Section 8(1) 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
(1)The Bureau may on its own, or on receipt of a complaint regarding any error or inconsistency or misrepresentation, within one year from the date of submission of the compliance report [* * *] [Omitted 'or within six months from the date of issue of energy savings certificates, whichever is later' by Notification No. G.S.R. 373(E), dated 31.3.2016 (w.e.f. 30.3.2012).], shall initiate action for review of compliance report in accordance with the provision of [sub-rule (2) and (2A)] [Substituted by Notification No. G.S.R. 373(E), dated 31.3.2016 (w.e.f. 30.3.2012).].
