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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2)(a) in The Energy Conservation Building Code Rules, 2018

(a)I/We have scrutinized the construction documents,undertaking given by the owner duly signed by the owner/design professional showing all the pertinent data and features of the building, equipment and systems in sufficient details covering building envelop, heating, ventilation and air-conditioning, service hot water, lighting and electrical power in accordance with municipal bye-laws and with the Energy Conservation Building Code rules,2018 in respect of building proposed to be constructed on plot on ----------------block no--------- scheme in the city of _________ in the State of __________ ;