(1)The Central Government or any agency authorised by it may issue the energy savings certificate to the designated consumer whose energy consumption is less than the prescribed norms and standards in accordance with the procedure as may be prescribed.(2)The designated consumer whose energy consumption is more than the prescribed norms and standards shall be entitled to purchase the energy savings certificate to comply with the prescribed norms and standards.]Provided that any other person may also purchase energy saving certificate or carbon credit certificate on voluntary basis.
