Section 2(1)(g) in The Energy Conservation (Energy Consumption Norms and Standards for Designated Consumers, Form, Time within which, and Manner of Preparation and Implementation of Scheme, Procedure for issue or purchase of Energy Saving Certificate and Value of Per Metric Tonne of Oil Equivalent of Energy Consumed) Rules, 2012

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(g) in The Energy Conservation (Energy Consumption Norms and Standards for Designated Consumers, Form, Time within which, and Manner of Preparation and Implementation of Scheme, Procedure for issue or purchase of Energy Saving Certificate and Value of Per Metric Tonne of Oil Equivalent of Energy Consumed) Rules, 2012

(g)"Form" means the form annexed to these rules;

(ga)[ "Registry" means the agency designated by the Central Government under Central Electricity Regulatory Commission (Terms and Conditions for Dealing in Energy Saving Certificates) Regulations, 2016, for the purpose of participating in the sell and purchase of ESCerts on Power exchanges and to perform such other functions as assigned to it under the said regulation.] [Inserted by Notification No. G.S.R. 409(E), dated 26.4.2018 (w.e.f. 30.3.2012).]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection