Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2) in Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006

(2)Consumer meters.-
(a)It shall be the responsibility of the licensee to record the metered data, maintain database of all the information associated with the consumer meters and verify the correctness of metered data.
(b)The licensee shall maintain accounts for the electricity consumption and other electrical quantities of its consumers.
(c)Brief history, date of installation and details of testing, calibration and replacement of meters shall be maintained by the licensee.