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[Cites 0, Cited by 0] [Section 5(6)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(6)(c) in The Energy Conservation Building Code Rules, 2018

(c)where it is determined at any stage that construction is not proceeding in accordance with the sanctioned plan or is in violation of any of the provisions of the Code and these rules, Empanelled Energy Auditors (Building) shall notify the owner, and request for additional information with respect to his findings or on the short comings identified by him as per Form VIII;