Section 12 in Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006
12. Sealing of meters.-
(1)Sealing Arrangements.-(a)All meters shall be sealed by the manufacturer at its works. In addition to the seal provided by the manufacturer at its works, the sealing of all meters shall be done as follows at various sealing points as per the standards given in the Schedule:(i)Sealing of interface meters, shall also be done by both the supplier and the buyer.(ii)Sealing of consumer meters shall be done by the licensee.(iii)Sealing of energy accounting and audit meters shall be done by the licensee or generating company as the case may be.(b)A tracking and recording software for all new seals shall be provided by the manufacturer of the meter so as to track total movement of seals starting from manufacturing, procurement, storage, record keeping, installation, series of inspections, removal and disposal.(c)Seal shall be unique for each utility and name or logo of the utility shall be clearly visible on the seals.(d)Only the patented seals (seal from the manufacturer who has official right to manufacture the seal) shall be used.(e)Polycarbonate or acrylic seals or plastic seals or holographic seals or any other superior seal shall be used.(f)Lead seals shall not be used in the new meters. Old lead seals shall be replaced by new seals in a phased manner and the time frame of the same shall be submitted by the licensee to the Appropriate Commission for approval.(2)Removal of seals from meters.-(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.(b)Consumer meters.- Seal of the consumer meter shall be removed only by the licensee. No consumer shall tamper with, break or remove the seal under any circumstances. Any tampering, breaking or removing the seal from the meter shall be dealt with as per relevant provisions of the Act.(c)Energy accounting and audit meters.- Seal of the energy accounting and audit meter shall be removed only by the generating company or the licensee who owns the meter.
