Section 13 in Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006
13. Safety of meters.-
(1)The supplier or buyer in whose premises the interface meters are installed shall be responsible for their safety.(2)The consumer shall, as far as circumstances permit, take precautions for the safety of the consumer meter installed in his premises belonging to the licensee.(3)Licensee shall be responsible for the safety of the consumer meter located outside the premises of the consumer and the consumer shall be responsible for the safety of the real time display unit installed by the licensee in consumer premises.(4)The generating company or the licensee who owns the energy accounting and audit meters shall be responsible for its safety.
