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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(1) in Rajasthan Electricity Regulatory Commission (Metering) Regulations 2007

(1)"Interface meters" and "Energy accounting & audit meters". - (a) The Meter instrument and its capability shall conform to the specifications as per Annexure-1.
(b)Interface meters shall be draw-out type modular unit(s) and have feature of automatic CT short circuiting so that meter can be taken out for testing without shut down requirements. Check and Standby meters shall also meet this requirement.
(c)Separate test terminal blocks for testing of main and check meters shall be provided so that when one meter is under testing, the other meter continues to record the energy consumptions during the test period.
(d)Interface meters shall be capable of powered with 230 volt AC supply and 110 volt or 220 volt DC supply of the substation so that metering core of PT/CVT is never loaded and in case of shut down on feeder/breaker, meter can be interrogated locally or remotely. It will normally be powered by AC supply and switched over automatically to DC supply only when AC supply fails.
(e)The meter shall have the battery back-up of 12 years for its Real Time Clock (RTC) while meter in service.
(f)The meters shall be equipped with necessary configurable software to suit tariff requirements as may be called for from time to time.
(g)Accuracy of check and stand by meters shall be same as that of the main meter.
(h)The meter shall be capable of measuring fundamental energy as well as total energy including harmonics separately.
(i)Energy measurement during demand period will be such that sampling in the meter is synchronized with that of the time block ending otherwise energy measured in a demand period but not stored in that period shall be carried forward.
(j)A light emitting diode (LED) glow or pulse output coincident with end of each demand period shall be provided for inter face meters to ensure that demand integration coincides the preset time block.
(k)Any interrogation / read operation shall not delete or alter any stored data in the meter.