(1)The State Government may, by notification, make rules for carrying out the provisions of this Act and not inconsistent with the rules, if any, made by the Central Government.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)energy conservation and sustainable building codes under clause (a) of section 15;(b)the form, the manner and the period within which information with regard to energy consumption shall be furnished under clause (h) or section 15;(ba)the fee to be levied for the services rendered by the designated agency for promoting efficient use of energy and its conservation underclause (Ha) of section 15;(bb)the form in which and the time at which, the budget of the designated agency shall be prepared under section 15A;”(c)the person or any authority who shall administer the Fund and the manner in which the fund shall be administered under section (3) of section 16;(d)the matters to be included for the purposes of inspection under sub-section (2) of section 17;(e)any other matter which is to be, or may be, prescribed, or in respect of which provision is to be made, or may be made, by rules.
