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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The Bureau of Energy Efficiency (Certification Procedures for Energy Managers) Regulations, 2010

(1)Where the certificate or identity card issued respectively under regulation 8 and sub regulation (2) of regulation 9 has been lost by the Certified Energy Manager, the Bureau may, on an application made by him in this behalf, duly supported by a copy of First Information Report (F.I.R.) lodged with the concerned police station, issue a duplicate certificate or identity card, as the case may be, on payment of a fee of rupees one hundred by demand draft drawn in favour of the Bureau of Energy Efficiency, payable at New Delhi. (2) Where any certificate or identity card issued by the Bureau is damaged, the Bureau may on an application made in this behalf and on surrender of damaged certificate or identity card, issue a duplicate certificate or identity card on payment of a fee of rupees one hundred by demand draft drawn in favour of the Bureau of Energy Efficiency, payable at New Delhi.