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NCT Delhi - Section

Section 19 in The Delhi Electricity Regulatory Commission (Performance Standards-Metering And Billing) Regulations, 2002

19. Testing of meters.

- (i) The licensee shall conduct periodical inspection/testing and calibration of the meters as per Rule 57 of Electricity Rules, in the following manner: -
(a)Periodicity of meter tests
The licensee shall observe following time schedule for regular meter testing: -
Category Interval of testing
NDMC, MES, Railways 6 months
Bulk supply meters (HT) 1 year
LT meters (11kW-100 kW) 3 years
LT meters (upto11 kW) 6 years
Wherever applicable, CT and PT shall also be tested along with meters.
(b)When the meter is found to be fast beyond limits specified in Rule 57 (1) of the Electricity Rules, the licensee/consumer, as the case may be, shall replace/rectify the defective meter within 30 days of testing. The licensee shall adjust/refund the excess amount collected on account of the said defect, based on percentage error, for a period not more than 6 months from the date of test and charge the cost of replacement/repair of the meter in the next bill sent to the consumer.
(c)When the meter is found to be slow beyond permissible limits, as specified in Rule 57 (1) of the Electricity Rules and the consumer does not dispute the accuracy of the test, the licensee/consumer, as the case may be, shall replace/rectify the defective meter within 30 days of testing. The consumer shall pay the difference due to the defect in the meter at normal rates, based on percentage error, for a period of not more than 6 months prior to date of test with due regard being paid to conditions of working, occupancy etc. of the premises during this period and up to the date on which defective meter is replaced/rectified.
(d)If the consumer or his representative refuses to sign the test report and pay due billing charges, the defective meter shall not be replaced/rectified and the licensee shall approach the designated electrical inspector, who shall test the correctness of the meter and give results within one month. The decision of the Inspector shall be final and binding on the licensee as well as the consumer.
(ii)The licensee shall keep record of all such meter tests and submit to the Commission exception report every six months.