Section 6 in The Energy Conservation (Inspection) Rules, 2010
6. Inspection report.
- The inspecting officer shall prepare an inspection report, bringing out clearly the violations of the provisions of the Act or rules or regulations made thereunder along with his recommendations on the action to be taken in the matter and the report shall inter-alia include -[***] [Omitted '(a)' by Notification No. G.S.R. 13(E), dated 7.1.2019 (w.e.f. 27.7.2010).](b)the extent to which the process; equipment and appliance comply with the energy consumption norms or the energy consumption standards notified by the Central Government in relation to such process or the equipment or appliance in terms of clause (a) section 14;(c)the equipment notified for affixation of labels thereon in compliance with the regulations made in that behalf;(d)number of labeled equipments manufactured annually;(e)whether labels are printed and displayed as per regulations made in that behalf;(f)whether energy audit is being done regularly and as per procedure laid down in this behalf in compliance to clause (h) or clause (i) of section 14;(g)whether the designated consumer is furnishing the information with regard to energy consumed and action taken on the recommendations of the accredited energy auditor in terms of Energy Conservation (Form and Manner and Time for Furnishing Information with Regard to Energy Consumed and Action Taken on Recommendations of Accredited Energy Auditor) Rules, 2008 under clause (k) of section 14;(h)whether certified energy manager has been duly appointed by the designated consumer in terms of clause (l) of section 14, and a report is being submitted to the designated agency on regular basis under the Energy Conservation (the form and manner for submission of report on the status of energy consumption by the designated consumers) Rules, 2007;(i)whether the designated consumer, who does not fulfill the energy consumption norms and standards prescribed under clause (g) of section 14 has prepared a scheme for efficient use of energy and its conservation and is implementing the said scheme keeping in view the economic viability of the investment in compliance of clause (o) of section 14;(j)his observations on any point which he considers necessary for the purpose of promotion of energy efficiency or its conservation and enforcement of the provisions of the Act, rules and regulations made thereunder.
