Section 2(1)(l) 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

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(l) 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

(l)[ "specific energy consumption (SEC)", for energy intensive industries and other establishments, - [Substituted by Notification No. G.S.R. 409(E), dated 26.4.2018 (w.e.f. 30.3.2012).]

(i)for industries: - Specific energy consumption means ratio of the net energy input into the boundary of designated consumers of Aluminium, Cement, Chlor-Alkali, Fertilizer, Iron and Steel, Pulp and Paper and Textile industries, to the total output of equivalent major product produced in the respective designated consumers boundary, calculated as per the following formula, namely: -

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection