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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(e) 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

(e)the energy consumption norms and standards of the respective designated consumer,except designated consumers of thermal power plant sector,shall be determined with the approval of technical committee constituted under sub-section (3) of section 8 of the Act as per the following conditions, and shall not be applicable for the first cycle of designated consumers, namely:-
(i)If the difference of specific energy consumption between lowest specific energy consumption of designated consumers and weighted average specific energy consumption of designated consumers for sub-sector is more than 25 per cent. the energy consumption norms and standards for the first 10 per cent. of designated consumers covered in such sub-sector provided that the total numbers of such designated consumers is more than or equal to 10 numbers shall be equal to the baseline specific energy consumption determined for the respective cycle;
(ii)If the difference of specific energy consumption between lowest specific energy consumption of designated consumers and weighted average specific energy consumption of designated consumers in a sub-sector is less than 25 per cent. the energy consumption norms and standards for the first 10 per cent. designated consumers in a sector provided that the number of such designated consumers is more than or equal to 10 numbers in the a said sub-sector shall be determined based on any of the following alternative equations, namely:-