Section 38 in Punjab Urban Planning and Development Building Rules, 2018
38. Energy efficiency.
- (i) The provisions of the Punjab Energy Conservation Building Code shall be applicable to the buildings/areas in accordance with the notification issued by the Government vide no. 18/4/16 HG 1/ 1856, dated the 24th June 2016, as amended from time to time.(ii)The applicant/owner shall submit a certificate from an architect/ Civil Engineer confirming that the building plans conform to the Punjab Energy Conservation Building Code and is duly verified by Punjab Energy Development Agency (PEDA) along with the application approval of building plan.(iii)The completion and occupation certificate of buildings shall be issued by the competent authority only after the applicant/ owner shall submit a certificate from an architect / Civil Engineer (who has supervised the construction of building) that building has been constructed in accordance with the provision of the Punjab Energy Conservation Building Code and is duly verified by Punjab Energy Development Agency.(iv)An incentive of additional 5 percent Floor Area Ratio free of charges and 100 % exemption of building scrutiny fee shall be permissible on submission of Green building Certificate from the following agencies with rating duly verified by rating agencies, namely :-(a)Buildings granted 4 or 5 star rating by Green Rating for Integrated Habitat (GRIHA) or;(b)Buildings granted Gold/ Platinum rating by Leadership in Energy and Environmental Design (LEED) or;(c)Buildings granted Gold/Platinum rating by Indian Green Building Council (IGBC).However, in case the owner/ applicant fails to submit maintenance certificate after a period of every three years from the rating agencies (GRIHA/LEED/IGBC), the defaulter can be penalized equivalent to 5 times the collector rate of land proportional to the 5% additional Floor Area Ratio availed and Building scrutiny fee shall be recovered along with 12% rate of interest from the date of the approval of building plans.
