Section 14(o) in The Energy Conservation Act, 2001
(o)direct any designated consumer, who does not fulfil the energy consumption norms and standards prescribed under clause (g), to prepare a scheme for efficient use of energy and its conservation and implement such scheme keeping in view the economic viability of the investment in [such form, the time within which and the manner] [ Substituted for the words "such form and manner" by Energy Conservation (Amendment) Act, 2010 (NO. 28 OF 2010)] as may be prescribed;
