Section 9 in THE ENERGY CONSERVATION (AMENDMENT) ACT, 2022
9. In section 15 of the principal Act,—
(i)in clause (a),—(J for the words “energy conservation building codes”, at both the places where they occur, the words “energy conservation and sustainable buildingcodes” shall be substituted;(k)after the words “energy in the buildings”, the words “and implement the same through building bye-laws of the State” shall be substituted;(ii)in clause (4), for the words “energy conservation building codes”, thewords “energy conservation and sustainable building codes” shall be substituted;(iii)after clause (४), the following clause shall be inserted, namely:—“(ha) levy such fee as may be prescribed for the services rendered by the designated agency to promote efficient use of energy and its conservation under this Act;”.Insertion of 10. After section 15 of the principal Act, the following section shall be inserted, new section namely:—
