- 15.1. Introduction -This code prescribes a uniform policy in respect of electricity metering in the State Transmission System amongst the utilities i.e. STU, Generating Companies, Distribution Licensees and for the Open Access Customers on the State Transmission system and EHV Consumers (of Distribution Licensees) directly connected to the State Transmission System.15.2Objective. - The objective of this Section is to define minimum acceptable standards of metering which shall provide proper metering of various operating system parameters for the purpose of accounting, commercial billing and settlement of electrical energy and to provide information which shall enable to operate the system in economic manner.15.3Scope. - (1) The scope of this code covers the practices that shall be employed and the facilities that shall be provided for the measurement and recording of various parameters like active/reactive/apparent power/energy, power factor, voltage, frequency etc.(2)This code sets out or refers to the requirements of metering at generating stations, sub-stations and interfaces for tariff and operational metering.(3)This code also specifies the requirement for calibration, testing and commissioning of metering equipments viz. energy meters with associated accessories, current transformers and voltage transformers. The code broadly indicates the technical features of various elements of the metering, data communication and testing system.15.4Applicability. - This Metering Code shall apply to:(ii)STU/Transmission Licensees(iii)Generating Stations connected to State Transmission System(iv)Distribution Licensees connected with State Transmission System(v)EHV Consumers of Distribution Licensee(s) directly connected to State Transmission System(vi)Open Access Customers availing Open Access on State Transmission system(vii)Captive Generators connected to State Transmission System15.5Reference Standards. - All the equipment installed under this Code shall necessarily conform to the relevant standards as specified in the Central Electricity Authority's Standards/Regulations on Installation and Operation of Meters notified on 17/03/200715.6Meter Installation. - 1. Ownership. - The ownership of the metering system shall be as provided in relevant agreement governing exchange of power and if no agreement exists then the ownership of the metering system shall belong to the User in whose premises the metering equipment is installed.
