Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

NCT Delhi - Subsection

Section 7(ii) in Delhi Electricity Regulatory Commission (Grant of Consent for Captive Power Plants) Regulations, 2002

(ii)The meters may be installed by the Board at the cost of CPP. The meters shall be calibrated and tested by the Board before installation. The accuracy of the meter shall be checked by the Board once in every six months or earlier. In case of any defect in the metering equipment, replacement shall be provided by the Board within one month at the cost of CPP. During the intervening period, the reading of check meter shall be taken as basis for energy accounting and billing.