Section 5(6) in The Energy Conservation Building Code Rules, 2018
(6)The Empanelled Energy Auditors (Building), at construction stage, shall review, verify the specifications of the parameters specified in sub-rule (3) and, -(a)fill out the checklist specified in the Appendix D of the Code, provide comments if the proposed design of building does not meet the construction requirements and specify the shortcomings in compliance to the Code, these rules and sanctioned plan, and shall-(i)communicate its shortcomings and finding to the owner;(ii)give specified time to the owner to implement its findings;(iii)satisfy himself that the communication received thereafter from the owner meets the specified findings and fulfill shortcomings;(b)record his approval and complete the checklist indicating compliance with the Code and these rules, and issue a certificate of compliance in Form VII to the owner under intimation to the authority having jurisdiction;(c)where it is determined at any stage that construction is not proceeding in accordance with the sanctioned plan or is in violation of any of the provisions of the Code and these rules, Empanelled Energy Auditors (Building) shall notify the owner, and request for additional information with respect to his findings or on the short comings identified by him as per Form VIII;(d)in case the Empanelled Energy Auditors (Building) is satisfied with the additional information provided by the owner, he shall record the same in the certificate of compliance in Form VII and communicate the same to the owner under intimation to the authority having jurisdiction;(e)in case the Empanelled Energy Auditors (Building)is not satisfied with the additional information submitted by the owner he shall report the same to the authority having jurisdiction to ensure that all further construction is stayed until correction has been effectuated and a certificate of compliance has been issued by Empanelled Energy Auditors (Building).
