Section 3 in Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006
3. Applicability of regulations.-
(1)These Regulations shall be applicable to meters installed and to be installed by all the generating companies and licensees who are engaged in the business of generation, transmission, trading, distribution, supply of electricity and to all categories of consumers.(2)After coming into force of these regulations, the provisions of the Indian Electricity Rules, 1956 relating to installation and operation of meters in this regard shall not be applicable.(3)These regulations provide for type, standards, ownership, location, accuracy class, installation, operation, testing and maintenance, access, sealing, safety, meter reading and recording, meter failure or discrepancies, anti tampering features, quality assurance, calibration and periodical testing of meters, additional meters and adoption of new technologies in respect of following meters for correct accounting, billing and audit of electricity:(i)Interface meter(ii)Consumer meter(iii)Energy accounting and audit Meter
