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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(4) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016

(4)Main, Check and Standby Meter readings shall be taken periodically on appointed day and hour by an authorized officer of the Distribution Licensee. The customer or his representative may also be present. The Meter readings shall be immediately communicated to the State Load Dispatch Centre/ Central Billing Station, the customer, the Distribution Licensee effecting supply to the open access consumer, the State Transmission Utility and the Generating Company/ Trader, as the case may be, by the Distribution Licensee, within 12 hours. The Check Meter reading shall be considered if the Main Meter is found to be defective or stopped.Provided that if difference between the readings of Main and Check Meter vis-à-vis Main Meter reading exceeds twice the percentage error applicable to the relevant class, both meters shall be tested and the one found defective shall be immediately replaced and reading of the other shall be considered.