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Union of India - Section

Section 2 in The Energy Conservation Building Code Rules, 2018

2. Definitions.

(1)In these rules, unless the context otherwise requires, -
(a)"Act" means the Energy Conservation Act, 2001 (52 of 2001);
(b)"best practices" means those measures that-
allow for optimisation of efficiencies in the identified components and systems to enhance the energy efficiency of the building; or
(i)reduce the cost of construction having regard to the safety, stability of the building structure, health and environmental provisions of Central laws or State laws; and
(ii)includes energy conservation measures approved by the State Energy Conservation Building Code Implementation Committee or Energy Conservation Building Code compliant Technical Grievances Redressal Committee or National Energy Conservation Building Code Implementation Committee;
(c)"building complex" means a building or group of buildings constructed in a contiguous area for business, commercial, institutional purposes or assembly of buildings under the single ownership of individuals or group of individuals or under the name of a co-operative group society or on lease and sold as shops or office space or space for other commercial purposes;
(d)"built-up area" means the total covered areas on all floors of a building from the basement to all storeys covered by walls and parapet measured at the floor levels excluding parking;
(e)"bye-laws" means the building bye-laws framed by a State Government or any authority under its control to regulate the building activities in its areas falling in the jurisdiction of-
(i)all Municipal authorities or Committees or Councils;
(ii)all Metropolitan areas or Nagar Panchayats;
(iii)all areas covered under the Development or Planning authorities;
under various development plans notified by a State Government and enforced by such authority in its jurisdiction in which the Energy Conservation Building Code compliant building shall be located and includes any regulation or rule framed by the State Government or any other authority having jurisdiction established by the State Government;
(f)"Certified Energy Auditor (Building)" means a person who fulfills the eligibility criteria specified in the Energy Conservation (Minimum qualification for Energy Auditors and Energy Managers) Rules, 2006 and has qualified National Examination for Energy Conservation Building Codes Compliance;
(g)"Code" means the Energy Conservation Building Code framed by the Bureau under the Act;
(h)"compliance documents" mean the forms specified in Appendix D of the Code and includes certificates from Empanelled Energy Auditors (Building) to conform compliance with these rules,
(i)"connected load" means the total of the rated wattage of all equipment, appliances and devices to be installed or installed in the building or part of the building or building complexes in terms of kiloWatt (kW) that will be allocated to all applicants for electric power consumption in respect of the proposed building or building complex, as the case may be, on their completion;
(j)"construction documents" mean drawings or documents containing information pertaining to building construction processes and approvals, building materials and equipment specification, architectural details required by the authority having jurisdiction;
(k)"contract demand" means the maximum demand in kiloWatt (kW) or kilo-Volt Ampere (kVA) (within a consumer's sanctioned load) agreed to be supplied by the electricity provider or utility in the agreement executed between the user and the utility or electricity provider;
(l)"Empanelled Energy Auditors (Building)" means a firm consisting of the Certified Energy Auditor certified under Bureau of Energy Efficiency (Certification Procedures for Energy Auditors and Energy Managers) Regulations, 2010 and Certified Energy Auditor (Building), and empanelled with the Bureau;
(m)"energy conservation measures" mean the measures incorporated in the building design for saving energy, or enhancing comfort in peak electrical or thermal demand, or reducing cooling or heating load covering any element of a component with any other element of the same or other component of the Code and includes any such measure incorporated in the said building design of the proposed or existing building;
(n)"energy performance index" means annual energy consumption of a building in kiloWatt-hours per square meter of the area of the building which shall be calculated as per the following formula:
Energy performance Index=| annual energy consumption in kWhtotal built up area (excluding storage area and the parking in the basement) in m
(o)"energy performance index ratio" means the ratio of the energy performance index of the proposed building to the energy performance index of the standard baseline building;
(p)"establishment" means a business or other organization, or the place where an organization operates and includes a Government establishment and private establishment;
(q)"form" means the forms appended to these rules;
(r)"owner" means a person, group of persons, a company, a trust, an institute, registered body, State Government or Central Government and its attached or sub-ordinate departments, undertakings and such other agencies or organizations in whose name the property stands registered in the revenue records for the construction of a building or building complex;
(s)"proposed design" means the computerised design of a building consistent with the actual design of a building which complies with all the requirements of the Code either through prescriptive or whole building performance method;
(t)"standard baseline design" means the standard design that complies with all the mandatory and prescriptive requirements of the Code and has the same built-up area of the proposed building;
(2)Words and expressions used herein and not defined, but defined in the Act, or in the Code, shall have the meanings respectively assigned to them in the Act or in the said Code.