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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(e) in The Energy Conservation (Energy Consumption Norms and Standards for Designated Consumers, Form, Time within which, and Manner of Preparation and Implementation of Scheme, Procedure for issue or purchase of Energy Saving Certificate and Value of Per Metric Tonne of Oil Equivalent of Energy Consumed) Rules, 2012

(e)"cycle" means the period of three years available to a designated consumer to comply with the energy consumption norms and standards;
(ea)[ "eligible entity" means any designated consumer registered with registry who has been issued, deemed to have been issued, entitled to purchase and such designated consumers who have just met their energy consumption norms and standards and desire to trade in energy saving certificates (ESCerts) for compliance with the energy consumption norms and standards specified under clauses (g) and (p) of section 14 of the Act.] [Inserted by Notification No. G.S.R. 409(E), dated 26.4.2018 (w.e.f. 30.3.2012).]