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State of Rajasthan - Section

Section 13 in Rajasthan Electricity Regulatory Commission (tariff for Captive Power Plants) Regulations, 2007

13. Metering and Accounting.

(1)Metering arrangements, including installation, testing and operation and maintenance of meters shall be as per the Central Electricity Authority (CEA) (Installation and Operation of Meters) Regulations, 2006.
(2)In case, CPP and its industrial unit are located within the same premises (i.e embedded CPP) then there should be adequate arrangement of separate metering system for CPP and its industrial unit, if industrial unit is also a consumer of the licensee and there is sale of power by the CPP through the grid.
(3)Collection, transmission and processing of data required for accounting of energy exchanges on the basis of normal hour, peak hour and off-peak hour supply shall be organised by the State Transmission Utility/ State Load Despatch Centre.