Section 6 in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
6. Energy Metering.
(1)The State Transmission Unit shall install Special Energy Meters (SEMs) on all Interface points with intra-state entities and Discoms shall install Special Energy Meters on interface points with Discoms embedded Open Access Customers, Renewable Energy Generating and Inter-Discom interface points for recording of actual net Kwh Interchanges and kVArh injection / Drawls.The cost of ABT meters and check meters installed in the premises of OAC & Renewable Energy Generating or in the EHV S/s of Transmission Utility shall be borne by the OAC & Renewable Energy Generating. The type of Meters to be installed, metering Scheme, metering capability, testing and calibration requirements and the scheme for collection and dissemination of metered data shall be as specified under Madhya Pradesh Electricity Grid Code and Central Electricity Authority (Installation and Operation of Meters) Regulations 2006 and subsequent amendments thereof. All concerned Intra-State Entities (in whose premises the Special Energy Meters are installed) shall provide Automatic Meter Reading (AMR) facility for transmitting ABT meter data to State Load Despatch Centre remotely. If the weekly data of Special Energy Meter is not received through AMR system installed at State Load Despatch Centre, the same may be downloaded and transmitted to the State Load Despatch Centre by the owner of the ABT meter or entities who have been authorized to take energy meter reading. In case of non-receipt of complete weekly ABT meter data through Automatic Meter Reading or manual data download by MRI, the State Load Despatch Centre shall prepare and issue Transmission losses of Madhya Pradesh, State DSM Account and State Reactive Account on monthly basis.(2)The State Load Despatch Centre shall be responsible for computation of actual net kWh Injection of each Seller and actual net Drawls of each Buyer on 15-minute time block wise, based on meter readings and for preparation of the State Energy Accounts. All 15-minute Energy in Kwh figures (net Scheduled, actually metered and Deviation) shall be rounded off to the Zero decimal places. All computations carried out by State Load Despatch Centre shall be open to all Intra-State Entities for checking/verifications for a period of fifteen days. In case any discrepancy is pointed out regarding energy metering, State Energy Accounts, State Deviation Accounts and State Reactive Accounts, the State Load Despatch Centre shall make a complete check and rectify the same within fifteen days.(3)In case of non-availability of main meter and check meter data on account of meter / metering equipment failure, State Load Despatch Centre shall assess the missing meter data as defined in clause 15 of Central Electricity Authority (Installation and Operation of meters) Regulations 2006 as amended from time to time. In case of failure of all type of ABT meters installed at interface metering point, State Load Despatch Centre shall assess the missing data on the following basis:-(i)For generating stations - On the basis of hourly generation data available at State Load Despatch Centre.(ii)For interface points of Discoms -The data shall be assessed on the basis of data available for previous week of the ABT meter installed at the same interface point and shall be adjusted in line with load pattern of the adjoining transformers/feeder.(iii)For Open Access Customers (OAC) - In case of OAC's, if ABT meter data of main meter / check meter / standby meter or any other meter is not available, then State Load Despatch Centre shall substitute the actual with schedule while calculating the deviation charges.
