Section 14(14) in Maharashtra Electricity Regulatory Commission (Electricity Supply Code and Other Conditions of Supply) Regulations, 2005
14.1Supply and Cost of Meter. - 14.1.1 Except where the consumer elects to purchase a meter, the Distribution Licensee may require the consumer to provide security for the price of the meter in accordance with the provisions of clause (b) of sub-section (1) of Section 47 of the Act.Provided that in no case shall the amount of the security exceed the price of the meter.Provided further that the Distribution Licensee shall pay to the consumer interest at a rate equivalent to the bank rate of the Reserve Bank of India, on the amount of security deposit maintained by the consumer under this Regulation 14.1.1.14.1.2The charges for hiring of meters by a consumer shall be in accordance with the approved schedule of charges under Regulation 18.14.1.3Consumers may elect to purchase a meter from the Distribution Licensee or from any supplier of correct meters in accordance with specifications laid down by the Authority in the regulations made under Section 55 of the Act:Provided that till the regulations are specified by the Authority under Section 55 of the Act, consumers may purchase the meter in accordance with specifications laid down by the Distribution Licensee:Provided further that where the consumer elects to purchase the meter from a supplier other than the Distribution Licensee, the Distribution Licensee shall be entitled to test the correctness of the meter prior to installation:Provided also that consumers who elect to purchase a meter from the Distribution Licensee shall purchase such meter from the Distribution Licensee at such price as approved by the Commission under Regulation 18.
