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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4)(a) in The Energy Conservation (Inspection) Rules, 2010

(a)[ while carrying out an inspection of - [Substituted by Notification No. G.S.R. 13(E), dated 7.1.2019 (w.e.f. 27.7.2010).]
(i)any unit (plant or building or building complex) of designated consumer or other owner of such building for ensuring compliance with the energy consumption norms or standards or the energy conservation building codes specified under clause (g) or clause (p) of section 14; or
(ii)any premises of manufacturer for ensuring compliance with the norms and standards specified under clause (a) or clause (d) of section 14; or
(iii)any energy intensive industry for ensuring compliance with the norms and standards specified under clause (e) or clause (f) or clause (h) of section 14.]