Section 7(2) in The Energy Conservation Building Code Rules, 2018
(2)Every owner shall-(a)engage Empanelled Energy Auditors (Building) in development of building design, installation of energy conservation measures and equipment to meet with the requirements of these rules and ensure following, namely:-(i)finalize the compliance approach relevant for his building project based on the complexity of the building, budget and time constraints;(ii)finalize the energy conservation measures as per the Code as amended from time to time having regard to the location of the proposed building;(iii)to integrate the energy conservation measures in the building design in accordance with the provisions of these rules;(iv)that drawings, specifications and compliance forms are prepared and energy conservation measures are reflected in the building design documents and submitted to the authority having jurisdiction in compliance with the requirements of the rules accompanied by a certificate specifying the energy performance index ratio of the building by the Empanelled Energy Auditors (Building) that the documents are as per the requirement of these rules;(v)notice is given within the validity of sanction to the authority having jurisdiction of his intention to start the construction work at the building site;(vi)commence the work within the period specified by the authority having jurisdiction from the date of such notice or seek extension of time for starting the construction work, wherever necessary;(vii)ensure that the designed energy conservation measures are deployed in the construction of the building and installation of its components and systems.(b)permit the Empanelled Energy Auditors (Building) to enter the building or premises at any reasonable time for the purpose of inspection to ensure compliance of building works with rules and regulations under the Act;(c)give written notice to the authority having jurisdiction intimating the completion of the construction work along with a certificate from the Empanelled Energy Auditors (Building) to the effect that-(i)the construction of the building has been done in accordance with the sanction of the building permit;(ii)all the energy conservation measures have been installed and inspected, and they meet the requirements of the Code and these rules;(iii)the building design meet with the provisions of the Code and these rules;(d)give written notice to the authority having jurisdiction as well as to the State designated agency in case of termination of the services of Empanelled Energy Auditors (Building) and appointment of other Empanelled Energy Auditors (Building) in its place;(e)obtain an occupancy permit from the authority having jurisdiction prior to any occupancy of the building or part thereof after completion of the building;(f)report the practical difficulties to the Empanelled Energy Auditors (Building), if any, in carrying out the provisions of these rules, who shall take necessary action in consultation with State designated agency and State Energy Conservation Building Code Implementation Committee;(g)on the receipt of the notice, if any, from the authority having jurisdiction, he shall discontinue such usage within reasonable time as specified in such notice and in no case he shall disregard the provisions of these rules;(h)where he proposes to alter the installation of any system or material or equipment on account of improving the energy efficiency of the building contrary to the system, material or equipment as indicated in the sanction plan he shall use or install such system or material or equipment after obtaining the necessary approval of the Empanelled Energy Auditors (Building):Provided that it does not violate the spirit and intent of the provisions of these rules:Provided further that such change shall not compromise with the building requirements namely, structural stability, safety, health or environmental provisions of Central laws and State laws applicable to the buildings covered under these rules.
