Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH ENERGY CONSERVATION FUND RULES, 2005 CONTENTS 1. Short title and Commencement 2. Definitions 3. Constitution of Andhra Pradesh Energy Conservation Fund 4. Purpose for which the fund shall be applied 5. Operation of the Fund ANDHRA PRADESH ENERGY CONSERVATION FUND RULES, 2005 In exercise of the powers conferred by Section 57 readwith Section 16 of the Energy Conservation Act, 2001 (Central Act 52 of 2001), the Government of Andhra Pradesh hereby makes the following rules for Constitution and Regulation of Andhra Pradesh Energy Conservation Fund: 1. Short title and Commencement :- (1) These rules may be called the Andhra Pradesh Energy Conservation Fund Rules, 2005. (2) They shall come into force on the date of their publication in the Andhra Pradesh Gazette. 2. Definitions :- In these rules, unless the context otherwise requires,- (a) "Act" means the Energy Conservation Act, 2001 (Central Act 52 of 2001); (b) "Andhra Pradesh Energy Conservation Fund" means the Fund established under Section 16 of the Act; (c) Government means Government of Andhra Pradesh; (d) "Section" means a Section of the Act; and (e) All other words and expressions used herein and not defined but defined in the Act, shall have the meanings respectively assigned to them in the Act. 3. Constitution of Andhra Pradesh Energy Conservation Fund :- (1) The fund constituted under this rule shall be administered by the State Designated Agency as notified under clause (d) of Section 15 of the Act through P.D. Account. (2) Proceeds of the fund shall be utilized for the purpose of promotion and efficient use of energy and its conservation in the State of Andhra Pradesh. (3) The fund shall be credited all grants and loans that may be made by the Government of Andhra Pradesh or central Government or any other State Government or Quasi Central/State Government Organisations or Central/State Public Sector undertakings or any individual or any corporate body. 4. Purpose for which the fund shall be applied :- (1) To meet the expenditure incurred by the Designated Agency to take all measures to create awareness and disseminate information for efficient use of energy and its conservation and for undertaking awareness programme for consumers, industrial and commercial sectors, school children, farmers and others. (2) To meet the expenditure incurred by the Designated Agency for training of personnel and Specialists for efficient use of energy and its conservation; (3) For promotion of Research and Development in the field of energy conservation. (4) To develop testing and certification procedure, in creation of testing facilities for certification and or verification testing for energy consumption of equipments and appliances; (5) To formulate and facilitate implementation of Pilot projects and demonstration projects for promotion of efficient use of energy and its conservation or to provide matching contribution for such projects taken up by Bureau of Energy Efficiency. (6) To promote the use of energy Efficient processes from the equipments, devices and systems; (7) To meet the matching grant to the centrally sponsored schemes and schemes of Bureau of Energy Efficiency implemented in the State of Andhra Pradesh; (8) To meet the expenses incurred by the Designated Agency for implementing the Provisions of the Act. 5. Operation of the Fund :- (1) The Designated Agency is notified under clause (d) of Section 15 of the Act shall operate the fund; (2) Expenditure for any item in excess of Rs. 5.00 lakhs shall be incurred with the prior approval of State level steering Committee for Energy Conservation as constituted by Government of Andhra Pradesh from time to time; (3) Any expenditure below Rs. 5.00 lakhs or as fixed by Government from time to time shall be incurred by the Designated Agency and the Designated Agency shall furnish the details of such expenditure on quarterly basis to the State Level Steering Committee or at such other interval as prescribed by Government of Andhra Pradesh; (4) The Designated Agency shall maintain accounts for the funds and shall furnish the Income and Expenditure to the above State Level Steering Committee on quarterly basis or at such other interval as prescribed by Government of Andhra Pradesh from time to time.