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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1) in Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006

(1)Interface meters.- It shall be the responsibility of the Appropriate Transmission Utility or the licensee to take down the meter reading and record the metered data, maintain database of all the information associated with the interface meters and verify the correctness of metered data and furnish the same to various agencies as per the procedure laid down by the Appropriate Commission.