Section 6(1) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
(1)The State Transmission Unit shall install Special Energy Meters (SEMs) on all Interface points with intra-state entities and Discoms shall install Special Energy Meters on interface points with Discoms embedded Open Access Customers, Renewable Energy Generating and Inter-Discom interface points for recording of actual net Kwh Interchanges and kVArh injection / Drawls.The cost of ABT meters and check meters installed in the premises of OAC & Renewable Energy Generating or in the EHV S/s of Transmission Utility shall be borne by the OAC & Renewable Energy Generating. The type of Meters to be installed, metering Scheme, metering capability, testing and calibration requirements and the scheme for collection and dissemination of metered data shall be as specified under Madhya Pradesh Electricity Grid Code and Central Electricity Authority (Installation and Operation of Meters) Regulations 2006 and subsequent amendments thereof. All concerned Intra-State Entities (in whose premises the Special Energy Meters are installed) shall provide Automatic Meter Reading (AMR) facility for transmitting ABT meter data to State Load Despatch Centre remotely. If the weekly data of Special Energy Meter is not received through AMR system installed at State Load Despatch Centre, the same may be downloaded and transmitted to the State Load Despatch Centre by the owner of the ABT meter or entities who have been authorized to take energy meter reading. In case of non-receipt of complete weekly ABT meter data through Automatic Meter Reading or manual data download by MRI, the State Load Despatch Centre shall prepare and issue Transmission losses of Madhya Pradesh, State DSM Account and State Reactive Account on monthly basis.
