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

Union of India - Subsection

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

(e)in case the Empanelled Energy Auditors (Building)is not satisfied with the additional information submitted by the owner he shall report the same to the authority having jurisdiction to ensure that all further construction is stayed until correction has been effectuated and a certificate of compliance has been issued by Empanelled Energy Auditors (Building).