Section 9 in Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006
9. Installation of meters.-
(1)Generating company or licensee, as the case may be, shall examine, test and regulate all meters before installation and only correct meters shall be installed.(2)The meter shall be installed at locations, which are easily accessible for installation, testing, commissioning, reading, recording and maintenance. The place of installation of meter shall be such that minimum inconvenience and disruptions are caused to the site owners and the concerned organizations.(3)In case of single phase meters, the consumer shall ensure that there is no common neutral or phase or looping of neutral or phase of two or more consumers on consumers' side wiring. If such common neutral or phase or looping of neutral or phase comes to the notice of the licensee, it shall suitably inform the consumer through installation report or regular electricity bills or meter test report as applicable.(4)Consumer shall install the Earth Leakage Protective Device (ELPD) in accordance with the provisions of the rules or regulations in this regard.(5)If the earth leakage indication is displayed in the meter the licensees shall suitably inform the consumer through installation report or regular electricity bills or meter test report as applicable.(6)In case CTs and VTs form part of the meters, the meter shall be installed as near the instrument transformers as possible to reduce the potential drop in the secondary leads.
