Bureau Of Energy Efficiency (Particulars And Manner Of Their Display On Labels Of Ultra-High Definition Televisions) Regulations, 2023

 

[03rd March 2023]

Whereas the draft regulations namely, the Bureau of Energy Efficiency (Particulars and Manner of their Display on Labels of Ultra-High Definition Televisions) Regulation, 2023, were published vide notification number BEE/S&L/UHD/02/2022-23 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 regulations were made available to the public on 01st August, 2022;

And whereas suggestions have been received with respect to the said draft regulations within the 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 Ultra-High Definition Televisions) 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)      "Form" means a form appended to these regulations;

(c)      "label" means any written, printed, marked, stamped or graphic matter affixed to, or appearing upon, Ultra-High Definition televisions;

(d)      "label period" means the validity period of the annual energy consumption under energy consumption standard notified by the Central Government under clause (a) of section 14 and in case the end period of the validity period of the annual energy consumption is not notified, it shall be deemed to be valid until new values for the same are notified by the Central Government;

(e)      "models or family of models" means the model or range of models of one particular brand, to which a single set of test reports is applicable and where each of the models has the same physical characteristics, annual energy consumption, energy efficiency rating and performance characteristics;

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

(g)      "star rating or star level" means the grade of energy efficiency displayed on the label of the Ultra-High Definition television based on energy consumption standard notified by the Central Government under clause (a) of section 14 of the Act to denote the annual energy performance of Ultra-High Definition televisions;

(h)     "trader or seller" in relation to any labelled Ultra-High Definition television means a person who sells or distributes any such Ultra-High Definition television and includes the shopkeeper, trader, manufacturer and permittee who has been given permission to affix label on such Ultra-High Definition television.

(i)       "Ultra-High Definition television" means an appliance as specified in the clause (a) of notification 14(b) of Ultra-High Definition Television;

(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 Ultra-High Definition television, the following particulars shall be displayed on its label, namely:-

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

(b)      equipment Type;

(c)      brand;

(d)      model number and year of manufacturing or import;

(e)      screen size in centimetre (screen size measured diagonally across the screen in centimetre);

(f)       annual energy consumption in kWh per year;

(g)      unique series code;

(h)     star level; and

(i)       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 Ultra-High Definition television 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 Ultra-High Definition television with the previous energy consumption standards;

(b)      the Ultra-High Definition television shall display revised star level and label period with the revised energy consumption standard and the manufacturing year of the Ultra-High Definition television in synchronisation with revised energy consumption 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 in advance.

Regulation - 5. Manner of display of label

(1)     The label shall be affixed at the front display of the unit and should be easily visible as referred in sub-regulation (2) of regulation 3 and the permittee shall ensure that the label appears on every registered unit or model on display for identification purpose, at point of sale or hire and the label shall also be printed or pasted to the exterior to the packaging box containing the unit or model.

(2)     For units not on display, the label may be printed or pasted to the exterior of the casing of the Ultra-High Definition television and the label may be attached to the unit or model when the unit or model is removed from its packaging or the label may be included as a part of the documentation given to the customer or user.

Regulation - 6. Permission for display of label

(1)     No star label shall be affixed on a Ultra-High Definition television 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 electronicmode 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)      a label security fee of one lakh rupees, payable in favour of the Bureau of Energy Efficiency, New Delhi;by any acceptable electronic mode of payment;

(c)      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, withina period as specified in its Manual on standards and labeling namely Disseminating Star Labeling in Household Appliance, 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 Ultra-High Definition television in Form II-(B) in electronic form.

(2)     The Bureau shall maintain a register in Form III and enter the name of 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 Ultra-High Definition television 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 a label afresh, if a new model of the Ultra-High Definition television is 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 comply with the following terms and conditions in displaying the particulars on label, namely:-

(i)       the star level displayed on the label of Ultra-High Definition television shall conform to energy consumption standards for Ultra-High Definition television notified by the Central Government under clause (a) of section 14 of the Act;

(ii)      the label shall be affixed only on such model of Ultra-High Definition television for which permission has been granted;

(iii)     the label shall be printed and affixed on the Ultra-High Definition television at the cost of the permittee;

(iv)    the permittee, trader and seller shall ensure that the star level displayed on the label of Ultra-High Definition television shall be maintained at all time;

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

(vi)    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;

(vii)   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;

(viii)  the permittee, trader and seller shall comply with such other terms and conditions which the Bureau may specify including those contained in the BureausManual on standards and labeling namely Disseminating Star Labeling in Household Appliance.

Regulation - 9. Label fee

(1)     Every permittee shall pay to the Bureau a label fee of thirty rupees for each label affixed on the Ultra-High Definition television.

(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 per cent.per annum from the label security deposit made under clause (b) of sub regulation (3) of regulation 6 and if complete labeling fees are not recovered within one year of the last date of submission and 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 deposit

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 Ultra-High Definition television.

Regulation - 11. Verification by Bureau

(1)     The Bureau or its designated agency may, either suomotu, or on a complaint received by it, carry out verification to ensure that the Ultra-High Definition television 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 the 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 Ultra-High Definition television in an independent laboratory duly accredited by the National Accreditation Board for Testing and Calibration Laboratories, and 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 and such expenses relating to sample cost, testing, transportation and other incidental expenses with the Bureau, within such time, as may be determined by Bureau and if the sample drawn under challenge testing fails, all expenses as specified 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 a sample of Ultra-High Definition television used for testing fails the test during suomotu testing or challenge testing, the permitee shall be afforded another opportunity and the Bureau shall conduct a second test with twice the quantity of Ultra-High Definition television 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 the National Accreditation Board for Testing and Calibration Laboratories at the cost of the permittee. Provided that 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 sub-regulation (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 within a period of two months,-

(i)       correct the star level displayed on the label of the Ultra-High Definition television 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 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 electronic means or in any other manner as it deems fit, within two months;

(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 subregulation(5),-

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

(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 the compliance report referred to in clause (a) and orders passed in clause (b) of subregulation (6) along with necessary documents to all the State Designated Agencies for the purpose of taking action under section 17 and enforcement of order 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 in clause (a) of sub-regulation (6) for consideration and for 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;

(c)      does not comply with the direction issued under regulation 11; and

(d)      provided that no permittee shall be cancelled unless the permittee has been given an opportunity being heard in the matter.

SCHEDULE

[See regulation 3 (2)]

Particulars to be displayed on labels of UHD television.

 

(1)     Label design,-

(i)       Dimension:

xxxxx

(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 UHD television:

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.

 

FORM I - (A)

[See regulation 6 (2)]

(To be printed in Company letter head)

Application for registration of brand ofUltra-High Definition Television under the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of Ultra-High DefinitionTelevisions) 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 am/are the manufacturer or manufacturers ofUltra-High Definition television 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 Ultra-High Definition television as specified by the Bureau in the Bureau of Energy Efficiency (Particulars and Manner of their Display of the Label on Ultra-High Definition televisions) 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 or 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.

(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 thereof to the best of my/our knowledge and estimates are as follows:

(4)     A label security fee of one lakh rupees or twenty-five thousand rupees as the case may be...................... has been paid by Demand Draft No. ...................... dated...................... /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 ......................

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

(Name of the firm) / SEAL OF FIRM

 

Annexure

[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)

Date

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

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

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

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

(Name of the firm)

SEAL OF FIRM

 

FORM I-(B)

[See regulation 6]

Application for permission to affix label on Ultra-High Definition Television under the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of Ultra-High Definition Televisions) 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 am/are the registered manufacturers or importers of Ultra-High Definition televisioncarrying out business at ........................(full business address) under the style of ........................ (full name of individual or firm) hereby apply for permission to affix label on UHD Television as specified by the Bureau in Bureau of Energy Efficiency (Particulars and Manner of their Display of Label on Ultra-High Definition Televisions) Regulations, 2023.

(2)     Manufacturing Facility: The above equipment is manufactured orimportedby ........................ (Name of the company) and ismanufacturedat........................ (Name and address of thefactory).

(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/authorised person: ........................ (Name and Designation) is authorized 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.

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

(4)     Conformance to standards :

(1)     I/We conform to the Bureau of Indian Standard/other International Standards in respect ofQualitySystem orOtherstandardsinaccordancewithIndianstandards/others(nameandnumberofthestandard)........................ ........................ as specified in the notification on ........................ (title of the notification) for the ........................ (name of the equipment).

(2)     I/We have made arrangements 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 accredited laboratory or International Laboratory Accreditation Cooperation or Asia Pacific Laboratory Accreditation Cooperation or equivalent bodiesfor ensuring consistency in quality of the equipment as well as the scope of the relevant Indian standards/International organisation for standardization/International electrotechnical commission standards as specified in Statutory order........................

Laboratory details:

(a)      Accreditation Board:

(b)      Accreditationstatus:

(i)       For laboratory: (yes/no)

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

(c)      Bureau of Energy Efficiency approval:

(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:

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

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

(c) I/We agree to pay the labelling fee as specified by theBureau.

(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 byit.

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

(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 rejectedforthwith.

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

Yours Faithfully,

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

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

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

(Name ofthefirm)

Seal of theFirm

Annexure

[Seepara 3 of Form I- (B)]

Details of Information

Product/Equipment Detail

1.1 General (Complete the details asapplicable)

1.2 Technical Specification(Complete the details asapplicable)

(a)      Testedvalues:

2. Details of test laboratory

3. Labelling information

4. ModelDetails:

5. Specimen of the label to be affixed on the Ultra-High Definition television is shown below:

(Annex separate specimen for family of models (ifapplicable))

xxxx

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

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

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

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

For and on behalfof........................

(Name of the firm)

Seal of the Firm

 

FORM II - (A)

[See regulation 7 (1) (a)]

Permission for registration of brand of Ultra-High Definition television under the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of Ultra-High Definition televisions) 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 Ultra-High Definition televisions) 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 Ultra-High Definition television shall conform to energy consumption standards for Ultra-High Definition television notified under clause (a) of section 14 of the Act and terms and conditions provided in the aforesaidregulations;

(b)      the stamping of the label only on such model of Ultra-High Definition television for which permission has been granted;

(c)      the printing and affixture of the label on the Ultra-High Definition television at the cost of thepermittee;

(d)      the permittee ensuring that the star level displayed on the Ultra-High Definition television shall be maintained at alltime;

(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 Ultra-High Definition television 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 Ultra-High Definition television 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........................ dayof........................ month ........................year.

Yours faithfully

(Secretary)

Bureau of Energy Efficiency

 

Annexure

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

Details of Approvals

(1)     Name of the brand registered:

(2)     Unique seriescode:

(3)     Other Details (ifapplicable):

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

Yours faithfully

(Secretary)

Bureau of Energy Efficiency

 

FORM II - (B)

[See regulation 7 (1) (b)]

Permission/renewal of permission to affix label on Ultra-High Definition television under the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of Ultra-High Definition televisions) 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 Label of Ultra-High Definition televisions) Regulations, 2023, the Bureau hereby permits you to affix label as per details of approvals set out in the Annexure to thisletter.

(2)     This permission is subject to the condition that-

(a)      the star level displayed on the label of the Ultra-High Definition television shall conform to energy consumption standard for Ultra-High Definition television notified under clause (a) of section 14 of the Act and terms and conditions provided in the aforesaidregulations;

(b)      the label shall be affixed only on such model of Ultra-High Definition television for which permission has been granted;

(c)      the label shall be printed and affixed on the Ultra-High Definition television at the cost of thepermittee;

(d)      the permittee shall ensure that the star level displayed on the Ultra-High Definition television shall be maintained at all time;

(e)      the permittee shall pay the label fee of thirty rupees perlabel;

(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 through automated system;

(g)      the permittee shall make available such other details of Ultra-High Definition television as and when sought by the Bureau for which the permission has been granted.

(3)     This permission shall be valid with effectfrom.................. to .................. and may be renewed as prescribed. The permittee shall not withdraw the Ultra-High Definition television 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 the Bureau for the equipment is .................. 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 UHD Television 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..................dayof..................month ..................year.

Yours faithfully

(Secretary)

Bureau of Energy Efficiency

 

Annexure

[See para 1 of Form II]

Details of Approvals

 

(1)     Details of the equipment

 

Technical Specification:

(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.

(4)     Specimen of the label duly approved by the Bureau to be affixed on the Ultra-High Definition television is shown below.

Label of Ultra-High Definition television (Under item no. 3 of Annexure to form II,the following sample label shall be substituted):

xxx

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

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

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

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

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

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

(Name of the firm)

 

FORM III

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

Register of permittee to be maintained by the Bureau of Energy Efficiency(template)

 

 

 

 

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: ..............

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 Ultra-High Definition televisions) Regulations, 2023 on revision of star level effective from ..............

(1)     I/ We are the manufacturers / importers of Ultra-High Definition television 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 Ultra-High Definition television as specified by the Bureau in the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of Ultra-High Definition televisions) 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 notification no. S.O. number .............. dated.............. for UHD television. 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 UHD television 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 Ultra-High Definition television 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

 

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

To

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

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

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

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

(1)     Pursuant to the provisions of regulation 7 of the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of Ultra-High Definition televisions) Regulations, 2023 you were permitted to affix label on the Ultra-High Definition television 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 Label of Ultra-High Definition televisions) Regulations 2023, had purchased a Bureau of Energy Efficiency star labelled Ultra-High Definition television 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 byM/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 Ultra-High Definition television. 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 toM/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 numberS.O................ dated................ for giving test report in accordancewith theForm given in Annexure to the notification numberS.O. ................

(4)     The details of the product and the suomotutest 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 Label of Ultra-High Definition televisions) Regulations 2023, the Bureau is conducting suomotutest/challenge test (as applicable) on ................ (date) at ................ (Name of laboratory), accredited by National Accreditation Board for Testing and CalibrationLaboratories.

(5)     Pursuant to the provisions of sub-regulation (4) of regulation 11of the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of Ultra-High Definition televisions) 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 thecompany).

(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 electronicmode).

(11)   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 Label of Ultra-High Definition televisions) Regulations2023.

(12)   Signed, sealed and dated this................dayof................month ................year.

Yours faithfully

(Secretary)

Bureau of Energy Efficiency

Enclosures:

(1)     Details of product/ suomotutestresults

(2)     AnnexureV(a)

(3)     Invoice related to theexpenses

 

Annexure

[See para 5 of Form V]

Details of Information

 

(1)     Product/Equipment Detail

(2)     Amount to be deposited to theBureau:

(3)     Results of suomototest (ifapplicable):

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

Yours faithfully

(Secretary)

Bureau of Energy Efficiency

 

FORM VI

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

Direction to permittee on failure of second check testing

 

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

To

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

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

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

(1)     Pursuant to the provisions of regulation 7 of the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of Ultra-High Definition televisions) Regulations, 2023 you were permitted to affix label on the UHD television 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 Label of Ultra-High Definition Televisions) Regulations, 2023, had purchased a Bureau of Energy Efficiency star labelled Ultra-High Definition television 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 number..................... was obtained from 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 of the sample bearing unique identification serial number……... is enclosed. The results of the test report indicated that the sample of Ultra-High Definition television failed to meet the energy consumption standard, service value, etc. 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 UHD television manufactured/imported by you. The test results were sent to you vide the Bureaus letter No..................... dated..................... in the name of your authorized contact person. You were also required 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 was picked up ..................... dated the ..................... through our authorized Agency M/s. ..................... and transported to the National Accreditation Board for Testing and Calibration Laboratories accredited laboratory transported by our authorized 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 authorized representative of the verification agency as well as your representatives.

(6)     The test results of second 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 second 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 Ultra-High Definition television manufactured/imported and sold in the market.

(7)     Now, therefore in exercise of the power conferred by clause (a)of sub-regulation (5) of regulation 11 of the Bureau of Energy Efficiency (Particulars and Manner of their Display on Labels of Ultra-High Definition televisions) Regulations, 2023, the Bureau hereby directs to:-

(i)       correct the star level displayed on the label of the Ultra-High Definition television 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;

(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 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 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 Label of Ultra-High Definition Televisions) 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 Label of Ultra-High Definition Televisions) Regulations, 2023.

Secretary,

Bureau of Energy Efficiency

Enclosures:

(1)     Test reports of the failed model

(2)     Correspondence with the manufacture

 

Form VII

Action Taken Report

[See sub-regulation 6 of regulation 11]

(To be furnished on letter head of the organisation)

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

To

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 Ultra-High Definition televisions) Regulations, 2023, we M/s.......................................... the manufacturer of Ultra-High Definition television were permitted to affix label on the Ultra-High Definition television 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 Ultra-High Definition televisions) 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

Seal of the Firm/Company