Section 2 in Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006
2. Definitions.-
(1)In these regulations, unless the context other wise requires, -(a)`Act' means the Electricity Act, 2003;(b)`Accredited Test Laboratory' means a test laboratory accredited by National Accreditation Board for Testing and Calibration Laboratories (NABL);(c)`Active Energy' means the electricity supplied or consumed during a time interval, being the integral of Active Power with respect to time, measured in the units of `Watt-hours' or standard multiples thereof. One `kilowatt-hour' (kWh) is one unit;(d)`Active Power' means the electrical power, being the product of root mean square (rms) voltage, root mean square (rms) current and cosine of the phase angle between the voltage and current vectors and measured in units of `Watt' (W) or in standard multiples thereof;(e)`Appropriate Load Despatch Centre' means `National Load Despatch Centre' (NLDC) or `Regional Load Despatch Centre' (RLDC) or the `State Load Despatch Centre' (SLDC) as the case may be;(f)`Appropriate Transmission Utility' means the `Central Transmission Utility' (CTU) or the `State Transmission Utility' (STU), as the case may be;(g)`Availability Based Tariff (ABT)' means a tariff structure based on availability of generating units and having components, viz, Capacity Charges (CC), Energy Charges (EC) or Variable Charges (VC) and charges for Unscheduled Interchange (UI);(h)`Buyer' means any generating company or licensee or consumer whose system receives electricity from the system of generating company or licensee;(i)`Check Meter' means a meter, which shall be connected to the same core of the Current Transformer (CT) and Voltage Transformer (VT) to which main meter is connected and shall be used for accounting and billing of electricity in case of failure of main meter;(j)`Consumer Meter' means a meter used for accounting and billing of electricity supplied to the consumer but excluding those consumers covered under Interface Meters;(k)`Correct Meter' means a meter, which shall at least have, features, Accuracy Class and specifications as per the Standards on Installation and Operation of Meters given in Schedule of these Regulations;(l)`Energy Accounting and Audit Meters' means meters used for accounting of the electricity to various segments of electrical system so as to carry out further analysis to determine the consumption and loss of energy therein over a specified time period;(m)`Instrument Transformer' means the `Current Transformer' (CT), `Voltage Transformer' (VT) and `Capacitor Voltage Transformer' (CVT);(n)`Interface Meter' means a meter used for accounting and billing of electricity, connected at the point of interconnection between electrical systems of generating company, licensee and consumers, directly connected to the Inter-State Transmission System or Intra-State Transmission System who have to be covered under ABT and have been permitted open access by the Appropriate Commission;(o)`Main Meter' means a meter, which would primarily be used for accounting and billing of electricity;(p)`Meter' means a device suitable for measuring, indicating and recording consumption of electricity or any other quantity related with electrical system and shall include, wherever applicable, other equipment such as Current Transformer (CT), Voltage Transformer (VT) or Capacitor Voltage Transformer (CVT) necessary for such purpose;(q)`Power Factor' means the cosine of the electrical angle between the voltage and current vectors in an AC electrical circuit;(r)`Prepaid Meter' means a meter which facilitates use of electricity only after advance payment;(s)`Reactive Energy' means, the integral of Reactive Power with respect to time and measured in the units of `Volt-Ampere hours reactive (VARh) or in standard multiples thereof;(t)`Reactive Power' means the product of root mean square (rms) voltage, root mean square (rms) current and the sine of the electrical phase angle between the voltage complexor and current complexor, measured in `Volt-ampere reactive' (VAr) and in standard multiples thereof;(u)`Standards' means `Standards on Installation and Operation of Meters' given in the Schedule of these Regulations unless otherwise any other standard specifically referred;(v)`Standby Meter' means a meter connected to CT and VT, other than those used for main meter and check meter and shall be used for accounting and billing of electricity in case of failure of both main meter and check meter;(w)`Supplier' means any generating company or licensee from whose system electricity flows into the system of another generating company or licensee or consumer;(x)`Time of the Day (TOD) Meter' means a meter suitable for recording and indicating consumption of electricity during specified time periods of the day.(2)The words and expressions used and not defined in these Regulations but defined in the Act shall have the meaning assigned to them in the Act.
