Section 2 in Bureau of Energy Efficiency (Particulars and Manner of their Display on Labels of Washing Machine) Regulation 2023
2. Definition: - (.) In these regulations, unless the context otherwise requires, -
(a)“Act” means the Energy Conservation Act, 200(52 of 200]);(b)“Form” means a form appended to these regulations;(c)“label” means any written, printed, marked, stamped or graphic matter affixed to, or appearing upon the Washing Machine;(d)“label period” means the validity period of per-cycle energy consumption per kg under energy performance standards notified by the Central Government under clause (a) of section 4 of the Act:Provided that if, by the ending timeline of the label validity period, the new energy performance standards under section l4(a) of the Act are not notified, the existing standards shall deemed to be valid until new values for the same are notified by the Central Government;(e)“permittee” means a person or agency to whom permission has been granted to affix label under regulation 7;(f)“Washing Machine” means an appliance as specified in the notification under clause (b) of section |4 of the Act;(g)“Star rating or star level” means the grade of energy efficiency displayed on the label of the washing machine based on energy consumption per cycle notified by the Central Government under clause (a) of section 4 of the Act. The available stars are between a minimum of one and a maximum of five shown in one star interval.(h)“trader or seller” in relation to any washing machine means a person who sells or distributes such washing machine and includes shopkeeper, trader, manufacturer and permittee who has been given permission to affix label on such washing machine.(i)“Schedule” means the Schedule annexed to these regulations;(2)Words and expressions used herein and not defined, but defined in the Act, shall have meanings respectively assigned to them in the Act.
