(1) These rules may be called the Energy Conservation (the Form and Manner for Submission of Report on the Status of Energy Consumption by the Designated Consumers) Rules, 2007.

(2) They shall come into force on the date of their publication in the Official Gazette.

(1) In these rules unless the context otherwise requires,

(a) Act means the Energy Conservation Act, 2001 (52 of 2001);

(b) Financial Year means the year beginning on the 1st day of April and ending on the 31st March following;

2[(c) Sector Specific Pro-forma means the supporting pro-forma for the sectors specified in Sector F of Form 1 applicable to a designated consumer.]

(2) Words and expression used herein but not defined shall have the meanings respectively assigned to them in the Act.

3[(1) Every designated consumer shall furnish in electronic form to the concerned state designated agency, a report on the status of energy consumption for the financial year ending on the 31st March of every calendar year on or before the 30th June of the said calendar year in Form 1.]

4[(2) The details of data furnished in Form 1 shall be drawn from the Sector Specific Pro forma, applicable to a designated consumer and the applicable Sector Specific Pro forma, duly filled in, shall be annexed to Form 1.]

Every designated consumer shall ensure that all the data furnished under Rule 3 are duly authenticated by the energy manager appointed or designated by the designated consumer, the Chief Executive or his nominee authorized for the purpose before it is sent to the designated agency under Rule 3 of these rules.

5[Every designated consumer shall furnish the data in electronic form, referred to in sub-rule (1) and sub-rule (2) of Rule 3, duly authenticated in the manner specified in Rule 4 of these rules, to the Bureau of Energy Efficiency.]

6[Form 1

[See Rule 3]

Note. All Sector Specific Pro forma, details of which are given above, are available on the Bureau of Energy Efficiency's official website.

I/We undertake that the information supplied in the Form 1 and Sector Specific Pro forma is accurate to the best of my knowledge and the data furnished in Form 1 has been adhered to the data given in the concerned Sector Specific Pro forma.

Signature

( )

Name of the Energy Manager

Registration Number

Authorised Signatory and seal

Name:

Designation:

Name of the Designated Consumers:

Address:]

Aluminium, cement, chemicals, chlor-alkali, fertilizers, gas crackers, iron and steel, naphtha crackers, pulp and paper, petrochemicals, petroleum refineries, sugar, textile, 7[Thermal Power Plant].

1 Ministry of Power, Noti. No. G.S.R. 174(E), dated March 2, 2007, published in the Gazette of India, Extra., Part II, Section 3(i), dated 5th March, 2007, pp. 6-10, No. 93

2 Ins. by G.S.R. 891(E), dated 19-11-2015 (w.e.f. 19-11-2015).

3 Subs. by G.S.R. 891(E), dated 19-11-2015 (w.e.f. 19-11-2015). Prior to substitution it read as: (1) Every designated consumer shall (a) submit in electronic form as well as hard copy to the designated agency, within three months, the first report on the status of energy consumption at the end of the previous financial year in Form 1 of the Annexure; and (b) submit to the designated agency subsequent reports for each financial year in the same manner on the status of energy conservation in Form 1 of the Annexure within three months of the close of that financial year.

4 Subs. by G.S.R. 891(E), dated 19-11-2015 (w.e.f. 19-11-2015). Prior to substitution it read as: (2) The Bureau may prescribe different forms for different sections from time to time.

5 Subs. by G.S.R. 891(E), dated 19-11-2015 (w.e.f. 19-11-2015). Prior to substitution it read as: 5. Supply of Data to the Bureau. (1) Every designated consumer shall also furnish the data in electronic form as well as hard copy, referred to in clauses (a) and (b) of sub-rule (1) of Rule 3 of these rules, duly authenticated, in the manner prescribed in Rule 4 of these rules, to the Bureau of Energy Efficiency.

6 Subs. by G.S.R. 891(E), dated 19-11-2015 (w.e.f. 19-11-2015).

7 Ins. by G.S.R. 891(E), dated 19-11-2015 (w.e.f. 19-11-2015).