Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 3 in The Energy Conservation Building Code Rules, 2018

3. Application.

- These rules shall apply to every building, which is used or intended to be used for commercial purposes, having a connected load of 100 kiloWatt (kW) or above or a contract demand of 120 kilo-Volt Ampere (kVA) or above and such building shall cover the following components, namely:-
(a)building envelope;
(b)comfort systems and controls (heating, ventilation and air conditioning service hot water system);
(c)lighting and controls;
(d)electrical and renewable energy systems;
(e)any other system, as may be specified from time to time by the Bureau:
Provided that these rules shall not apply to equipment, appliances, devices and parts of building that use energy primarily for manufacturing processes:Provided further that wherever these rules are in conflict with safety, security, health or environmental codes, or Bureau of Energy Efficiency's Standard and Labelling for equipment or appliances and Star Rating Program for buildings and if they are more stringent than the requirement of these rules then they shall prevail over these rules:Provided also that if any existing building after additions or alterations changes its connected load to 100 kilo- Watt (kW) or above or a contract demand of 120 kilo-Volt Ampere (kVA) or above shall comply with the provisions referred to in clauses (a) to (e) of this rule.