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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2)(a) in The Energy Conservation Building Code Rules, 2018

(a)engage Empanelled Energy Auditors (Building) in development of building design, installation of energy conservation measures and equipment to meet with the requirements of these rules and ensure following, namely:-
(i)finalize the compliance approach relevant for his building project based on the complexity of the building, budget and time constraints;
(ii)finalize the energy conservation measures as per the Code as amended from time to time having regard to the location of the proposed building;
(iii)to integrate the energy conservation measures in the building design in accordance with the provisions of these rules;
(iv)that drawings, specifications and compliance forms are prepared and energy conservation measures are reflected in the building design documents and submitted to the authority having jurisdiction in compliance with the requirements of the rules accompanied by a certificate specifying the energy performance index ratio of the building by the Empanelled Energy Auditors (Building) that the documents are as per the requirement of these rules;
(v)notice is given within the validity of sanction to the authority having jurisdiction of his intention to start the construction work at the building site;
(vi)commence the work within the period specified by the authority having jurisdiction from the date of such notice or seek extension of time for starting the construction work, wherever necessary;
(vii)ensure that the designed energy conservation measures are deployed in the construction of the building and installation of its components and systems.