Section 8(17) 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
(17)Where the check-verification has been initiated on the basis of a complaint received by the Bureau, the cost thereof shall be borne by the designated consumer in case it was found on check-verification that the designated consumer has submitted false and incorrect information in Form 'A'.
