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

Union of India - Subsection

Section 8(15)(c) 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

(c)register complaint for such fraudulent unfair gain if designated consumer does not pay penalty and loss to the exchequer in the specified time mentioned in the penalty proceedings.