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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(1) in Rajasthan Electricity Regulatory Commission (Metering) Regulations 2007

(1)Memory of meter instrument for all meters excluding single-phase whole current meters shall be as follows,
(i)The data stored in the meter memory shall be available for retrieving by CMRI through meter communication port and for down loading to Base Computer.
(ii)The memory in a meter shall not get "erased" after reading or retrieving data through CMRI. Data shall be stored on first in first out basis for a minimum of 75 days.
(iii)The data retrieved in CMRI shall be erasable, once the memory of a CMRI becomes full, after downloading the data.