Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(1) in Rajasthan Electricity Regulatory Commission (Metering) Regulations 2007

(1)It will be the responsibility of the consumer or generating company or licensee to keep the meter intact, in whose premises it is installed for example where the meter for the high voltage consumer is installed at supplier's substation, it shall be the responsibility of the supplier to keep the system intact. However the responsibility of burning or any damage to the meter on part of the consumer will depend on merits of the case.