Energy
Conservation Building Code Rules, 2018[1] [13th February, 2018] In
exercise of the powers conferred by clause (l) of sub-section (2) of Section 56
read with clause (d) of sub-section (2) of Section 13 and clause (p) of Section
14 of the Energy Conservation Act, 2001 (52 of 2001), the Central Government in
consultation with the Bureau, hereby makes the following rules, namely— (1)
These rules may be
called the Energy Conservation Building Code Rules, 2018. (2)
They shall come
into force on the date of their publication in the Official Gazette. (1)
In these rules,
unless the context otherwise requires,— (a)
“Act” means the
Energy Conservation Act, 2001 (52 of 2001); (b)
“best practices”
means those measures that— allow
for optimisation of efficiencies in the identified components and systems to
enhance the energy efficiency of the building; or (i)
reduce the cost of
construction having regard to the safety, stability of the building structure,
health and environmental provisions of Central laws or State laws; and (ii)
includes energy
conservation measures approved by the State Energy Conservation Building Code
Implementation Committee or Energy Conservation Building Code compliant
Technical Grievances Redressal Committee or National Energy Conservation
Building Code Implementation Committee; (c)
“building complex”
means a building or group of buildings constructed in a contiguous area for
business, commercial, institutional purposes or assembly of buildings under the
single ownership of individuals or group of individuals or under the name of a
co-operative group society or on lease and sold as shops or office space or
space for other commercial purposes; (d)
“built-up area”
means the total covered areas on all floors of a building from the basement to
all storeys covered by walls and parapet measured at the floor levels excluding
parking; (e)
“bye-laws” means
the building bye-laws framed by a State Government or any authority under its
control to regulate the building activities in its areas falling in the
jurisdiction of— (i)
all Municipal
authorities or Committees or Councils; (ii)
all Metropolitan
areas or Nagar Panchayats; (iii)
all areas covered
under the Development or Planning authorities; under
various development plans notified by a State Government and enforced by such
authority in its jurisdiction in which the Energy Conservation Building Code
compliant building shall be located and includes any regulation or rule framed
by the State Government or any other authority having jurisdiction established
by the State Government; (f)
“Certified Energy
Auditor (Building)” means a person who fulfills the eligibility criteria
specified in the Energy Conservation (Minimum qualification for Energy Auditors
and Energy Managers) Rules, 2006 and has qualified National Examination for
Energy Conservation Building Codes Compliance; (g)
“Code” means the
Energy Conservation Building Code framed by the Bureau under the Act; (h)
“compliance
documents” mean the forms specified in Appendix D of the Code and includes
certificates from Empanelled Energy Auditors (Building) to conform compliance
with these rules, (i)
“connected load”
means the total of the rated wattage of all equipment, appliances and devices
to be installed or installed in the building or part of the building or
building complexes in terms of kiloWatt (kW) that will be allocated to all
applicants for electric power consumption in respect of the proposed building
or building complex, as the case may be, on their completion; (j)
“construction
documents” mean drawings or documents containing information pertaining to
building construction processes and approvals, building materials and equipment
specification, architectural details required by the authority having
jurisdiction; (k)
“contract demand”
means the maximum demand in kiloWatt (kW) or kilo-Volt Ampere (kVA) (within a
consumer's sanctioned load) agreed to be supplied by the electricity provider
or utility in the agreement executed between the user and the utility or
electricity provider; (l)
“Empanelled Energy
Auditors (Building)” means a firm consisting of the Certified Energy Auditor
certified under Bureau of Energy Efficiency (Certification Procedures for
Energy Auditors and Energy Managers) Regulations, 2010 and Certified Energy
Auditor (Building), and empanelled with the Bureau; (m)
“energy
conservation measures” mean the measures incorporated in the building design
for saving energy, or enhancing comfort in peak electrical or thermal demand,
or reducing cooling or heating load covering any element of a component with
any other element of the same or other component of the Code and includes any
such measure incorporated in the said building design of the proposed or
existing building; (n)
“energy
performance index” means annual energy consumption of a building in kilo Watt-hours
per square meter of the area of the building which shall be calculated as per
the following formula: Annual
energy consumptions in kwh Energy
performance Index = ———————————————— Total
built-up area (excluding storage area and the parking in the basement in m) (o)
“energy
performance index ratio” means the ratio of the energy performance index of the
proposed building to the energy performance index of the standard baseline
building; (p)
“establishment”
means a business or other organization, or the place where an organization
operates and includes a Government establishment and private establishment; (q)
“form” means the
forms appended to these rules; (r)
“owner” means a
person, group of persons, a company, a trust, an institute, registered body,
State Government or Central Government and its attached or sub-ordinate
departments, undertakings and such other agencies or organizations in whose
name the property stands registered in the revenue records for the construction
of a building or building complex; (s)
“proposed design”
means the computerised design of a building consistent with the actual design
of a building which complies with all the requirements of the Code either
through prescriptive or whole building performance method; (t)
“standard baseline
design” means the standard design that complies with all the mandatory and
prescriptive requirements of the Code and has the same built-up area of the
proposed building; (2)
Words and expressions
used herein and not defined, but defined in the Act, or in the Code, shall have
the meanings respectively assigned to them in the Act or in the said Code. These
rules shall apply to every building, which is used or intended to be used for
commercial purposes, having a connected load of 100 kiloWatt (kW) or above or a
contract demand of 120 kilo-Volt Ampere (kVA) or above and such building shall
cover the following components, namely— (a)
building envelope; (b)
comfort systems
and controls (heating, ventilation and air conditioning service hot water
system); (c)
lighting and
controls; (d)
electrical and
renewable energy systems; (e)
any other system,
as may be specified from time to time by the Bureau: Provided
that these rules shall not apply to equipment, appliances, devices and parts of
building that use energy primarily for manufacturing processes: Provided
further that wherever these rules are in conflict with safety, security, health
or environmental codes, or Bureau of Energy Efficiency's Standard and Labelling
for equipment or appliances and Star Rating Program for buildings and if they
are more stringent than the requirement of these rules then they shall prevail
over these rules: Provided
also that if any existing building after additions or alterations changes its
connected load to 100 kilo-Watt (kW) or above or a contract demand of 120
kilo-Volt Ampere (kVA) or above shall comply with the provisions referred to in
clauses (a) to (e) of this rule. (1)
The compliance of
energy performance of a building shall be ensured by the owner by following
either of the following methods, namely— (a)
Prescriptive
Method.—The building shall comply with the mandatory requirements and
prescriptive requirements as specified in the Code for envelope components,
comfort systems and controls, lighting and controls, electrical and renewable
energy systems; (b)
Whole Building
Performance Method.—The building shall comply with all mandatory measures and
the requirements specified in the whole building performance method of the Code
and the energy performance index of the proposed design under this method shall
be the same or less than the energy performance index of the standard baseline
design of building as follows: energy
performance index of proposed design energy
performance index ratio= ————————————————— ≤1 energy
performance index of standard baseline design (2)
The summary
covering building envelope, comfort systems and controls, lighting and
controls, and electrical and renewable energy systems and their checklists
under Prescriptive Method and Whole Building Performance Method shall be as
specified in the Appendix D of the Code. (1)
Every owner who
intends to erect or re-erect a building or make alterations or additions in any
building under these rules shall submit to the concerned authority having
jurisdiction, an application in Form I accompanied by— (a)
construction
documents duly signed by the owner together with an undertaking in Form II; (b)
construction
documents shall ensure— (i)
compliance with
the applicable building bye-laws in force; (ii)
building design
incorporates energy conservation measures and best national and international
practices having regard to the climatic conditions of the site and specific
needs of the building so as to optimise the energy performance index ratio of
the building; (iii)
that all the data,
building features, identified energy conservation measures under various
building components and systems are shown in detail and in the manner specified
in the applicable bye-laws; (iv)
the drawing of
plan, colour of plan, dimensions of plan, scale of plan as per requirements of
the applicable bye-laws in force; (c)
compliance
documents covering the construction of components and systems of the Code, duly
certified by Empanelled Energy Auditors (Building) including the following,
namely— (i)
energy performance
index ratio report in respect of the proposed building at the design stage; (ii)
certificate in
Form III by Empanelled Energy Auditors (Building) certifying the compliance
documents as specified in Appendix D of the Code; (iii)
have been
scrutinized or verified in respect of the identified energy conservation measures;
and (iv)
an application
with heading super scribed “Application for permission to erect/re-erect an
Energy Conservation Building Code Compliant Building”, duly signed by the owner
seeking building permit from the concerned authority having jurisdiction before
starting construction work in respect of the proposed building. (2)
The authority
having jurisdiction may require submission of documents in electronic form or
hard copy of the documents, referred to in sub-rule (1). (3)
The Empanelled
Energy Auditors (Building), at the design stage, shall follow the following
procedure of inspection, namely— (a)
scrutinize the
construction documents with respect to— (i)
floor area; (ii)
window area; (iii)
wall area; (iv)
roof area of the
building; (v)
built-up area of
the proposed design of the building; (b)
scrutinize the
Code compliance documents and the check list as specified in the Appendix D of
the Code and identify— (i)
the energy
conservation measures that are applicable to the proposed design of building; (ii)
insulation
quantities in walls and roof, and the construction assemblies, solar heat gain
coefficient, visible light transmittance and thermal transmittance (U-factor)
for window assemblies; (iii)
heating,
ventilation and air-conditioning component tables for air-handling equipment,
refrigeration equipment, condensing equipment and air-flow summaries; (iv)
heating,
ventilation and air-conditioning equipment efficiencies and control equipment; (v)
tables showing
lighting equipment schedules; (vi)
lighting power
density calculations in the design documents; (vii)
lighting controls; (viii)
motor efficiencies
and controls; (ix)
findings of the
document review to match with the energy model inputs for the proposed building
by using the simulation tool approved by the Bureau; (c)
scrutinize energy
performance index ratio projected at the design stage; (d)
verify and certify
the items from (i) to (ix) of (b) and (c); (e)
fill the check
list as specified in the Appendix D of the Code and issue correction list in
case the design documents of the proposed design of building provide inadequate
information or do not meet the requirements of these rules and shall— (i)
communicate his
findings in Form IV to the owner of the building under intimation to the
concerned authority having jurisdiction; (ii)
give specified
time to the owner to implement its findings; (iii)
satisfy himself
that the communication received from the owner within the specified time, meet
the findings and fulfil the shortcomings; (f)
record his
approval and complete the checklist conforming compliance with the Code and
these rules, and issue the certificate of approval in Form V to the owner under
intimation to the concerned authority having jurisdiction and State designated
agency. (4)
The authority
having jurisdiction on receipt of application under sub-rule (1) for issue of permit
for construction of proposed building shall— (i)
approve the design
and sanction building plan only after it has received a certificate in Form II
or Form IV from the Empanelled Energy Auditors (Building); (ii)
grant permit to
erect or re-erect the building or add to or make alterations in the building to
carry out the construction works subject to the following conditions in its
sanction letter, namely— (A)
the construction
work shall be in accordance with the sanctioned plan and requirement under the
Code and these rules; (B)
the compliance
with these rules shall be achieved during construction-in-progress; (C)
the building shall
not be occupied before issuance of occupancy certificate to the owner; (D)
the authority
having jurisdiction may, at any stage, revoke the permit on receipt of
non-compliance report from the Empanelled Energy Auditors (Building) or on the
notice of any misrepresentation of material facts in the application in respect
of the provisions of these rules or the Code after giving a reasonable opportunity
of being heard to the owner. (5)
After receiving
the permit, the owner shall— (a)
give notice of his
intention to start the construction work of the building in Form VI; (b)
undertake
construction of energy conservation measures incorporated in the construction
documents in terms of sub-clause (ii) of clause (b) of sub-rule (1); (c)
have flexibility
in constructing the building components and systems covered in the construction
documents referred to in clause (a) of sub-rule (1) to most effective use of
energy by deploying best practices in such components and systems to optimize
the energy performance index ratio; (d)
take the approval
of the Empanelled Energy Auditors (Building) before undertaking such
construction referred to in clause (c) if the components and systems proposed
to be constructed are other than those incorporated in the construction and
compliance document. (6)
The Empanelled
Energy Auditors (Building), at construction stage, shall review, verify the
specifications of the parameters specified in sub-rule (3) and,— (a)
fill out the
checklist specified in the Appendix D of the Code, provide comments if the
proposed design of building does not meet the construction requirements and
specify the shortcomings in compliance to the Code, these rules and sanctioned
plan, and shall— (i)
communicate its
shortcomings and finding to the owner; (ii)
give specified
time to the owner to implement its findings; (iii)
satisfy himself
that the communication received thereafter from the owner meets the specified
findings and fulfil shortcomings; (b)
record his
approval and complete the checklist indicating compliance with the Code and
these rules, and issue a certificate of compliance in Form VII to the owner
under intimation to the authority having jurisdiction; (c)
where it is determined
at any stage that construction is not proceeding in accordance with the
sanctioned plan or is in violation of any of the provisions of the Code and
these rules, Empanelled Energy Auditors (Building) shall notify the owner, and
request for additional information with respect to his findings or on the
shortcomings identified by him as per Form VIII; (d)
in case the
Empanelled Energy Auditors (Building) is satisfied with the additional
information provided by the owner, he shall record the same in the certificate
of compliance in Form VII and communicate the same to the owner under
intimation to the authority having jurisdiction; (e)
in case the
Empanelled Energy Auditors (Building) is not satisfied with the additional
information submitted by the owner he shall report the same to the authority
having jurisdiction to ensure that all further construction is stayed until
correction has been effectuated and a certificate of compliance has been issued
by Empanelled Energy Auditors (Building). (7)
Every owner shall
submit a notice of completion of the building in Form IX to the authority
having jurisdiction on the completion of work including the works related to
energy conservation measures specified in the sanctioned permit along with the
certificate in Form X issued by the Empanelled Energy Auditors (Building)
certifying the completion of the building accompanied by— (a)
the duly completed
compliance forms together with check list of various components covered under
rule (3) at the completion stage which shall include the followings— (i)
review of heating,
ventilation and air-conditioning component tables for air-handling equipment,
refrigeration equipment, condensing equipment, air-flow summaries, tables
showing lighting equipment specifications, and tables showing motor specifications; (ii)
inspection of
lighting equipment like lamps, ballasts, to confirm fixture wattage and
inspection shall include at least random check across according to the type of
usage in the building to determine lighting power density; (iii)
review the required
lighting controls such as manual switching off perimeter, day lighting
circuits, automated occupancy based control, photo sensor controls, and
automated timer based controls; (iv)
review of
coefficient of performance values of installed heating, ventilation and
air-conditioning equipment and control equipment; (v)
review of
efficiencies of installed motor and controls; (vi)
review of power
factor and power distribution losses; (vii)
review the
required check metering and monitoring system. (b)
a list of the
energy related building features in the proposed design, if any, which are
different from the sanctioned or standard baseline design; (c)
all documents and
invoices in support of the construction undertaken with respect to all energy
conservation measures including insulation, fenestration, heating, ventilation
and air-conditioning, lighting and electrical systems, water heating systems of
the building. (8)
If the energy
performance index ratio at the completion stage is less than or equal to one as
compared to the sanctioned plan of the building, it shall be deemed to have
complied with the Code and these rules. (9)
If there is
deviation in the energy performance index ratio of the sanctioned plan that is
it is more than one as compared to the sanctioned plan of the building,
Empanelled Energy Auditors (Building) shall record its findings in Form XI and
communicate the same to the owner and seek compliance of the same through
incorporation of additional energy conservation measure. The Empanelled Energy
Auditor (Building) shall render technical assistance to the owner to ensure
that the proposed design of building becomes compliant with these rules. (10)
The owner shall
neither occupy nor allow any other person to occupy the building or part of the
building covered under these rules for any purpose until such building or such
part thereof has been granted occupancy certificate under the bye-laws of the
authority having jurisdiction. (11)
The owner shall
give notice of completion of the building and seek permission for occupancy. (12)
The authority
having jurisdiction on receipt of such notice by the owner accompanied by a
certificate by the Empanelled Energy Auditors (Building), issue the occupancy
certificate in Form XII incorporating inter alia the following conditions,
namely— (i)
that the energy
performance of the building shall be monitored and verified by the State Energy
Conservation Building Code Implementation Committee of the concerned State; (ii)
that the owner
through the Empanelled Energy Auditors (Building) shall submit to the State
designated agency, an energy performance index report as per Form XIII under
intimation to Bureau for two consecutive years after the building has been
fully operational; (iii)
in case the energy
performance index ratio of the building is more than one, the authority having
jurisdiction may issue a provisional occupancy certificate subject to the
condition that the owner shall undertake energy audit of the building to
identify additional energy conservation measures to achieve the energy
performance index ratio of the building approved in the sanctioned plan or
permit within a period of three years; (iv)
if the owner fails
to achieve the energy performance index ratio as specified in clause (iii)
within a period of three years from the date of occupancy of the building the
authority having jurisdiction shall place the matter before the State Energy
Conservation Building Code Technical Grievances Redressal Committee, which
shall hear the owner and the Empanelled Energy Auditors (Building) and make
recommendations in the matter accordingly and the authority having jurisdiction
shall comply with such recommendations. (13)
The process shall
be continued repeatedly till energy performance index ratio of the building
comes to less than one or equal to one and Empanelled Energy Auditors
(Building) shall fill and submit the compliance documents, as specified in
Appendix D of the Code, of various energy conservation measures at each stage
namely, design, construction and completion, to achieve conformity with the
Code and these rules. (14)
The simulation
tool referred in sub-rule (3) shall be based on the standard method of test for
the evaluation of building energy analysis computer program. (15)
The owner may
approach the Energy Conservation Building Code Compliant Technical Grievances
Redressal Committee for redressal of any grievance under the provisions of
these rules. (1)
Every State
designated agency, for its State, shall constitute— (a)
State Energy
Conservation Building Code Implementation Committee headed by Chief Secretary
of the State or, his nominee and comprising of all stakeholders including a
nominee from Bureau, to— (i)
promote energy
efficiency standards through optimization of parameters in the various
components and systems of the building in line with the provisions of these
rules to enhance the building performance and provide every support to it to
make it an effective instrument of promoting energy conservation and energy
efficiency in the commercial buildings or establishment; (ii)
forward its
recommendations to the Bureau to assist the National Energy Conservation
Building Code Implementation Committee to develop and revise energy consumption
standards for buildings, in terms of energy performance index, zone-wise - hot
and dry, warm and humid, composite, temperate and cold climate zones,
classification-wise; (iii)
create awareness
about Energy Conservation Building Code and procedure for erection of Code
compliant building; (iv)
promote
construction of energy efficient buildings ensuring quality and consistency in
their constructions having regard to the climatic conditions and needs of the
building projects; (v)
promote capacity
building of building professionals, developers and contractors to promote
energy efficient designs of buildings in close co-ordination with authorities
having jurisdiction; (vi)
undertake
performance review of annual work of all Empanelled Energy Auditors (Building)
to check their credentials; (b)
prepare a summary
of violations which shall be provided by State designated agency to the Bureau
and review such violations for the purpose of evaluating his professional
skills; (c)
prepare a yearly
report and furnish the same to the Bureau indicating inter alia the progress
made in compliance of these rules in the State and the steps taken by the State
designated agency to improve the rate of compliance of Code in the State; (d)
create data base
through compilation of data of energy performance index and its ratio achieved
by each building constructed after coming into force of these rules; (e)
Energy Conservation
Building Code Compliant Technical Grievances Redressal Committee headed by an
officer of the Urban Development Department of the State, with other members,
not exceeding four, nominated by the State Energy Conservation Building Code
Implementation Committee who are qualified by experience and training to pass
judgment upon matters pertaining to construction of Code compliant building in
the State, to— (i)
hear grievance
filed by the owner of a Code complaint building within the specified time
period given by the authority having jurisdiction relating to the building
permit, completion certificate, occupancy certificate of building including
determination of the energy performance index ratio at the completion stage and
interpretation of these rules or any other grievance arising out of the
implementation of the Code and these rules; (ii)
make
recommendations to the authority having jurisdiction to reconsider such issue,
or for implementation by the authority having jurisdiction, as the case may be. (2)
The Bureau shall
establish a National Energy Conservation Building Code Implementation Committee
under the Chairmanship of Director-General of the Bureau. The concerned
programme manager in the Bureau shall be the Member-Secretary of the said
Committee which shall consist of the following others members, namely— (a)
one representative
each nominated by all State designated agencies preferably Empanelled Energy
Auditors (Building) dealing with the Code compliant buildings in each State; (b)
a representative
of Bureau of Indian Standards; (c)
a representative
of Ministry of Housing and Urban Affairs; (d)
a representative
of Central Public Works Department; (e)
a representative
of Construction Industry; (f)
a representative
of Council of Architecture; (g)
any other member,
who may be nominated by the Chairperson. (3)
The National
Energy Conservation Building Code Implementation Committee shall evaluate the
recommendations of the State Energy Conservation Building Code Implementation
Committee sent under sub-clause (ii) of clause (a) of sub-rule (1) and finalize
its recommendations regarding formulation of national energy consumption norms
and standards climate zone wise, classification-wise of Code compliant
buildings. (4)
Where the subject
has been so evaluated and the need of having a uniform standard is established,
the Bureau, under sub-section (3) of Section 8 of the Act, may constitute a
Technical Committee comprising of persons having adequate knowledge in the area
of building energy efficiency to have interaction with various stakeholders for
the purpose and prepare a draft standards, widely circulate the same including
State designated agencies for a period of not less than forty-five days for
critical review and suggestions and finalize the draft standards. (5)
The
recommendations of the National Energy Conservation Building Code
Implementation Committee shall be placed before the Governing Council through
Management Advisory Committee for direction and approval. (6)
The Bureau after
having received the approval of the Governing Council shall send its
recommendations to the Central Government for consideration and approval. (7)
The
recommendations approved by the Central Government may be used for updating the
Code. (1)
The owner of the
Code compliant building shall carry out the work of the said building in
accordance with the requirements of the Code and these rules. (2)
Every owner shall— (a)
engage Empanelled
Energy Auditors (Building) in development of building design, installation of
energy conservation measures and equipment to meet with the requirements of
these rules and ensure following, namely:— (i)
finalize the
compliance approach relevant for his building project based on the complexity
of the building, budget and time constraints; (ii)
finalize the energy
conservation measures as per the Code as amended from time to time having
regard to the location of the proposed building; (iii)
to integrate the
energy conservation measures in the building design in accordance with the
provisions of these rules; (iv)
that drawings,
specifications and compliance forms are prepared and energy conservation
measures are reflected in the building design documents and submitted to the
authority having jurisdiction in compliance with the requirements of the rules
accompanied by a certificate specifying the energy performance index ratio of
the building by the Empanelled Energy Auditors (Building) that the documents
are as per the requirement of these rules; (v)
notice is given
within the validity of sanction to the authority having jurisdiction of his
intention to start the construction work at the building site; (vi)
commence the work
within the period specified by the authority having jurisdiction from the date
of such notice or seek extension of time for starting the construction work, wherever
necessary; (vii)
ensure that the
designed energy conservation measures are deployed in the construction of the
building and installation of its components and systems. (b)
permit the
Empanelled Energy Auditors (Building) to enter the building or premises at any
reasonable time for the purpose of inspection to ensure compliance of building
works with rules and regulations under the Act; (c)
give written
notice to the authority having jurisdiction intimating the completion of the
construction work along with a certificate from the Empanelled Energy Auditors
(Building) to the effect that— (i)
the construction
of the building has been done in accordance with the sanction of the building
permit; (ii)
all the energy
conservation measures have been installed and inspected, and they meet the
requirements of the Code and these rules; (iii)
the building
design meet with the provisions of the Code and these rules; (d)
give written
notice to the authority having jurisdiction as well as to the State designated
agency in case of termination of the services of Empanelled Energy Auditors
(Building) and appointment of other Empanelled Energy Auditors (Building) in
its place; (e)
obtain an
occupancy permit from the authority having jurisdiction prior to any occupancy
of the building or part thereof after completion of the building; (f)
report the
practical difficulties to the Empanelled Energy Auditors (Building), if any, in
carrying out the provisions of these rules, who shall take necessary action in
consultation with State designated agency and State Energy Conservation
Building Code Implementation Committee; (g)
on the receipt of
the notice, if any, from the authority having jurisdiction, he shall
discontinue such usage within reasonable time as specified in such notice and
in no case he shall disregard the provisions of these rules; (h)
where he proposes
to alter the installation of any system or material or equipment on account of
improving the energy efficiency of the building contrary to the system,
material or equipment as indicated in the sanction plan he shall use or install
such system or material or equipment after obtaining the necessary approval of
the Empanelled Energy Auditors (Building): Provided
that it does not violate the spirit and intent of the provisions of these
rules: Provided
further that such change shall not compromise with the building requirements
namely, structural stability, safety, health or environmental provisions of
Central laws and State laws applicable to the buildings covered under these
rules. (3)
The owner may
approach the Energy Conservation Building Code Compliant Technical Grievances
Redressal Committee for redressal of any grievance under the provisions of
these rules. The
Empanelled Energy Auditors (Building), whose services are engaged by the owner,
shall— (a)
verify and
certify— (i)
the design of the
building keeping in view the design criteria, energy goals of the project,
energy systems performance verification plan, and the modeling approach; (ii)
the energy
conservation measures based on the design approach for the project under consideration; (iii)
construction
documents and compliance documents, compliance forms and checklists specified
to ensure that the building complies with the Code and these rules; (iv)
energy performance
index ratio of the proposed building; (b)
furnish a
certificate under its seal and authorized signature to the effect that
drawings, specifications, construction documents, compliance documents and
forms prepared covering building envelope, comfort system and controls,
lighting and electrical power systems, wherever applicable, and all other Code
related documentation prepared for submission to the authority having
jurisdiction ensuring compliance with these rules; (c)
inspect the
building works from the design stage to its commissioning stage of buildings
including their uses under these rules and based on his certification, the
authority having jurisdiction shall issue building permit, approve construction
of building, issue completion and occupancy certificates; (d)
the Empanelled
Energy Auditors (Building) shall ensure that none of the professionals or
employees working under him/her is engaged in any work in connection with the
construction or alteration of the concerned building covered under these rules
to ensure that there is no conflict of interest with his/her official duties
with the interests of the authority having jurisdiction; (e)
report to State
designated agencies on such unusual technical issues that may arise due to
issue of building permit or construction of building or during occupancy stage; (f)
provide inputs to
the National and State Energy Conservation Building Code Implementation
Committees to facilitate for better implementation of the Code and these rules; (g)
promote norms and
standards specified in the Code. The
State designated agency established by every State Government under clause (d)
of Section 15 of the Act, in consultation with Bureau, shall— (a)
coordinate,
regulate and enforce provisions of the Code and these rules for efficient use
of energy and its conservation under the Act in the State; (b)
ensure every
commercial building or establishment having a connected load of 100 kW or
above, or contract demand of 120 kVA or above, be constructed in compliance
with these rules; (c)
monitor the
performance of the Empanelled Energy Auditors (Building) to improve the
quality, consistency and rate of compliance of these rules with a view to make
the cadre of Empanelled Energy Auditors (Building) as effective instruments for
promotion of energy efficiency in the building sector in the State; (d)
create a data bank
in the State to measure the compliance rates of the Code compliant buildings
and accurately account for the energy savings resulting from the compliance of
these rules; (e)
also create a data
bank on energy use per square meter of area of the building under different
zones namely, hot and dry, warm and humid, temperate, composite and cold,
separately for each category in the State; (f)
take necessary
steps to make energy performance index as a measure to comply with these rules
in the various categories of buildings and send its recommendations to the
Bureau for the formulation of energy consumption norms and standards in respect
of various categories of buildings constructed zone-wise in its State; (g)
arrange conduct
site visits, if considered necessary, to determine the accuracy of reporting by
Empanelled Energy Auditors (Building) in the State; (h)
prepare a report
on performance of Empanelled Energy Auditors (Building) listing out the
projects complying with these rules, projects in violation of compliance with
these rules and the level of violation, and provide summary of such violations
for each year to the Bureau of Energy Efficiency; (i)
coordinate with
the authority having jurisdiction to amend their building bye-laws
incorporating the provisions of these rules for the purpose of construction of
buildings in compliance with the Code and these rules; (j)
provide necessary
support to the authority having jurisdiction to conform to the provisions of
these rules with regard to matters concerning design construction including
energy conservation measures and occupancy for improving the energy performance
of Code compliant buildings and effectiveness in compliance of these rules. (1)
The use of any energy
conservation measures or method or design or construction not specifically
specified under these rules shall not be prevented by the authority having
jurisdiction if such energy conservation measures or method or design or
construction is found to be satisfactory by the Energy Conservation Building
Code Compliant Technical Grievance Redressal Committee and such energy
conservation measures or method or design or construction assist the owner in
optimizing the energy performance index ratio in the use of energy on its
occupancy. (2)
The Code shall be
reviewed periodically, at least once in five years, to determine the need for
revision or withdrawal of standards specified in the Code, and such standards
which in the opinion of the Bureau need no revision or amendment shall be
reaffirmed. Form I [See Rule 5(1)] Application for seeking building permit in respect
of erection/ re-erection/making alteration in the Energy Conservation Building
Code compliant Building To The
Commissioner or (name of the competent authority) Authority
having jurisdiction, Name
of the city Name
of the
State Date:
__/__/____ Subject:
Application for erection of Energy Conservation Building Code compliant
building in premises of Plot no. …………………Block No. ……………… Scheme………………….
Street………………….Name of the town/city Sir, I/We
the undersigned hereby give you notice of my intention to erect /re-
erect/alter Energy Conservation Building Code Compliant Building under the
Energy Conservation Building Code Rules, 2018 in the premises of plot No.
…………………….Block No. …………………….Scheme …………………….and request for issue of building
permit for the construction of the Energy Conservation Building Code compliant
building. The following documents are enclosed— (i)
Construction
Documents and Compliance Forms together with check-lists incorporating the
installation of Energy Conservations Measures specified in the aforesaid rules. (ii)
The Construction
Documents and Compliance Forms together with check-lists have been verified by
Shri…………………….Regd. number…………………….Empanelled Energy Auditors (Building). A
certificate in Form II duly signed and sealed in this regard is enclosed. Yours
faithfully, (Name
of the owner) Address……………………. Tel.
No./Mobile No. ……………… Form II [See Rule 5(1)(a)] [Undertaking by owner for construction of the
Energy Conservation Building Code compliant building] I/We
am/are the owner(s) of the aforesaid Plot No. ……………………………………………Block No.
…………………….and the proposed building on completion of construction shall have a
connected load/contract demand of 100 kW/120 kVA or above and is proposed to be
constructed to use or intended to be used for commercial purposes. The
proposed building accordingly attract the provisions of Energy Conservation
Building Code Rules, 2018. I/we
undertake that the aforesaid building shall be constructed in accordance with
the bye-laws of the Municipal Authority and the provisions of the Energy
Conservation Building Code Rules, 2018. In case any deviation is noticed during
the construction of the Building, I/we shall indemnify the loss to the
authority having jurisdiction. I/we
further undertake that the information supplied in the enclosed drawings and
the application is accurate to the best of my/our knowledge and if any of the
information supplied is found to be incorrect and such information result in
loss to the Central or the State Government or any other authority under them.
I/we undertake to indemnify such loss. Signature (Name
of the owner) Address……………………. Mobile
No/ Tel No. …………. Form III [See Rule 5(1)(c)(ii) and 5(4)(a)(i)] [Certificate
from Empanelled Energy Auditors (Building) to be enclosed with the application
for Building Permit for Energy Conservation Building Code compliant building] Certificate I/We
am/are Empanelled Energy Auditors (Building) having registration
No./……………………under the Energy Conservation Act 2001 (52 of 2001) and am
authorized to scrutinize and verify the design of Energy Conservation Building
Code compliant building. I/We certify that— (a)
I/We have
scrutinized the construction documents, undertaking given by the owner duly
signed by the owner/design professional showing all the pertinent data and
features of the building, equipment and systems in sufficient details covering
building envelop, heating, ventilation and air-conditioning, service hot water,
lighting and electrical power in accordance with municipal bye-laws and with
the Energy Conservation Building Code Rules,2018 in respect of building
proposed to be constructed on plot on…………………….block no…………………….scheme in the
city of …………………….in the State of …………………….; (b)
I/We have
scrutinized the compliance forms with the check- lists to ensure compliance
with the bye-laws and the Energy Conservation Building Code Rules, 2018. (c)
The compliance documents
have been duly inspected by the undersigned. (d)
The energy
performance index ratio of the building design as per compliance documents, at
the design stage is equal to or less than one and is therefore in compliance
with the Energy Conservation Building Code Rules, 2018. (e)
It is certified
that all required scrutiny and verification of the documents submitted have
been carried out diligently, truthfully and all reasonable professional skill,
care and diligence have been taken in scrutinizing and verifying the drawings
of the buildings and compliance forms together with check−lists
covering the various components of the Energy Conservation Building Code Rules,
2018. (f)
The contents of
all the documents submitted along with the application are a true representation
of the facts and nothing has been concealed. There
is no objection for issue of building permit in respect of the aforesaid
proposed building in so far as requirements of Energy Conservation Building
Code Rules, 2018 are concerned. Signature Name
of the Empanelled Energy Auditors (Building) Registration
No./SEAL Date Form IV [See Rule 5(3)(e)(i) & 5(4)(a)(i)] [Certificate of Inspection by Empanelled Energy
Auditors (Building) on review of Building Permit Application in respect of the
proposed building -Communication of omissions and non-compliance to owner] To Shri
……………………., Address Subject:
Application for erection of proposed Building in premises of Plot no. ……………….
Block No. ………………. Scheme…………………….Street…………………….Name of the town/city- Details
of omission /non-compliance with the Energy Conservation Building Code Rules,
2018 on design stage inspection Sir, I/We,…………………….(Name),
being an authorised Empanelled Energy Auditors (Building)vide order No.
…………………….hereby state I/we have reviewed and verified the undertaking given by
you and have inspected the construction documents, compliance forms,
check-lists, submitted along with building permit application in respect of the
various elements specified in sub-rule (3) of Rule 5 of the various components
of the proposed building in respect of the subject building and inform that the
following omission/non-compliance have been discovered on inspection— (i) (ii) (iii) (iv) It
is requested that the necessary energy conservation measure in consultation
with your design team be carried out in order to bring them in compliance with
the Energy Conservation Building Code Rules, 2018. You are accordingly
requested to take corrective action within a period of one month from the date
of issue of this letter. Further action on your application for issue of
building permit shall be taken after satisfactory compliance of the aforesaid
omission/non-compliance. Signature Empanelled
Energy Auditors (Building) Registration
number/Mobile number Seal Form V [See Rule 5(3)(f)] [Certificate of Inspection by Empanelled Energy
Auditors (Building) on review of building permit application enclosing
construction documents and compliance forms in respect of Energy Conservation
Building Code compliant building] I/We,…………………….(Name),
being an authorised Empanelled Energy Auditors (Building) vide order No.
……………………. …………………….hereby state that I/we have reviewed and verified the
undertaking given by the owner,, and have inspected the construction documents,
compliance forms, check-lists, submitted along with building permit application
in respect of the various elements of the proposed Energy Conservation Building
Code compliant building in the premises of plot No…………………….Block No. …………………….
Scheme…………………….Town/City…………………….State of…………………….and certify that the— (i)
the
omission/non-compliance pointed out by the undersigned in the certificate of
Inspection dated ……….have been complied with satisfactorily; (ii)
the energy
performance index ratio calculation match with the data given in the aforesaid
documents and is in compliance with the Energy Conservation Building Code
Rules, 2018. I/We
further certify that— (a)
all reasonable
professional skill, care, and diligence have been taken in verifying the
compliance forms in respect of the various elements of the components covered
in Energy Conservation Building Code Rules, 2018 and contents thereof are a
true representation of the facts and meet the requirements of Energy
Conservation Building Code Rules, 2018. (b)
There is no
objection for issue of building permit in respect of the aforesaid proposed
building in so far as requirements of Energy Conservation Building Code Rules,
2018 are concerned. The
check-list duly completed and signed by the undersigned is enclosed. Signature Authorized/Empanelled
Energy Auditors (Building) Registration
number/ Mobile number Seal Form VI [See Rule 5(5)(a)] Notice for commencement of construction work of
Energy Conservation Building Code compliant building To Date:
__/__/____ The
Commissioner or (name of the competent authority) Authority
having jurisdiction, Name
of the City Name
of the State Subject:
Erection of Energy Conservation Building Code compliant building on premises of
Plot no. ……………… Block No. …………… Scheme…………… Street…………………….Name of the
town/city-Notice for commencement of building construction works Sir, I/We
hereby give notice for commencement of building works including implementation
of Energy Conservation Measures for erection of Energy Conservation Building
Code compliant building in the aforesaid site i.e. Plot No.
………scheme……………street in pursuance of the sanction granted by the Authority
having jurisdiction/vide file No. /letter No……………. Yours
faithfully Signature
of the owner (Name
of the owner) Address
of the owner Form VII [See Rule 5(4)(b) and (d)] [Certificate of Inspection by Empanelled Energy
Auditors (Building) on review of construction works enclosing construction
documents and compliance forms in respect of Energy Conservation Building Code
compliant building—Issue of certificate of compliance] To The
Owner, Address I/We,…………………….(Name),
being an authorised/Empanelled Energy Auditors (Building) vide order No.
…………………….hereby state I/we have reviewed the undertaking given by the owner,
energy conservation measures installed during the construction works and have
reviewed the construction documents, compliance forms, check-lists, submitted
along with progress in construction works in respect of the various elements of
the components referred to in sub-rule (6) of Rule 5 of the proposed Energy
Conservation Building Code compliant building in the premises of plot No.
……………………Block No. …………………….scheme…………………….Town/City…………………….State of…………………….
and certify that the energy performance index ratio calculation match with the
data given in the aforesaid documents; I/We
further certify that all reasonable professional skill, care, and diligence
have been taken in verifying the construction document and compliance forms in
respect of the various elements of the components covered in Energy
Conservation Building Code Rules, 2018 and contents thereof are a true
representation of the facts and meet the requirements of Energy Conservation
Building Code Rules, 2018. The
check-list duly completed and signed by the undersigned is enclosed. Signature Name Empanelled
Energy Auditors (Building) /Registration
No./Mobile number. Seal Copy
to: Commissioner, Authority having jurisdiction/Name of the City/Town Chief
Executive, State designated agency/Name of State/Address Form VIII [See Rule 5(6)(c)] [Certificate of Inspection by Empanelled Energy
Auditors (Building) on review of construction works enclosing construction
documents and compliance forms in respect of Energy Conservation Building Code
compliant building—Issue of certificate of non-compliance] To Shri…………… owner Address Date:
__/__/____ Sub:
Erection of Energy Conservation Building Code compliant Building on premises of
plot No. ……………… block No. …………… scheme……………… street…………………… name of the
town/city-Communication of findings by the Empanelled Energy Auditors
(Building) Sir/Madam, I/We,……………………
(Name), being an authorised/Empanelled Energy Auditors (Building)vide order No.
………………… hereby state I/we have reviewed the undertaking given by the owner, and
energy conservation measures under construction and have reviewed the
construction documents, compliance forms, check-lists, submitted along with progress
in construction works in respect of the various elements of the components of
the proposed Building in the premises of plot No. …………………….Block No.
…………………….Scheme…………………….Town/City…………………….State of…………………….and have to state
that the construction has not proceeded in accordance with the sanctioned plan
and has deviated/is deviating from the following provisions of Energy
Conservation Building Code Rules, 2018 namely— (i) (ii) (iii) 2.
None of the above deviations are covered in the best practices approved by the
State Energy Conservation Building Code Implementation Committee. or The
following deviations are covered in the best practices by the State Energy
Conservation Building Code Implementation Committee. 3.
The building owner is requested to rectify the above deviations or take the
approval of the Energy Conservation Building Code Technical Grievance Redressal
Committee. 4.
The building owner after obtaining the approval provided in Para 3 above or
rectifying the deviations notified in Para 1 above may inform the undersigned
of the action taken in the matter within one month from the date of approval
obtained or rectification completed along with the updated check-list to enable
me to inspect the works in connection with the issue of certificate of approval
provided in clause (d) of sub-rule (6) of Rule 5 of the Energy Conservation
Building Code Rules, 2018. Yours
faithfully Signature Name
of Authorized/ Empanelled
Energy Auditors (Building) number/Mobile
number. Seal Copy
to: Commissioner, Authority having jurisdiction/Name of the City/Town/State Form IX [See Rule 5(7)] Notice of Completion To The
Commissioner Authority
having jurisdiction Name
of the Town/State Subject:
Construction of Energy Conservation Building Code compliant building on plot
No. …………in block No. …………………….town …………………….Notice of completion of
construction of Energy Conservation Building Code compliant works Sir, I/We
hereby give notice that the erection of the building on plot No…………Block
No.……………. including execution and implementation of the energy conservation
measures have been completed in accordance with the plans sanctioned vide your
office communication No………… dated……………The following documents are enclosed— (i)
A certificate of
inspection on completion of the aforesaid building from S.
Shri…………………….Empanelled Energy Auditors (Building) vide Municipal Authority
Order No. …………………….dated ……………………. The
building is fit for use for which it has been erected/re-erected/constructed. It
is requested that permission to occupy or use the aforesaid building may be
granted. Yours
faithfully, Signature
…………………. Name
of the owner Plot No. block No. Address Form X [See Rule 5(7)] [Certificate of Inspection by Empanelled Energy
Auditors (Building) on review of completion of construction works enclosing
construction documents and compliance forms in respect of Energy Conservation
Building Code compliant building -Issue of certificate of compliance] To Name………… Owner
of the Building, Address Subject:
Completion of Construction Works in respect of Energy Conservation Building
Code compliant building— Certificate I/We,……………………
(Name(s)),being the authorised Empanelled Energy Auditors (Building)vide order
No. …………… hereby state that I have verified the undertaking given by the owner,
and have inspected the construction documents, compliance forms, check-lists,
submitted on completion of building of the proposed Energy Conservation
Building Code compliant building in the premises of plot No. …………… block No.
………………… scheme………………… town/City………………… state of……………… and certify that the— (i)
The works covered
under the Energy Conservation Building Code Rules, 2018 have been completed to
the best of my satisfaction. The details of the various components/system
completed as per Energy Conservation Building Code Rules, 2018 are given below: Name
of the
component dated 1. 2. 3. 4. 5. (ii)
The energy
performance index ratio of the said building match/with the data given in the
aforesaid compliance documents specified in Para 1 above. (iii)
A list of the
energy conservation measures deployed in the construction of aforesaid building
enclosed. Necessary approvals required have been taken by the owner. (iv)
The building in
my/our view meets the requirements of Energy Conservation Building Code Rules
compliant building and is fit for occupancy for which it has been erected,
Refer Rule 2(i). (v)
I further certify
that all reasonable professional skill, care, and diligence have been taken in
verifying the construction document and compliance forms in respect of the
various elements of the components covered in the Energy Conservation Building
Code Rules, 2018 and contents thereof are a true representation of the facts
and meet the requirements of the Energy Conservation Building Code Rules, 2018. (vi)
The check-list duly
completed, signed, sealed by the undersigned is enclosed. Empanelled
Energy Auditors (Building) Sea1/Name/Regd.
Number/ Certification
number A
copy of the certificate is sent herewith to: (i)
Commissioner,
authority having jurisdiction, Town /City/State (ii)
Chief Executive,
(By Name), State designated agency/Address/State of Form XI [See Rule 5(9)] [Certificate of Inspection by Empanelled Energy
Auditors (Building) on review of completion of construction works in respect of
Energy Conservation Building Code compliant building-Communication of omissions
and non-compliance to owner] To Shri
……………………., Address Subject:
Application for erection of Energy Conservation Building Code compliant
Building in premises of plot no. ……………… block No. …………… scheme…………………
street………………… name of the town/city-details of omission/non-compliance with the
Energy Conservation Building Code Rules, 2018 on design/completion stage
inspection. Sir, I/We,…………………….(Name),being
an authorised Empanelled Energy Auditors (Building)vide order No.
…………………….hereby state I/we have reviewed and verified the undertaking given by
you and have inspected the construction documents, compliance forms,
check-lists, submitted on completion of the proposed Energy Conservation
Building Code compliant building in respect of the subject building and inform
that the following omission/non-compliance have been found on inspection— (i) (ii) (iii) (iv) You
are accordingly requested to take corrective action within a period of three
months from the date of issue of this letter. Further action on your
application for issue of Completion Certificate shall be taken after
satisfactory compliance of the aforesaid omission/non-compliance. Signature Empanelled
Energy Auditors (Building) Registration
number/Mobile number. Form XII [See Rule 5(12)] Occupancy Certificate (To be issued by Authority having jurisdiction in
their occupancy certificate) To Name
of the owner…. Address…… Subject:
Issue of Occupancy Certificate Sir, With
reference to your notice of completion of an Energy Conservation Building Code
compliant building construction dated…………on plot no……….block no. …………………
situated at ……………I/we hereby certify that the said building as per description
annexed on plot No. …………………….Block No. ……………………. Scheme……………………. whose plans
were sanctioned vide No…………dated………has been inspected with reference to
requirements of Energy Conservation Building Code Rules, 2018. 2.
The building is declared fit for occupancy as follows: Climate
Zone 24-Hour use Building/Regular Building Hospitals/Hotels/Call
Centre/Other Building Types Annexure Description
of the building Ground
Floor Usage connected
load 1. 1st
floor ……. ……. 2. 2nd
floor ……. ……. 3. 3r
floor ……. ……. 4. 4th
Floor ……. ……. 5. etc. 2.
The energy performance index ratio of the building on the completion stage is
as per the sanction plan. It has been decided by the authority having
jurisdiction in consultation with the State designated agency that the building
is declared fit for occupancy as specified above, subject to the condition that
the owner shall undertake energy audit of the building and identify additional
energy conservation measures to achieve the compliance with the energy
performance index of the building approved in the sanctioned plan. 3.
The energy performance of the Building shall be monitored and verified by the
State Energy Conservation Building Code committee for the next two years. Enclosures:
copy of certified completion plan. Yours
faithfully, (Signature
of building official) Authority
having jurisdiction Copy
to The
Chief Executive, State designated agency………… Form XIII [See Rule 5(12)(ii)] [Energy performance index Report Submission by
Empanelled Energy Auditors (Building) to State designated agency after the
building has become fully operational] To The
Chief Executive, State
designated agency, Government
of (State) Sub.:
Energy performance index Report for Energy Conservation Building Code compliant
building constructed on Plot no. …………………………… Block No. ……………………………… Scheme
…………………….Street…………………….Name of the town/city-Communication by the Empanelled
Energy Auditors (Building) Sir, I/We,
………………………………… (Name), being the authorised/Empanelled Energy Auditors
(Building) vide order No. …………. hereby state that I/we have reviewed the
undertaking given by the owner, energy consumption for year ………… of the
proposed building of type ……….in the premises of plot No. ………………. Block No.
…………………… Scheme………………… Town/City………………… State of…………………… and certify that the
energy performance index ratio is…………which is less than or equal to one. The
EPI report is enclosed. I
further certify that all reasonable professional skill, care, and diligence
have been taken to verify the energy consumption of the aforesaid building. Copies
of the electricity bills have been enclosed for your reference. Yours
faithfully Signature Name
of Authorized/ Empanelled
Energy Auditors (Building) Number
/Mobile number Seal Enclosure:
Energy performance index ratio report as specified in the Appendix D of the
Code. Copy
to: Director, Buildings Programme, Bureau of Energy Efficiency, 4th Floor, Sewa
Bhavan, R K Puram, New Delhi-110 066 [1] Ministry of Power, Noti. No. G.S.R.168(E), dated
February 13, 2018, published in the Gazette of India, Extra., Part II, Section
3(i), dated 13th February, 2018, pp. 24-45, No. 84.Energy
Conservation Building Code Rules, 2018