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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1) in Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006

(1)Interface meter
(a)At the time of commissioning, each interface meter shall be tested by the owner at site for accuracy using standard reference meter of better accuracy class than the meter under test.
(b)All interface meters shall be tested at least once in five years. These meters shall also be tested whenever the energy and other quantities recorded by the meter are abnormal or inconsistent with electrically adjacent meters. Whenever there is unreasonable difference between the quantity recorded by interface meter and the corresponding value monitored at the billing center via communication network, the communication system and terminal equipment shall be tested and rectified. The meters may be tested using NABL accredited mobile laboratory or at any accredited laboratory and recalibrated if required at manufacturer's works.
(c)Testing and calibration of interface meters may be carried out in the presence of the representatives of the supplier and buyer. The owner of the meter shall send advance notice to the other party regarding the date of testing.