Section 3(2) 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
(2)The energy consumption norms and standards shall be specific for every designated consumer and shall be determined as under:-(a)[ where the energy audit of the designated consumers' plant has been completed, energy saving measures and action plan for their implementation has been finalized in consultation with the energy manager of the plant under regulations 4 and 5 of the Bureau of Energy Efficiency (Manner and Intervals of Time for Conduct of Energy Audit) Regulations, 2010, the energy consumptions norms and standard shall be determined taking into account the following factors, namely:- [Substituted by Notification No. G.S.R. 373(E), dated 31.3.2016 (w.e.f. 30.3.2012).](i)timely submission of energy audit report, Form 2 and Form 3 under the Energy Conservation (Form and Manner and Time for Furnishing Information with Regard to Energy Consumed and Action Taken on Recommendations of Accredited Energy Auditor) Rules, 2008;(i)original equipment manufacturer (OEM) design document improvements;(ii)published international journals and documents on industrial energy efficiency of respective sectors;(iii)certification of global best designated consumer sector from respective sectoral world renowned institution;(ab)for the designated consumer sector(s), other than sector(s) identified on the basis of clause (aa) above, the energy consumption norms and standards shall be determined by a technical committee constituted under sub-section (3) of section 8 of the Act through the application of the following equation:-(ii)data furnished in the said energy audit report, Forms 2 and 3;(iii)average rate of reduction in specific energy consumption across all the designated consumers sectors' determined on the basis of Form 1 submitted under the Energy Conservation (the Form and Manner for Submission of Report on the Status of Energy Consumption by the Designated Consumers) Rules, 2007 and energy audit reports submitted under the Bureau of Energy Efficiency (Manner and Intervals of Time for Conduct of Energy Audit) Regulations, 2010; and(iv)policy objectives of keeping the target of reducing the specific energy consumption a few percentage points above the average rate of reduction keeping in view the incentives provided through the issue of energy savings certificate to designated consumers who achieve beyond their targets in the target year;(aa)for the globally best designated consumer sector(s) based on comparable international benchmark, the energy consumption norms and standards shall be determined by a technical committee constituted under sub-section (3) of section 8 of the Act by taking in to account the following factors, namely:-Weighted average per cent. energy consumption norms and standards for the non-global best designated consumer sectors= (Overall percentage of norms and standards for all designated consumer sectors of respective cycle × total energy consumption of all non-global best designated consumer sector(s) (toe)) + (1/3× (Energy Savings Certificates issued - Energy Savings Certificates to be purchased, for three previous cycles irrespective of sector));(ac)the energy consumption norms and standards of the respective designated consumer, except designated consumers of thermal power plant sector, shall be determined with the approval of the technical committee constituted under sub-section (3) of section 8 of the Act as per the following conditions, and shall not be applicable for the first cycle of designated consumers, namely:-(i)if the difference of specific energy consumption between lowest specific energy consumption of designated consumers and weighted average specific energy consumption of designated consumers for sub-sector is more than 25 per cent. the energy consumption norms and standards for the first 10 per cent. of designated consumers covered in such sub-sector provided that the total numbers of such designated consumers is more than or equal to 10 numbers shall be equal to the baseline specific energy consumption determined for the respective cycle;(ii)If the difference of specific energy consumption between lowest specific energy consumption of designated consumers and weighted average specific energy consumption of designated consumers in a sub-sector is less than 25 percent.the energy consumption norms and standards for the first 10percent. designated consumers in a sector provided that the number of such designated consumers is more than or equal to 10 numbers in the a said sub-sector shall be determined based on any of the following alternative equations, namely:-If (Achieved per cent. Energy consumption norms and standards in the previous cycle of designated consumers-per cent. Energy consumption norms and standards in previous cycle of designated consumer) ? 0 then; per cent. Energy consumption norms and standards for a designated consumers = per cent. Energy consumption norms and standards in current cycle of designated consumers - (Achieved per cent. Energy consumption norms and standards in the previous cycle of designated consumers- per cent. Energy consumption norms and standards in previous cycle of designated consumer); orIf (Achieved per cent. Energy consumption norms and standards in the previous cycle of designated consumer - per cent. Energy consumption norms and standards in previous cycle of designated consumer) < 0, the per cent. Energy consumption norms and standards shall be as per rule 3, sub-rule (2) excluding clause (ac)); orIf (Achieved per cent. Energy consumption norms and standards in the previous cycle of designated consumer - per cent. Energy consumption norms and standards in previous cycle of designated consumer) > per cent. Energy consumption norms and standards in current cycle of designated consumers, then, the energy consumption norms and standards shall be equal to the baseline specific energy consumption determined for the respective cycle;Provided that the energy consumption norms and standards for remaining designated consumers shall be as per clauses (a), (aa), and (ab) of this sub-rule;(iii)the specific energy consumption referred to in sub-clause (i) and (ii) shall be Normalized for power mix with weighted average heat rate of respective designated consumer of sub-sector and product mix;(iv)the energy consumption norms and standards for the most efficient designated consumer in a sub-sector having total numbers of designated consumers less than 10 numbers, shall be determined based on any one of the following alternative equations:-if (Achieved per cent. Energy consumption norms and standards in the previous cycle of designated consumers-percent.Energy consumption norms and standards in previous cycle of designated consumer) ? 0 then per cent. Energy consumption norms and standards for a designated consumer = (per cent. Energy consumption norms and standards in current cycle of designated consumer) - (Achieved per cent. Energy consumption norms and standards in the previous cycle of designated consumer-per cent. Energy consumption norms and standards in previous cycle of designated consumer); orIf (Achieved per cent. Energy consumption norms and standards in the previous cycle of designated consumers-per cent. Energy consumption norms and standards in previous cycle of designated consumers) <0, then the per cent. Energy consumption norms and standards shall be as per clauses (a),(aa) and (ab) of this sub-rule;orif (Achieved per cent. Energy consumption norms and standards in the previous cycle of designated consumer-per cent. Energy consumption norms and standards in previous cycle of designated consumer) > per cent. Energy consumption norms and standards in current cycle of designated consumers, then the energy consumption norms and standards shall be equal to the baseline specific energy consumption determined for the respective cycle);](b)where energy audit of the designated consumers' plant has not been completed or undertaken, the energy consumption norms and standards shall be determined taking into account the following factors, namely :-(i)average rate of reduction in specific energy consumption across all the designated consumer sectors determined on the basis of the analysis of data of [the latest three years that is available] [Substituted by Notification No. G.S.R. 373(E), dated 31.3.2016 (w.e.f. 30.3.2012).];(ii)policy objectives of keeping the target of reducing the specific energy consumption a few percentage points above the average rate of reduction keeping in view the incentive provided through the issue of energy savings certificate.(c)[ for the globally best designated consumer sector(s) based on comparable international benchmark, the energy consumption norms and standards shall be determined by a technical committee constituted under sub-section (3) of section 8 of the Act by taking in to account the following factors, namely:- [Inserted by Notification No. G.S.R. 373(E), dated 31.3.2016 (w.e.f. 30.3.2012).](i)original equipment manufacturer (OEM) design document improvements;(ii)published international journals and documents on industrial energy efficiency of respective sectors;(iii)certification of global best designated consumer sector from respective sectoral world renowned institution;(d)for the designated consumer sector(s), other than sector(s) identified on the basis of clause (aa) above, the energy consumption norms and standards shall be determined by a technical committee constituted under sub-section (3) of section 8 of the Act through the application of the following equation:-Weighted average per cent. energy consumption norms and standards for the non-global best designated consumer sectors= [Overall per cent. of norms and standard for all designated consumer sectors of respective cycle × total energy consumption of all non-global best designated consumer sector(s) (toe)] + [1/3× (Energy Saving Certificates issued - Energy Saving Certificates to be purchased, for three previous cycles irrespective of sector)];(e)the energy consumption norms and standards of the respective designated consumer,except designated consumers of thermal power plant sector,shall be determined with the approval of technical committee constituted under sub-section (3) of section 8 of the Act as per the following conditions, and shall not be applicable for the first cycle of designated consumers, namely:-(i)If the difference of specific energy consumption between lowest specific energy consumption of designated consumers and weighted average specific energy consumption of designated consumers for sub-sector is more than 25 per cent. the energy consumption norms and standards for the first 10 per cent. of designated consumers covered in such sub-sector provided that the total numbers of such designated consumers is more than or equal to 10 numbers shall be equal to the baseline specific energy consumption determined for the respective cycle;(ii)If the difference of specific energy consumption between lowest specific energy consumption of designated consumers and weighted average specific energy consumption of designated consumers in a sub-sector is less than 25 per cent. the energy consumption norms and standards for the first 10 per cent. designated consumers in a sector provided that the number of such designated consumers is more than or equal to 10 numbers in the a said sub-sector shall be determined based on any of the following alternative equations, namely:-if (Achieved per cent. Energy consumption norms and standards in the previous cycle of designated consumers - per cent. Energy consumption norms and standards in previous cycle of designated consumer) ? 0; per cent. Energy consumption norms and standards for a designated consumers = per cent. Energy consumption norms and standards in current cycle of designated consumers - (Achieved per cent. Energy consumption norms and standards in the previous cycle of designated consumers - per cent. Energy consumption norms and standards in previous cycle of designated consumer); orIf (Achieved per cent. Energy consumption norms and standards in the previous cycle of designated consumer-per cent. Energy consumption norms and standards in previous cycle of designated consumer) < 0, then the per cent. Energy consumption norms and standards shall be as per clauses (b), (c) and (d) of this sub-rule; orif (Achieved per cent. Energy consumption norms and standards in the previous cycle of designated consumer-per cent. Energy consumption norms and standards in previous cycle of designated consumer) > per cent. Energy consumption norms and standards in current cycle of designated consumers, then the energy consumption norms and standards shall be equal to baseline specific energy consumption determined for the respective cycle provided that the Energy consumption norms and standards for remaining designated consumers shall be as per clause (b), (c) and (d) of this sub-rule;(iii)the specific energy consumption referred to in sub-clause (i) and (ii) shall be Normalized for power mix with weighted average heat rate of respective designated consumer of sub-sector and product mix;(iv)the energy consumption norms and standards for the most efficient designated consumer in a sub-sector having total numbers of designated consumers less than 10 numbers, shall be determined based on any one of the following alternative equations:-If (Achieved per cent. Energy consumption norms and standards in the previous cycle of designated consumers-per cent. Energy consumption norms and standards in previous cycle of designated consumer) ≥ 0 then per cent. Energy consumption norms and standards for a designated consumer = (per cent. Energy consumption norms and standards in current cycle of designated consumer) - (Achieved per cent. Energy consumption norms and standards in the previous cycle of designated consumer-per cent. Energy consumption norms and standards in previous cycle of designated consumer); orIf (Achieved per cent. Energy consumption norms and standards in the previous cycle of designated consumers-per cent. Energy consumption norms and standards in previous cycle of designated consumers) <0, then the per cent. Energy consumption norms and standards shall be as per clauses (b), (c) and (d) of this sub-rule; orif (Achieved per cent. Energy consumption norms and standards in the previous cycle of designated consumer-per cent. Energy consumption norms and standards in previous cycle of designated consumer) > per cent. Energy consumption norms and standards in current cycle of designated consumers, then the energy consumption norms and standards shall be equal to the baseline specific energy consumption determined for the respective cycle).]
