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NCT Delhi - Section

Section 38 in The Delhi Electricity Supply Code And Performance Standards Regulations, 2007

38. Testing of meters.

- The Licensee shall conduct periodical inspection/testing and calibration of the meters as specified by the Regulations framed by Authority in this regard, in the following manner:
(a)Periodicity of meter tests
The Licensee shall observe following time schedule for regular meter testing:
Category Interval of testing
Railways, DMRC Six months
Bulk supply meters (HT) One year
LT meters Five years
(b)Should the consumer dispute the accuracy of the meter, he may, upon giving notice/complaint to that effect and after paying the prescribed testing fee, have the meter tested by the Licensee.
(c)The Licensee shall, within fifteen days of receiving the complaint, carry out testing of the meter as per the procedure prescribed herein, and shall furnish duly authenticated test results to the consumer. The consumer shall be informed of proposed date and time of testing at least two days in advance.
(d)The meter testing team of the Licensee shall ensure testing with resistive load of sufficient capacity to carry out the testing. The testing of meter shall be done for a minimum consumption of 1 kWh. Optical Scanner shall be used for counting the pulses/revolutions. The meter testing report shall be in the format given in ANNEXE-VII or as approved by the Commission from time to time.
(e)When the meter is found to be fast beyond the limits of accuracy specified by the Regulations framed by the Authority in this regard, the Licensee/consumer, as the case may be, shall replace/rectify the defective meter within fifteen days of testing. The Licensee shall adjust/refund the excess amount collected on account of the said defect, based on percentage error, for a maximum period of six months or less depending on period of installation of meter prior to the date of consumer’s complaint and up to the date on which defective meter is replaced/rectified.
(f)When the meter is found to be slow beyond the limits of accuracy, specified in the Regulations framed by the Authority and the consumer does not dispute the accuracy of the test, the Licensee/consumer, as the case may be, shall replace/rectify the defective meter within fifteen days of testing. The consumer shall pay the difference due to the defect in the meter at normal rates, based on percentage error, for a maximum period of not more than six months or less depending on period of installation of meter prior to date of test and up to the date on which defective meter is replaced/rectified.
(g)If the consumer or his representative disputes or refuses to sign the test report, the defective meter shall not be replaced and the Licensee shall approach the designated Electrical Inspector or any authorized third party, who shall test the correctness of the meter and give results within one month. The Commission shall notify the third party in accordance with the National Electricity Policy. The decision of the Inspector or such authorized third party shall be final and binding on the Licensee as well as the consumer.
(h)The Licensee shall keep record of all such meter tests and submit to the Commission, exception report every six months.