Section 6(2) in Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006
(2)Consumer meters.-(a)Consumer meters shall generally be owned by the licensee.(b)If any consumer elects to purchase a meter, the same may be purchased by him. Meter purchased by the consumer shall be tested, installed and sealed by the licensee. The consumer shall claim the meter purchased by him as his asset only after it is permanently removed from the system of the licensee.(c)All consumer meters shall bear BIS mark, meet the requirements of these regulations and have additional features as approved by the Appropriate Commission or pursuant to the reforms programme of the Appropriate Government. To facilitate this, the licensee shall provide a list of makes and models of the meters.
