Section 9 in The Energy Conservation Building Code Rules, 2018
9. Responsibilities and duties of State designated agency.
- The State designated agency established by every State Government under clause (d) of section 15 of the Act, in consultation with Bureau, shall-(a)coordinate, regulate and enforce provisions of the Code and these rules for efficient use of energy and its conservation under the Act in the State;(b)ensure every commercial building or establishment having a connected load of 100 kW or above, or contract demand of 120 kVA or above, be constructed in compliance with these rules;(c)monitor the performance of the Empanelled Energy Auditors (Building) to improve the quality, consistency and rate of compliance of these rules with a view to make the cadre of Empanelled Energy Auditors (Building) as effective instruments for promotion of energy efficiency in the building sector in the State;(d)create a data bank in the State to measure the compliance rates of the Code compliant buildings and accurately account for the energy savings resulting from the compliance of these rules;(e)also create a data bank on energy use per square meter of area of the building under different zones namely, hot and dry, warm and humid, temperate, composite and cold, separately for each category in the State;(f)take necessary steps to make energy performance index as a measure to comply with these rules in the various categories of buildings and send its recommendations to the Bureau for the formulation of energy consumption norms and standards in respect of various categories of buildings constructed zone-wise in its State;(g)arrange conduct site visits, if considered necessary, to determine the accuracy of reporting by Empanelled Energy Auditors (Building) in the State;(h)prepare a report on performance of Empanelled Energy Auditors (Building) listing out the projects complying with these rules, projects in violation of compliance with these rules and the level of violation, and provide summary of such violations for each year to the Bureau of Energy Efficiency;(i)coordinate with the authority having jurisdiction to amend their building bye-laws incorporating the provisions of these rules for the purpose of construction of buildings in compliance with the Code and these rules;(j)provide necessary support to the authority having jurisdiction to conform to the provisions of these rules with regard to matters concerning design construction including energy conservation measures and occupancy for improving the energy performance of Code compliant buildings and effectiveness in compliance of these rules.
