Section 15 in Tamil Nadu Electricity Regulatory Commission Intra State Open Access Regulations, 2005
15. Metering.
(1)The open access customer shall provide metering arrangements in accordance with the Central Electricity Authority's "Regulations on Installation and Operation of meters" and based on period of supply and tariff category.(2)The Generating company or a Licensee contracting to effect supply to an open access customer shall provide Main Meters at interconnecting points based on the customers to whom it will effect supply under open access or in case of inter state transmission, it shall arrange communication of energy accounts of respective Regional Load Dispatch Centers, effected through displacement/adjustment in the format as maybe specified by State Load Dispatch Centre on real time basis as well as periodically;(3)The Distribution Licensee may provide Check Meters of the same specification as Main Meters;(4)The Main and Check Meters shall be periodically tested and calibrated by State Transmission Utility in the presence of other party involved. Both parties shall seal Main and Check meters. Defective meter shall be replaced immediately. The periodicity of testing, checking, calibration etc., will be governed by the regulations issued by the Central Electricity Authority in this regard.(5)Reading of Main and Check meters shall be taken periodically at appointed day and hour by authorized officer of distribution Licensee and customer or his representative, if present. Meter reading shall be immediately communicated to State Load Dispatch Centre, customer, State Transmission Utility and Generating Company / electricity trader, as the case may be, by the distribution Licensee, within twelve hours. Check meter readings shall be considered when Main Meters are found to be defective or stopped. Provided that if difference between the readings of main and check meter vis-a-vis main meter reading exceeds twice the percentage error applicable to relevant class, both meters shall be tested and the one found defective shall be immediately replaced and reading of other will be considered.Provided further that Distribution Licensee for the purpose of this clause shall be the distribution Licensee operating and maintaining distribution system to which consumer's premises are connected;(6)An open access customer or generating company or Licensee may request distribution Licensee to provide Main Meters. In that case he shall provide security to distribution Licensee and shall pay for its rent and Main Meter shall be maintained by Distribution Licensee;(7)Main and Check Meters shall have facility to communicate its reading to State Load Dispatch Centre on real time basis or otherwise as may be specified by the Commission. Such special energy meters (conforming to the requirements to be specified by Central Electricity Authority in this regard) shall be installed by the direct customers to the STU and if required, also by the embedded customers as found necessary by the STU / SLDC (the nodal agency)(8)The Special Energy Meters installed shall be capable of time-differentiated measurements (fifteen minutes integration) of active energy and voltage-differentiated measurement of reactive energy as specified by the State Transmission Utility or the State Load Dispatch Centre.(9)The term 'Meter' shall include Current transformers, voltage/potential transformers, wiring between them and meter box /panel.
