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State of Rajasthan - Section

Section 13 in Rajasthan Electricity Regulatory Commission (Metering) Regulations 2007

13. Maintenance of the Metering System.

(1)The proper operation and maintenance of the meters shall be the exclusive responsibility of the licensee or generating company or STU as under,
Distribution Licensee : All consumer meters including open accessconsumers. Inter-discom interface meters. Energy accounting andaudit meters of distribution system
State Transmission Utility : All interface meters, Energy accounting &audit meters of transmission system.
Generating Companies : Energy accounting & audit meters ofgenerating stations.
(2)The operation and maintenance of the metering system includes proper installation, regular maintenance of the metering system, checking of errors of the CTs, VTs and meters, besides proper laying of cables and protection thereof and attending to any breakdown/fault on the metering system etc.
(3)Breaking of the seals before maintenance and replacement of seals after maintenance shall be carried out by the respective agency as under,
(a)Interface meters. - by the authorized persons jointly and/or with mutual consent of concerned parties.
(b)Energy accounting and audit meters. - by the generating company or the licensee as the case may be.
(c)Consumer meters. - by the authorized person in presence of the consumer
(4)After replacement and rectification (if any) of meter(s)/seal(s)/metering system, the meter shall be sealed and report prepared giving details of testing work carried out, errors as found, old seals removed and new seals affixed etc. with complete observation(s), and reason(s).
(5)The consumer or his authorized representative may sign such report if present during testing. In case of Interface meters, the joint report shall be prepared and signed by representatives of concerned parties. One copy of report shall be delivered to other concerned party/consumer.