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

Union of India - Section

Section 2 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

2. Definitions.

(1)In these rules, unless the context otherwise requires.
(a)"Act" means the Energy Conservation Act, 2001;
(aa)[ "accredited energy auditor" means the accredited energy auditor firm or company or other legal entity empaneled under sub-rule (5) of rule 9;] [Inserted by Notification No. G.S.R. 373(E), dated 31.3.2016 (w.e.f. 30.3.2012).]
(b)"baseline year" means the year in which the base level of energy consumption is used as a reference point for establishment and assessment of performance with regard to compliance of energy consumption norms and standards under rule 4 and rule 6 respectively;
(c)"certification" means the process of certifying the verification report or check verification report by the accredited energy auditor to the effect that the entitlement or requirement of energy savings certificate is quantified accurately in relation to compliance of energy consumption norms and standards by the designated consumer during the target year;
(d)[ "check-verification" means an independent review and ex-post determination by the Bureau through the accredited energy auditor, of the energy consumption norms and standards achieved in the target year which have resulted from activities undertaken by the designated consumer with regard to compliance of the energy consumption norms and standards; [Substituted by Notification No. G.S.R. 373(E), dated 31.3.2016 (w.e.f. 30.3.2012).]
(da)"compliance period" means the period starting from the last date of submission of the performance assessment document in Form A and ending on the last date of submission of status of compliance to the concerned state designated agency with a copy to Bureau in Form D;]
(e)"cycle" means the period of three years available to a designated consumer to comply with the energy consumption norms and standards;
(ea)[ "eligible entity" means any designated consumer registered with registry who has been issued, deemed to have been issued, entitled to purchase and such designated consumers who have just met their energy consumption norms and standards and desire to trade in energy saving certificates (ESCerts) for compliance with the energy consumption norms and standards specified under clauses (g) and (p) of section 14 of the Act.] [Inserted by Notification No. G.S.R. 409(E), dated 26.4.2018 (w.e.f. 30.3.2012).]
(f)"energy consumption norms and standards" means the specific energy consumption of the designated consumer for the specified year notified under clause (g) of section 14;
(g)"Form" means the form annexed to these rules;
(ga)[ "Registry" means the agency designated by the Central Government under Central Electricity Regulatory Commission (Terms and Conditions for Dealing in Energy Saving Certificates) Regulations, 2016, for the purpose of participating in the sell and purchase of ESCerts on Power exchanges and to perform such other functions as assigned to it under the said regulation.] [Inserted by Notification No. G.S.R. 409(E), dated 26.4.2018 (w.e.f. 30.3.2012).]
(h)"Rules 2007" means the Energy Conservation (the form and manner for submission of report on the status of energy consumption by the designated consumers) Rules, 2007 notified in the Official Gazette vide number G.S.R. 174 (E), dated the 2nd March, 2007;
(i)"Rules 2008" means the Energy Conservation (Form and Manner and Time for Furnishing Information With Regard to Energy Consumed and Action Taken on Recommendations of Accredited Energy Auditor) Rules, 2008 notified in the Official Gazette vide number G.S.R. 486(E), dated the 26th June, 2008;
(j)"Schedule" means the Schedule annexed to these rules:
(k)"section" means a section of the Act;
(l)[ "specific energy consumption (SEC)", for energy intensive industries and other establishments, - [Substituted by Notification No. G.S.R. 409(E), dated 26.4.2018 (w.e.f. 30.3.2012).]
(i)for industries: - Specific energy consumption means ratio of the net energy input into the boundary of designated consumers of Aluminium, Cement, Chlor-Alkali, Fertilizer, Iron and Steel, Pulp and Paper and Textile industries, to the total output of equivalent major product produced in the respective designated consumers’ boundary, calculated as per the following formula, namely: -
SEC =| net energy input into the designated consumers' boundarytotal output of equivalent major product produced in the designated consumers' boundary
and expressed in terms of the metric tonne of oil equivalent (toe)/per unit of equivalent product;
(ii)for thermal power stations: - Specific energy consumption or Net Heat Rate in relation to thermal power stations or Plants means the ratio of net energy input in to the designated consumers’ boundary in terms of kilo calorie (kcal) to the net generation in terms of kilo Watt hour (kWh) on bus bar taking in to account the effect of the auxiliary power consumption (APC) and expressed in terms of kcal per kWh, calculated as per the following formula, namely: -
Net Heat Rate =| Gross Heat Rate[1 - APC (%)];
Where:- Gross Heat Rate is the ratio of net energy input in kcal to gross generation in kWh;- Auxiliary power consumption (APC) of thermal power stations/plant excluding energy consumption in percentage of colony;
(iii)for petroleum refineries sector: - Specific energy consumption for petroleum refinery sector shall be measured in MBN which means net energy and loss of the plant calculated in Million British Thermal Unit (MMBTU) per one thousand barrels (Mbbls) per Energy factor (NRGF) and expressed by the following formula, namely: -
MBN = MMBTU/Mbbls/NRGFWhere:MMBTU: Net Energy and loss of the petroleum refinery unit calculated in MMBTU (Million British Thermal Units)Mbbls : Crude processed in thousand barrelsNRGF : The NRG factor (NRGF) is the indicator of the level of complexity of a refinery and overall energy factor (dimensionless unit) calculated for the refinery based on the volume of feed in each unit and its corresponding energy factor;
(iv)for railways sector:
(a)zonal railways: - Specific energy consumption for zonal railways in passenger services and goods services are expressed as below:
(1)for diesel traction: Specific energy consumption is the ratio of diesel consumption in litre per thousand of gross tonne kilometrage and shall be expressed as following:"Litre/1000GTKm"
(2)for electrical traction: Specific energy consumption is the ratio of electrical energy consumption in kWh per thousand of gross tonne kilometrage and shall be expressed as following:"kWh/1000GTKm"
(b)production units: - Specific energy consumption is the ratio of kilo gram of oil equivalent (KgOE) to the number of equivalent units produced and shall be taken in terms of KgOE /number of equivalent units produced and shall be expressed in the following formula, namely: -
SEC =| Total energy consumption in Kg of oil equivalent (KgOE)Total number of equivalent product produced
(v)for DISCOM sector: - Transmission and distribution loss in percentage shall be used to assess energy performance of electricity distribution companies and calculated as per the following formula, namely: -
Transmission and distribution loss (%) = {1-(Total energy billed/Net input energy)*100}Where:- Total energy billed (Million kWh) is the Net energy billed (adjusted for energy traded);- Net input energy (Million kWh) is the energy received at distribution periphery after adjusting the transmission losses and energy traded.
(vi)for commercial building or establishments: - Specific energy consumption for building means the annual energy consumption expressed in terms of tonne of oil equivalent per thousand square meter of the area wherein energy is used and includes the location of buildings and shall be expressed by the following formula, namely: -
SEC =| Annual energy consumption in tonne of oil equivalent (toe)Total built - up area excluding parking and storage (thousand square per meter)
and expressed in terms of toe / thousand square meter.Where:-storage is defined as storage of waste items.
(vii)for petrochemical sector: - Specific energy consumption is measured in net energy consumed in cracker unit and secondary units producing olefin products only per total equivalent production of olefin products and expressed in terms of the metric tonne of oil equivalent (toe)per unit of equivalent product;
SEC =| Net energy consumed (toe)Equivalent quantity of olefin products produced in tonne]
(la)[ "State designated agency" means the agency designated and notified by a State Government under clause (d) of section 15 of the Act;]
(m)"target year" means the year by which a designated consumer shall achieve compliance with the energy consumption norms and standards;.
(n)"verification" means a thorough and independent evaluation by the accredited energy auditor of the activities undertaken by the designated consumer for compliance with the energy consumption norms and standards in the target year compared to the energy consumption norms and standards in the baseline year and consequent entitlement or requirement of energy savings certificate;
(o)"year" means the financial year beginning on the 1st day of April and ending on the 31st day of March following.
(2)Words and expressions used herein and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.