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State of Odisha - Section

Section 17 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995

17. Meters.

(a)No new power supply shall be given without a meter. Meters will ordinarily be installed at the point of supply, or at such suitable place as the Engineer may decide. If installed at the consumer's premises, the same shall be fixed preferably in the ground floor where it will be easily accessible for reading and inspection at any time. The consumer shall run his wiring from such point of supply and shall be responsible for the safety of the meters, metering equipments, on his premises from theft, damage or interference.
(b)In the case of High Tension Supply, if HT metering set cannot be readily provided and installed, an L.T. metering set shall be provided and connected in the L. T. side of the consumer's transformers and to the readings of the said metering set, will be added the average losses in the transformers calculated as follows :
730 x rating of the transformer in KVA100| = Transformer loss in units per month.
One percentage of the ratings of the transformers in KVA will also be added to the recorded maximum demand on the L.T. side to arrive at an equivalent H.T. Demand.
(c)The meters and associated equipments if any shall be properly sealed by the Engineer and consumer's acknowledgment obtained. These shall not be interfered with, except in the presence of the consumer or his representative and his acknowledgement shall also be taken at the time the seal is subsequently broken.
(d)The consumer may at his own expense, after notice to the Engineer, instal another check meter if he so desires in his incoming line by the side of the Board's meter. In case of difference in readings between the Board's meter and consumer's check meter, the readings on the Board's meters subject to the results of test, if demanded, shall be taken to be conclusive.
(e)The readings of the Board's meter(s) shall be taken as far as possible, in the presence of the representative of the consumer once a month or at such intervals as the Board may direct. The readings so taken, with any additions/corrections that may be necessary under (b) and (d) above, shall be binding and conclusive as to the maximum demand and the quantum of electrical energy supplied to the consumer.
(f)
(i)The meters and associated equipments shall be inspected by the Engineer prior to their commissioning in the service. If meters become defective in service or are found to be missing, the consumer, in case he has supplied the meter, shall on such defects/loss being noticed by him or notified to him by the Engineer remove the defects/replace the meter within a period not exceeding 3 months. The Engineer shall call upon the consumer to deposit the cost of replacement if the meter or equipment has been found to have been tampered. In case such defects in the meter and/or metering units are found to be recurring, the Engineer may call upon the consumer to instal his own meter at his cost subject to the approval of the Engineer. Failure on the part of the consumer to replace the defective/lost meter within a period of three months shall render him liable for disconnection.
(ii)For the period, the meter remained defective or was lost, the billing shall be done on the basis of average consumption for the preceding consecutive three months :
Provided that if the meter is rendered defective or lost before expiry of three months from the date of commencement of supply, the bill shall be prepared on the basis of average of three consecutive months' reading, after the meter is rectified or replaced.
(iii)In case defective meters of domestic, commercial and small industrial consumers remain unrectified/unreplaced even three months after the date they have been called upon to rectify/replace them as indicated in (i) above, the billing in respect of such consumers after the three months period shall be done on the basis of load factor as may be fixed by the Board from time to time as part of the tariff after giving minimum 7 days' public notice and after publication in the Gazette.
(g)Should the consumer dispute the accuracy of meter/meters installed for recording consumption, he may, upon giving notice and paying the prescribed fee, have the same tested by the Engineer within a period of one month from the date of deposit of such fees. Similarly, if the Engineer disputes the accuracy of the meter he may, after giving due notice to the consumer cause the meter to be tested by the Board in the presence of the consumer or his authorised representative only. In the event of the meter being found on test to be incorrect beyond the limit of accuracy prescribed by the I.E. Rules, 1956 the bills shall be revised on the basis of test results and testing fees, if paid by the consumer, shall be credited to the consumer's account and adjustment shall be made to the extent of the inaccuracy of zero per centum. In case the date on which the meters become defective cannot be ascertained, the bills for three months immediately preceding the month of notice shall be adjusted in accordance with the test results. The repair/adjustment of the meter should be so done as to bring the percentage of error within the prescribed limits of accuracy. In case the adjustment/ repair is not possible, the defective meter should be replaced by a new meter within a period of three months at the latest.
(h)In the event there is error in computation of energy supplied due to erroneous adoption of OP ratio, PT ratio or multiplying factor in the calculation, bills shall be revised from the date of commission of such error.
(i)Readings of meters will be taken by persons authorised by the Board once in each month or at such intervals as may be fixed by the Board, and such meter-readers shall have access to the consumer's premises at all reasonable times for the purpose of such readings. The readings of each meter shall be entered by such reader in the meter cards to be attached to such meter.
(j)If for any reason whatsoever, the consumer's premises containing the meter is not accessible and meter reading cannot be taken, the bills shall be raised on the basis of minimum charge subject to subsequent verification and revision on the basis of actual meter reading.
If the Engineer apprehends that the consumer is deliberately avoiding the inspection of meter and meter reading, he may give notice by registered post to the consumer to remain present in the premises on the date and time as mentioned in the notice and if the consumer defaults he may take steps for disconnection of supply after giving appropriate notice to the consumer and considering his explanation, if any.
(k)If a consumer tampers the meter or metering equipments and misutilises the facilities provided to him for purpose of power supply and resists the replacement of old or defective meters by the Engineer, the Engineer may disconnect the supply after giving seven clear days show cause notice and opportunity to submit his representation. No disconnection shall be made without notice and without considering the representation, if any.