Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(d) in The Jammu and Kashmir Energy Conversation Act, 2011

(d)"building" means any structure or erection or part of structure or erection after the rules relating to energy conservation building codes have been adopted under clause (p) of section 12, and includes any existing structure or erection or part of structure or erection, which is having a connected load of 100 Kilowatt (KW) or contract demand of 120 Kilo-volt Ampere (KVA) and above and is intended to be used for commercial purposes ;