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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2A) 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

(2A)[ Where check-verification has been decided to be undertaken, it shall be competent for the State designated agency to supervise the completion of check-verification through its Inspecting Officer, who shall, if need be, may submit his inspection report under the Energy Conservation (Inspection), Rules, 2010 to the State designated agency, who shall take further necessary action under intimation to the Bureau.] [Inserted by Notification No. G.S.R. 373(E), dated 31.3.2016 (w.e.f. 30.3.2012).]