Section 16(4) in THE ENERGY CONSERVATION (AMENDMENT) ACT, 2022
(4)in clause (a), for the words “energy conservation building codes”, the words“energy conservation and sustainable building codes” shall be substituted;(ii)after clause (4), the following clauses shall be inserted, namely:—“(ba) the fee to be levied for the services rendered by the designated agency for promoting efficient use of energy and its conservation under clause (Ha) of section 15;(bb)the form in which and the time at which, the budget of the designated agency shall be prepared under section 15A;”;(iii)in clause (c), for the word, brackets and figure “section (4)”, the word, brackets and figure “section (3)” shall be substituted.Amendment 18. Insection 58 of the principal Act, in sub-section (2), after clause (/), the following of section 58... clauses shall be inserted, namely:—“(ha) the purposes, and the terms and conditions subject to which, an agency may be authorised to carry out the functions of the Bureau under clause (tb) of sub-section (2) of section 13;(hb)the technical qualification to test samples under clause (४2) of sub-section (2) of section 13;”.
