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:
|
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 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
|
Name of the company
|
|
|
Address
|
|
|
Pin code
|
|
|
State
|
|
|
Phone number
|
|
|
Fax number
|
|
|
E-mail
|
|
|
Website
|
|
|
Enclosures to support registration:
(a) Document authenticating the name and
address of the manufacturing or businesspremises
(b) Trade markcertificate
(c) Small scale industries Certificate,
ifapplicable
(d) Quality Management SystemCertificate
|
Yes/No
|
|
(e) Authorised signatoryletter
(f) Bureau of Indian standards license,
ifapplicable
(g) Demand Draft (security deposit)/
payment receipt in case payment is made online
|
|
(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 number
|
|
|
Fax number
|
|
|
E-mail
|
|
|
Website
|
|
|
Any other details (if any)
|
|
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:
|
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 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)
|
Appliance and Type
|
|
Brand Name
|
|
Model Name and Number
|
|
Screen Size (centimetre)
|
|
Screen Area (sq. centimetre)
|
|
Voltage/Voltage Range (V)
|
|
Year of Manufacturing
|
|
BIS certificate details (if any)
(Attach copy of the license / certificate)
|
|
Star rating
|
1.2 Technical
Specification(Complete the details asapplicable)
(a)
Testedvalues:
|
Sl. No.
|
Model Name/ No.
|
Measured Values
|
Declared Values
|
Remarks
|
|
Screen Size (cm)
|
Screen Area
(sq.cm.)
|
Energy Consumption
(kWh/Year)
|
Star Level or
Energy Efficiency Level Measured
|
Screen Size (cm)
|
Screen Area
(sq.cm.)
|
Energy Consumption
(kWh/Year)
|
Star Level or
Energy Efficiency Level
|
| |
|
|
|
|
|
|
|
|
|
|
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 number
|
|
|
Fax number
|
|
|
E-mail
|
|
|
Website
|
|
3. Labelling
information
|
Date of
commencement
|
|
|
Number of
labels applied for Bureau of energy efficiency
a) for the
first year
b) for the
second year
c) for the
third year
|
|
|
Product
serial No.
|
From To
|
4. ModelDetails:
|
Model or
family of models (if applicable)
|
Model
name/model number
|
|
Base model
|
|
|
Child models
|
|
|
|
|
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
|
Name of
the company
|
|
|
Address
|
|
|
Pin code
|
|
|
State
|
|
|
Phone number
|
|
|
Fax number
|
|
|
E-mail
|
|
|
Website
|
|
(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
|
Appliance
and Type
|
|
Brand Name
|
|
Model Name /
Number
|
|
Screen Size (centimetre)
|
|
Screen Area
(sq. centimetre)
|
|
Voltage/Voltage
Range (V)
|
|
Year of
Manufacturing
|
Technical
Specification:
|
Sl. No.
|
Model Name/ No.
|
Measured Values
|
Declared Values
|
Remarks
|
|
Screen Size (cm)
|
Screen Area (sq.cm.)
|
Energy Consumption (kWh/Year)
|
Star Level or Energy Efficiency Level
Measured
|
Screen Size (cm)
|
Screen Area (sq.cm.)
|
Energy Consumption (kWh/Year)
|
Star Level or Energy Efficiency Level
|
| |
|
|
|
|
|
|
|
|
|
|
(2)
Label
Details
|
Appliance and
Type
|
|
|
Name of the
manufacturer/importer/Brand
|
|
|
Model
Name/Number
|
|
|
Star level
|
|
|
Screen Size
(cm)
|
|
|
Screen Area
(sq.cm.)
|
|
|
Year of
Manufacturing
|
|
|
Energy
Consumption (kWh/Year)
|
|
|
Unique Series
Code
|
|
|
Label Period
|
|
(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)
|
S. No
|
Application number and Date of Permission
|
Name and details of the permittee (Contact
Person, Address, Pin Code, State, PhoneNo., Fax No., Email, Website)
|
Details of equipment for which the
permission has been granted
|
Star level or efficiency level declared
|
BEE 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 deposit received by
(Electronic transaction (Details): Date:)
|
Amount of Application Fees received
|
Details of Application Fees Amount received
(Electronic transaction (Details) : Date : )
|
|
(8)
|
(9)
|
(10)
|
(11)
|
|
|
|
|
|
|
Total number of labels affixed during each
financial year
|
Amount of labelling fee payable to BEE for
each financial year
|
Labelling 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:
..............
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 -
____________________________
|
Particulars
|
Declared Values
|
|
Screen Size
(cm)
|
--
|
|
Screen Area
(sq.cm.)
|
--
|
|
Annual
Electricity Consumption (kWh/year)
|
--
|
|
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 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
|
Appliance
and Type
|
|
Brand Name
|
|
Model Name
and Number
|
|
Screen Size
(cm.)
|
|
Screen Area
(sq. cm.)
|
|
Voltage/Voltage
Range (V)
|
|
Year of
Manufacturing
|
|
BIS
certificate details (if any) (Attach copy of the license / certificate)
|
|
Star rating
or star level
|
|
Unique label
series code
|
(2)
Amount
to be deposited to theBureau:
|
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 suomototest (ifapplicable):
|
Brand
|
Model
|
Rated annual energy consumption (kWh/year)
|
Screen area(sq. cm.)
|
Star rating (Declared)
|
Star rating (Check tested)
|
Remarks
|
|
|
|
|
|
|
|
|
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.
|
|
Action Directed
|
Status
|
Action Taken
|
|
(i)
|
Correct the
star level displayed on the label of the UHD television 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.
|
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
|
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
Seal
of the Firm/Company