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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in The Bureau of Energy Efficiency (Manner and Intervals of Time for Conduct of Energy Audit) Regulations, 2010

(3)Monitoring and analysis of use of energy data for energy audit. -The accredited energy auditor shall-
(a)verify the accuracy of the data collected in consultation with the energy manager, appointed or designated by the designated consumer in terms of the notification number S.O. 318(E), dated the 2nd March, 2007, as per standard practice to assess the validity of the data collected;
(b)analysis and process the data with respect to-
(i)consistency of designated consumers data monitoring compared to the collected data;
(ii)recommendations to reduce energy consumption and improve energy efficiency;
(iii)summary overview of energy consumption in plant or establishment by fuel type and by section;
(c)conduct equipment energy performance measurements with due diligence and caution.