Section 5(3) in The Energy Conservation Building Code Rules, 2018
(3)The Empanelled Energy Auditors (Building), at the design stage, shall follow the following procedure of inspection, namely: -(a)scrutinize the construction documents with respect to-(i)floor area;(ii)window area;(iii)wall area;(iv)roof area of the building;(v)built-up area of the proposed design of the building;(b)scrutinize the Code compliance documents and the check list as specified in the Appendix D of the Code and identify -(i)the energy conservation measures that are applicable to the proposed design of building;(ii)insulation quantities in walls and roof, and the construction assemblies, solar heat gain coefficient, visible light transmittance and thermal transmittance (U-factor) for window assemblies;(iii)heating, ventilation and air-conditioning component tables for air-handling equipment, refrigeration equipment, condensing equipment and air-flow summaries;(iv)heating, ventilation and air-conditioning equipment efficiencies and control equipment;(v)tables showing lighting equipment schedules;(vi)lighting power density calculations in the design documents;(vii)lighting controls;(viii)motor efficiencies and controls;(ix)findings of the document review to match with the energy model inputs for the proposed building by using the simulation tool approved by the Bureau;(c)scrutinize energy performance index ratio projected at the design stage;(d)verify and certify the items from (i) to (ix) of (b) and (c);(e)fill the check list as specified in the Appendix D of the Code and issue correction list in case the design documents of the proposed design of building provide inadequate information or do not meet the requirements of these rules and shall-(i)communicate his findings in Form IV to the owner of the building under intimation to the concerned authority having jurisdiction;(ii)give specified time to the owner to implement its findings;(iii)satisfy himself that the communication received from the owner within the specified time, meet the findings and fulfill the shortcomings;(f)record his approval and complete the checklist conforming compliance with the Code and these rules, and issue the certificate of approval in Form V to the owner under intimation to the concerned authority having jurisdiction and State designated agency.
