Section 2(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

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Union of India - Subsection

Section 2(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)In these rules, unless the context otherwise requires.

(a)"Act" means the Energy Conservation Act, 2001;

(aa)[ "accredited energy auditor" means the accredited energy auditor firm or company or other legal entity empaneled under sub-rule (5) of rule 9;] [Inserted by Notification No. G.S.R. 373(E), dated 31.3.2016 (w.e.f. 30.3.2012).]

(b)"baseline year" means the year in which the base level of energy consumption is used as a reference point for establishment and assessment of performance with regard to compliance of energy consumption norms and standards under rule 4 and rule 6 respectively;

(c)"certification" means the process of certifying the verification report or check verification report by the accredited energy auditor to the effect that the entitlement or requirement of energy savings certificate is quantified accurately in relation to compliance of energy consumption norms and standards by the designated consumer during the target year;

(d)[ "check-verification" means an independent review and ex-post determination by the Bureau through the accredited energy auditor, of the energy consumption norms and standards achieved in the target year which have resulted from activities undertaken by the designated consumer with regard to compliance of the energy consumption norms and standards; [Substituted by Notification No. G.S.R. 373(E), dated 31.3.2016 (w.e.f. 30.3.2012).]

(da)"compliance period" means the period starting from the last date of submission of the performance assessment document in Form A and ending on the last date of submission of status of compliance to the concerned state designated agency with a copy to Bureau in Form D;]

(e)"cycle" means the period of three years available to a designated consumer to comply with the energy consumption norms and standards;

(ea)[ "eligible entity" means any designated consumer registered with registry who has been issued, deemed to have been issued, entitled to purchase and such designated consumers who have just met their energy consumption norms and standards and desire to trade in energy saving certificates (ESCerts) for compliance with the energy consumption norms and standards specified under clauses (g) and (p) of section 14 of the Act.] [Inserted by Notification No. G.S.R. 409(E), dated 26.4.2018 (w.e.f. 30.3.2012).]

(f)"energy consumption norms and standards" means the specific energy consumption of the designated consumer for the specified year notified under clause (g) of section 14;

(g)"Form" means the form annexed to these rules;

(ga)[ "Registry" means the agency designated by the Central Government under Central Electricity Regulatory Commission (Terms and Conditions for Dealing in Energy Saving Certificates) Regulations, 2016, for the purpose of participating in the sell and purchase of ESCerts on Power exchanges and to perform such other functions as assigned to it under the said regulation.] [Inserted by Notification No. G.S.R. 409(E), dated 26.4.2018 (w.e.f. 30.3.2012).]

(h)"Rules 2007" means the Energy Conservation (the form and manner for submission of report on the status of energy consumption by the designated consumers) Rules, 2007 notified in the Official Gazette vide number G.S.R. 174 (E), dated the 2nd March, 2007;

(i)"Rules 2008" means the 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 notified in the Official Gazette vide number G.S.R. 486(E), dated the 26th June, 2008;

(j)"Schedule" means the Schedule annexed to these rules:

(k)"section" means a section of the Act;

(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: -

SEC =| net energy input into the designated consumers' boundarytotal output of equivalent major product produced in the designated consumers' boundary

and expressed in terms of the metric tonne of oil equivalent (toe)/per unit of equivalent product;

(ii)for thermal power stations: - Specific energy consumption or Net Heat Rate in relation to thermal power stations or Plants means the ratio of net energy input in to the designated consumers boundary in terms of kilo calorie (kcal) to the net generation in terms of kilo Watt hour (kWh) on bus bar taking in to account the effect of the auxiliary power consumption (APC) and expressed in terms of kcal per kWh, calculated as per the following formula, namely: -

Net Heat Rate =| Gross Heat Rate[1 - APC (%)];

Where:- Gross Heat Rate is the ratio of net energy input in kcal to gross generation in kWh;- Auxiliary power consumption (APC) of thermal power stations/plant excluding energy consumption in percentage of colony;

(iii)for petroleum refineries sector: - Specific energy consumption for petroleum refinery sector shall be measured in MBN which means net energy and loss of the plant calculated in Million British Thermal Unit (MMBTU) per one thousand barrels (Mbbls) per Energy factor (NRGF) and expressed by the following formula, namely: -

MBN = MMBTU/Mbbls/NRGFWhere:MMBTU: Net Energy and loss of the petroleum refinery unit calculated in MMBTU (Million British Thermal Units)Mbbls : Crude processed in thousand barrelsNRGF : The NRG factor (NRGF) is the indicator of the level of complexity of a refinery and overall energy factor (dimensionless unit) calculated for the refinery based on the volume of feed in each unit and its corresponding energy factor;

(iv)for railways sector:

(a)zonal railways: - Specific energy consumption for zonal railways in passenger services and goods services are expressed as below:

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