Section 4A in The Energy Conservation (Inspection) Rules, 2010
4A. [ Inspection of designated consumers. [Inserted by Notification No. G.S.R. 13(E), dated 7.1.2019 (w.e.f. 27.7.2010).]
- Where compliance to energy consumption standards specified for plants of designated consumers or building or building complex specified in clause (g) of section 14, inspection report shall be made in Form II annexed to these rules and shall include inspection of -(a)operations carried out in connection with compliance with the notified energy consumption standards;(b)premises or units of the designated consumer including warehouses godowns to assess the total energy consumption and production;(c)appliances, equipment, machinery of the premises or units of the designated consumer to establish accuracy of the performance;(d)Verification of the data or information furnished by the designated consumer and interaction with the personnel of the units of the designated consumer, if further information to supplement the data submitted earlier is required.]
