer or his authorized representative after giving one weeks notice. The consumer or his authorized representative shall sign the meter particulars sheet.(vi)Licensee may also have a provision of such metering system where the display unit is at the consumer premises and where the metering unit is outside the premises such as pole etc. In such cases, the responsibility of safe custody of metering unit shall lie with the Licensee.(vii)The treatment of meter seals shall be in accordance with Section 12 of Regulations of the Authority.
