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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1)(c) in The Energy Conservation Building Code Rules, 2018

(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.