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[Cites 0, Cited by 0] [Section 5(12)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(12)(iv) in The Energy Conservation Building Code Rules, 2018

(iv)if the owner fails to achieve the energy performance index ratio as specified in clause (iii) within a period of three years from the date of occupancy of the building the authority having jurisdiction shall place the matter before the State Energy Conservation Building Code Technical Grievances Redressal Committee, which shall hear the owner and the Empanelled Energy Auditors (Building) and make recommendations in the matter accordingly and the authority having jurisdiction shall comply with such recommendations.