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State of Rajasthan - Section

Section 10 in Rajasthan Electricity Regulatory Commission (Metering) Regulations 2007

10. Inspection Testing and Calibration.

(1)Calibration and testing in laboratory
(A)"Interface meters" and "Energy accounting & audit meters".
(i)Test facility for Interface meter instrument and Energy accounting & audit meter instrument testing shall be as under:
(a)The STU will have at least one Automatic meter test bench with high accuracy, static source and 0.02 class electronic reference standard meter. This bench with 0.02 class reference standard shall also be used for testing and calibration of portable test sets.
(b)Portable test set with static source and electronic reference meter of 0.10 class or one class better accuracy than meter under test shall be used for verification and joint testing of accuracy of static meters at site on regular/routine basis.
(ii)The routine testing of meter instrument shall have the following periodicity. While testing of the meter instruments, the correctness of functionality of CTs and PT' shall also be verified:
(a)Interface meters - 1 year
(b)Energy accounting and audit meters 2 years.
(B)Consumer Meter
(i)Testing facility with the licensee for the consumer meters instruments testing shall be as follows.
(a)Meters may be tested by the licensee at its own or on the request of a consumer.
Such testing may be at the site or licensee's laboratory or accredited test laboratory. Site testing may be carried out by the licensee or by an accredited laboratory having accreditation for site calibration/testing.
(b)Each distribution licensee shall have at least one automatic meter test bench with high accuracy static source and 0.02 class electronic reference standard meter for testing and calibration. The bench with 0.02 class reference standard shall also be used for checking and calibration of portable testing equipments. Additionally the licensee may have test benches of lower accuracy class as per their requirements
(c)Portable test set with static source and electronic reference meter of 0.1 class or one class better accuracy than meter under test, shall be used for testing of meters at site.
(d)The routine testing of meter instrument shall have the following periodicity. While testing the meters, the functionality correctness of CTs and PTs shall be verified separately.
i. Extra High Voltage consumers. 1 Year
ii. High voltage consumers.  
(a) Above 500 KVA contract demand 1 year
(b) Upto 500 KVA contract demand 2 years
iii Industrial Low Tension consumers 2 years
iv. Low Tension consumers other than domesticservices 3 years
v. Domestic service consumers 5 years
(c)Instrument Transformers.
(i)The periodicity of testing of Instrument transformers shall be at least once in five years .
(ii)Testing of Instrument transformers shall be carried out separately during the testing of the metering scheme.
(iii)Laboratory of the Licensee shall be accredited by NABL for calibration in Laboratory and calibration and testing at site.
(iv)Test bench reference standards of the Licensee shall be calibrated periodically at NABL accredited test laboratory having suitable measurement uncertainty.
(2)Inspection and Testing at site
(A)Testing of Interface meters: -
(i)The inspection, testing & calibration of the interface meters shall be carried out by licensees in the presence of the other concerned parties involved for dispatch and receipt of energy by giving advance notice.
(ii)During joint inspection, accuracy of the meters by secondary injection and functioning shall be verified and certified jointly by both the agencies.
(iii)The meters provided at the sending end and at the receiving end will be jointly tested/calibrated on all loads and power factors as per relevant standard through static phantom load.
(iv)Calibration of meter shall not be attempted through CMRI.
(v)After inspection, testing, or calibration the meter shall be sealed and a joint inspection report shall be prepared giving details of testing work carried out, old seals removed, new seals affixed, error as found.
(B)Testing of Consumer meters: -
(i)The inspection, testing & calibration of the consumer meters (including interface meters of open access consumers), wherever applicable, shall be carried out by licensee by giving advance notice, in the presence of the consumer's representative if he wish to be present,
(ii)The Meter before installation at premises of the consumer shall be tested as per norms in the Laboratory and will carry seal(s).
(iii)) Installation and testing of EHV consumers shall be same as that of interface meters.
(iv)The Meter/Metering system shall be functionally checked at site and shall be sealed after commissioning and after each time the seal is broken.
(v)Calibration of meter shall not be attempted through the CMRI.
(vi)Routine testing norms with procedures and details/format etc shall be framed by the licensee for testing of consumer meters and will be submitted to the Commission.
(C)Testing of Energy accounting & audit meters. - Testing of Energy accounting and audit meters shall be on running load of the feeder/circuit without removing the CT's and VT's connections. If the load of the feeder/circuit varies substantially, meter may be tested on other running loads over a period of the day.