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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2)(B) in Rajasthan Electricity Regulatory Commission (Metering) Regulations 2007

(B)Testing of Consumer meters: -
(i)The inspection, testing & calibration of the consumer meters (including interface meters of open access consumers), wherever applicable, shall be carried out by licensee by giving advance notice, in the presence of the consumer's representative if he wish to be present,
(ii)The Meter before installation at premises of the consumer shall be tested as per norms in the Laboratory and will carry seal(s).
(iii)) Installation and testing of EHV consumers shall be same as that of interface meters.
(iv)The Meter/Metering system shall be functionally checked at site and shall be sealed after commissioning and after each time the seal is broken.
(v)Calibration of meter shall not be attempted through the CMRI.
(vi)Routine testing norms with procedures and details/format etc shall be framed by the licensee for testing of consumer meters and will be submitted to the Commission.