Section 38 in UPERC (Captive and Renewable Energy Generating Plants) Regulations, 2014
38. Metering Arrangement.
- The Generating Plant shall provide ABT compatible Special Energy Meters at the point of injection and point of drawl and shall comply with all metering requirements as notified by the State Transmission Utility:Provided that in case of Solar and wind based Generating Plants the entire cost on metering shall be borne by the Licensee:Provided that the point of injection and point of drawl for the purpose of recording and billing purposes shall be the substation of the Licensee/STU:Provided also that metering at generator terminal shall be as per the guidelines issued by the Authority:Provided further that while calculating the energy billed, the meter reading in MWH taken at substation shall be multiplied by a factor as follows to compensate the transmission losses (the line losses to be taken as percentage per km/MW):Multiplying Factor = 100/(100 - 0.001 x L x C.C.)L = Length of line in kmC.C. = Contracted Capacity in MWLoss factor = 0.001/km/MW
