Section 5(2) in The Energy Conservation (Inspection) Rules, 2010
(2)The designated agency before issuing authority for inspection shall ensure that -(a)information received for the purpose of inspection has been duly verified from the credible and reliable sources and the action proposed to be undertaken must be recorded in writing;(b)[ notice specifying the scope, date and time of inspection shall be issued by the inspecting officer to the person against whom the inspection is sought and where the designated agency is satisfied that such notice may endanger the objective of inspection and defeat its purpose, it shall for reasons to be recorded in writing, dispense with the issue of such notice taking into account the following factors that such notice shall - [Substituted by Notification No. G.S.R. 13(E), dated 7.1.2019 (w.e.f. 27.7.2010).](i)give unfair advantage to the person concerned;(ii)cause to be removed from the place of inspection, the equipment or appliances or books or records or documents sought to be considered for checking or verification for the purpose of ensuring compliance with the provisions of section 26](c)the inspecting officer shall record reasons for undertaking inspection and clearly bring out its need for discharge of his duty;
