Section 5(12) in The Energy Conservation Building Code Rules, 2018
(12)The authority having jurisdiction on receipt of such notice by the owner accompanied by a certificate by the Empanelled Energy Auditors (Building), issue the occupancy certificate in Form XII incorporating inter alia the following conditions, namely: -(i)that the energy performance of the building shall be monitored and verified by the State Energy Conservation Building Code Implementation Committee of the concerned State;(ii)that the owner through the Empanelled Energy Auditors (Building) shall submit to the State designated agency, an energy performance index report as per Form XIII under intimation to Bureau for two consecutive years after the building has been fully operational;(iii)in case the energy performance index ratio of the building is more than one, the authority having jurisdiction may issue a provisional occupancy certificate subject to the condition that the owner shall undertake energy audit of the building to identify additional energy conservation measures to achieve the energy performance index ratio of the building approved in the sanctioned plan or permit within a period of three years;(iv)if the owner fails to achieve the energy performance index ratio as specified in clause (iii) within a period of three years from the date of occupancy of the building the authority having jurisdiction shall place the matter before the State Energy Conservation Building Code Technical Grievances Redressal Committee, which shall hear the owner and the Empanelled Energy Auditors (Building) and make recommendations in the matter accordingly and the authority having jurisdiction shall comply with such recommendations.
