Section 5 in THE ENERGY CONSERVATION (AMENDMENT) ACT, 2022
5. Insertion of a new section After section 13 of the principal Act, the following section shall be inserted, namely:—
13A. (1) No person shall, without previous permission of the Bureau, use an name which so nearly resembles the name of the Bureau as to deceive or likely to deceive the public.(2)Notwithstanding anything contained in any other law for the time being in force, no registering authority shall register any company, firm or other body ofpersons which bears any name or mark resembling the name of the Bureau.”.
