CENTRAL ELECTRICITY AUTHORITY
(INSTALLATION AND OPERATION OF METERS) REGULATIONS, 2006
PREAMBLE
In exercise of the powers
conferred by sub-section (1) of Section 55 and clause (e) of Section 73 read
with sub-section (2) of Section 177 of Electricity Act, 2003, the Central
Electricity Authority hereby makes the following regulations for regulating the
installation and operation of meters, namely :--?
Regulation 1. Short title and commencement.--
(1)
These regulations
may be called the Central Electricity Authority (Installation and Operation of
Meters) Regulations, 2006.
(2)
These Regulations
shall come into force on the date of their publication in the Gazette of India.?
Regulation 2. Definitions.--
(1)
In these
regulations, unless the context other wise requires, -
(a)? ?'Act'
means the Electricity Act, 2003;
(b) ??'Accredited Test Laboratory' means a test
laboratory accredited by National Accreditation Board for Testing and
Calibration Laboratories (NABL);
(c) ??'Active Energy' means the electricity
supplied or consumed during a time interval, being the integral of Active Power
with respect to time, measured in the units of 'Watt - hours' or standard
multiples thereof. One 'kilowatt -hour' (kWh) is one unit;
(d) ??'Active Power' means the electrical power,
being the product of root mean square (rms) voltage, root mean square (rms)
current and cosine of the phase angle between the voltage and current vectors
and measured in units of 'Watt' (W) or in standard multiples thereof;
(e) ??'Appropriate Load Despatch Centre' means
'National Load Despatch Centre' (NLDC) or 'Regional Load Despatch Centre'
(RLDC) or the 'State Load Despatch Centre' (SLDC) as the case may be;
(f) ??'Appropriate Transmission Utility' means the
'Central Transmission Utility' (CTU) or the 'State Transmission Utility' (STU),
as the case may be;
(g) [1][***]
(h) ??'Buyer' means any generating company or
licensee or consumer whose system receives electricity from the system of
generating company or licensee;
[2] (i)? ?'Check
Meter' means a meter, which shall be connected to the same core of the
Instrument Transformer to which main meter is connected and shall be used for
accounting and billing of electricity in case of failure of main meter;]
[3] (j) ??'Consumer Meter' means a meter used for
accounting and billing of electricity supplied to or from the consumer but
excluding those consumers covered under Interface Meters;]
[4] (k) ?'Correct Meter' means a meter, complying the
standards as specified in the Schedule to these regulations;]
(l) ??'Energy Accounting and Audit Meters' means
meters used for accounting of the electricity to various segments of electrical
system so as to carry out further analysis to determine the consumption and
loss of energy therein over a specified time period;
[5] [(m) 'Instrument Transformer'
means the 'Current Transformer' (CT) or 'Current Transformer' (CT) and
'Capacitor Voltage Transformer' (CVT) or 'Current Transformer' (CT) and
'Inductive Voltage Transformer' (IVT);]
[6] [(n) 'Interface Meter' means a
meter used for accounting and billing of electricity, connected at the point of
interconnection between electrical systems of generating company, licensee and
consumers, directly connected to the Inter-State Transmission System or
Intra-State Transmission System or Distribution System and who have been
permitted open access by the Appropriate Commission;]
(o) ??'Main Meter' means a meter, which would
primarily be used for accounting and billing of electricity;
[7] (p) 'Meter' means a device
suitable for measuring, indicating and recording the conveyance of electricity
or any other quantity related with electrical system and shall include,
wherever applicable, other equipment such as Instrument Transformer necessary
for the purpose of measurement and also mean 'Correct Meter', if it complies
with the standards as specified in the Schedule to these regulations;]
(q) ??'Power Factor' means the cosine of the
electrical angle between the voltage and current vectors in an AC electrical
circuit;
(r) ??? [8][***]
(s) ???'Reactive
Energy' means, the integral of Reactive Power with respect to time and measured
in the units of 'Volt-Ampere hours reactive (VARh) or in standard multiples
thereof;
(t) ??'Reactive Power' means the product of root
mean square (rms) voltage, root mean square (rms) current and the sine of the
electrical phase angle between the voltage complexor and current complexor,
measured in 'Volt -ampere reactive' (VAr) and in standard multiples thereof;
[9] [(ta) 'Smart Meter' means a
meter as specified in IS 16444 and as amended from time to time;]
(u) ??'Standards'
means 'Standards on Installation and Operation of Meters given in the Schedule
of these Regulations unless otherwise any other standard specifically referred;
[10] [(v) 'Standby Meter' means a
meter connected to Instrument Transformer, other than those used for main meter
and check meter and shall be used for accounting and billing of electricity in
case of failure of both main meter and check meter;]
(w) 'Supplier' means
any generating company or licensee from whose system electricity flows into the
system of another generating company or licensee or consumer;
(x) [11]
[***]
(y)[12]
[***]
(2)
The words and
expressions used and not defined in these Regulations but defined in the Act
shall have the meaning assigned to them in the Act.?
Regulation 3. Applicability of regulations.--
(1)
These Regulations
shall be applicable to meters installed and to be installed by all the generating
companies and licensees who are engaged in the business of generation,
transmission, trading, distribution, supply of electricity and to all
categories of consumers.
(2)
After coming into
force of these regulations, the provisions of the Indian Electricity Rules,
1956 relating to installation and operation of meters in this regard shall not
be applicable.
(3)
These regulations
provide for type, standards, ownership, location, accuracy class, installation,
operation, testing and maintenance, access, sealing, safety, meter reading and
recording, meter failure or discrepancies, anti tampering features, quality
assurance, calibration and periodical testing of meters, additional meters and
adoption of new technologies in respect of following meters for correct
accounting, billing and audit of electricity:
(i)
Interface meter
(ii)
Consumer meter
(iii)
Energy accounting
and audit Meter?
Regulation 4. Type of meters.--
(1)
[13] (a) all new Interface Meters
and Energy Accounting and Audit Meters shall be of static type and shall have
automatic remote meter reading facility;
(b) ??all new Consumer Meters shall be Smart Meters
with prepayment feature:
Provided that the existing
meters, other than Smart Meters, shall be replaced with Smart Meters with
prepayment feature within a time frame as specified by the Central Government.]
(2)
The meters not
complying with these regulations shall be replaced by the licensee on his own
or on request of the consumer. The meters may also be replaced as per the
regulations or directions of the Appropriate Commission or pursuant to the
reforms programme of the Appropriate Government.?
Regulation 5. Standards.--
All interface meters, consumer
meters and energy accounting and audit meters shall -
[14] [(a) comply with the relevant
standards of Bureau of Indian Standards (BIS). If BIS Standards are not
available for a particular equipment or material, the relevant International
Electro-technical Commission (IEC) Standards, or any other equivalent Standard
shall be followed:
Provided that whenever an IEC
Standard or any other equivalent Standard is followed, necessary corrections or
modifications shall be made for nominal system frequency and nominal system
voltage prevailing in India before actual adoption of the said Standard:
Provided further that necessary
corrections or modifications for ambient temperature and humidity shall be made
as per the range specified in the Schedule to these regulations.]
(b)?? conform to the standards on 'Installation
and Operation of Meters' as specified in Schedule annexed to these regulations
and as amended from time to time.?
Regulation 6. Ownership of meters.--
(1)
Interface meters
(a)
All interface meters
installed at the points of interconnection with Inter-State Transmission System
(ISTS) for the purpose of electricity accounting and billing shall be owned by
CTU.
(b)
All interface meters
installed at the points of interconnection with Intra-State Transmission System
excluding the system covered under sub-clause (a) above for the purpose of
electricity accounting and billing shall be owned by STU.
(c)
All interface meters
installed at the points of inter connection between the two licensees excluding
those covered under sub-clauses (a) and (b) above for the purpose of
electricity accounting and billing shall be owned by respective licensee of
each end.
(d)
All interface meters
installed at the points of inter connection for the purpose of electricity
accounting and billing not covered under sub-clauses (a), (b) and (c) above
shall be owned by supplier of electricity.
(2)
Consumer meters
(a) ?Consumer meters shall generally be owned by
the licensee.
[15] [(b) If any consumer opts to
purchase a meter, the same may be purchased by him as per the technical
specifications laid down by the licensee in compliance with these regulations
and meter purchased by the consumer shall be tested, installed and sealed by
the licensee:
Provided that the consumer shall
claim the meter purchased by him as his asset only after it is permanently
removed from the system of the licensee.]
(c) ??All consumer meters shall bear BIS mark, meet
the requirements of these regulations and have additional features as approved
by the Appropriate Commission or pursuant to the reforms programme of the
Appropriate Government. To facilitate this, the licensee shall provide a list
of makes and models of the meters.
(3)
Energy accounting
and audit meters
Energy accounting and audit
meters shall be owned by the generating company or licensee, as the case may
be.?
Regulation 7. Locations of meters.--
[16] [(1) ?Interface meter.-
(a)
The location of
interface meters shall be as specified in Table -1
Provided that the location of
main, check and standby meters installed at the existing generating stations
.shall not be changed unless permitted by the Authority:
Provided further that the
generating companies or licensees may install meters at additional locations in
their systems depending upon the requirement.
[17] [Table -1
|
Sl. No. |
Stages |
Main Meter |
Check Meter |
Standby Meter |
|
(1) |
(2) |
(3) |
(4) |
(5) |
|
1. |
Generating Station |
On all outgoing feeders including bus sectionalizer or
tie line between two stages of generating stations having different tariffs
or different ownership or both |
On all outgoing feeders including bus sectionalizer or
tie line between two stages of generating stations having different tariffs
or different ownership or both |
(i) High Voltage (HV) side of Generator
Transformers (ii) High Voltage side of all Station Auxiliary
Transformers |
|
2. |
Transmission and Distribution System |
(i) At one end of the line between the substations of
the same licensee; (ii) At both ends of the line between substations of
two different licensees: Provided that meters at both ends shall be considered
as main meters for respective licensees. |
- |
(i) There shall be no separate standby meter. (ii) Meter installed at other end of the line in case
of two different licensees shall work as standby meter. |
|
3. |
Inter-Connecting Transformer (ICT) |
High Voltage (HV) side of ICT. |
- |
Low Voltage (LV) side of ICT. |
|
4. |
Consumer directly connected to the Inter-State
Transmission System or Intra-State Transmission System or Distribution System
who has been permitted open access by the Appropriate Commission or any other system not covered above |
As decided by the Appropriate Commission.] |
||
(b)
The scheme for
location of interface meters shall be submitted to the Central Transmission
Utility or the State Transmission Utility or the licensee by owner of the meter
in advance, before the installation of the scheme .
(2) ??Consumer meter.-
(a)
The consumer meter
shall be installed by the licensee either at the consumer premises or outside
the consumer premises:
Provided that where the licensee
installs the consumer meter outside the premises of the consumer then the
licensee on a request from consumer shall provide [18]
[in home display unit] at the premises of the consumer for his information to
indicate the electricity consumed by the consumer:
Provided further that for the
purpose of billing, the reading of consumer meter shall be taken into account.
(b)
[19]The location of meter and height
of meter display from the floor shall be as specified in IS 15707 and as amended
from time to time.]
(c)
[20]For outdoor installations, the
meters shall be protected by appropriate enclosure of level of protection as
specified in the IS 15707 and as amended from time to time.]
(d)
[21] [***]
(3) ??Energy accounting and audit meter.- The Energy
accounting and audit meters shall be installed at following locations to
facilitate the accounting of the energy generated, transmitted, distributed and
consumed in various segments of the power system and the energy loss, namely:-
(i)
Generating
Stations.-
(a)
at a point after the
generator stator terminals and before the tap-off to the unit auxiliary
transformer(s),
[22] [Provided that in case of
Renewable energy generating station, the meter shall be installed at the
inverter Alternating Current (AC) output terminals.]
(b)
on each incoming
feeder of 3.3 kV and above.
(c)
low voltage side of
each incoming transformer feeder of low voltage (415 V) buses, and
(d)
on all high tension
motor feeders.
Provided that in case, numerical
relays having built-in feature of energy measurement of requisite accuracy are
provided in high voltage or low voltage switchgear, separate energy meter is
not necessary.
(ii)
Transmission
system.- all incoming and outgoing feeders (if the interface meters do not
exist)
(iii)
Distribution
system.-
(a)
all incoming
feeders(11 kV and above)
(b)
all outgoing feeders
(11 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.]?
Regulation 8. Accuracy Class of meters.--
Every meter shall meet the
requirement of accuracy class as specified in the standards given in the
Schedule.?
Regulation 9. Installation of meters.--
(1) ?Generating company or licensee, as the case
may be, shall examine, test and regulate all meters before installation and
only correct meters shall be installed.
(2) The meter shall
be installed at locations, which are easily accessible for installation,
testing, commissioning, reading, recording and maintenance. The place of
installation of meter shall be such that minimum inconvenience and disruptions
are caused to the site owners and the concerned organizations.
[23] [(3) In case of single phase
meters, the consumer shall ensure that there is no common neutral or phase or
looping of neutral or phase of two or more consumers on consumers' side wiring:
Provided that, if such common
neutral or phase or looping of neutral or phase comes to the notice of
licensee, it shall suitably inform the consumer through installation report or
regular electricity bills or meter test report or SMS as applicable, as soon as
it comes to it's notice and the same shall be rectified by the consumer within
15 days from such notice by the licensee.]
(4) ??Consumer shall install the Earth Leakage
Protective Device (ELPD) in accordance with the provisions of the rules or regulations
in this regard.
[24] [(5) If the earth leakage
indication is displayed in the meter, the licensee shall suitably inform the
consumer through installation report or regular electricity bills or meter test
report or SMS as applicable, as soon as it comes to it's notice and the same
shall be rectified by the consumer within 15 days from such notice by the
licensee.]
[25] [(6) In case Instrument
Transformer form part of the meters, the meter shall be installed as near as
possible to the Instrument Transformer to reduce the potential drop in the
secondary leads.]?
Regulation 10. Operation, Testing and Maintenance of meters.--
The operation, testing and
maintenance of all types of meters shall be carried out by the generating
company or the licensee, as the case may be.?
Regulation 11. Access to meter.--
The owner of the premises where,
the meter is installed shall provide access to the authorized representative(s)
of the licensee for installation, testing, commissioning, reading and recording
and maintenance of meters.?
Regulation 12. Sealing of meters.--
(1)
Sealing Arrangements
(a)
All meters shall be
sealed by the manufacturer at its works. In addition to the seal provided by
the manufacturer at its works, the sealing of all meters shall be done as
follows at various sealina points as per the standards given in the Schedule:
(i)
Sealing of interface
meters, shall also be done by both the supplier and the buyer,
(ii)
Sealing of consumer
meters shall be done by the licensee,
(iii)
Sealing of energy
accounting and audit meters shall be done by the licensee or generating company
as the case may be.
(b)
[26]A tracking and recording
mechanism for all seals shall be maintained by the licensee so as to track
total movement of seals starting from procurement (with manufacturer's
details), storage, record keeping, installation, series of inspections and
removal.]
(c)
Seal shall be unique
for each utility and name or logo of the utility shall be clearly visible on
the seals.
(d)
Only the patented
seals (seal from the manufacturer who has official right to manufacture the
seal) shall be used.
(e)
Polycarbonate or
acrylic seals or plastic seals or holographic seals or any other superior seal
shall be used.
(f)
Lead seals shall not
be used in the new meters. Old lead seals shall be replaced by new seals in a
phased manner and the time frame of the same shall be submitted by the licensee
to the Appropriate Commission for approval.
(2)
Removal of seals
from meters
(a)
Interface meters
Whenever seals of the interface
meters have to be removed for any reason, advance notice shall be given to
other party for witnessing the removal of seals and resealing of the interface
meter. The breaking and re-sealing of the meters shall be recorded by the
party, who carried out the work, in the meter register, mentioning the date of
removal and resealing, serial numbers of the broken and new seals and the
reason for removal of seals.
(b)
Consumer meters
Seal of the consumer meter shall
be removed only by the licensee. No consumer shall tamper with, break or remove
the seal under any circumstances. Any tampering, breaking or removing the seal
from the meter shall be dealt with as per relevant provisions of the Act.
(c)
Energy accounting
and audit meters
Seal of the energy accounting
and audit meter shall be removed only by the generating company or the licensee
who owns the meter.?
Regulation 13. Safety of meters.--
(1)
The supplier or
buyer in whose premises the interface meters are installed shall be responsible
for their safety.
(2)
The consumer shall,
as far as circumstances permit, take precautions for the safety of the consumer
meter installed in his premises belonging to the licensee.
(3)
Licensee shall be
responsible for the safety of the[27]
[Consumer Meter] located outside the premises of the consumer and the consumer
shall be responsible for the safety of the [28]
[in home display] unit installed by the licensee in consumer premises.
(4)
The generating
company or the licensee who owns the energy accounting and audit meters shall
be responsible for its safety.?
Regulation 14. Meter reading and recording.--
[29] [(1) ??Interface Meters:
(a)
It shall be the
responsibility of the Generating Company or the licensee, in whose premises the
meter has been installed, to download the meter data, record the metered data
and furnish such data to various agencies as per the procedure laid down by the
Appropriate Commission:
Provided that the responsibility
of maintaining database of all the information associated with the Interface
Meters and verifying the correctness of the metered data shall be in accordance
with the procedure laid down by the Appropriate Commission.
(b)
The metered data
shall be communicated to the respective Load Despatch Centre by using a secured
and dedicated communication system.
(2)? ?Consumer Meters:
(a)
It shall be the
responsibility of the licensee to download the Meter data either locally or
remotely, record the metered data, maintain database of all the information
associated with the Consumer Meters and verify the correctness of the metered
data:
Provided that the Appropriate
Regulatory Commission shall specify suitable time frame for ensuring electronic
meter reading of all consumer meters by the licensees.
(b)
The licensee shall
maintain accounts for the electricity consumption and other electrical
quantities of its consumers:
Provided that the licensee shall
provide information to the consumer related to his energy consumption through
Mobile App or Web application or in home display or any other suitable means.
(c)
Brief history, date
of installation and details of testing, calibration and replacement of meters
shall be maintained by the licensee.
(3) ??Energy Accounting and Audit Meters.-
(a)
It shall be the
responsibility of the generating company or licensee to download the meter data
locally or remotely, record the metered data, maintain database of all the
information associated with the energy accounting and audit meters and verify
the correctness of the metered data.
(b)
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.]?
Regulation 15. Meter failure or discrepancies.--
(1)
Interface meters
[30] [(a) Whenever difference
between the readings of the Main Meter and the Check Meter for any month is
more than 0.5%, the following steps shall be taken:
(i)
checking of
Instrument Transformers connections;
(ii)
testing of accuracy
of Interface Meter at site with a reference standard meter of accuracy class
higher than the meter under test;
(iii)
based on the test
results as specified in items (i) and (ii), corrective action shall be taken to
replace the defective meter.
(b) ?In case of conspicuous failures like burning
of meter and erratic display of metered parameters and when the error found in
testing of meter is beyond the permissible limit of error provided in the
relevant standard, the meter shall be replaced immediately:
Provided that whenever an
Interface Meter is replaced, it shall be ensured that Interface Meter at the
other end, if any, of the transmission or distribution system, shall have same
accuracy class.]
(c) ??In case where both the Main meter and Check
meter fail, at least one of the meters shall be immediately replaced by a
correct meter.
(d) ??Billing for the Failure period:
(i)
The billing for the
failure period of the meter shall be done as per the procedure laid down by the
Appropriate Commission.
(ii)
Readings recorded by
Main, Check and Standby meters for every time slot shall be analysed,
crosschecked and validated by the Appropriate Load Despatch Centre (LDC). The
discrepancies, if any, noticed in the readings shall be informed by the LDC in
writing to the energy accounting agency for proper accounting of energy. LDC
shall also intimate the discrepancies to the Appropriate Transmission Utility
or the licensee, who shall take further necessary action regarding testing,
calibration or replacement of the faulty meters in accordance with the
provisions laid down.
(e) ??The defective meter shall be immediately
tested and calibrated
(2)
Consumer meters
In case (he consumer reports to
the licensee about consumer meter readings not commensurate with his consumption
of electricity, stoppage of meter, damage to the seal, burning or damage of the
meter, the licensee shall take necessary steps as per the procedures given in
the Electricity Supply Code of the Appropriate Commission read with the
notified conditions of supply of electricity.
(3)
Energy accounting
and audit meters
Energy accounting and audit
meters shall be rectified or replaced by the generating company or licensee
immediately after notice of any of the following abnormalities:
(a)
the errors in the
meter readings are outside the limits prescribed for the specified Accuracy
Class;
(b)
meter readings are
not in accordance with the normal pattern of the load demand;
(c)
meter tampering, or
erratic display or damage.
(d)
[31]readings not in conformity with
the readings of Interface Meters.]?
Regulation 16. Anti-tampering features of meters.--
The meters shall be provided
with such anti-tampering features as per the Standards on Installation and
Operation of Meters given in the Schedule.?
Regulation 17. Quality assurance of meters.--
(1) ??The distribution licensee shall put in place
a system of quality assurance and testing of meters with the approval of Appropriate
Commission.
[32] [(2) (a) The licensee shall set
up accredited testing laboratories or utilise the services of other accredited
testing laboratories.
(b) ??The licensee shall take immediate action to
get the accreditations for their existing meter testing laboratories from NABL,
if not already done.
(3) ??The generating company or licensee shall
ensure that all type, routine and acceptance tests are carried out by the
manufacturer complying with the requirement of the relevant Indian Standards.]?
Regulation 18. Calibration and periodical testing of meters.--
(1)
Interface meter
(a) ??At the time of commissioning, each interface
meter shall be tested by the owner at site for accuracy using standard
reference meter of better accuracy class than the meter under test.
[33] [(b) All Interface Meters shall
be tested on-site using accredited test laboratory for routine accuracy testing
at least once in five years and recalibrated if required.
Provided that these meters shall
also be tested whenever the energy and other quantities recorded by the meter
are abnormal or inconsistent with electrically adjacent meters.
(c) ??Testing
and calibration of Interface Meters shall be carried out in the presence of the
representatives of the supplier and buyer by giving the advance notice to the
other party regarding the date of testing.]
(2)
[34]Consumer Meters: The testing of
Consumer Meters shall be done at site through accredited test laboratory at
least once in five years and recalibrated, if required:
Provided that the licensee
instead of testing the meter at site can remove the meter and replace the same
by a meter duly tested in an accredited test laboratory:
Provided further that meter
shall be tested if the consumption pattern changes drastically from the similar
months or seasons of the previous years or if there is consumer's complaint
pertaining to a meter:
Provided also that the meter
used for testing shall be of better accuracy class than the meter under test.
(3)
Energy Accounting
and Audit Meters: Energy Accounting and Audit Meters shall be tested at site
through accredited test laboratory at least once in five years or whenever the
accuracy is suspected or whenever the readings are inconsistent with the
readings of other meters, e.g., Check Meters, Standby Meters and defective
meters shall be recalibrated, if required:
Provided that the testing shall
be carried out without removing the Instrument Transformers connection.]?
Regulation 19. Additional meters.--
In addition to any meter which
may be placed for recording the electricity consumed by the consumer, the
licensee may connect additional meters, maximum demand indicator or other apparatus
as he may think fit for the purposes of ascertaining or regulating either the
quantity of electricity supplied to the consumer, or the number of hours during
which the supply is given, or the rate per unit of time at which energy is
supplied to the consumer, or any other quantity or time connected with the
supply to consumer:
Provided that the meter,
indicator or apparatus shall not, in the absence of an agreement to the
contrary, be placed otherwise than between the distributing mains of the
licensee and any meter:
Provided further that, where the
charges for the supply of energy depend wholly or partly upon the reading or
indication of any such meter, indicator or apparatus as aforesaid, the licensee
shall, in the absence of an agreement to the contrary, keep the meter,
indicator or apparatus correct.?
Regulation 20. Adoption of new technologies.--
Regulation 21.36[Cyber Security. -
Generating Company and licensee
shall comply with cyber security guidelines issued by the Central Government,
from time to time, and the technical standards for communication system in
Power Sector laid down by the Authority.?
Regulation 22. Relaxation of Regulations. -
The Authority, by order in
writing and the reasons to be recorded, may relax any provision of these
regulations in respect of any matters referred to the Authority on case to case
basis.]
Table
|
Sl. No |
Stages |
Main meter |
Check meter |
Standby meter |
|
A. |
Generating Station |
On all outgoing feeders. |
On all outgoing feeders. |
(i) High Voltage (HV) side of Generator Transformers (ii) High Voltage (HV) side of all Station Auxiliary
Transformers |
|
Explanation: The location of main, check and standby
meters installed at the existing generatina stations shall not be changed
unless permitted by the Authority. |
||||
|
B. |
Transmission and Distribution System |
At one end of the line between the substations of the
same licensee, and at both ends of the line between sub-stations of two
different licensees. Meters at both ends shall be considered as main meters
for respective licensees. |
- |
There shall be no separate standby meter. Meter
installed at other end of the line in case of two different licensees shall
work as standby meter. |
|
C. |
Inter-Connecting Transformer (ICT) |
High Voltage (HV) side of ICT. |
- |
Low Voltage (LV) side of ICT. |
|
D. |
Consumer directly connected to the Inter-State
Transmission System or Intrastate Transmission System who have to be covered
under ABT and have been permitted open access by the Appropriate Commission
or Any other system not covered above |
As decided by the Appropriate Commission." |
||
(a)
Interface Meters
(i)
Consumers who have
interconnection with the Inter-State Transmission System or Intra-State Transmission
System and have been permitted open access by the Appropriate Commission shall
be provided with interface meters.
(ii)
For consumers
connected to distribution system and permitted open acess, provision of
interface meters may be made as per the regulations or directions of the
Appropriate Commission.
(iii)
The scheme for
location of interface meters shall be submitted to the CTU or the STU or the
CTU or the STU or the licensee by owner of the meter in advance, before the
installation of the scheme.
(b)
Consumer meters
(i)
The consumer meter
shall be installed by the licensee either at consumer premises or outside the
consumer premises:
Provided that where the licensee
installs the meter outside the Premises of the consumer then the licensee shall
provide real time display unit at the consumer premises for his information to
indicate the electricity consumed by the consumer:
Provided further that for the
billing purpose, reading of consumer meter and not the display unit shall be
taken into account.
(ii)
in the event the
Appropriate Commission allows supply of electricity directly from a generating
company to consumer on a dedicated transmission system, the location of the
meter will be as per their mutual agreement.
(c)
Energy accounting
and audit meters
Energy accounting
and audit meters shall be installed at such locations so as to facilitate to
account for the energy generated, transmitted distributed and consumed in the
various segments of the power system and the energy loss. The location of these
meters shall be as under:
(i)
Generating Stations
(1)
at the stator
terminal of the generator;
(2)
on HV and LV sides
of the station and the unit auxiliary transformers,
(3)
on feeders to
various auxiliaries.
(ii)
Transmission System
All incoming and out going
feeders (If the interface meters do not exist).
(iii)
Distribution System
(1)
all incoming feeders
(11 kV and above);
(2)
all outgoing feeders
(11 kV and above);
(3)
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."
"Table -1
|
Sl. No. |
Stages |
Main meter |
Check Meter |
Standby meter |
|
1 |
2 |
3 |
4 |
5 |
|
1 |
Generating Station |
On all outgoing feeders |
On all outgoing feeders |
(i) High Voltage (HV) side of Generator
Transformers (ii) High Voltage side of all Station Auxiliary
Transformers |
|
2. |
Transmission and Distribution System |
At one end of the line between
the substations of the same licensee, and at both ends of
the line between substations of two different licensees. Meters at both ends shall be considered as
main meters for respective licensees. |
- |
There shall be no separate standby meter.
Meter installed at other end of the line in case of two different licensees shall work
as standby meter. |
|
3. |
Inter-Connecting Transformer |
High Voltage side of Inter-Connecting Transformer |
- |
Low Voltage side of Inter Connecting
Transformer |
|
Consumer directly connected to the
Inter State Transmission System or Intra-State Transmission
System who have to be covered under Availability Based Tariff and
have been permitted open access by the Appropriate Commission or For
consumer connected to distribution system and
permitted open access by the Appropriate Commission. or Any other system not covered above |
As decided by Appropriate Commissions." |
|||
(d)
[36]The location of Renewable Energy
Meters shall be as specified below:
|
Metering
arrangement |
Location of Renewable Energy Meter |
|
Feed in Tariff metering:- Renewable Energy Plant is
connected to the grid to inject the entire electricity generated
to the grid |
Out going feeder from Renewable Energy Plant |
|
Net metering :- Renewable Energy Plant is connected to
the load bus of the owner to consume electricity
generated primarily by the owner of the Plant and excess electricity, if
any, is injected to the grid |
In case of first installation for the purpose of
Renewable Energy Metering, the 'Renewable Energy Meter' shall be installed at
the location specified for consumer meter and in case of
existing consumers, the consumer meter shall be replaced
with 'Renewable Energy Meter'. |
Note : In case of Net metering,
Renewable Energy Plants with battery can supply the consumer load in the event
of grid failure. In this case, an automatic isolating mechanism has to be
provided at appropriate location to make islanding of the consumer load from
the grid at the event of grid failure.]"
SCHEDULE
(see regulations 2,
5, 8, 12 and 16)
Standards on
Installation and Operation of Meters
Part I
Standards Common To
All Type of Meters
[37] [(1) These standards provide
for specification of meters, immunity to external factors, sealing points and
functional requirements that are required from regulatory perspective:
Provided that, detailed
technical specifications shall be prepared by the Generating Company or
licensee, as the case may be.]
[38] [(2)? Specification of meters:
|
1. |
Standard Reference Voltage, Voltage Range, Standard
Frequency, Starting Current and Maximum Current, Power Factor Range, Power
Frequency withstand voltage, Impulse voltage withstand test for 1.2/50 micro
sec, Power Consumption |
As per relevant Indian Standards (IS). |
||||||||||
|
2. |
Standard Basic Current |
As per relevant IS. Current range of consumer meters
shall be so chosen as to record the load current corresponding to the
sanctioned load. |
||||||||||
|
3. |
Accuracy class |
Meters shall meet the following requirements of
Accuracy Class: |
||||||||||
(c) Energy Accounting and Audit Meters (i) In generating stations, the accuracy class of
meter(s) at a point after the generator stator terminals, before the tap off
to the unit auxiliary transformer(s) and at the inverter AC output terminals
in case of Renewable Energy generating station, shall not be inferior to that
of 0.2S accuracy class: Provided that, the accuracy class of other meters shall
not be inferior to that of 1.0S accuracy class. (ii) The accuracy class of meters in transmission
system shall not be inferior to that of 0.2S accuracy class. (iii) The accuracy class of meters in distribution
system shall not be inferior to that of 0.5S accuracy class where separate
CTs are used with meter: Provided that in case of terminal less direct connected
long current range meters accuracy class shall not be inferior to class 1.0. (iv) The accuracy class of Energy accounting and Audit
Meters for renewable energy generating station located at consumer premises
shall be same as that of consumer meter. |
||||||||||||
|
4. |
Ambient Temperature and Humidity (in case an
International Standard or an IEC Standard is followed) |
Temperature range: Limit range of operation: -10 oC to
+70 oC Limit range for storage and transport: -10 oC
to +70 oC Relative Humidity: up to 100% Note: (1) For Special applications other temperature
values can be used according to agreement between manufacturer and purchaser. (2) Operation, storage and transport of the meter at
the extremes of the temperature range should be for a maximum period of six
hours. |
||||||||||
|
5. |
Only fundamental frequency quantities shall be measured
and computed while measuring Wh and VArh.] |
|||||||||||
[39] [(3) Meter shall have one port
for downloading facilities of metered data through Common Meter Reading
Instrument (CMRI) and another port/system for remote communication.]
(4) ??Immunity to External Factors
The meter shall be immune to
external influences like magnetic induction, vibration, electrostatic
discharge, switching transients, surge voltages, oblique suspension and
harmonics and necessary tests shall be carried out in accordance with relevant
standard.
[40] [(5) ?Sealing Points: Sealing shall be done at the
following points (as applicable):
(a)
Meter body with
cover (Not applicable if integrated body is used),
(b)
Meter terminal cover,
(c)
Meter test terminal
block,
(d)
Meter cabinet/
panel,
(e)
Instrument
Transformer(s) terminal box for metering purpose, and junction box, if any.]
[41] [(6) (a) The accuracy
class of Instrument Transformer shall not be inferior to that of associated
meters.
(b) ??The Instrument Transformer shall comply with
relevant Indian Standards.
(c)? ?The
existing Instrument Transformer not complying with these regulations shall be
replaced by new Instrument Transformer, if found defective or non-functional.]
(7) ? [42][***]
Part II
Standards for
interface meters
(1)
Functional
Requirements:
[43] [(a) The Interface Meters shall
be three phase four wire static type, composite meters, self-contained devices
for measurement of active and reactive energy, and certain other parameters as
described in the following paragraphs:
Provided that, the meters shall
be suitable for being connected directly to voltage transformers (VTs) having a
rated secondary line-to-line voltage of 110 V, and to current transformers
(CTs) having a rated secondary current of 1A or 5A:
Provided further that, the
reference frequency shall be 50Hz.
(b) ??The meters shall have a non-volatile memory
capable of storing data for a period of at least last ten days and shall be
able to measure following parameters in the manner specified, in addition to
those specified in the relevant Indian Standards:
(i)
average frequency
for each successive time block upto 2 decimal truncation;
(ii)
net Wh transmittal
during each successive time block upto two decimal, with plus sign for active
power sent out from station busbars and minus sign for active power received
into the busbars;
(iii)
cumulative Wh
transmittal at each midnight, in eight digits including one decimal;
(iv)
cumulative VArh
transmittal for voltage high condition, at each midnight, in eight digits
including one decimal;
(v)
cumulative VArh
transmittal for voltage low condition, at each midnight, in eight digits
including one decimal;
(vi)
date and time blocks
of failure of VT supply on any phase, as a star(*) mark and (Z) mark in case of
complete voltage failure;
(vii)
net VArh transmittal
during each successive time block upto two decimal with plus sign for reactive
power sent out from station busbars and minus sign for reactive power received
into the busbars;
(viii)
average voltage upto
2 decimal truncation:
Provided that the time block for
recording of meter data by the meter shall be 15 minutes or as specified by the
Central Commission.]
(c) ? [44][***]
(d) ? [45][***]
[46] [(e) There shall be two
reactive energy registers, one for the period when average RMS voltage is above
103% and the other for the period when the voltage is below 97%.
(f) ??The Wh recording shall have a +ve sign when
there is a net Wh export from substation busbars, and a -ve sign when there is
a net Wh import:
Provided that the integrating
(cumulative) registers for Wh and VArh shall move forward when there is Wh or
VArh export from substation busbars, and backward when there is an import.
(g) ??The meters shall also display (on demand), by
turn, the following parameters :
(i)
Unique
identification number of the meter,
(ii)
Date,
(iii)
Time,
(iv)
Cumulative Wh
register reading,
(v)
Average frequency of
the previous time block,
(vi)
Net Wh transmittal
in the previous time block, with +/-sign,
(vii)
Average percentage
voltage,
(viii)
Reactive power with
+/- sign,
(ix)
Voltage-high VArh
register reading,
(x)
Voltage-low VArh
register reading,
(xi)
Net VArh transmittal
in the previous time block, with +/-sign.
(h) (i)
the three line-to-neutral voltages shall be continuously monitored, and in case
any of these falls below 80%, the same shall be suitably indicated and recorded
in the meter memory.
(ii)?? the meters shall normally operate with the
power drawn from the VT secondary circuits: Provided that there shall be
provision to operate the meters from AC and DC auxiliary power supply.
(iii) ??each
meter shall have a built-in calendar and clock and shall have facility of
automatic time synchronisation.
(iv) ??the meters shall be properly sealed and
tamper evident with no possibility of any adjustment at site.]
(i) ? [47][***]
[48] [(j) The Main Meter and the
Check Meter shall be connected to same core of Instrument Transformer.]
[49] [(k) All new meters shall have
capability of recording frequency in steps of 0.01 Hz.
(l) ???All new meters shall be re-configurable at
site for change of time block as specified by the Central Commission.]
Part III
Standards for
consumers meters
[50] [(1) The Consumer Meter shall
have the facilities to measure, record and display parameters depending upon
the tariff requirement for various categories of consumers in line with the
relevant Indian Standards:
Provided that the consumer meter
shall also have facility to log and display tamper related events as per the
requirement of licensee.
(2) ??All meters shall have data storage capacity
for at least 35 days in a non-volatile memory.]
(3) ??Anti-Tampering Features
(a) ??The meter shall not get damaged or rendered
non-functional even if any phase and neutral are interchanged.
(b) ??The meter shall register energy even when the
return path of the load current is not terminated back at the meter and in such
a case the circuit shall be completed through the earth. In case of metallic
bodies, the earth terminal shall be brought out and provided on the outside of
the case.
(c) ??The meter shall work correctly irrespective
of the phase sequence of supply (only for poly phase).
(d) ??In the
case of 3 phase, 3 wire meter even if reference Y phase is removed, the meter
shall continue to work. In the case of 3 phase, 4 wire system, the meter shall
keep working even in the presence of any two wires i.e., even in the absence of
neutral and any one phase or any two phases.
(e) ??In case of whole current meters and LV CT
operated meter, the meter shall be capable of recording energy correctly even
if input and output terminals are interchanged.
(f) ???The registration must occur whether input
phase or neutral wires are connected properly or they are interchanged at the
input terminals.
(g) ??The meter shall be factory calibrated and
shall be sealed suitably before dispatch.
(h) ??The meter shall be capable of recording
occurrences of a missing potential (only for VT operated meters) and its
restoration with date and time of first such occurrence and last restoration
along with total number and duration of such occurrences during the above
period for all phases.
[51] [(i) Additional anti-tampering
features including logging of tampers such as current circuit reversal, current
circuit short or open and presence of abnormal magnetic field may be provided
as per the regulations or directions of the Appropriate Commission.
NOTE.- Smart Meter is
bi-directional and therefore anti tamper feature stipulated at (3) (e) above
shall not be applicable.]
Part IV
Standards for energy
accounting and audit meters
(1) ? [52][***]
[53] [(2) The Energy Accounting and
Audit Meters shall have the facility to measure, record and display parameters
depending upon the energy accounting and audit requirement of the respective
Generating Company or licensee in line with relevant Indian Standards.]
(3) ??The energy accounting and audit meter shall
have data storage capacity for at least 35 days in a non-volatile memory.
(4) ??Energy accounting and audit meters shall have
facility to download the parameters through meter reading instruments as well
as remote transmission of data over communication network.?
|
Standard
Reference Voltage |
As per IS |
|
|
Voltage Range |
As per IS |
|
|
Standard Frequency |
As per IS |
|
|
Standard Basic Current |
As per IS (Current range of consumer meters shall be so chosen as
to record the load current corresponding to the sanctioned load) |
|
|
Accuracy Class |
Meters shall meet the following requirements of
Accuracy Class: |
|
|
Interface meters |
0.2S |
|
|
Consumer meters |
||
|
Up to 650 volts |
1.0 or better |
|
|
Above 650 volts and up to 33 kilo volts |
0.5S or better |
|
|
Above 33 kilo volts |
0.2S |
|
|
|
Energy accounting and audit meters The accuracy class of meters in generation and transmission
system shall not be inferior to that of 0.2S Accuracy Class. The accuracy
class of meters in distribution system shall not be inferior to that of 0.5S
Accuracy Class |
|
|
Starting Current and Maximum Current |
As per IS |
|
|
Power Factor Range |
As per IS |
|
|
Power Frequency Withstand Voltage |
As per IS |
|
|
Impulse Voltage Withstand Test for 1.2/50 micro sec |
As per IS |
|
|
Power Consumption |
As per IS" |
|
[1] Omitted by
Central Electricity Authority (Installation and Operation of Meters) (Amendment)
Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR Division,
dated 23.12.2019, the previous text was:-
"(g)
'Availability Based Tariff (ABT)' means a tariff structure based on
availability of generating units and having components, viz, Capacity Charges
(CC), Energy Charges (EC) or Variable Charges (VC) and charges for Unscheduled
Interchange (Ul);"
[2] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(i)
'Check Meter' means a meter, which shall be connected to the same core of the
Current Transformer (CT) and Voltage Transformer (VT) to which main meter is
connected and shall be used for accounting and billing of electricity in case
of failure of main meter;"
[3] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(j)
'Consumer Meter' means a meter used for accounting and billing of electricity
supplied to the consumer but excluding those consumers covered under Interface
Meters;"
[4] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(k)
'Correct Meter' means a meter, which shall at least have, features, Accuracy
Class and specifications as per the Standards on Installation and Operation of
Meters given in Schedule of these Regulations;"
[5] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(m)
'Instrument Transformer' means the 'Current Transformer' (CT), 'Voltage
Transformer' (VT) and 'Capacitor Voltage Transformer' (CVT);"
[6] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(n)
'Interface Meter' means a meter used for accounting and billing of electricity,
connected at the point of interconnection between electrical systems of
generating company, licensee and consumers, directly connected to the
Inter-State Transmission System or Intra-State Transmission System who have to
be covered under ABT and have been permitted open access by the Appropriate
Commission;"
[7] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(p)
'Meter' means a device suitable for measuring, indicating and recording
consumption of electricity or any other quantity related with electrical system
and shall include, wherever applicable, other equipment such as Current Transformer
(CT), Voltage Transformer (VT) or Capacitor Voltage Transformer (CVT) necessary
for such purpose;"
[8] Omitted by
Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, the previous text was:-
"(r)
'Prepaid Meter' means a meter which facilitates use of electricity only after
advance payment;"
[9] Inserted by
Central Electricity Authority (Installation and Operation of Meters) (Amendment)
Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR Division,
dated 23.12.2019.
[10] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(v)
'Standby Meter' means a meter connected to CT and VT, other than those used for
main meter and check meter and shall be used for accounting and billing of
electricity in case of failure of both main meter and check meter;"
[11] Omitted by
Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, the previous text was:-
"(x)
'Time of the Day (TOD) Meter' means a meter suitable for recording and
indicating consumption of electricity during specified time periods of the day.
(y) [ Renewable Energy Meter means a meter used for accounting
and billing of electricity supplied to and from the consumer but excluding
those covered under Interface Meters.]"
[12] Omitted by
Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, the previous text was:-
"(x)
'Time of the Day (TOD) Meter' means a meter suitable for recording and
indicating consumption of electricity during specified time periods of the day.
(y) [ Renewable Energy Meter means a meter used for accounting
and billing of electricity supplied to and from the consumer but excluding
those covered under Interface Meters.]"
[13] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(1)
All interface meters, consumer meters and energy accounting and audit meters
shall be of static type."
[14] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(a)
comply with the relevant standards of Bureau of Indian Standards (BIS). If BIS
Standards are not available for a particular equipment or material, the
relevant British Standards (BS), International Electro-technical Commission
(EC) Standards, or any other equivalent Standard shall be followed:
Provided
that whenever an international Standard or IEC Standard is followed, necessary
corrections or modifications shall be made for nominal system frequency,
nominal system voltage, ambient temperature, humidity and other conditions
prevailing in India before actual adoption of the said Standard;"
[15] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(b) If
any consumer elects to purchase a meter, the same may be purchased by him.
Meter purchased by the consumer shall be tested, installed and sealed by the
licensee. The consumer shall claim the' meter purchased by him as his asset
only after it is permanently removed from the system of the licensee."
[16] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
Amendment Regulations, 2010, for the following:-
"(1)
The location of interface meters, consumer meters and energy accounting and
audit meters shall be as per the Table given below:
Provided
that the generating companies or licensees may install meters at additional
locations in their systems depending upon the requirement.
[17] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
[18] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"real
time display unit"
[19] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(b)
The location of meter and height of meter display from floor shall be as per
Indian Standard on Testing, Evaluation, Installation and Maintenance of ac
Electricity Meters - Code of Practice."
[20] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(c)
For outdoor installations, the meters shall be protected by appropriate
enclosure of level of protection specified in the Indian Stanadard on Testing,
Evaluation, Installation and Maintenance of ac Electricity Meters - Code of
Practice."
[21] Omitted by
Central Electricity Authority (Installation and Operation of Meters) (Amendment)
Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR Division,
dated 23.12.2019, the previous text was:-
[22] ?Inserted by Central Electricity Authority
(Installation and Operation of Meters) (Amendment) Regulations, 2019, vide
Notification No. CEA-GO-13-15/3/2019-DPR Division, dated 23.12.2019.
[23] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(3) In
case of single phase meters, the consumer shall ensure that there is no common
neutral or phase or looping of neutral or phase of two or more consumers on
consumers' side wiring. If such common neutral or phase or looping of neutral
or phase comes to the notice of the licensee, it shall suitably inform the
consumer through installation report or regular electricity bills or meter test
report as applicable."
[24] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(5) If
the earth leakage indication is displayed in the meter the licensees shall
suitably inform the consumer through installation report or regular electricity
bills or meter test report as applicable."
[25] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(6) In
case CTs and VTs form part of the meters, the meter shall be installed as near
the instrument transformers as possible to reduce the potential drop in the
secondary leads."
[26] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(b) A
tracking and recording software for all new seals shall be provided by the
manufacturer of the meter so as to track total movement of seals starting from
manufacturing, procurement, storage, record keeping, installation, series of
inspections, removal and disposal."
[27] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"consumer
meter"
[28] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"real
time display"
[29] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(1)
Interface meters
It shall be
the responsibility of the Appropriate Transmission Utility or the licensee to
take down the meter reading and record the metered data, maintain database of
all the information associated with the interface meters and verify the
correctness of metered data and furnish the same to various agencies as per the
procedure laid down by the Appropriate Commission.
(2) Consumer
meters
(a) It shall
be the responsibility of the licensee to record the metered data, maintain
database of all the information associated with the consumer meters and verify
the correctness of metered data.
(b) The
licensee shall maintain accounts for the electricity consumption and other
electrical quantities of its consumers.
(c) Brief
history, date of installation and details of testing, calibration and
replacement of meters shall be maintained by the licensee.
(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."
[30] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(a)
Whenever difference between the readings of the Main meter and the Check meter
for any month is more than 0.5%, the following steps shall be taken:
(i) checking
of CT and VT connections;
(ii) testing
of accuracy of interface meter at site with reference standard meter of
accuracy class higher than the meter under test.
If the
difference exists even after such checking or testing, then the defective meter
shall be replaced with a correct meter.
(b) In case
of conspicuous failures like burning of meter and erratic display of metered
parameters and when the error found in testing of meter is beyond the
permissible limit of error provided in the relevant standard, the meter shall
be immediately replaced with a correct meter."
[31] Inserted by
Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019.
[32] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(2)
The licensee shall set up appropriate number of accredited testing laboratories
or utilize the services of other accredited testing laboratories. The licensee
shall take immediate action to get the accreditations of their existing meter
testing laboratories from NABL, if not already done.
(3) The generating company or licensee shall
ensure that all type, routine and acceptance tests are carried out by the
manufacturer complying with the requirement of the relevant IS or BS or IEC as
the case may be."
[33] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(b)
AII interface meters shall be tested at least once in five years. These meters
shall also be tested whenever the energy and other quantities recorded by the
meter are abnormal or inconsistent with electrically adjacent meters. Whenever
there is unreasonable difference between the quantity recorded by interface
meter and the corresponding value monitored at the billing center via
communication network, the communication, system and terminal equipment shall
be tested and rectified. The meters may be tested using NABL accredited mobile
laboratory or at any accredited laboratory and recalibrated if required at
manufacturer's works.
(c) Testing and calibration of interface meters
may be carried out in the presence of the representatives of the supplier and
buyer. The owner of the meter shall send advance notice to the other party
regarding the date of testing."
[34] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(2)
Consumer meters
The testing
of consumer meters shall be done at site at least once in five years. The
licensee may instead of testing the meter at site can remove the meter and
replace the same by a tested meter duly tested in an accredited test
laboratory. In addition, meters installed in the circuit shall be tested if
study of consumption pattern changes drastically from the similar months or
season of the previous years or if there is consumer's complaint pertaining to
a meter. The standard reference meter of better accuracy class than the meter
under test shall be used for site testing of consumer meters up to 650 volts.
The testing for consumers meters above 650 volts should cover the entire
metering system including CTs, VTs. Testing may be carried out through NABL
accredited mobile laboratory using secondary injection kit, measuring unit and
phantom loading or at any accredited test laboratory and recalibrated if
required at manufacturer's works.
(3) Energy accounting
and audit meters
Energy
accounting and audit meters shall be tested at site at least once in five years
or whenever the accuracy is suspected or whenever the readings are inconsistent
with the readings of other meters, e.g., check meters, standby meters. The
testing must be carried out without removing the CTs and VTs connection.
Testing may be carried out through NABL accredited mobile laboratory using
secondary injection kit, measuring unit and phantom loading or at any
accredited test laboratory and recalibrated if required at manufacturer's
works."
[35] Omitted by
Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, the previous text was:-
"20.
Adoption of new technologies.--
The distribution licensee shall make out a plan
for introduction and adoption of new technologies such as pre-paid meters, time
of the day meters (TOD), automatic remote meter reading system through
appropriate communication system with the approval of the Appropriate
Commission or as per the regulations or directions of the Appropriate
Commission or pursuant to the reforms programme of the Appropriate
Government."
[36] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
Amendment Regulations, 2014, for the following:-:-
"(a)
The consumer meter shall be suitable for measurement of cumulative active
energy utilized by the consumer."
[37] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-:-
"(1)
These standards provide for specification of meters, immunity to external
factors, sealing points and functional requirements that are required from
regulatory perspective Detailed technical specification shall be prepared by
the purchaser of the meter."
[38] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-:-
"(2)
Specifications of meters
[39] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(3)
Meter shall have downloading facilities of metered data through Meter Reading
Instrument (MRI)."
[40] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(5)
Sealing Points
Sealing
shall be done at the following points (as applicable):
(a) Meter
body or cover
(b) Meter
terminal cover
(c) Meter
test terminal block
(d) Meter
cabinet"
[41] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(6)
The accuracy class of Current transformers (CTs) and Voltage transformers (VTs)
shall not be inferior to that of associated meters. The existing CTs and VTs
not complying with these regulations shall be replaced by new CTs and VTs, if
found defective, non-functional or as per the directions of the Appropriate
Commission. In case the CTs and VTs of the same Accuracy Class as that of
meters can not be accommodated in the metering cubicle or panel due to space
constraints, the CTs and VTs of the next lower Accuracy Class can be
installed."
[42] Omitted by
Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, the previous text was:-
"(7)
The Voltage Transformers shall be electromagnetic VT or Capacitive Voltage
Transformer (CVT)."
[43] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(a)
The Interface meters suitable for ABT shall be static type, composite meters ,
as self -contained devices for measurement of active and reactive energy, and
certain other parameters as described in the following paragraphs. The meters
shall be suitable for being connected directly to voltage transformers (VTs)
having a rated secondary line-to-line voltage of 110 V, and to current
transformers (CTs) having a rated secondary current of IA (Model-A :3 element 4
wire or Model C: 2 element, 3 wire) or 5A (model-B: 3 element , 4 wire or Model
D: 2 element 3 wire). The reference frequency shall be 50Hz.
(b) The
meters shall have a non-volatile memory in which the following shall be automatically
stored:
(i) Average
frequency for each successive 15-minute block, as a two digit code (00 to 99
for frequency from 49.0 to 51.0Hz).
(ii) Net Wh
transmittal during each successive 15-minute block, upto second decimal, with
plus/minus sign,
(iii)
Cumulative Wh transmittal at each midnight, in six digits including one
decimal,
(iv)
Cumulative VArh transmittal for voltage high condition, at each midnight, in
six digits including one decimal,
(v)
Cumulative VArh transmittal for voltage low condition, at each midnight, in six
digits including one decimal,
(vi) Date
and time blocks of failure of VT supply on any phase, as a start mark."
[44] Omitted by
Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, the previous text was:-
"(c)
The meters shall store all the above listed data in their memories for a period
of at least ten days. The data older than ten days shall get erased automatically.
Each meter shall have an optical port on its front for tapping all data stored
in its memory using a hand held data collection device. The meter shall be
suitable, for transmitting the data to remote location using appropriate
communication medium."
[45] Omitted by
Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, the previous text was:-
"(d)
The active energy (Wh) measurement shall be carried out on 3-phase, 4-wire
principle, with an accuracy as per class 0.2 S of IEC-687/IEC-62053-22. In
model-A and C the energy shall be computed directly in CT and VT secondary
quantities, and indicated in watt-hours. In model-B and Model D, the energy
display and recording shall be one fifth of the Wh computed in CT and VT
secondary quantities."
[46] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
(e) The Var
and reactive energy measurement shall also be on 3-phase, 4-wire principle,
with an accuracy as per class 2 of IEC-62053-23 or better. In model-A or Model
C, the Var and VArh computation shall be directly in CT and VT secondary
quantities. In model-B or Model D, the above quantities shall be displayed and
recorded as one-fifth of those computed in CT and VT secondary quantities.
There shall be two reactive energy registers, one for the period when average
RMS voltage is above 103% and the other for the period the voltage is below
97%.
(f) The
15-mmute wn snail have a +ve sign when there is a net Wh export from substation
busbars, and a -ve sign when there is a net Wh import. The integrating
(cumulative) registers for Wh and Varh shall move forward when there is WhA/arh
export from substation busbars, and backward when there is an import.
(g) The
meters shall also display (on demand), by turn, the following parameters:
(i) Unique identification
number of the meter
(ii) Date
(iii) Time
(iv)
Cumulative Wh register reading
(v) Average
frequency of the previous 15-minute block
(vi) Net Wh
transmittal in the previous 15-minute block, with +/-sign
(vii)
Average percentage voltage
(viii) Reactive
power with +/- sign
(ix)
Voltage-high VArh register reading
(x)
Voltage-low VArh register reading.
(h)?? The three line-to-neutral voltages shall be
continuously monitored, and in case any of these falls below 70%, the condition
shall be suitably indicated and recorded. The meters shall operate with
the power drawn from the VT secondary circuits, without the need for any
auxiliary power supply. Each meter shall have a built-in calendar and clock,
having an accuracy of 30 seconds per month or better."
[47] Omitted by
Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, the previous text was:-
"(i)
The meters shall be totally sealed and tamper-proof, with no possibility of any
adjustment at site, except for a restricted clock correction. The harmonics
shall be filtered out while measuring Wh, Var and VArh, and only fundamental
frequency quantities shall be measured/computed."
[48] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(j) The Main meter and the Check meter
shall be connected to same core of CTs and VTs."
[49] Inserted by
Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019.
[50] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(1)
Measuring Parameters
?[(a) The Consumer meter shall
be suitable for measurement of cumulative active energy utilized by the
consumer and the Renewable Energy Meter shall be suitable for measurement of
cumulative active energy drawn from the grid and injected into the grid.]
(b) The consumer meter may have the facilities to measure, record and
display one or more of the following parameters depending upon the tariff
requirement for various categories of consumers. All parameters excluding
instantaneous electrical parameters shall also be stored in memory.
(i)??? Cumulative
reactive energy
(ii)?? Average
power factor
(iii) ?Time of
use of energy
(iv)
Apparent power
(v) Maximum
demand
(vi) Phase
voltage and line currents
(2) All the
three phase meters shall have data storage capacity for at least 35 days in a non-volatile
memory."
[51] Substituted
by Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, for the following:-
"(i)
Additional anti-tampering features including logging of tampers such as current
circuit reversal, current circuit short or open and presence of abnormal
magnetic field may be provided as per the regulations or directions of the
Appropriate Commission or pursuant to the reforms programme of the Appropriate
Government.
[52] Omitted by
Central Electricity Authority (Installation and Operation of Meters)
(Amendment) Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR
Division, dated 23.12.2019, the previous text was:-
"(1)
The energy accounting and audit meters shall be suitable for measurement,
recording and display of cumulative active energy with date and time."
[53] Substituted
by Central Electricity Authority (Installation and Operation of Meters) (Amendment)
Regulations, 2019, vide Notification No. CEA-GO-13-15/3/2019-DPR Division,
dated 23.12.2019, for the following:-
"(2)
The energy accounting and audit meters may also have the facility to measure,
record and display one or more of the following parameters depending upon the
energy accounting and audit requirement. All parameters excluding instantaneous
electrical parameters shall also be stored in memory.
(a) Apparent
power
(b) Phase
wise kilowatt at peak KVA
(c) Phase
wise KVA (reactive) at peak KVA
(d) Phase
wise voltage at peak KVA
(e) Power
down time
(f) Average
power factor
(g) Line
currents
(h) Phase
voltages
(i) Date and
time
(j) Tamper
events"