Section 14(3) in Central Electricity Authority (Installation and Operation of Meters) Regulations, 2006
(3)Energy accounting and audit meters.- It shall be the responsibility of the generating company or licensee to record the metered data, maintain database of all the information associated with the energy accounting and audit meters and verify the correctness of metered data. Each generating company or licensee shall prepare quarterly, half-yearly and yearly energy account for its system for taking appropriate action for efficient operation and system development.
