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State of Rajasthan - Section

Section 12 in Rajasthan Electricity Regulatory Commission (Metering) Regulations 2007

12. Meter reading and Data Collection.

(1)Interface Meters: Meter reading and data collection procedure for interface meters shall be specified separately through an order by Commission. Till then, existing practice shall continue.
(2)Consumer meters.
(a)The licensee shall arrange meter reading of various category of consumers through authorized representative. Depending upon category of consumer meters or it's stored data meter may be read manually or using CMRI through meter communication port.
(b)The periodicity and other provisions of meter reading of various category of consumers shall be governed by the provisions contained in the Supply code.
(3)Accounting cum energy audit meters shall be read monthly by the STU and licensee in their respective area of supply and a copy of the readings will be supplied to all concerned. The Tele-metered data shall be retrieved from the communication port of the meter.