Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2)(a) in Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006

(a)Interface meters.- Whenever seals of the interface meters have to be removed for any reason, advance notice shall be given to other party for witnessing the removal of seals and resealing of the interface meter. The breaking and re-sealing of the meters shall be recorded by the party, who carried out the work, in the meter register, mentioning the date of removal and resealing, serial numbers of the broken and new seals and the reason for removal of seals.