Section 8(15) 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
(15)The State designated agency within two months from the date of the receipt of the report referred to in [sub-rule (14)] [Substituted by Notification No. G.S.R. 373(E), dated 31.3.2016 (w.e.f. 30.3.2012).] shall initiate-(a)action to recover from the designated consumer the loss to the Central Government by way of unfair gain to the designated consumer;(b)penalty proceedings against the persons mentioned in the said report, under intimation to the Bureau;(c)register complaint for such fraudulent unfair gain if designated consumer does not pay penalty and loss to the exchequer in the specified time mentioned in the penalty proceedings.
