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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(a) in The Bureau of Energy Efficiency (Manner and Intervals of Time for Conduct of Energy Audit) Regulations, 2010

(a)verify the information submitted to the designated agency under the Energy Conservation (the Form and Manner for Submission of Report on the Status of Energy Consumption by the Designated Consumers) Rules, 2007 for the previous two years through examination of energy bills, production data, inspection of energy-using equipment, production-processes, and systems, spot measurements, discussion or interview with the officers and staff regarding operation of plants, energy management procedures, equipment maintenance problems, equipment reliability, projected equipment needs, improvements undertaken or planned, establish validated data on annual energy consumption and prepare a report in Form 1 for the year preceding to the year for which energy audit report shall be prepared and submitted;