Section 19 in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005
19. Metering.
(1)The Open Access customer shall provide ABT compatible Special Energy Meters at the point of injection if not already provided and point of drawal.(2)The Open Access customer shall provide Main Meters on his premises as specified in the State Grid Code.(3)The generating company or the licensee contracting to effect supply to an Open Access customer shall also provide Main Meters at injection points as specified in State Grid Code.(4)The distribution licensee shall provide along with Main Meters, Check Meters of the same specification as Main Meters at the point of injection and point of drawal.(5)The Main and Check Meters shall be periodically tested and calibrated by State Transmission Utility/distribution Licensee as per State Grid Code.(6)Reading of Main and Check Meters shall be taken periodically at appointed day and hour by authorised officer of distribution licensee as per procedure specified in State Grid Code.Meter readings shall be immediately communicated by the distribution licensee within 12 hours to State Load Despatch Center, State Transmission Utility and generating company/or the trading licensee, as the case may be.(7)An Open Access customer may request distribution licensee to provide Main Meters. In that case he shall provide security to distribution licensee and shall pay as per Schedule of General Charges, rentals for the Main Meter(s) which shall be maintained by the distribution licensee.(8)Main and Check Meters shall have facility to communicate their readings to the State Load Despatch Center on real time basis.(9)The term 'Meter' shall include current transformers, potential transformer, wiring between them, meter box and panel.(10)The procedure for joint sealing, replacement of defective meter, billing in the event of meter(s) becoming defective shall be followed as laid down in the State Gride Code.
