Section 5(1) in The Energy Conservation Building Code Rules, 2018
(1)Every owner who intends to erect or re-erect a building or make alterations or additions in any building under these rules shall submit to the concerned authority having jurisdiction, an application in Form I accompanied by-(a)construction documents duly signed by the owner together with an undertaking in Form II;(b)construction documents shall ensure -(i)compliance with the applicable building bye-laws in force;(ii)building design incorporates energy conservation measures and best national and international practices having regard to the climatic conditions of the site and specific needs of the building so as to optimise the energy performance index ratio of the building;(iii)that all the data, building features, identified energy conservation measures under various building components and systems are shown in detail and in the manner specified in the applicable bye-laws;(iv)the drawing of plan, colour of plan, dimensions of plan, scale of plan as per requirements of the applicable bye-laws in force;(c)compliance documents covering the construction of components and systems of the Code, duly certified by Empanelled Energy Auditors (Building) including the following, namely:-(i)energy performance index ratio report in respect of the proposed building at the design stage;(ii)certificate in Form III by Empanelled Energy Auditors (Building) certifying the compliance documents as specified in Appendix D of the Code;(iii)have been scrutinized or verified in respect of the identified energy conservation measures; and(iv)an application with heading super scribed "Application for permission to erect/re-erect an Energy Conservation Building Code Compliant Building", duly signed by the owner seeking building permit from the concerned authority having jurisdiction before starting construction work in respect of the proposed building.
