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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3)(e) in The Energy Conservation Building Code Rules, 2018

(e)fill the check list as specified in the Appendix D of the Code and issue correction list in case the design documents of the proposed design of building provide inadequate information or do not meet the requirements of these rules and shall-
(i)communicate his findings in Form IV to the owner of the building under intimation to the concerned authority having jurisdiction;
(ii)give specified time to the owner to implement its findings;
(iii)satisfy himself that the communication received from the owner within the specified time, meet the findings and fulfill the shortcomings;