Section 6 in The Bureau of Energy Efficiency (Manner and Intervals of Time for Conduct of Energy Audit) Regulations, 2010
6. Structure of the energy audit report. -
(1)The energy audit report structure shall be jointly decided by the accredited energy auditor and designated consumer.(2)The energy audit report shall highlight, details of specific energy consumption, list of recommendations to reduce energy consumption and costs, monitoring and evaluation of impact of selected measures and conclude with certification by accredited energy auditor stating that-(a) the data collection has been carried out diligently and truthfully;(b)all data monitoring devices are in good working condition and have been calibrated or certified by approved or authorised agencies and no tempering of such devices have occurred;(c)all reasonable professional skill, care and diligence have been taken in preparing the energy audit report and the contents thereof are a true representation of the facts;(d)adequate training provided to personnel involved in daily operations after implementation of recommendations; and(e)the energy audit has been carried out in accordance with these regulations, and the format for the preparation of energy audit report is given in Form 4 for guidance.(3)The accredited energy auditor shall highlight the strengths and weaknesses of the designated consumer in the management of energy and energy resources in the energy audit report and recommend necessary action to improve upon method of reporting data, energy management system in detail along with their underlying rationale, and improving energy efficiency and reducing energy consumption in the designated consumer.(4)The accredited energy auditor shall sign the energy audit report under the seal of its firm giving all the accreditation details along with details of manpower employed in conducting the energy audit.(5)The energy audit report shall include a work schedule sheet duly signed by accredited energy auditor and energy manager of the designated consumer.
