Section 7 in The Energy Conservation (Inspection) Rules, 2010
7. Submission of report.
- [(1) The inspection report shall be submitted to the designated agency within ten working days from the date of inspection.] [Substituted by Notification No. G.S.R. 13(E), dated 7.1.2019 (w.e.f. 27.7.2010).][***] [Omitted '(2)' by Notification No. G.S.R. 13(E), dated 7.1.2019 (w.e.f. 27.7.2010).](3)[ The designated agency shall examine the inspection report submitted by the inspecting officer and if it is satisfied on such examination and forms an opinion on the basis of the material facts contained in the said report that there is conclusive material in support of non-compliance with any of the provisions referred to in section 26, then, it shall within two months from the date of receipt of inspection report, give directions to the inspecting officer, to file a case before the State Commission against the person concerned for such non-compliance under section 27 and submit all material facts to prove its non-compliance against the said person, during the inquiry held by the adjudicating officer appointed by the State Commission for the purpose of imposing any penalty specified under section 26.;] [Substituted by Notification No. G.S.R. 13(E), dated 7.1.2019 (w.e.f. 27.7.2010).](4)[ The designated agency shall send to the Bureau, a copy of the inspection report, and the case filed, together with all the documents referred to in sub-rule (3).] [Inserted by Notification No. G.S.R. 13(E), dated 7.1.2019 (w.e.f. 27.7.2010).][Form 1] [Inserted 'Form I and II' by Notification No. G.S.R. 13(E), dated 7.1.2019 (w.e.f. 27.7.2010).][See rule 4](Check-List for Inspection under Standard and Labelling Programme)(A)Manner of Display of Labels in respect of equipment covered in the labelling scheme.(a)Name of the Equipment or Appliance:(b)Variant of the Equipment or Appliance:(c)Rating of the Variant:(d)Model No.:(e)Name of the Permittee:(f)Whether display of label done (Yes or No);(g)If Yes,(i)Date of Approval given by Bureau of Energy Efficiency to affix the label:(ii)Validity Period of the label as per approval(iii)Star level criteria specified in the Notification issued by the Central Government in the Ministry of Power under clause (a) of section 14 of the Act:(iv)Approved Star level and actually displayed:(v)Contents of the label as per regulations framed under clause (d) for that equipment or Schedule of that equipment as applicable:(vi)Colour and dimension of the label as per as per Bureau of Energy Efficiency (Particulars and Manners of their Display on labels of the concerned equipment) Regulations, 2009 for that equipment or Schedule of that equipment as applicable:(h)Correctness of the information provided in the advertising material(i)Numbers of labelled equipment manufactured annually:(j)Whether labels are printed and displayed as per regulations made including colour and dimension:(k)nature of non- compliance shall be explained together with all the material facts in support of noncompliance against the person concerned under section 27 and make necessary recommendation in the matter:
(B)In case of second test of the equipment: -(a)Name of the equipment:(b)Variant of the Equipment or Appliance:(c)Rating of the Variant:(d)Model No:(e)Name of the Permittee:(f)Challenge testing requested by:(g)Date of Approval given by Bureau of Energy Efficiency to affix the label:(h)Validity Period of the label as per approval:(i)Star level criteria:(j)Star level as per approval and actually displayed:(k)Date and Place of Pick-up of Sample:(l)Name of Independent Agency for Monitoring and Evaluation:(m)Test Laboratory:(n)Start and End date of testing:(o)Relevant Indian Standard Code for testing:(p)Nature of the direction issued by the Bureau of Energy Efficiency on failure of the second test(q)Action taken by the permittee, on direction refer to the in p and the further direction issue by the Bureau of Energy Efficiency, if any(r)Recommendation made by the inspecting of research an action taken and follow up action taken
Form II[See rule 4A]Format for Inspection Report[The inspection report should be precise, self-explanatory and representative of all facts and findings. The following format may be used for preparation of inspection report]
