Section 5 in Delhi Electricity Regulatory Commission (Supply Code and Performance Standards) (Second Amendment) Regulations, 2018
5. . 0
“ Provided that where a smart meter to be installed by the licensee, the consumer shall have the option to request for installation of the smart meter inside his premises and in all such cases thelicensee shall install such meter inside the premises of the consumer.” (2) In Regulation 29 of Principal Regulations, for sub - Regulation (4), the following shall be substituted namely :“ (4 ) In case of the multi -storey buildings, the meters shall be installed preferably on the ground floor in a space having proper ventilation and adequate illumination .”SURENDRA EDUPGHANTI, Secy.Note : The Principal Regulations were published on 17th August, 2017 in the Delhi Gazette, Extraordinary , Part III atN .C . T .D . No. 218 and 1st Amendment Regulations were published on 16th February , 2018 in the Delhi Gazette , Extraordinary , Part III at N .C . T .D . No. 447 .Uploaded by Dte . of Printing at Government of India Press , Ring Road ,Mayapuri, New Delhi- 110064and Published by the Controller of Publications , Delhi- 110054 . ALOKDigitally signed by ALOK KUMAR Date : 2018 . 10. 25 09 :57 :01 + 05 30KUMAR
