Section 59 in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Determination of Tariff) Regulations, 2009
59. Metering and Accounting.
- Metering arrangements, including installation, testing and operation and maintenance of meters and collection, transportation and processing of data required for accounting of energy exchanges and average frequency on 15 minute time block basis shall be organised by the State Transmission Utility, State Load Despatch Centres. All concerned entities (in whose premises the special energy meters are installed), shall fully cooperate with the State Transmission Utility/ state Load Despatch Centre and extend the necessary assistance by taking weekly meter readings and transmitting them to the State Load Despatch Centre. Processed data of meters along with data relating to declared capability and schedules etc., shall be supplied by the State Load Despatch Centres to the State Power Committee and the State Power Committee shall issue the Accounts for energy on monthly basis as well as UI charges on weekly basis. UI accounting procedures shall be governed by the orders of the Commission.
