Section 14 in Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006
14. Meter reading and recording.-
(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.(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.(3)Energy accounting and audit meters.- It shall be the responsibility of the generating company or licensee to record the metered data, maintain database of all the information associated with the energy accounting and audit meters and verify the correctness of metered data. Each generating company or licensee shall prepare quarterly, half-yearly and yearly energy account for its system for taking appropriate action for efficient operation and system development.
