Section 4(2) in The Bureau of Energy Efficiency (Manner and Intervals of Time for Conduct of Energy Audit) Regulations, 2010
(2)Scope of energy audit. -The accredited energy auditor jointly with the energy manager of the designated consumer shall-(a)develop a scope of work for the conduct of energy audit required under the Act with a view to ensuring adequate coverage in terms of the share of total energy use that is covered in the energy audit;(b)select energy intensive equipment or processes for energy auditing;(c)agree on best practice procedures on measuring the energy efficiency performance of selected equipment and on algorithm to estimate energy performance and energy savings;(d)collect energy consumption, and production data for the equipment and processes covered within the scope of energy audit operating data, and schedule of operation, non-proprietary process flow charts, production level disaggregated by product, if applicable and such other historical data as may be considered essential by the accredited energy auditor for achieving the purpose of energy audit.
