Section 11 in Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009
11. Interface Meters.
(1)Interface meters shall be installed -(a)by the Central Transmission Utility for and at the cost of the regional entities; and(b)by the State Transmission Utility for and at the cost of the State entities.(2)Interface meters for the regional entities shall be open for inspection by any person authorized by the Central Transmission Utility and the Regional Load Despatch Centre.(3)Interface meters for the intra-State entities shall be open for inspection by any person authorized by the State Transmission Utility or the State Load Despatch Centre.Chapters - 5 Long-Term Access
