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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(5) 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

(5)The accredited energy auditor shall report the results of his assessment in a verification report and the said report shall contain,-
(a)the summary of the verification process, results of assessment and his opinion along with the supporting documents;
(b)the details of verification activities carried out in order to arrive at the conclusion and opinion, including the details captured during the verification process and conclusion relating to compliance with energy consumption norms and standards, increase or decrease in specific energy consumption with reference to the specific energy consumption in the baseline year;
(c)the record of interaction, if any, between the accredited energy auditor and the designated consumer as well as any change made in his assessment because of the clarifications, if any given by the designated consumer.