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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(4)(D) in The Energy Conservation Building Code Rules, 2018

(D)the authority having jurisdiction may, at any stage, revoke the permit on receipt of noncompliance report from the Empanelled Energy Auditors (Building) or on the notice of any misrepresentation of material facts in the application in respect of the provisions of these rules or the Code after giving a reasonable opportunity of being heard to the owner.