Section 5(3A) in The Energy Conservation (Inspection) Rules, 2010
(3A)[ The decision for undertaking inspection under sub-rule (1) shall be intimated to the Director-General of the Bureau, within a period of fifteen days.] [Substituted by Notification No. G.S.R. 13(E), dated 7.1.2019 (w.e.f. 27.7.2010).]
