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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2)(d) 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

(d)where the Bureau, in consultation with state designated agency, decides to undertake review,
(i)it shall appoint an accredited energy auditor, who has not performed the verification functions with respect to the concerned designated consumer, to conduct the check-verification;
(ii)on a complaint, the said check-verification shall be carried out at the cost of the complainant;