Section 5(4) in The Energy Conservation Building Code Rules, 2018
(4)The authority having jurisdiction on receipt of application under sub-rule(1) for issue of permit for construction of proposed building shall-(i)approve the design and sanction building plan only after it has received a certificate in Form II or Form IV from the Empanelled Energy Auditors (Building);(ii)grant permit to erect or re-erect the building or add to or make alterations in the building to carry out the construction works subject to the following conditions in its sanction letter, namely: -(A)the construction work shall be in accordance with the sanctioned plan and requirement under the Code and these rules;(B)the compliance with these rules shall be achieved during construction-in-progress;(C)the building shall not be occupied before issuance of occupancy certificate to the owner;(D)the authority having jurisdiction may, at any stage, revoke the permit on receipt of noncompliance report from the Empanelled Energy Auditors (Building) or on the notice of any misrepresentation of material facts in the application in respect of the provisions of these rules or the Code after giving a reasonable opportunity of being heard to the owner.
