Section 3 in Energy Conservation (The Form and Manner For Submission of Report on the Status of Energy Consumption by the Designated Consumers) Rules, 2007
3. Submission of Report on the status of energy consumption by Designated Consumer.
- [(1) Every designated consumer shall furnish in electronic form to the concerned state designated agency, a report on the status of energy consumption for the financial year ending on the 31st March of every calendar year on or before the 30th June of the said calendar year in Form I.(2)The details of data furnished in Form I shall be drawn from the Sector Specific Pro-forma, applicable to a designated consumer and the applicable Sector Specific Pro-forma, duly filled in, shall be annexed to Form I.] [Substituted by Notification No. G.S.R. 891(E), dated 19.11.2015 (w.e.f. 5.3.2007).](3)[ The Bureau may prescribe different forms for different sectors having regard to the different parameters required from the designated consumers of such sectors keeping in view their characteristics or features for seeking report on the status of energy consumption from the said designated consumers of such sectors.] [Inserted by Notification No. G.S.R. 311(E), dated 18.4.2019 (w.e.f. 5.3.2007).]
