Section 6(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)Every designated consumer, within [four months] [Substituted by Notification No. G.S.R. 373(E), dated 31.3.2016 (w.e.f. 30.3.2012).] of the conclusion of the target year from the baseline year shall submit to the State designated agency, with a copy to the Bureau, the performance assessment document in Form 'A' covering the performance for the relevant cycle specifying the compliance with energy consumption norms and standards, duly verified together with certificate in [Form 'B' along with verification report] [Substituted by Notification No. G.S.R. 373(E), dated 31.3.2016 (w.e.f. 30.3.2012).] given by the accredited energy auditor and accompanied by the following documents, namely:-(a)copy of unique number of registration given to the designated consumer;(b)proof of timely submission of reports in Form 1 under Rules 2007 for the previous three years;(c)proof of timely submission of reports in Form I, [Form 2 and Form 3] [Substituted by Notification No. G.S.R. 373(E), dated 31.3.2016 (w.e.f. 30.3.2012).] under Rules 2008 along with copies thereof including the reports for the target year;(d)details of energy savings measures implemented for compliance with the energy consumption norms and standards in [Form 2 and Form 3] [Substituted by Notification No. G.S.R. 373(E), dated 31.3.2016 (w.e.f. 30.3.2012).] of Rules 2008, for each year, covering the relevant cycle enclosing therewith, a brief about the year-wise energy savings measures, details of investment made, photographs in support of measures implemented in each year, if feasible, and percentage improvement in energy savings achieved in every year following the baseline year until the target year;(e)details of energy consumption norms and standards of the designated consumers in the baseline year, achievement made in every year following the baseline year and upto the target year together with the opinion of the accredited energy auditor on the achievement of energy consumption norms and standards, entitlement or requirement of energy savings certificates along with the details of calculation and correctness of entitlement or requirement duly certified by the accredited energy auditor;(f)name and particulars of the energy manager, his date of appointment, details of duties performed including initiatives undertaken for improvement in energy conservation and energy efficiency
