Bureau Of Energy Efficiency (Particulars and Manner of Their Display on Labels of Chillers) Regulations, 2023

 

[20th September 2023]

Whereas the draft regulations namely, the Bureau of Energy Efficiency (Particulars and Manner of their Display on Labels of Chillers) Regulations, 2022, were published vide notification number BEE/S&L/Chillers/40/2022-23 on dated 28th October, 2022, Extraordinary, Gazette of India, Part III, Section 4 as required under sub-section (1) of section 58 of the Energy Conservation Act, 2001 (52 of 2001), inviting objections or suggestions from persons likely to be affected thereby within the specified period of thirty days from the date of publication of the said notification in the Official Gazette;

And, whereas, Gazette copies of the said draft regulations were made available to the public on 28th October, 2022;

And, whereas, certain objections or suggestions have been received from the public with respect to the said draft regulations within the specified period aforesaid;

And, whereas, the suggestions received in this regard have been taken into consideration;

Now, therefore, in exercise of the powers conferred by clause (i) of sub-section (2) of section 58 read with clause (n) of sub-section (2) of section 13 and clause (d) of section 14 of the Energy Conservation Act, 2001 (52 of 2001), the Bureau, with the previous approval of the Central Government, hereby makes the following regulations, namely:-

Regulation - 1. Short title and commencement

(1)     These regulations may be called the Bureau of Energy Efficiency (Particulars and Manner of their Display on Labels of Chillers) Regulations, 2023.

(2)     They shall come into force on the date of their publication in the Official Gazette.

Regulation - 2. Definitions

(1)     In these regulations, unless the context otherwise requires,-

(a)      "Act" means the Energy Conservation Act, 2001(52 of 2001);

(b)      "Basic Model Group" means group of models that share characteristics which allow the performance of one model to be representative of the performance of other models within the group. Within a given range of cooling capacity, a Basic Model Group shall comprise of chiller models, lying in the same star level band with similar energy performance in terms of Indian Seasonal Energy Efficiency Ratio.

(c)      "Child model" means shall have cooling capacity in kilowatt, less than that of the cooling capacity of the parent model in the same Basic Model Group.

(d)      "Chillers" means an appliance as specified in the notification under clause (b) of section 14 of the Act;

(e)      "Form" means a form appended to these regulations;

(f)       "label" means any written, printed, marked, stamped or graphic matter affixed to, or appearing upon the Chiller;

(g)      "label period" means the validity period of the energy consumption standards notified by the Central Government under clause (a) of section 14 of the Act:

Provided that if, by the ending timeline of the label validity period, the new energy consumption standards under section 14 (a) of the Act is not notified, the existing standards shall deemed to be valid until new values for the same are notified by the Central Government;

(h)     "Parent Model" means shall be a chiller model with highest cooling capacity in kilowatt, within the cooling capacity range of respective Basic Model Group.

(i)       "permittee" means a person or agency to whom permission has been granted to affix label under regulation 7;

(j)       "Schedule" means the schedule annexed to these regulations;

(k)      "star rating or star level" means the grade of energy efficiency displayed on the label of the chillers based on Indian Seasonal Energy Efficiency Ratio notified by the Central Government under clause (a) of section 14 of the Act;

(l)       "trader or seller" in relation to any chiller means a person who sells or distributes such chiller and includes shopkeeper, trader, manufacturer and permittee who has been given permission to affix label on such chiller.

(2)     Words and expressions used herein and not defined in the Act, shall have meanings assigned to them in the Act.

Regulation - 3. Particulars to be displayed on label

(1)     On every chiller, the following particulars shall be displayed on its label, namely:-

(a)      the logo of the Bureau of Energy Efficiency;

(b)      appliance or type;

(c)      name of manufacturer or importer and brand;

(d)      Basic Model Group or Model and year of manufacturing or import;

(e)      unique series code;

(f)       cooling technology;

(g)      compressor type;

(h)     cooling capacity;

(i)       Indian Seasonal Energy Efficiency Ratio;

(j)       total power input; and

(k)      label period.

(2)     The design, colour, size and content of label shall be as specified in the Schedule annexed to these regulations.

Regulation - 4. Time limit for display of labels

(1)     Transition from Voluntary to Mandatory regime.- A label containing all the particulars specified in regulation 3 shall be displayed on every chiller within a period of six months from the date of coming into force of these regulations.

(2)     Revision of Mandatory Energy Consumption Standards. - On and from commencement of revised energy consumption standards notified by the Central Government under clause (a) of section 14 of the Act, every permittee or trader or seller,-

(a)      shall not produce the chiller with the previous energy consumption standards;

(b)      the chiller shall display revised star level and label period with the revised energy consumption standard and the manufacturing year of the chiller in synchronization with revised energy consumption standards; and

Provided that for smooth transition, manufacturer shall produce or import the product two months in advance from the date of such commencement with the revised energy performance standards;

(c)      all preparatory steps including awareness of the dealers, retailers, requisite publicity for their education as well as for the education of the consumers are well planned and action taken three months in advance.

Regulation - 5. Manner of display of label

(1)     There shall be a label on chiller which shall be displayed at the point of sale and such label shall be affixed on chiller in the following manner, namely:-

(a)      The label shall be firmly fixed on chiller and near the nameplate of the chiller.

(b)      The label shall be of durable material (aluminium anodized) and be printed as per the size given in the schedule attached to this regulation.

(2)     The name plate of corrosion resistant material shall be affixed on the chiller. The markings required by the schedule shall be legible, indelible and durable.

Regulation - 6. Permission for display of label

(1)     No star label shall be affixed on a chiller without obtaining the prior permission of the Bureau.

(2)     Company Registration. - For the purposes of obtaining permission of the Bureau, every brand shall be registered separately as specified in Form I (A), accompanied by a label security fee of one lakh rupees, payable by any acceptable electronic mode of payment:

Provided that in case of small scale industry, the label security fee shall be twenty five thousand rupees only;

(3)     Model Registration. - Every application of the permittee under sub-regulation (2) shall be accompanied by-

(a)      an application fee of two thousand rupees per model, payable by any other acceptable electronic mode of payment; and

(b)      documents specified in Form I (B).

Regulation - 7. Grant of permission

(1)     On receipt of an application under regulation 6 and after being satisfied that all requirements therein are complied with, the Bureau may, within a period as specified in Disseminating Star Labeling in Household Appliance (Bureaus Operation Manual on Standards and Labelling) from the date of such receipt, grant, subject to such terms and conditions as are specified in regulation 8,-

(a)      register the brand in Form II (A) or in electronic form; and

(b)      grant permission for affixing label on chiller in Form II (B) or in electronic form.

(2)     The Bureau shall maintain a register in Form III and enter the name of the permittee therein.

(3)     The permission so granted under sub - regulation (1) shall be valid for such period till which the star level specified by the energy consumption standard as notified by the Central Government under clause (a) of section 14 of the Act.

(4)     In case of revision of star rating plan, an application for renewal of permission shall be made by the permittee not later than one month before its expiry and shall be accompanied by a fee of rupees one thousand payable in electronic mode in favour of the Bureau of Energy Efficiency, New Delhi.

Provided, in case of extension of star rating plan, the said renewal fee of rupees one thousand shall be exempted.

(5)     On receipt of application for renewal under sub-regulation (4) and after being satisfied that all requirements are complied with, the Bureau may, within a period of one month from the date of such receipt, renew permission in Form II (B).

(6)     No application shall be renewed after expiry of validity period; in which case the permittee shall make a fresh application.

(7)     The permittee who seeks permission for continuance to affix label on the existing model of the chiller from the date from which the revised star level comes into force shall submit a declaration according to Form IV.

(8)     The permittee shall seek permission to affix label afresh, if new model of the chiller is planned to be launched synchronising with the revised star level, and application for such permission shall be made six months in advance of coming into force of the revised star level.

Regulation - 8. Terms and conditions for display of particulars on label

Every permittee, trader and seller shall,-

(i)       comply with the energy consumption standards for chiller notified under clause (a) of section 14 of the Act;

(ii)      affix label only on such model of chiller for which permission has been granted;

(iii)     affix label on the chiller at the cost of the permittee;

(iv)    ensure that the star level displayed on the label of chiller shall be maintained at all time;

(v)      pay the label fee as specified in regulation 9;

(vi)    furnish to the Bureau a statement containing details of production of labelled equipment and the accrued labelling fee due for each quarter within the following month of closure of each quarter of the financial year;

(vii)   furnish to the Bureau an updated list of authorised distributors, dealers, retailers, sellers appointed to sell their labelled products by 30th day of April of each year; and

(viii)  comply with such other terms and conditions which the Bureau may specify including those contained in Disseminating Star Labeling in Household Appliance (Bureaus Operation Manual on Standards and Labelling).

Regulation - 9. Label fee

(1)     Every permittee shall pay to the Bureau a label fee of rupees three per kilowatt for each label being affixed on chiller;

(2)     The label fee specified under sub-regulation (1) shall be paid annually within one month from the date of closure of each financial year:

Provided that on failure to pay the label fee within the period so specified, the Bureau shall recover the amount due with interest thereon at ten per cent. per annum from the label security deposit paid under clause (b) of sub-regulation (3) of regulation 6 and if complete labelling fees are not recovered within one year of the last date of submission and the Bureau shall cancel the labels granted to the permittee and publish his name in the national or regional daily newspapers and in electronic means as a defaulter.

Regulation - 10. Refund of label security deposit

Subject to the provisions of sub-regulation (2) of regulation 9, the permittee shall be entitled to a refund of the label security deposit, on ceasing to manufacture chiller.

Regulation - 11. Verification by Bureau

(1)     The chiller manufacturer shall submit the chiller production schedule and delivery schedule about the chillers which are registered under star rating program, quarterly in online Bureau of Energy Efficiency portal.

(2)     The check testing of chillers shall be conducted either in manufacturers test lab duly accredited by National Accreditation Board for Testing and Calibration Laboratories or in a third party or independent test laboratory duly accredited by National Accreditation Board for Testing and Calibration Laboratories or any other accreditation bodies having Mutual Recognition Arrangements with Asia Pacific Accreditation Co-operation or International Laboratory Accreditation Co-operation.

(3)     The check testing for chillers shall be conducted at independent test laboratory or in-house manufacturers test laboratory duly accredited by National Accreditation Board for Testing and Calibration Laboratories in presence of the representative of Bureau of Energy Efficiency.

(4)     The Bureau or its designated agency may, either suo motu or on a complaint received by it, carry out verification testing to ensure that the chiller conforms to the star level and other particulars displayed on its label and that it complies with the other terms and conditions of permission:

Provided the procedure for challenge testing shall be same as mentioned in sub-regulation (3) of regulation (11).

(5)     Where, upon a complaint received for a chiller model, the Bureau or designated agency would verify the test records at manufacturers premises to ensure the authenticity of the approval granted by Bureau of Energy Efficiency.

(6)     Where if one sample selected for check testing fails during first check test, manufacturer shall be given another chance to offer additional sample of same model for second check test and during second check testing, if the chiller again fails, following shall apply.-

(a)      direct the permittee in Form V, under intimation to all the State designated agencies, that the permittee within a period of two months shall, -

(i)       correct the star level displayed on the label of the chiller or remove the defects and deficiencies found during testing;

(ii)      withdraw all the stocks from the market to comply with the directions of the Bureau; and

(iii)     change the particulars displayed on advertising material.

(b)      Bureau of Energy Efficiency shall publish, for the benefit of the stakeholders, the name of the permittee, brand name, model name or model number, logo and other specific action in any national or regional daily newspaper and in any electronic or in other manner as it deems fit within two months;

(c)      Bureau of Energy Efficiency shall cancel the approval of chiller model and associated basic model group.

(d)      Bureau of Energy Efficiency shall intimate to the concerned State Designated Agencies to initiate further adjudication proceedings against the permittee and the trader under section 27 of the Energy Conservation Act.

(e)      In case of non-compliance as per manufacturers declaration, the manufacturer has to again submit a fresh application with de-rated Coefficient of Performance or Indian Seasonal Energy Efficiency Ratio for the respective basic model group.

Note: The decision of the Bureau in case of any failure shall be made in accordance with clause (a) to clause (e) of sub-regulation (6) of regulation (11).

(7)     The permittee shall, within ten days of the conclusion of the period of two months referred to in sub-regulation (6) of regulation 11 send the compliance report in Form VI to the Bureau with respect to action taken in compliance with the direction.

Regulation - 12. Cancellation of permission

The Bureau may cancel the permission granted under regulation 7, if the permittee,

(a)      fails to comply with any of the terms and conditions specified under regulation 8;

(b)      fails to pay label fee within the period specified under regulation 9;

(c)      fails to comply with the directions issued under regulation 11.

Provided that no permission shall be cancelled unless the permittee has been given an opportunity being heard in the matter.

 

SCHEDULE

[See sub-regulation (2) of regulation 3]

Particulars to be displayed on label of chillers.

(1)     Label design

(i)       Dimension:

(a)      Dimension of the label to be affixed near the name plate of the chiller:

xxx

(ii)      Colour scheme for the label :

NAVY BLUE - C: 97, M:95 , Y:6 , K:1

GREEN - C: 81 , M: 10 , Y:90 ,

Note: Bottom of Bureaus logo and star filler in GREEN colour only and all fonts and top of Bureaus logo in NAVY BLUE

xxx

(iii)     Colour scheme of Bureau of Energy Efficiency logo:

BLUE -

Hue(H) - 239o Saturation(S):64% Brightness(B):59%

Luminance or lightness(L) :28, chromatic components -a:24 b:54

Red(R):54 Green(G):55 Blue(B):151

Cyan(C):97% Magenta(M):95% Yellow(Y):6% Black(K):1%

Web colour code - #363797

GREEN -

Hue(H)-150o Saturation(S):10% Brightness(B):67%

Luminance or lightness(L) :61, chromatic components -a:-53 b:32

Red(R):0 Green(G):170 Blue(B):87

Cyan(C):81% Magenta(M):10% Yellow(Y):90% Black(K):1%

Web colour code - #00AA56;

(iv)    The complete specimen of a printed label for Chiller:

xxxx

(2)     Label material

The label shall be durable material (aluminium anodized) and be printed as per the outlines shown in dimension and design scheme for the label. The name plate of corrosion resistant material shall be permanently affixed on the chiller. The markings required by the schedule shall be legible, indelible and durable.

 

FORM I (A)

[See sub-regulation (2) of regulation 6]

(To be printed in company letter head)

Application for registration of brand of Chillers under the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of Chillers) Regulations, 2023

The Director General

Bureau of Energy Efficiency,

(Ministry of Power, Government of India)

4th Floor, Sewa Bhawan,

Sector-I, R.K. Puram,

New Delhi - 110066 India.

(1)     I/We are the manufacturers of Chillers carrying out business at ........................................ (full business address) under the style of ........................................ (Full name of individual or firm) hereby apply for permission to affix label on Chillers as specified by the Bureau in the Bureau of Energy Efficiency (Particulars and Manner of their Display of the Label on Chillers) Regulations, 2023.

(2)     The details of the information in respect of the equipment, company, manufacturing facility and payment is given in Annexure I. A photocopy of the certificate of incorporation issued by the Registrar of Firms or Societies/Director of Industries (in case of Small-Scale Units) or similar other documents authenticating the name of the firm and its manufacturing premises is enclosed.

(a)      Applicant/Authorised person: ........................................ (Name and designation) is authorised to make this application on behalf of the company/firm etc. and will be responsible for accuracy of the information supplied with this application.

(b)      Contact Person: ........................................ (Name and designation) is authorised contact person for coordination with the Bureau in respect of this application and use of the label.

(c)      I/We undertake to intimate to the Bureau of any change in the authorised persons defined in (a) or (b) above.

(3)     Production and sales figures of the said equipment and the value there of to the best of my/our knowledge and estimates are as follows:

(4)     A label security deposit of one lakh rupees or twenty-five thousand rupees (in case of Small Scale Industries) ....................... has been paid by electronic mode....................... dated....................... (To be filled only at the time of submission of label security deposit).

(5)     I/We agree to pay the labelling fee as specified by the Bureau.

(6)     I/We agree to abide by all the terms and conditions specified by the Bureau and extend necessary assistance/cooperation to the Bureau in case of any enquiry to be made by it.

(7)     I/We authorise the Bureau of Energy Efficiency for selection of sample for verification and challenge testing and agree to abide by the directions of the Bureau in this regard.

(8)     I/We undertake that the information supplied in this application is accurate to the best of my knowledge, and if any of the information supplied is found to be incorrect; the application may be rejected forthwith.

Dated this .......................Day of.......................(Year)

Signature

..............................................

Name .......................

Designation

.......................

For and on behalf of.......................

(Name of the firm)

SEAL OF FIRM

 

Annexure I

[See para 2 of Form I (A)]

(1)     Details of the Company

(2)     Details of the manufacturing premise (a separate table may be provided in case of more than one manufacturing facility)

Signature ......................................

Name ......................................

Designation ......................................

For and on behalf of......................................

(Name of the firm)

SEAL OF FIRM

 

FORM I (B)

[See sub-regulation (3) of regulation 6]

Application for permission to affix label on Chillers under the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of Chillers) Regulations, 2023

The Director General

Bureau of Energy Efficiency,

(Ministry of Power, Government of India)

4th Floor, Sewa Bhawan,

Sector-I, R.K. Puram,

New Delhi - 110066 India.

(1)     I/We are the registered manufacturers of Chillers under the brand name ...................................... (Name of the brand) and the unique label series code issued by Bureau of Energy Efficiency is ......................................

(2)     The above equipment is manufactured or imported by ...................................... (Name of the company) in the brand name ...................................... and is manufactured at ...................................... (Name and address of the factory).

(3)     The details of the information in respect of the equipment, certification of test products, labels and payment is given in Annexure I and relevant photocopies are enclosed.

(4)     Conformance to standards : I/We conform that the product and the model complies with the requirement of the Bureau of Indian Standard (IS)/other International Standards (ISO/IEC) in respect of Quality System/ Other Standards (name and number of the standard) ...................................... as specified in the notification on ...................................... (title of the notification) for the ...................................... (name of the equipment).

I/We have made arrangement for testing at our in-house laboratory ________________ or at independent laboratory ________ (Name and address of the laboratory) which is accredited by National Accreditation Board for Testing and Calibration Laboratories or Air Conditioning, Heating and Refrigeration Institute or Eurovent Certita or equivalent accreditation bodies having Mutual Recognition Arrangements with International Laboratory Accreditation Cooperation or Asia Pacific Accreditation Cooperation for ensuring consistency in quality of the equipment as well as the scope of the relevant Indian Standard or International Standard Organization or International Electrotechnical Commission standards as specified in S.O...................................... Laboratory details:

(a)      Accreditation Board:

(b)      Accreditation status:

(i)       For Laboratory: (Yes/No)

(ii)      For Test Standards: (Specify relevant product standard name/number)

(c)      Bureau of Energy Efficiency approval:

(5)     (a) An application fee of two thousand rupees ......................................has been paid by electronic mode ...................................... dated......................................

(6)     I/We agree to pay the labelling fee of INR 3/kW/- (Rupees three per kilowatt of refrigeration) for each label affixed on chiller as specified by the Bureau.

(7)     I/We agree to abide by all the terms and conditions specified by the Bureau and extend necessary assistance/cooperation to the Bureau in case of any enquiry to be made by it.

(8)     I/We authorise the Bureau of Energy Efficiency for selection of sample for verification and challenge testing and agree to abide by the directions of the Bureau in this regard.

(9)     I/We undertake that the information supplied in this application is accurate to the best of my knowledge, and if any of the information supplied is found to be incorrect; the application may be rejected forthwith.

Dated this ......................................Day of......................................(Year)

Signature ......................................

Name ......................................

Designation .........................................

For and on behalf of......................................

(Name of the firm)

SEAL OF FIRM

 

Annexure I

[See para 3 of Form I (B)]

Details of Information

(1)     Product/Equipment Detail

1.1 General (Complete the details as applicable)

1.2 Technical details (Complete the details as applicable)

(a)      Tested Values:

(2)     Details of test laboratory

(3)     Labelling information

(4)     Model Details:

(5)     Specimen of the label to be affixed on Chillers is shown below:

xxx

Date Signature

..............................

Name ..............................

Designation ..............................

For and on behalf of..............................

(Name of the firm)

SEAL OF FIRM

 

FORM II (A)

[See clause (a) of sub-regulation (1) of regulation 7]

Permission for registration of brand of Chillers under the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of Chillers) Regulations, 2023

New Delhi, dated..............................

To

..............................

..............................

..............................

(1)     Pursuant to the provisions of Regulation 7 of the Bureau of Energy Efficiency (Particulars and Manner of their Display on Labels of Chillers) Regulations, 2023, the Bureau hereby permits you to register your brand as per details of approvals set out in the Annexure I to this letter.

(2)     This permission is subject to -

(a)      the star level displayed on the label of the Chillers shall conform to energy consumption standards for Chillers notified under clause (a) of section 14 of the Act and terms and conditions provided in the aforesaid regulations;

(b)      the label shall be stamped only on such model of Chillers for which permission has been granted;

(c)      the label shall be printed or affixed on the Chillers at the cost of the permittee;

(d)      the permittee shall ensure that the star level displayed on the Chillers shall be maintained at all time;

(e)      the permittee shall pay the label fee as specified by the Bureau;

(f)       the permittee shall furnish to the Bureau a statement containing details of production of labelled equipment and the accrued labelling fee due for each quarter within the following month of the close of each quarter of the financial year. The same details shall be furnished to the Bureau also through automated system;

(g)      the permittee shall make available such other details of Chillers as and when sought by the Bureau of which the permission has been granted.

(3)     The permittee shall not withdraw the registered brand and the Chillers from the market during the validity period except with the prior approval of the Bureau.

(4)     The unique label series code assigned by the Bureau of Energy Efficiency for the brand is.............................. and should appear on the label as per the approved design.

(5)     Signed, sealed and dated this..............................day of ..............................month.............................. year.

Yours faithfully

(Secretary)

BUREAU OF ENERGY EFFICIENCY

 

Annexure I

[See para 1 of Form III]

Details of Approvals

(1)     Details of the Company

(2)     Name of the brand registered:

(3)     Unique Series Code:

(4)     Other details (if applicable):

Date..........................

Yours faithfully

(Secretary)

BUREAU OF ENERGY EFFICIENCY

 

FORM II (B)

[See clause (b) of sub-regulation (1) and sub-regulation (6) of regulation 7]

Permission/renewal of permission to affix label on Chillers under the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of Chillers) Regulations, 2023

New Delhi, dated..........................

To

....................................................

....................................................

....................................................

(1)     Pursuant to the provisions of Regulation 7 of the Bureau of Energy Efficiency (Particulars and Manner of their Display on Labels of Chillers) Regulations, 2023, the Bureau hereby permits you to stamp and print or affix label as per details of approvals set out in the Annexure I to this letter.

(2)     This permission is subject to-

(a)      the star level displayed on the label of the Chillers shall conform to energy consumption standards for Chillers notified under clause (a) of section 14 of the Act and terms and conditions provided in the aforesaid regulations;

(b)      the label shall be stamped only on such model of Chillers for which permission has been granted;

(c)      the label shall be printed or affixed on the Chillers at the cost of the permittee;

(d)      the permittee shall ensure that the star level displayed on the Chillers shall be maintained at all time;

(e)      the permittee shall pay the label fee of rupees three per kilowatt for each label being affixed on chiller;

(f)       the permittee shall furnish to the Bureau a statement containing details of production of labelled equipment and the accrued labelling fee due for each quarter within the following month of the close of each quarter of the financial year. The same details shall be furnished to the Bureau also through automated system;

(g)      the permittee shall make available such other details of Chillers as and when sought by the Bureau of which the permission has been granted.

(3)     This permission shall be valid with effect from ..........................to.......................... and may be renewed as prescribed. The permittee shall not withdraw the Chiller from the market during the validity period except with the prior approval of the Bureau.

(4)     Signed, sealed and dated this..........................day of ..........................month..........................year.

Yours faithfully

(Secretary)

BUREAU OF ENERGY EFFICIENCY

 

Annexure I

[See para 1 of Form IV]

Details of Approvals

(1)     Details of the equipment

(a)      Brand:

(b)      BMG

(c)      Model Details:

(Note: Table shall include details of all models (Parent and child models) under the aforementioned BMG

(d)      Technical Specification:

(Note: Table shall include details of all models (Parent and child models) under the aforementioned BMG

(2)     Label Details

(3)     The label design, size, colour scheme, material to be used for the label and the content of the label and colour scheme of the Bureaus logo shall be as specified in the Schedule of this regulation.

(4)     Specimen of the label duly approved by the Bureau to be affixed on the Chillers is shown below (Separate specimens for family of models under a Basic Model Group is annexed).

xxxx

The unique label series code provided in the letter has to be mentioned in the label affixed on the Chillers.

Date ....................

Yours faithfully

(Secretary)

BUREAU OF ENERGY EFFICIENCY

 

FORM III

[See sub-regulation (2) of regulation 7]

Register of Permittee

 

 

 

Form IV

[See sub-regulation (7) of regulation 7]

Declaration by permittee seeking continuation of the permission to affix label on the existing/ already approved model of Chillers

(For each different model, a separate letter shall be submitted along with respective Annexure)

(On the letter head of corporate body / Permittee)

Date:

To

The Director General

Bureau of Energy Efficiency

(Ministry of Power, Government of India)

4th Floor, Sewa Bhawan,

Sector 1, R.K.Puram,

New Delhi-110 066

India.

Sub: Application for permission to affix label vide Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of Chillers) Regulations, 2023 on revision of star level effective from .........................

(1)     I/ We are the manufacturers / importers of Chillers carrying on business at [COMPANY NAME WITH FULL ADDRESS] under the style of [FULL NAME OF INDIVIDUAL OR FIRM] hereby apply for permission to affix label on Chillers as specified by the Bureau in the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of Chillers) Regulations, 2023 which would go for revision of star level with effect from.........................

(2)     The above equipment is manufactured or imported by [FULL NAME OF INDIVIDUAL OR FIRM] and is manufactured at (NAME AND ADDRESS OF FACTORY) or imported from (NAME AND ADDRESS OF IMPORTER);

(3)     Conformance to New star level: I/We conform to the table change as per TABLE ......as specified in the S.O. number ......................... dated......................... for Chillers. A copy of the Bureaus approval in respect of the above equipment (which was earlier approved) is enclosed.

(4)     A copy of the Bureau of Energy Efficiency Label (as per revision of star level change) in respect of the Chillers is enclosed.

(5)     Details of the Equipment / Model as per revision of star level Model Name - ____________________________

(6)     I/We agree to change the star level from [EXISTING STAR LABEL LEVEL] To [REVISED STAR LABEL LEVEL] in manual application as well as in the online web portal.

(7)     I have submitted my quarterly production data and labelling fee till date for the said Chiller model.

(8)     I/We agree to abide by all the terms and conditions specified by the Bureau and extend necessary assistance/cooperation to the Bureau in case of any enquiry to be made by it.

(9)     I/We authorise the Bureau of Energy Efficiency for selection of sample for verification and challenge testing and agree to abide by the directions of the Bureau in this regard.

(10)   I/We undertake that the information supplied in this application is accurate to the best of my/our knowledge, and should any of the information supplied is found to be incorrect, the application may be rejected forthwith.

Date:

Day of .............................. (Year)

Signature ..............................

Name ..............................

Designation ..............................

For and on behalf of..............................

..............................

(Name of the firm)

SEAL OF FIRM

 

FORM V

[See sub-regulation (6) of regulation 11]

Direction to permittee on failure of check testing

To New Delhi, dated the..............................

..............................

..............................

..............................

(1)     Pursuant to the provisions of regulation 7 of the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of Chillers) Regulations, 2023 you were permitted to affix label on the Chillers vide Bureau of Energy Efficiency letter No. .............................. dated.............................. subject to the compliance of the terms and conditions specified therein.

(2)     The results of the test report on the sample bearing unique identification serial number is enclosed. Verification testing of the chiller model indicated that the sampled Chiller failed to meet the energy performance norms (Cooling Capacity, Power Consumption, Indian Seasonal Energy Efficiency Ratio) and did not conform to the test details furnished by you in Form I annexed to the application submitted by you for seeking permission to affix label on the Chiller manufactured/imported by you. The verification results were sent to you vide the Bureau letter No.............................. dated.............................. in the name of your authorized contact person.

(3)     The test results of check testing are enclosed which are duly checked and counter signed by the competent authorized personnel of the National Accreditation Board for Testing and Calibration Laboratories accredited laboratory. The test report is also duly signed by your authorized signatory as witness of check testing activity. The test results conforms that they failed to meet the requisite parameters and standards given in S.O. number..............................dated, .............................. and the terms and conditions of the permission given to you for display of particulars on label affixed to the Chillers manufactured/imported and sold in the market .

(4)     The Bureau hereby directs you to correct the star level displayed on the label of the chillers or remove the defects and deficiencies found during testing; withdraw all the stocks from the market to comply with the directions of the Bureau; and change the particulars displayed on advertising material.

(5)     You are hereby directed to complete the aforesaid corrective action within two months from the date of issue of this letter and send the compliance report in Form VI within ten days after the expiry of two months, i.e., by .............................. In case no compliance report is received by the said date, the Bureau shall proceed to take action under these regulations.

(6)     The Bureau shall take further follow up action in accordance with the provisions of these regulations.

Secretary,

Bureau of Energy Efficiency

Enclosures:

(1)     Test reports of the failed model

(2)     Correspondence with the manufacturer

 

Form VI

Action Taken Report

[See sub-regulation (7) of regulation 11]

(To be furnished on letter head of the organisation)

To Date:

The Secretary,

Bureau of Energy Efficiency

(Ministry of Power, Government of India)

4th Floor, Sewa Bhawan,

Sector 1, R.K.Puram,

New Delhi-110 066

India.

Pursuant to the provisions of regulation 7 of the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of Chillers) Regulations, 2023, we M/s.............................. the manufacturer of Chillers were permitted to affix label on the Chiller conforming to the energy consumption standard of .............................. star level vide Bureau of Energy Efficiency letter No.............................. dated.............................. for the model number.............................. Pursuant to the provisions of sub-regulation (5) of regulation 11 of the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of Chillers) Regulations, 2023, we were given directions vide Bureau of Energy Efficiency letter number.............................. dated.............................. to take necessary corrective action. In the light of directive issued by the Bureau, we hereby declare that the following actions have been taken at our end.

The above declaration is true to the best of our knowledge and belief.

Signature..........................

Name..........................

Designation..........................

For and on behalf of..........................

Name of the Company/Firm etc.

Seal of the Firm/Company