Section 6(2) in The Bureau of Energy Efficiency (Manner and Intervals of Time for Conduct of Energy Audit) Regulations, 2010
(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.
