Section 4 in The Bureau of Energy Efficiency (Manner and Intervals of Time for Conduct of Energy Audit) Regulations, 2010
4. Manner of energy audit. -
Every energy audit under the Act shall be conducted in the following manner:-(1)Verification of data of energy use. -The accredited energy auditor shall-(a)verify the information submitted to the designated agency under the Energy Conservation (the Form and Manner for Submission of Report on the Status of Energy Consumption by the Designated Consumers) Rules, 2007 for the previous two years through examination of energy bills, production data, inspection of energy-using equipment, production-processes, and systems, spot measurements, discussion or interview with the officers and staff regarding operation of plants, energy management procedures, equipment maintenance problems, equipment reliability, projected equipment needs, improvements undertaken or planned, establish validated data on annual energy consumption and prepare a report in Form 1 for the year preceding to the year for which energy audit report shall be prepared and submitted;(b)establish specific energy consumption for the year referred to in clause (a);(c)disaggregate the energy consumption data and identify major energy using equipment, processes and systems.(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.(3)Monitoring and analysis of use of energy data for energy audit. -The accredited energy auditor shall-(a)verify the accuracy of the data collected in consultation with the energy manager, appointed or designated by the designated consumer in terms of the notification number S.O. 318(E), dated the 2nd March, 2007, as per standard practice to assess the validity of the data collected;(b)analysis and process the data with respect to-(i)consistency of designated consumers data monitoring compared to the collected data;(ii)recommendations to reduce energy consumption and improve energy efficiency;(iii)summary overview of energy consumption in plant or establishment by fuel type and by section;(c)conduct equipment energy performance measurements with due diligence and caution.
