Section 3(4) in The Energy Conservation (Inspection) Rules, 2010
(4)The inspecting officer, after recording reasons in writing, shall, wherever necessary, make consultation with accredited energy auditor, laboratory or professional organization approved by the Bureau for dealing with any one or more of the following matters relating to inspection, namely : -(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.](b)while testing samples of equipment specified under clause (b) of section 14;(c)while inspecting consignments intended to be covered under clauses (a) and (b) of section 14;(d)while carrying carry out inspection with regard to the matters specified in clause (c) or clause (d) or clause (h) or clause (i) or clause (k) or clause (l) or clause (n) or clause (r) or clause (s) of section 14 referred to in section 26.[Provided that the accredited energy auditor or professional organisation chosen for consultation shall not have undertaken any energy audit or done anything in relation to such unit of designated consumer or premises of manufacturer or energy intensive industry during the previous four years from the date of inspection;] [Inserted by Notification No. G.S.R. 13(E), dated 7.1.2019 (w.e.f. 27.7.2010).]
