Section 8(11) 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
(11)The State designated agency may furnish its comments on the report within [one month] [Substituted 'ten days' by Notification No. G.S.R. 373(E), dated 31.3.2016 (w.e.f. 30.3.2012).] from the receipt of the report from the said accredited energy auditor and in case no comments are received from the concerned state designed agency, it shall be presumed that they have no comments to offer in the matter.
