No.
CEA-GO-13-15(12)/1/2022-DPR Division.-Whereas the draft regulations proposing
to amend the Central Electricity Authority (Installation and Operation of
Meters) Regulations, 2006 was published in six newspaper dailies, as required
by sub-section (3) of section 177 of the Electricity Act, 2003 (36 of 2003)
read with sub-rule (2) of rule (3) of the Electricity (Procedure for previous
Publication) Rules, 2005, inviting objections and suggestions from all persons
likely to be affected thereby, before the expiry of the period of thirty three
days, from the date on which the copies of the newspaper containing the said
publications were made available to the public; And whereas copies of
the said newspapers containing the said regulations were made available to the
public on 25th March, 2021; And whereas the
objections and suggestions received from the public on the said draft regulations
were considered by the Central Electricity Authority; Now, therefore, in
exercise of the powers conferred by sub-section (1) of section 55 read with
clause (c ) of sub-section (2) of section 177 of the Electricity Act, 2003, the
Central Electricity Authority hereby makes the following regulations further to
amend the Central Electricity Authority (Installation and Operation of Meters)
Regulations, 2006, namely: - (1)
These regulations may be
called the Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2022. (2)
They shall come into force
on the date of their publication in the Official Gazette. "(da)
Advanced Metering Infrastructure is an integrated system of smart meters,
communication networks and data management systems that enables two way
communication between the utilities and energy meters, and the functional
blocks of Advanced Metering Infrastructure typically include Head end system,
Wide area network, Neighborhood area network, Data concentrator unit and Home
area network; (db)
Advanced Metering Infrastructure Service Provider is a person appointed by the
distribution licensee, for owning, operating, and maintaining Advanced Metering
Infrastructure or a part of the Advanced Metering Infrastructure, till its
transfer to the licensee;". In regulation 4 of
the said regulations, in sub-regulation (1), for clause (b), the following
shall be substituted, namely: - "(b)
All consumers in areas with communication network, shall be supplied
electricity with Smart Meters working in prepayment mode, conforming to
relevant IS, within the timelines as specified by the Central Government: Provided that all
consumer connections having current carrying capacity beyond that specified in
relevant IS, shall be provided with meters having automatic remote meter
reading facility or Smart Meters as per relevant IS. Provided further that
in areas which do not have communication network, installation of prepayment
meters, conforming to relevant IS, shall be allowed by the respective State
Electricity Regulatory Commission". In regulation 6 of
the said regulations, in sub-regulation (2), for clause (a), the following
shall be substituted, namely:- "(a)
Consumer meters shall generally be owned by the licensee: Provided that in case
the licensee has engaged the services of Advanced Metering Infrastructure
Service Provider to provide Advanced Metering Infrastructure services for an
Advanced Metering Infrastructure project area, the ownership of meters shall
remain with Advanced Metering Infrastructure Service Provider during the
contract period". In regulation 7 of
the said regulations, in sub-regulation (3), for clause (iii), the following
shall be substituted, namely: "(iii)
Distribution system,- (a)
all incoming feeders (3.3 kV
and above); (b)
all outgoing feeders (3.3 kV
and above); (c)
sub-station transformer
including distribution transformer - Licensee may provide the meter on primary
or secondary side or both sides depending upon the requirement for energy
accounting and audit: Provided that all
feeders and distribution transformers shall be provided with meters having
automatic remote meter reading facility or Smart Meters as per relevant IS, as
per the timelines specified by the Central Government: Provided further that
distribution transformer level energy accounting data shall be uploaded by the
distribution licensees on quarterly basis on National Power Portal as per the
format prescribed in Bureau of Energy Efficiency (Manner and Intervals for
Conduct of Energy Audit in electricity distribution companies) Regulations,
2021".Central
Electricity Authority (Installation And Operation Of Meters) (Amendment)
Regulations, 2022
[28 February 2022]
In the Central Electricity Authority (Installation and Operation of Meters)
Regulations, 2006 (hereinafter referred to as the said regulations), in
sub-regulation (1) of regulation (2), after clause (d), the following shall be
inserted, namely:-