Section 8(14) 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
(14)The Bureau after examining the said replies to the show cause notice referred to in sub-rule (13), shall forward the report to the concerned State designated agency specifying the following details for the purpose of initiating the penalty proceedings, namely:-(a)the number of energy savings certificates wrongfully obtained by the designated consumer on the basis of verification report found to be wrong and false on check-verification;(b)the number of energy savings certificates which the designated consumer was liable to purchase for non-compliance with the energy consumption norms and standards as found in the check-verification report;(c)details of the misrepresentation, if any and the unfair gain due to such misrepresentation;(d)the cost of check-verification.
