Section 10 in The Energy Conservation Building Code Rules, 2018
10. Miscellaneous.
(1)The use of any energy conservation measures or method or design or construction not specifically specified under these rules shall not be prevented by the authority having jurisdiction if such energy conservation measures or method or design or construction is found to be satisfactory by the Energy Conservation Building Code Compliant Technical Grievance Redressal Committee and such energy conservation measures or method or design or construction assist the owner in optimizing the energy performance index ratio in the use of energy on its occupancy.(2)The Code shall be reviewed periodically, at least once in five years, to determine the need for revision or withdrawal of standards specified in the Code, and such standards which in the opinion of the Bureau need no revision or amendment shall be reaffirmed.Form I[See rule 5(1)]Application for seeking building permit in respect of erection/ re-erection/making alteration in the Energy Conservation Building Code compliant BuildingToThe Commissioner or (name of the competent authority)Authority having jurisdiction,Name of the cityName of the StateDate: __/__/____Subject: Application for erection of Energy Conservation Building Code compliant building in premises of Plot no. _____ Block No. ______ Scheme ________ Street ________ Name of the town/citySir,I/We the undersigned hereby give you notice of my intention to erect /re- erect/alter Energy Conservation Building Code Compliant Building under the Energy Conservation Building Code Rules, 2018 in the premises of plot No. ______________ Block No. ___________ Scheme ________ and request for issue of building permit for the construction of the Energy Conservation Building Code compliant building. The following documents are enclosed(i)Construction Documents and Compliance Forms together with check-lists incorporating the installation of Energy Conservations Measures specified in the aforesaid rules.(ii)The Construction Documents and Compliance Forms together with check-lists have been verified by Shri-------------- Regd. number __________ Empanelled Energy Auditors (Building). A certificate in Form II duly signed and sealed in this regard is enclosed.Yours faithfully,(Name of the owner)Address_______Tel. No./Mobile No.__Form II[See rule 5(1)(a)][Undertaking by owner for construction of the Energy Conservation Building Code compliant building]I/We am/are the owner(s) of the aforesaid Plot No. ________________________ Block No.___________ and the proposed building on completion of construction shall have a connected load/contract demand of 100 kW/120 kVA or above and is proposed to be constructed to use or intended to be used for commercial purposes.The proposed building accordingly attract the provisions of Energy Conservation Building Code Rules, 2018.I/we undertake that the aforesaid building shall be constructed in accordance with the bye-laws of the Municipal Authority and the provisions of the Energy Conservation Building Code Rules, 2018. In case any deviation is noticed during the construction of the Building, I/we shall indemnify the loss to the authority having jurisdiction.I/ we further undertake that the information supplied in the enclosed drawings and the application is accurate to the best of my/our knowledge and if any of the information supplied is found to be incorrect and such information result in loss to the Central or the State Government or any other authority under them. I/ we undertake to indemnify such loss.Signature(Name of the owner)Address_______Mobile No/ Tel. No-----Form III[(See rule 5(1)(c)(ii) and 5(4)(a)(i)][Certificate from Empanelled Energy Auditors (Building) to be enclosed with the application for Building Permit for Energy Conservation Building Code compliant building]CertificateI/We am/are Empanelled Energy Auditors (Building) having registration No /_______under the Energy Conservation Act 2001 (52 of 2001) and am authorized to scrutinize and verify the design of Energy Conservation Building Code compliant building. I/We certify that -(a)I/We have scrutinized the construction documents,undertaking given by the owner duly signed by the owner/design professional showing all the pertinent data and features of the building, equipment and systems in sufficient details covering building envelop, heating, ventilation and air-conditioning, service hot water, lighting and electrical power in accordance with municipal bye-laws and with the Energy Conservation Building Code rules,2018 in respect of building proposed to be constructed on plot on ----------------block no--------- scheme in the city of _________ in the State of __________ ;(b)I/We have scrutinized the compliance forms with the check- lists to ensure compliance with the bye-laws and the Energy Conservation Building Code Rules, 2018.(c)The compliance documents have been duly inspected by the undersigned.(d)The energy performance index ratio of the building design as per compliance documents, at the design stage is equal to or less than one and is therefore in compliance with the Energy Conservation Building Code Rules, 2018.(e)It is certified that all required scrutiny and verification of the documents submitted have been carried out diligently, truthfully and all reasonable professional skill, care and diligence have been taken in scrutinizing and verifying the drawings of the buildings and compliance forms together with check-lists covering the various components of the Energy Conservation Building Code rules, 2018.(f)The contents of all the documents submitted along with the application are a true representation of the facts and nothing has been concealed.There is no objection for issue of building permit in respect of the aforesaid proposed building in so far as requirements of Energy Conservation Building Code rules, 2018 are concerned.SignatureName of the Empanelled Energy Auditors (Building)Registration No /SEAL.DateForm IV[See rule 5(3)(e)(i) & 5(4)(a)(i)][Certificate of Inspection by Empanelled Energy Auditors (Building) on review of Building Permit Application in respect of the proposed building -Communication of omissions and non-compliance to owner]ToShri ___________,AddressSubject: Application for erection of proposed Building in premises of Plot no. _____ Block No. _____ Scheme ________ Street ________ Name of the town/city- Details of omission /non-compliance with the Energy Conservation Building Code rules, 2018 on design stage inspectionSir,I/We,.........................(Name), being an authorised Empanelled Energy Auditors (Building)vide order No. ___________________ hereby state I/we have reviewed and verified the undertaking given by you and have inspected the construction documents, compliance forms, check-lists, submitted along with building permit application in respect of the various elements specified in sub-rule (3) of rule 5 of the various components of the proposed building in respect of the subject building and inform that the following omission/non-compliance have been discovered on inspection -(i)(ii)(iii)(iv)It is requested that the necessary energy conservation measure in consultation with your design team be carried out in order to bring them in compliance with the Energy Conservation Building Code Rules, 2018. You are accordingly requested to take corrective action within a period of one month from the date of issue of this letter. Further action on your application for issue of building permit shall be taken after satisfactory compliance of the aforesaid omission/noncompliance.SignatureEmpanelled Energy Auditors (Building)Registration number/Mobile numberSealForm V[See rule 5(3)(f)][Certificate of Inspection by Empanelled Energy Auditors (Building) on review of building permit application enclosing construction documents and compliance forms in respect of Energy Conservation Building Code compliant building]I/We,.........................(Name), being an authorised Empanelled Energy Auditors (Building) vide order No. ___________________ hereby state that I/we have reviewed and verified the undertaking given by the owner,, and have inspected the construction documents, compliance forms, check-lists, submitted along with building permit application in respect of the various elements of the proposed Energy Conservation Building Code compliant building in the premises of plot No. ______________ Block No.___________ Scheme ________ Town/City ________ State of __________ and certify that the(i)the omission/non-compliance pointed out by the undersigned in the certificate of Inspection dated .........have been complied with satisfactorily;(ii)the energy performance index ratio calculation match with the data given in the aforesaid documents and is in compliance with the Energy Conservation Building Code Rules, 2018.I/We further certify that -(a)all reasonable professional skill, care, and diligence have been taken in verifying the compliance forms in respect of the various elements of the components covered in Energy Conservation Building Code rules, 2018 and contents thereof are a true representation of the facts and meet the requirements of Energy Conservation Building Code Rules, 2018.(b)There is no objection for issue of building permit in respect of the aforesaid proposed building in so far as requirements of Energy Conservation Building Code Rules, 2018 are concerned.The check-list duly completed and signed by the undersigned is enclosed.SignatureAuthorized/Empanelled Energy Auditors (Building)Registration number/ Mobile numberSealForm VI[See rule 5(5)(a)]Notice for commencement of construction work of Energy Conservation Building Code compliant buildingDate: __/__/____ToThe Commissioner or (name of the competent authority)Authority having jurisdiction,Name of the CityName of the StateSubject: Erection of Energy Conservation Building Code compliant building on premises of Plot no. _____ Block No. ______ Scheme ________ Street ________ Name of the town/city-Notice for commencement of building construction worksSir,I/We hereby give notice for commencement of building works including implementation of Energy Conservation Measures for erection of Energy Conservation Building Code compliant building in the aforesaid site i.e. Plot No. ........ scheme ................... street in pursuance of the sanction granted by the Authority having jurisdiction/vide file No. /letter No. .............Yours faithfullySignature of the owner(Name of the owner)Address of the ownerForm VII[See rule 5(6)(b) and (d)][Certificate of Inspection by Empanelled Energy Auditors (Building) on review of construction works enclosing construction documents and compliance forms in respect of Energy Conservation Building Code compliant building-- Issue of certificate of compliance]ToThe Owner,AddressI/We, ................................................ (Name), being an authorised/Empanelled Energy Auditors (Building) vide order No. ___________________ hereby state I/we have reviewed the undertaking given by the owner, energy conservation measures installed during the construction works and have reviewed the construction documents, compliance forms, check-lists, submitted along with progress in construction works in respect of the various elements of the components referred to in sub-rule (6) of Rule 5 of the proposed Energy Conservation Building Code compliant building in the premises of plot No. ______________ Block No. ___________ scheme ________ Town/City ________ State of __________ and certify that the energy performance index ratio calculation match with the data given in the aforesaid documents;I/We further certify that all reasonable professional skill, care, and diligence have been taken in verifying the construction document and compliance forms in respect of the various elements of the components covered in Energy Conservation Building Code rules, 2018 and contents thereof are a true representation of the facts and meet the requirements of Energy Conservation Building Code rules, 2018.The check-list duly completed and signed by the undersigned is enclosed.SignatureNameEmpanelled Energy Auditors (Building)/Registration No./Mobile number.SealCopy to: Commissioner, Authority having jurisdiction/Name of the City/TownChief Executive, State designated agency/Name of State/AddressForm VIII[See rule 5(6)(c)][Certificate of Inspection by Empanelled Energy Auditors (Building) on review of construction works enclosing construction documents and compliance forms in respect of Energy Conservation Building Code compliant building- Issue of certificate of non-compliance]ToShri. ........................ownerAddressDate: __/__/____Sub: Erection of Energy Conservation Building Code compliant Building on premises of plot No. _____ block No. ______ scheme ________ street ________ name of the town/city-Communication of findings by the Empanelled Energy Auditors (Building)Sir/Madam,I/We,.........................(Name),being an authorised/Empanelled Energy Auditors (Building)vide order No.___________________hereby state I/we have reviewed the undertaking given by the owner, and energy conservation measures under construction and have reviewed the construction documents, compliance forms, check-lists, submitted along with progress in construction works in respect of the various elements of the components of the proposed Building in the premises of plot No. ______________ Block No. __________ Scheme ________ Town/City ________ State of __________ and have to state that the construction has not proceeded in accordance with the sanctioned plan and has deviated/is deviating from the following provisions of Energy Conservation Building Code rules, 2018 namely:-(i)(ii)(iii)2. None of the above deviations are covered in the best practices approved by the State Energy Conservation Building Code Implementation Committee.orThe following deviations are covered in the best practices by the State Energy Conservation Building Code Implementation Committee.
