Section 4(a) in The Energy Conservation (Inspection) Rules, 2010
(a)a place where business in-connection with manufacture or production, or assembly, of the said equipment takes place, premises of the manufacturer, or permittee, or distributors including their warehouses, godowns, store rooms, premises of the retail outlets, traders or sellers all over the country to ensure that no model of the said equipment is manufactured, or imported, or purchased, or stored or sold without a label in violation of the provisions specified in notification issued under clause (a) or clause (d) of section 14;
