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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(i) in The Energy Conservation (Inspection) Rules, 2010

(i)whether the designated consumer, who does not fulfill the energy consumption norms and standards prescribed under clause (g) of section 14 has prepared a scheme for efficient use of energy and its conservation and is implementing the said scheme keeping in view the economic viability of the investment in compliance of clause (o) of section 14;