Section 6(4)(e) 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

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Union of India - Subsection

Section 6(4)(e) 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

(e)[ also take into consideration, [Substituted by Notification No. G.S.R. 409(E), dated 26.4.2018 (w.e.f. 30.3.2012).]

(iii)for ensuring compliance with the energy consumption norms and standards, the sector specific guidelines specified in the Schedule I and Schedule II to these rules;

(A)Document review, involving -

(i)review of data and its source, and information to verify the correctness, credibility and interpretation of presented information;

(ii)cross checks between information provided in the audit report and, if comparable information is available from sources other than those used in the audit report, the information from those other sources and independent background investigation;

(B)follow up action, involving-

(i)site visits, interviews with personal responsible in the designated consumers plant;

(ii)cross-check of information provided by interviewed personnel to ensure that no relevant information has been omitted or, over or under valued;

(iii)review of the application of formulae and calculations, and reporting of the findings in the verification report.]

(iv)the procedure for assessment which shall include but not limited to the following, -

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Union of India - Subsection