Section 5(7) in The Energy Conservation Building Code Rules, 2018
(7)Every owner shall submit a notice of completion of the building in Form IX to the authority having jurisdiction on the completion of work including the works related to energy conservation measures specified in the sanctioned permit along with the certificate in Form X issued by the Empanelled Energy Auditors (Building) certifying the completion of the building accompanied by -(a)the duly completed compliance forms together with check list of various components covered under rule (3) at the completion stage which shall include the followings-(i)review of heating, ventilation and air-conditioning component tables for air-handling equipment, refrigeration equipment, condensing equipment, air-flow summaries, tables showing lighting equipment specifications, and tables showing motor specifications;(ii)inspection of lighting equipment like lamps, ballasts, to confirm fixture wattage and inspection shall include at least random check across according to the type of usage in the building to determine lighting power density;(iii)review the required lighting controls such as manual switching off perimeter, day lighting circuits, automated occupancy based control, photo sensor controls, and automated timer based controls;(iv)review of coefficient of performance values of installed heating, ventilation and air conditioning equipment and control equipment;(v)review of efficiencies of installed motor and controls;(vi)review of power factor and power distribution losses;(vii)review the required check metering and monitoring system.(b)a list of the energy related building features in the proposed design, if any, which are different from the sanctioned or standard baseline design;(c)all documents and invoices in support of the construction undertaken with respect to all energy conservation measures including insulation, fenestration, heating, ventilation and air-conditioning, lighting and electrical systems, water heating systems of the building.
