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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1)(d) in Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006

(d)Billing for the Failure period:
(i)The billing for the failure period of the meter shall be done as per the procedure laid down by the Appropriate Commission.
(ii)Readings recorded by Main, Check and Standby meters for every time slot shall be analysed, crosschecked and validated by the Appropriate Load Despatch Centre (LDC). The discrepancies, if any,