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State of Rajasthan - Section

Section 14 in Rajasthan Electricity Regulatory Commission (Metering) Regulations 2007

14. Sealing.

(1)All the meters, irrespective of ownership, shall be tested, installed and sealed by the licensee or accredited test laboratory.
(2)Sealing points of meters shall be as per CEA meters regulations. Following additional points of the meter shall also be sealed as applicable.
(a)CT secondary terminal blocks by double seals.
(b)PT/CVT secondary terminal blocks by double seal.
(3)Licensee/STU shall replace old seal by new seals as per requirement of CEA meter Regulation in a phased manner as under:
(a) LT consumers other than domestic, non-domesticand agricultural category:   6 months.
(b) LT consumers of domestic, non-domestic andagricultural category:    
(i) Identification of quantum of seals required   -by 31.3.2007
(ii) Replacement of seals For non-Domestic:   - Not less than 5000 per month
  For domestic consumers and agriculturalconsumers:   - 5000 per month
(c) Interface Meters-   3 months.
(d) Energy accounting & Audit meters:   3 month
(4)Tracking and recording software for all new seals shall be obtained by the licensee from the meter manufacturer to track movement of seals starting from manufacture, procurement, storage, record keeping, installation, series of inspections, removal and disposal. Similar provision in the tracking software may be made for meter movement also.