Section 8(15)(a) 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

[Cites 0, Cited by 0] [Section 8(15)] [Section 8] [Entire Act]

(a)action to recover from the designated consumer the loss to the Central Government by way of unfair gain to the designated consumer;

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