Section 15A in THE ENERGY CONSERVATION (AMENDMENT) ACT, 2022
15A.
Budget of “15A.The designated agency shall prepare, in such form and at such time in designated each financial year as may be prescribed, its budget for the next financial year, showing agency. the estimated receipts and expenditure and forward the same to the State Government, which shall include the same in the annual budget.”.Substitution of 11. For section 16 of the principal Act, the following section shall be substituted, new section namely:—for section 16.Establishment “16. (2) There shall be constituted a Fund for the purposes of promotion of of Fund by efficient use of energy and its conservation within the State to be called the State ciate Energy Conservation Fund and there shall be credited thereto—overnment.(a)all grants and loans that may be made by the State Government or the Central Government or any other organisation or individual for the purposes of this Act;(b)all fees received by the State Government or the designated agency under this Act;(c)all sums received by the State Government or the designated agency from such other sources as may be decided by the State Government.(2)The Fund shall be utilised for meeting the expenses—(a)of the designated agency in the discharge of its functions;(b)for the objects and purposes authorised by or under this Act.(3)The Fund created under sub-section (/) shall be administered by such person or authority and in such manner as may be prescribed by the rules made by the State Government.”.Substitution of 12. For section 26 of the principal Act, the following section shall be substituted, new section namely:—for section 26.Penalty. “26. (/) If any person fails to comply with the provisions of clause (/) or clause () or clause (4) or clause (/) of section 14 or clause (c) or clause (7) of section 15, he shall be liable to a penalty which shall not exceed ten lakh rupees:Provided that in the case of continuing failures, the person shall be liable to an additional penalty which may extend to ten thousand rupees for every day during which such failures continue.(2)Notwithstanding anything contained in this Act or any other Act for the time being in force, if any person fails to comply with the provisions of clauses (c) and(d)of section 14, he shall in addition to the penalty of ten lakh rupees, be also liable to pay additional penalty which shall not exceed five thousand rupees per appliance or equipment in relation to which the non-compliance has occurred, but shall not be lower than two thousand rupees Provided that where such non-compliance relates to any industrial unit or vessel, he shall also be liable to an additional penalty which shall not exceed twice the price of every metric ton of oil equivalent consumed in excess of the prescribed norms:Provided further that if the manufacturer of a vehicle fails to comply with the fuel consumption norms, he shall also be liable to pay an additional penalty per unit of vehicles sold in the corresponding year, as follows, namely:—(4)twenty-five thousand rupees per vehicle for non-compliance of norms up to 0.2 litres per 100 kms;(ii)fifty thousand rupees per vehicle for non-compliance of norms above 0.2 litres per 100 kms.(3)If any person fails to comply with the directions issued under clauses (४) and (x) of section 14, he shall be liable to a penalty which shall not exceed ten lakh rupees for each such failure:Provided that he shall also be liable to an additional penalty which shall not exceed twice the price of every metric ton of oil equivalent prescribed under this Act, which is in excess of the prescribed norms.(4)If a person fails to comply with the provisions of sub-section (/) of section 13A or fails to provide any information under section 52, he shall be liable to a penalty which may extend to fifty thousand rupees on first such non-compliance or failure:Provided that for every subsequent non-compliance or failure, he shall be liable to pay an additional penalty which shall not exceed ten thousand rupees per day of such non-compliance or failure.(5)Any amount payable under this section, if not paid, may be recovered as if it were an arrear of land revenue.”.
