Section 15A(3) in THE ENERGY CONSERVATION (AMENDMENT) ACT, 2022
(3)The Fund created under sub-section (/) shall be administered by such person or authority and in such manner as may be prescribed by the rules made by the State Government.”.Substitution of 12. For section 26 of the principal Act, the following section shall be substituted, new section namely:—for section 26.Penalty. “26. (/) If any person fails to comply with the provisions of clause (/) or clause () or clause (4) or clause (/) of section 14 or clause (c) or clause (7) of section 15, he shall be liable to a penalty which shall not exceed ten lakh rupees:Provided that in the case of continuing failures, the person shall be liable to an additional penalty which may extend to ten thousand rupees for every day during which such failures continue.
