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Bureau Of Energy Efficiency (Particulars And Manner Of Their Display On Labels Of Self-Ballasted Led Lamps), Regulations, 2023

Bureau Of Energy Efficiency (Particulars and Manner of Their Display on Labels of Self-Ballasted Led Lamps), Regulations, 2023

[22nd June 2023]

Whereas, the draft regulations namely, the Bureau of Energy Efficiency (Particulars and Manner of their Display on Labels of Self-ballasted LED lamps), Regulations 2023, were published vide notification number BEE/S&L/LED/52/2023 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 copies of the said draft regulation were made available to the public on 31st March, 2023;

And whereas no suggestions or comments have been received with respect to the said draft regulations within the period aforesaid;

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), and in supersession of the Bureau of Energy Efficiency (Particulars and Manner of their Display. Labels of Self-ballasted LED lamps) Regulations, 2017, except as respect things done or omitted to be done before such supersession, the Bureau, with the previous approval of the Central Government, hereby amends 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 Self-ballasted LED lamps), Regulations, 2023.

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

Regulation - 2. Definition

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

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

(b) "Family of models" means group of models for which all the performance parameters are same;

(d) "label" means any written, printed, marked, stamped or graphic matter affixed to, or appearing upon the self-ballasted LED lamp;

(e) "label period" means the validity period of the luminous efficacy under energy consumption standard notified by the Central Government under clause (a) of section 14 of the Act:

Provided that if, the end period of the validity period of the luminous efficacy is not notified, it shall be deemed to be valid until new values for the same are notified by the Central Government;

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

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

(h) "self-ballasted LED lamp" means an appliance as specified in the notification under clause (b) of section 14 of the Act;

(i) "star rating or star level" means the grade of energy efficiency displayed on the label of the self-ballasted LED lamp based on luminous efficacy standard notified by the Central Government under clause (a) of section 14 of the Act;

(j) "trader or seller" in relation to any labelled self-ballasted LED lamp means a person who sells or distributes such self-ballasted LED lamp and includes shopkeeper, trader, manufacturer and permittee who has been given permission to affix label on such self-ballasted LED lamp.

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

Regulation - 3. Particulars to be displayed on label

(1) On every self-ballasted LED lamp, the following particulars shall be displayed on its label, namely: -

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

(b) name of manufacturer or importer and brand;

(d) model and year of manufacturing or import;

(e) unique series code;

(f) power consumption in watts ;

(g) luminous flux in lumens;

(h) luminous efficacy in lm/W;

(i) star level of self-ballasted LED lamp;

(j) label period;

(k) electricity savings in kWh; and

(l) CO2 emission reduction in KgCO2

(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) A label containing all the particulars specified in regulation 3 shall be displayed on every self-ballasted LED lamp within a period of six months from the date of coming into force of these regulations.

(2) 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 self-ballasted LED lamp with the previous energy consumption standards;

(b) shall display revised star level and label period with the revised energy consumption standard and the manufacturing year of the self-ballasted LED lamp in synchronisation with revised energy consumption standards;

(c) shall take necessary 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 in advance.

Regulation - 5. Manner of display of label

(1) There shall be a label on every self-ballasted light emitting diode lamp along with Quick Response code which shall be displayed at the point of sale and such label shall be affixed on the self-ballasted light emitting diode lamp in the following manner, namely:-

(a) self-adhesive label along with Quick Response code printed on packaging;

(b) the star marking as per the rating shall be stamped or printed on the lamp cap of self-ballasted light emitting diode lamp; and

(c) the size of the stamp for star marking shall be 11.5 millimetre height x 8.5 millimetre width and for Quick Response code it shall be 8.5 millimetre height x 8.5 millimetre width on the light emitting diode lamps.

Regulation - 6. Permission for display of label

(1) No star label shall be affixed on a self-ballasted light emitting diode lamp 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 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 electronic mode of payment; and

(b) documents specified in Form I.

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 its Manual on standards and labelling, subject to such terms and conditions as specified in regulation 8, -

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

(b) grant permission for affixing label on self-ballasted LED lamp in Form II 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 is in force.

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

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

(6) 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.

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

(8) The permittee shall seek permission to affix label afresh, if new model of the self-ballasted LED lamp is planned to be launched to synchronise 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 comply with the following terms and conditions in displaying the particulars on label, namely: -

(a) the star level displayed on the label of self-ballasted LED lamp shall conform to energy consumption standards for self-ballasted LED lamp notified by the Central Government under clause (a) of section 14 of the Act;

(b) the label shall be affixed only on such model of self-ballasted LED lamp for which permission has been granted;

(d) the permittee, trader and seller shall ensure that the star level displayed on the label of self-ballasted LED lamp shall be maintained at all time;

(e) the permittee shall pay the label fee as specified in regulation 9;

(f) the permittee shall furnish to the Bureau a statement containing details of production of labelled equipment and the accrued labeling fee due for each quarter within the following month of the close of each quarter of the financial year;

(g) the permittee shall 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

(h) the permittee, trader and seller shall comply with such other terms and conditions which the Bureau shall specify including those contained in the Bureaus Manual on Standard and Labelling.

Regulation - 9. Label fee

(1) Every permittee shall pay to the Bureau a label fee of five paisa for each label affixed on the Selfballasted LED lamps.

(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 may recover the amount due with interest thereon at ten percent per annum from the label security fee made under clause (b) of subregulation (3) of regulation 6, and if complete labeling fees are not recovered within one year of the last date of submission, the Bureau may cancel all labels granted to the permittee and publish the name of the permittee in the newspapers as a defaulter.

Regulation - 10. Refund of label security fee

Subject to the provisions of sub-regulation (2) of regulation 9, a permittee shall be entitled to a refund of the label security fee, on ceasing to manufacture Self-ballasted LED lamps.

Regulation - 11. Verification by Bureau

(1) The Bureau or its designated agency may, either suo motu, or on a complaint received by it, carry out verification to ensure that the self-ballasted LED lamp conforms to the star level and other particulars displayed on its label and that it complies with the other terms and conditions of permission.

(2) For the purpose of verification, samples shall be picked up at random by Bureau or its designated agency from the manufacturing facility, warehouse or the retail outlet as it deems fit.

(3) Where, upon a complaint received under sub-regulation (1), the Bureau is required to carry out verification by challenge testing the self-ballasted LED lamp in an independent laboratory duly accredited by National Accreditation Board for Testing and Calibration Laboratories, a notice shall be issued to the permittee in form V for carrying out such testing and the complainant shall be called upon to deposit, such expenses relating to sample cost, testing, transportation and other incidental expenses with the Bureau, within such time, as may be determined by Bureau, provided that the sample drawn under challenge testing fails, all expenses towards the cost of sample, transportation of sample and the testing charges, shall be reimbursed by the permittee to the Bureau and the Bureau shall refund the aforesaid expenses to the complainant; and where the equipment passes the challenge test, then, the expenses deposited by the complainant shall stand forfeited.

(4) Where samples of self-ballasted LED lamp used for testing fails the test during suo motu testing or challenge testing, the permittee shall be offer another opportunity and the Bureau shall conduct second test with twice the quantity of self-ballasted LED lamp used in the first test in an independent test laboratory which is different from the lab where the first check testing was conducted and shall be duly accredited by National Accreditation Board for Testing and Calibration Laboratories at the cost of the permittee and the Bureau shall intimate the permittee in Form V to witness the challenge testing referred to in sub-regulation (3) or the second test referred to in subregulation (4) and the expenses to be made towards the procurement and testing of sample.

(5) Where the second test fails, the Bureau shall, -

(a) direct the permittee in Form VI, under intimation to all the State Designated Agencies, that the permittee shall, within a period of two months,-

(i) correct the star level displayed on the label of the self-ballasted LED lamp 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) publish for the benefit of the consumers, the name of the concerned permittee, brand name, model name or model number, logo and other specifications in any national or regional daily newspaper and in any electronic means or in any other manner as it deems fit, within two months; and

(c) intimate to the concerned State Designated Agency to initiate adjudication proceedings against the permittee and the trader under section 27 of the Act.

(6) The permittee shall within ten days of the conclusion of the period of two months referred to in sub-regulation (5), -

(a) send the compliance report in Form VII to Bureau with respect to action taken in compliance with the direction; and

(b) in case the compliance report referred to in clause (a) is not received or received without complying to any of the direction within the specified period, it shall be deemed as non-compliance of the direction issued and orders to that effect shall be passed by the Bureau.

(7) The Bureau shall send a copy of the compliance report referred to in clause (a) and orders passed in clause (b) of sub-regulation (6) along with necessary documents to all the State Designated Agencies for the purpose of taking action under section 17 of the Act and enforcement of the orders passed under clause (b) of the said sub-regulation.

(8) Where the permittee fails to comply with the directions issued by the Bureau under sub-regulation (5), the Bureau under intimation to all State Designated Agencies, shall, -

(a) withdraw the permission granted to the permittee under sub-regulation (1) of regulation 7;

(b) send report to the Central Government accompanied by the test report in support of the failure by the permittee to conform to the energy consumption standards notified by the Central Government under clause (a) of section 14 of the Act, the directions of the Bureau referred to in clause (a) of sub-regulation (6) for consideration and taking action under clause (c) of section 14 of the Act by the Central Government;

(c) publish for the benefit of the consumers, the name of any permittee, brand name, model name or model number, logo and other specification in any national or regional daily newspaper and in any electronic or in any other manner as it deems fit within two months; and

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

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; or

Provided that no application shall be cancelled without giving permittee a reasonable opportunity of being heard in respect of cancellation of permission.

FORM I - (A)

[See regulation 6 (2)]

(To be printed in Company letter head)

Application for registration of brand of Self-ballasted LED lamps under the Bureau of Energy Efficiency (Particulars and Manner of their Display on Labels of Self-ballasted LED lamps) 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 – 110 066, India.

(1) I/We am/are the manufacturer/manufacturers of Self-ballasted LED lamps 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 Self-ballasted LED lamps as specified by the Bureau in the Bureau of Energy Efficiency (Particulars and Manner of their Display on Labels of Self-ballasted LED lamps) Regulations, 2023.

(2) The details of the information in respect of the equipment, company, manufacturing facility and payment is given in Annexure. A photocopy of the certificate of incorporation issued by the Registrar of Firms or Societies or 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 or other authorities. and will be responsible for accuracy of the information supplied with this application.

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

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

Year

Production

Sales

Maximum retail price of the equipment (Rs.)

Last year
from.................to...................
Current year from....... to
(estimate)

(4) A label security fee of one lakh rupees or twenty-five thousand rupees as the case may be has been paid by electronic mode (To be filled only at the time of submission of label security fee).

(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 ...................................................

or and on behalf of...................................................

Name of the firm) / SEAL OF FIRM

Annexure

[See para 2 of Form I - (A)]

(1) Details of the Company

Name of the Company

Address

Pin Code

State

Phone No.

Fax No.

E-mail

Website

Enclosures to support registration:

(a) Document authenticating the name and address of the manufacturing or business premises

(b) Trade Mark Certificate

(d) Quality Management System Certificate

(e) Authorised Signatory Letter

(f) BIS License, if applicable

(g) Demand Draft (Security Deposit)/ payment receipt in case payment is made online

Yes/No

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

Name of the manufacturing facility

Address

Pin Code

State / Country

Phone No.

Fax No.

E-mail

Website

Any other details (if any)

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

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

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

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

(Name of the firm)

SEAL OF FIRM

FORM I

[regulation 6]

Application for permission to affix label on Self-ballasted LED lamps under the Bureau of Energy Efficiency (Particulars and Manner of their Display on Labels of Self-ballasted LED lamps) Regulations, 2023

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.

(1) I/We are the manufacturers or importers of Self-ballasted LED lamps 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 Self-ballasted LED lamps as specified by the Bureau in the Bureau of Energy Efficiency (Particulars and Manner of their Display on Labels of Self-ballasted LED lamps) Regulations, 2023.

(2) Manufacturing Facility: The above equipment is manufactured or imported by ___________ (Name of the company) and is manufactured at ____________ (Name and address of the factory)

(3) Details of information: The details of the information in respect of the equipment, company, manufacturing facility, certification for the test products, labels and payment is given in Annexure. 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/authorized person: ______________________ (Name and Designation) is authorised to make this application on behalf of the company/firm/etc., and will be responsible for accuracy and authenticity of the information supplied with this application.

(b) Contact Person: ______________________ (Name and Designation) is the authorized contact person for coordination with the Bureau in respect of this application and the use of the Label.

(4) Conformance to Standards: I/We conform to the Bureau of Indian Standard/other International Standards Body in respect of Quality System/Other standards in accordance with IS/Others (name and number of the standard) ___________ as specified in the notification on ___________________(title of the notification) for the ________ (name of the equipment). A copy of the License / certificate in respect of the above equipment is enclosed.

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 (NABL) or International Laboratory Accreditation Cooperation (ILAC) or Asia Pacific Laboratory Accreditation Cooperation (APLAC) or equivalent bodies for ensuring consistency in quality of the equipment as well as the scope of the relevant Indian Standard/International Standard Organization/International Electro technical Commission standards as specified in S.O...........................

(a) Test Standard (test procedure/ name/number)

(b) Accreditation status:

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

Year

Production

Sales

MRP of the equipment (Rs.)

Last year from to

Current year from to (estimate)

(6) (a) An application fee of two thousand rupees paid by electronic mode.

(b) A Label security fee of one lakh rupees or twenty five thousand rupees ________________ has been paid by electronic mode.

(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 provided 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)

Yours Faithfully,

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

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

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

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

(Name of the firm)

SEAL OF FIRM

Annexure

[See para 3 of Form I]

Details of Information

(1) Product/Equipment Detail

1.1 General (Complete the details as applicable)

Appliance and Type

Brand Name

Model Name and Number

Rated voltage or voltage range

Rated Wattage (Watts)

Rated luminous flux (Lumens)

Rated luminous efficacy (Lumens/Watt)

Star rating

1.2 Technical details (Complete the details as applicable)

(a) Tested Values:

S.No

Measured Values

Rated Values

Measured Wattage (Watts)

Rated Wattage (Watts)

Measured Luminous flux (Lumens)

Rated Luminous flux (Lumens)

Measured Luminous Efficacy
(Lumen/Watt)

Rated Luminous Efficacy
(Lumen/Watt)

(2) Details of test laboratory

Name of the test laboratory

Accreditation status

(i) For Laboratory

(ii) For Relevant standards

(Attach copy of the accreditation certificate)

Yes/No

Validity of the accreditation

(Attach supporting document)

Address

Pin Code

State

Phone No.

Fax No.

E-Mail

Web site

(3) Labelling information

Date of commencement

Number of labels for the first year -
for the second year - for the third year -

applied

for

BEE

Product Serial No.

From To

(4) Model Details:

Model

Model Name/Model Number

(5) Specimen of the label along with QR code to be affixed on the self-ballasted LED lamp is shown below:

xxxx

Date Signature ....................

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

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

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

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

(Name of the firm)

SEAL OF FIRM

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

FORM II - (A)

[See regulation 7 (1) (a)]

Permission for registration of brand of Self-ballasted LED lamps under the Bureau of Energy Efficiency (Particulars and Manner of their Display on Labels of Self-ballasted LED lamps) Regulations, 2023

dated....................

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

(1) Pursuant to the provisions of regulation 7 of the Bureau of Energy Efficiency (Particulars and Form 1A. What is the difference? Manner of their Display on Labels of Self-ballasted LED lamps) Regulations, 2023, the Bureau hereby permits you to register your brand as per details of approvals set out in Annexure to this letter.

(2) This permission is subject to-

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

(b) the stamping of the label only on such model of Self-ballasted LED lamps for which permission has been granted;

(d) the permittee ensuring that the star level displayed on the Self-ballasted LED lamps shall be maintained at all time;

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

(f) the permittee furnishing to the Bureau a statement containing details of the production of the 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 an automated system;

(g) the permittee making available such other details of Self-ballasted LED lamps 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 Self-ballasted LED lamps 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

[See para 1 of Form II-(A)]

Details of Approvals

(1) Details of the company

Name of the company

Address

Pin code

State

Phone number

Fax number

E-mail

Website

(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

[Sub-regulation 7(1)(b)]

Permission / Renewal of Permission to affix label on Self-ballasted LED lamps under the Bureau of Energy Efficiency (Particulars and Manner of their Display on Labels of Self-ballasted LED lamps) Regulations, 2023

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 Labels of Self-ballasted LED lamps) Regulations, 2023, the Bureau hereby permits you to affix label as per details of approvals set out in the Annexure to this letter.

(2) This permission is subject to-

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

(b) the label shall be affixed only on such model of Self-ballasted LED lamps for which permission has been granted;

(d) the permittee shall ensure that the star level displayed on the Self-ballasted LED lamps shall be maintained at all time;

(e) the permittee shall pay the label fee of five paisa per label;

(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 systems;

(g) the permittee shall make available such other details of Self-ballasted LED lamps as and when sought by the Bureau for which the permission has been granted.

(3) This permission shall be valid for from ............................ to ............................ and may be renewed as prescribed. The permittee shall not withdraw the Self-ballasted LED lamps from the market during the validity period of permission except with the prior approval of the Bureau.

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

(5) Where the star level plans on review is modified by the Central Government, the star level of the Self-ballasted LED lamps shall stand modified as follows:-

(a) if new model is launched synchronizing with the revised star level, an application for such permission shall be made to Bureau six months in advance of the date from which new star level comes in to force;

(b) where the existing model is continued to give effect to the modified star level, only a declaration in Form IV shall be submitted to the Bureau.

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

(Secretary)

Bureau of Energy Efficiency

Annexure

[See para 1 of Form II]

Details of Approvals

(1) Details of the equipment

(a) Brand:

(b) Model Details:

Model

Model Name

Model Number

Sl.No

Measured Values

Rated Values

Wattage (Watts)

Luminous flux (Lumens)

Luminous Efficacy (Lumens/Watts)

(2) Label Details

Appliance and Type

Name of the manufacturer/importer/Brand

Model and Year of Manufacturing

Star level

Rated Wattage (Watts)

Rated Luminous flux (Lumens)

Rated Luminous Efficacy (Lumens/Watts)

Label Period

Unique Series Code

(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 self-ballasted LED lamps is shown below (Separate specimens for family of models is annexed).

xxxxx

The unique label series code provided in the letter has to be mentioned in the label affixed on the Self-ballasted LED lamps.

Date ................... Yours faithfully

(Secretary)

BUREAU OF ENERGY EFFICIENCY

FORM III

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

Sl. No.

Application No. and Date of Permission

Name and details of the permittee (Contact Person, Address, Pin Code, State, Phone No., Fax No., E-
mail, Website)

Details of equipment for which the permission has been granted

Star level or Efficiency level declared

Bureau of Energy Efficiency permission number and unique label series

Period for which the permission has been granted

(1)

(2)

(3)

(4)

(5)

(6)

(7)

Amount of Label Security Fee

Label Security Fee received by (Electronic
transaction (Details): Date:)

Amount of Application Fees received

Details of Application Fee Amount received (Electronic transaction (Details) : Date : )

(8)

(9)

(10)

(11)

Total number of labels affixed during each financial year

Amount of labeling fee payable to Bureau of Energy Efficiency for each
financial year

Labeling fee details received for each financial year (Electronic transaction
Details): Date:)

Remarks

(12)

(13)

(14)

(15)

Form IV

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

Declaration by Permittee seeking continuation of the permission to affix label on the existing model

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

(On the letter head of corporate body/Permittee)

Date:

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 Self-ballasted LED Lamps) Regulations, 2017 on revision of star level effective from ...................

(1) I/ We are the manufacturers / importers of self-ballasted LED lamps 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 self-ballasted LED lamps as specified by the Bureau in the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of Self-ballasted LED Lamps) Regulations, 2017 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 self-ballasted LED lamps. 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 selfballasted LED lamps is enclosed.

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

Model Name - ____________________________

Particulars

Declared Values

Wattage (Watts)

Luminous flux (Lumens)

Luminous Efficacy
(Lumens/Watts)

Star Rating

(As per existing star level)

(As per the revised star level)

(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 self-ballasted LED lamps 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 regulation 11 (3)]

Intimation to permittee to witness Challenge test/Second test

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 Labels of Self-ballasted LED lamps) Regulations, 2023 you were permitted to affix label on the Self-ballasted LED lamps vide Bureau of Energy Efficiency letter No....................... dated subject to the compliance of the terms and conditions specified therein.

(2) The Bureau, under regulation 11 of the Bureau of Energy Efficiency (Particulars and Manner of their Display on Labels of Self-ballasted LED lamps) Regulations, 2023, had purchased a Bureau of Energy Efficiency star labelled Self-ballasted LED lamps from your authorized distributor/dealer/retailer vide Invoice number ....................... dated....................... for a price of Rs....................... and lifted as a sample dated by ___ for the purpose of suo motu testing or challenge testing. The samples were purchased by M/s, an agency appointed by the Bureau for verification of the particulars displayed on the label under regulation 3 of the aforesaid regulations, affixed by you on the aforesaid purchased Self-ballasted LED lamps. The sample duly sealed by M/s....................... bearing serial number-------- was obtained from M/s..........(Name of the Distributor, dealer, retailer) under signatures of the duly authorized representative of the verification agency.

(3) The Bureau through its aforesaid verification agency had transported the sample referred to in para 2 to M/s.---------,a National Accreditation Board for Testing and Calibration Laboratories accredited laboratory for conducting tests in accordance with the test procedure indicated in paragraphs 3, 4 and 5 of the notification number S.O....dated...... for giving test report in accordance with the Form given in Annexure to the notification number S.O. .......

(4) The details of the product and the suo motu test results (if applicable) is enclosed with this letter. Now, therefore in pursuance of the provisions of sub-regulation (1) of regulation 11 of the Bureau of Energy Efficiency (Particulars and Manner of their Display on Labels of Self-ballasted LED lamps) Regulations, 2023, the Bureau is conducting suo motu test/challenge test (as applicable) on ....................... (date) at ....................... (Name of laboratory), accredited by National Accreditation Board for Testing and Calibration Laboratories.

(5) Pursuant to the provisions of sub-regulation (4) of regulation 11of the Bureau of Energy Efficiency (Particulars and Manner of their Display on Labels of Self-ballasted LED lamps) Regulations, 2023, the Bureau hereby intimates to-

(i) nominate an official to witness challenge test/second test on the above date specified along with an authorization letter indicating (in original) the name, designation and signature of the nominated official (the letter shall be duly signed and stamped by authorized signatory of the company).

(ii) deposit such cost towards procurement, transportation, testing and other incidental expenses as mentioned in Annexure, within fifteen days from the date of issuance of this letter (the expenses shall be deposited through electronic mode).

(6) You may note that the Bureau shall continue the verification by challenge test or second test, even if the aforementioned expenses are not made in time or the officials are not nominated as specified and shall take further follow up action in the matter in terms of sub-regulation (5) of regulation 11 of the Bureau of Energy Efficiency (Particulars and Manner of their Display on Labels of Self-ballasted LED lamps) Regulations, 2023.

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

(Secretary)

Bureau of Energy Efficiency

Enclosures:

(1) Details of product/ suo motu test results

(2) Annexure V(a)

(3) Invoice related to the expenses

Annexure

[See para 5 of Form V]

Details of Information

(1) Product or equipment details picked up for challenge test/second test

Brand name:

Unique label series code:

Model name/Model number:

Rated voltage or voltage range

Rated Wattage (Watts)

Rated luminous flux (Lumens)

Rated luminous efficacy (Lumens/Watt)

Star rating

(2) Amount to be deposited to the Bureau:

Details

Numbers/ expenses (in Indian Rupee)

Number of samples

Cost per sample

Total purchasing cost

Total testing charges

Transportation charges (if
applicable)

Others (if applicable)

Total amount to be paid by the
permittee

(3) Results of suo moto test (if applicable):

Sl.
No.

Brand

Model Name/ No.

Measured Values

Declared Values

Remarks

Measured Wattage (Watts)

Rated Wattage (Watts)

Measured Luminous flux (Lumens)

Rated Luminous flux (Lumens)

Measured Luminous Efficacy (Lumen/Watt)

Rated Luminous Efficacy (Lumen/Watt)

Date:.......................

(Secretary)

Bureau of Energy Efficiency

FORM VI

[See sub-regulation (5) of regulation 11]

Direction to Permittee on failure of second 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 Labels of Self-ballasted LED lamps) Regulations, 2023, you were permitted to affix label on the Self-ballasted LED lamps vide Bureau of Energy Efficiency letter No. ....................... dated....................... subject to the compliance of the terms and conditions specified therein.

(2) The Bureau, under Regulation ....................... of the Bureau of Energy Efficiency (Particulars and Manner of their Display on Labels of Self-ballasted LED lamps) Regulations, 2023, had purchased a Bureau of Energy Efficiency star labelled Self-ballasted LED lamps from your authorised Distributor, dealer, retailer vide Invoice number ....................... dated for a price of Rs....................... and lifted as a sample dated ....................... by M/s....................... an agency appointed by the Bureau for verification of the particulars displayed on the label under regulation 3 of the aforesaid regulations, affixed by you on the aforesaid purchased Self-ballasted LED lamps. The sample duly sealed by M/s....................... bearing serial number....................... was obtained from M/s ....................... (Name of the Distributor, dealer, retailer) under signatures of the duly authorised representative of the verification Agency.

(3) The Bureau through its aforesaid Verification Agency had transported the sample referred to in para 2 to M/s. ....................... a National Accreditation Board for Testing and Calibration Laboratories accredited laboratory for conducting tests in accordance with the test procedure indicated in paragraphs 4 and 5 of S.O. number ....................... dated the .......................for giving Test Report in accordance with the Form ....................... given in Annexure to S.O.. number.......................dated the .......................

(4) The results of the Test Report on the sample bearing Unique Identification serial number is enclosed. The results of the Test Report indicated that the sampled Self-ballasted LED lamps failed to meet the type test at total losses at 50% loading and total loss at 100% etc. and did not conform to the Test details furnished by you in Form 1 annexed to the Application submitted by you for seeking permission to affix label on the Self-ballasted LED lamps manufactured/imported by you. The Test Results were sent to you vide Bureau of Energy Efficiency letter No....................... dated....................... in the name of your authorised Contact person. You were also requested to attend and witness the Second Check Verification Test of the samples at the National Accreditation Board for Testing and Calibration Laboratories Accredited Laboratory M/s.......................

(5) The Sample for second check verification Test were picked up ....................... dated the ....................... through our authorised Agency M/s....................... and transported to the National Accreditation Board for Testing and Calibration Laboratories accredited Laboratory transported by our authorised Agency, duly sealed by M/s....................... and was given Unique Identification serial number embossed on the said sample obtained from .......................under signatures of the duly authorised representative of the verification Agency as well as your representatives.

(6) The Test results of second check testing are enclosed which are dully checked and counter signed by the competent authorised personnel of the National Accreditation Board for Testing and Calibration Laboratories Accredited Laboratory. The test report is also duly signed by your authorised signatory as witness of 2nd check testing.

The Test Results confirm 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 Self-ballasted LED lamps manufactured/imported and sold in the market .

(7) Now, therefore in exercise of the power conferred clause (a) of sub-regulation (5) of regulation 11 of the Bureau of Energy Efficiency (Particulars and Manner of their Display on Labels of Self-ballasted LED lamps) Regulations, 2023, the Bureau hereby directs to :-

(i) correct the star level displayed on the label of the Self-ballasted LED lamps 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.

(8) 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 10 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 in terms of clause (b) of sub-regulation (6) of regulation 11 of the Bureau of Energy Efficiency (Particulars and Manner of their Display on Labels of Self-ballasted LED lamps) Regulations, 2023.

(9) The Bureau shall take further follow up action in the matter in terms of regulations (5) (6)(7) and (8) of regulation 11 of the Bureau of Energy Efficiency (Particulars and Manner of their Display on Labels of Self-ballasted LED lamps) Regulations, 2023.

Secretary,

Bureau of Energy Efficiency

Enclosures:

(1) Test reports of the failed model

(2) Correspondence with the manufacturer

Form VII

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

Action Taken Report

(To be furnished on the letter head of the organisation)

To Dated.......................

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 Labels of Self-ballasted LED lamps) Regulations, 2023, we M/s .............................................. the manufacturer of Self-ballasted LED lamps were permitted to affix label on the Self-ballasted LED lamps 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 Labels of Self-ballasted LED lamps) 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 Bureau of Energy Efficiency, we hereby declare that the following actions have been taken at our end.

Action Directed

Status

Action Taken

(i)

Correct the star level displayed on the label of the Self-ballasted LED lamps to comply with the directions of the Bureau

Yes/No/NA

The star level has been corrected from..............star to.............................................................. star
with effect from (Date)

(ii)

Withdraw all the stocks from the market to comply with the directions of the Bureau. and

Yes/No/NA

All the stocks from the market have been withdrawn to comply with the directions of the Bureau.

(iii)

Change the particulars displayed on
advertising material.

Yes/No/NA

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".

Schedule

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

Particulars to be displayed on labels of Self-ballasted LED lamps.

(a) Label design, size, colour scheme and content of the label shall include:-

(i) the following dimensional design of label, namely:-

xxxx

Dimension of the label and QR code to be stamped on the lamp:

xxxx

(ii) the following colour scheme for the label, namely:-

xxxx

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;

(iii) following label to be affixed on Self-ballasted LED lamps:-

xxxx

(2) Label Material

The label shall be of durable cardboard, if it is to be attached as a swing tag, or be self-adhesive and shall be cut to one of the outlines shown in dimension design scheme for the label".

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