Section 3(2)(b) in The Energy Conservation (Energy Consumption Norms and Standards for Designated Consumers, Form, Time within which, and Manner of Preparation and Implementation of Scheme, Procedure for issue or purchase of Energy Saving Certificate and Value of Per Metric Tonne of Oil Equivalent of Energy Consumed) Rules, 2012

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Union of India - Subsection

Section 3(2)(b) in The Energy Conservation (Energy Consumption Norms and Standards for Designated Consumers, Form, Time within which, and Manner of Preparation and Implementation of Scheme, Procedure for issue or purchase of Energy Saving Certificate and Value of Per Metric Tonne of Oil Equivalent of Energy Consumed) Rules, 2012

(b)where energy audit of the designated consumers' plant has not been completed or undertaken, the energy consumption norms and standards shall be determined taking into account the following factors, namely :-

(i)average rate of reduction in specific energy consumption across all the designated consumer sectors determined on the basis of the analysis of data of [the latest three years that is available] [Substituted by Notification No. G.S.R. 373(E), dated 31.3.2016 (w.e.f. 30.3.2012).];

(ii)policy objectives of keeping the target of reducing the specific energy consumption a few percentage points above the average rate of reduction keeping in view the incentive provided through the issue of energy savings certificate.

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Union of India - Subsection