Section 6 in Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006
6. Ownership of meters.-
(1)Interface meters.-(a)All interface meters installed at the points of interconnection with Inter-State Transmission System (ISTS) for the purpose of electricity accounting and billing shall be owned by CTU.(b)All interface meters installed at the points of interconnection with Intra-State Transmission System excluding the system covered under sub-clause (a) above for the purpose of electricity accounting and billing shall be owned by STU.(c)All interface meters installed at the points of inter connection between the two licensees excluding those covered under sub-clauses (a) and (b) above for the purpose of electricity accounting and billing shall be owned by respective licensee of each end.(d)All interface meters installed at the points of inter connection for the purpose of electricity accounting and billing not covered under sub-clauses (a), (b) and (c) above shall be owned by supplier of electricity.(2)Consumer meters.-(a)Consumer meters shall generally be owned by the licensee.(b)If any consumer elects to purchase a meter, the same may be purchased by him. Meter purchased by the consumer shall be tested, installed and sealed by the licensee. The consumer shall claim the meter purchased by him as his asset only after it is permanently removed from the system of the licensee.(c)All consumer meters shall bear BIS mark, meet the requirements of these regulations and have additional features as approved by the Appropriate Commission or pursuant to the reforms programme of the Appropriate Government. To facilitate this, the licensee shall provide a list of makes and models of the meters.(3)Energy accounting and audit meters.- Energy accounting and audit meters shall be owned by the generating company or licensee, as the case may be.
