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Union of India - Section

Section 10 in The Energy Conservation (Inspection) Rules, 2010

10. Recommendation: [The recommendation should mention that whether the case is a ‘Defaulter’ amounting to loss or violation of Direction issued by the Central Government or Bureau of Energy Efficiency and whether the case should be referred to the authority for Inquiry or Levy of Penalty as per Energy Conservation Act, 2001(52 of 2001)].