(1) These regulations may be called the Bureau of Energy Efficiency (Particulars and Manner of their Display on Labels of Room Air Conditioners) Regulations, 2017.

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

(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 a room air conditioner;

(d) label period means the validity period of the Indian seasonal energy efficiency ratio under the energy consumption standard specified by the Central Government under clause (a) of Section 14 of the Act and in case the end period of the Indian seasonal energy efficiency ratio is not specified, it shall be deemed to be valid until a new energy efficiency ratio is specified by the Central Government;

(e) model or family of models means the model or range of models of one particular brand, to which a single set of test report is applicable and where each of the models have the same physical characteristics, energy efficiency ratio, energy efficiency level and performance characteristics;

(f) permitee means a person to whom permission has been granted under Regulation 7;

(g) room air conditioner means an appliance as specified in the notification under clause (b) of Section 14 of the Act;

(h) star level or star rating means the grade of energy efficiency displayed on the label of the room air conditioner based on the energy consumption standard notified under clause (a) of Section 14 to denote the energy efficiency of the air conditioner; and

(i) seller or trader in relation to any labelled room air conditioner means, a person who sells or distributes any such room air conditioner and includes the manufacturer, trader, and permittee granted permission to affix label on such room air conditioner.

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

(1) On every room air conditioner, the following particulars shall be displayed on its label, namely

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

(b) the appliance or type of air conditioner;

(c) the name of manufacturer or importer and brand;

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

(e) cooling capacity (hundred per cent.) in Watts;

(f) cooling capacity (fifty per cent.) in Watts;

(g) electricity consumption in units per year;

(h) variable speed compressor;

(i) heat pump;

(j) Indian seasonal energy efficiency ratio;

(k) label period;

(l) star level; and

(m) unique series code.

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

(1) A label containing particulars specified in Regulation 3 shall be displayed on every room air conditioner within a period of six months from the date of coming into force of these regulations.

(2) On and from the commencement of provisions of Table 3.1(e) and Table 3.2(e) notified by the Central Government under clause (a) of Section 14 of the Act, every permittee, seller or trader shall ensure that

(a) the room air conditioner put on sale shall display revised star level and revised label period synchronizing with the revised energy consumption standards and the manufacturing year or importing year of the room air conditioner shall be in synchronization with such revised energy consumption standards:

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

(b) all preparatory steps including approvals, awareness of the dealers, retailers, requisite publicity for their education as well as for the education of the consumers shall be well planned and taken six months in advance of the date of such commencement, under these regulations.

(1) Every manufacturer, seller or trader shall display on every room air conditioner a label at the time of sale and the label shall be either adhere to, or be attached as a swing tag, on it.

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

(1) No label shall be affixed on a room air conditioner without the 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 demand draft drawn in favour of the Bureau of Energy Efficiency, New Delhi or by any other acceptable electronic mode of payment:

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

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

(a) an application fee of two thousand rupees per model, payable by demand draft drawn in favour of the Bureau of Energy Efficiency, New Delhi or by any other acceptable electronic mode of payment; and

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

(1) On receipt of an application under Regulation 6 and after being satisfied that all requirements therein are complied with, the Bureau may, within a period as specified in its Manual on standards and labelling, subject to such terms and conditions as specified in Regulation 8,

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

(b) grant permission for affixing label on room air conditioner in Form II-(B) or in electronic form. (2) The Bureau shall maintain a register in Form III and enter the name of permittee therein.

(3) The permission granted under sub-regulation (1) shall be valid for the duration for 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) An application for renewal of permission may be made by the permittee six months before its expiry and shall be accompanied by a fee of rupees one thousand payable in the form of demand draft or electronic mode in favour of the Bureau of Energy Efficiency, New Delhi:

Provided that no application for renewal shall be allowed if it is made one month before its expiry.

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

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

(7) The permittee who seeks permission for continuance to affix label on the existing model of the room air conditioner 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 room air conditioner is to be launched synchronizing 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.

Every permittee, seller or trader shall comply with the following terms and conditions in displaying the particulars on label, namely

(a) the star level displayed on the label of the room air conditioner shall conform to energy consumption standards for room air conditioner notified under clause (a) Section 14 of the Act;

(b) the label shall be affixed only on such model of room air conditioner for which permission has been granted;

(c) the label shall be printed and affixed on the room air conditioner at the cost of the permittee;

(d) the permittee, seller or trader shall ensure that the star level displayed on the label of room air conditioner shall be maintained at all time;

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

(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;

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

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

(1) Every permittee shall pay to the Bureau a label fee of rupees thirty on each label affixed on the room air conditioner.

(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 fee made under sub-regulation (2) of Regulation 6 and if the total amount of labeling fee is not recovered within one year of the last date of payment, the Bureau may cancel all labels granted to the permittee and publish the name of the permittee in the newspapers as a defaulter.

Subject to the proviso to sub-regulation (2) of Regulation 9, a permittee shall be entitled to refund of the label security fee on ceasing to manufacture room air conditioner.

(1) The Bureau may, either suo motu, or on a complaint received by it, carry out verification to ensure that the room air conditioner conforms to the star level and other particulars displayed on its label and that it complies with the other terms and conditions of permission. All tests including the power consumption, capacity tests and maximum operating condition tests shall be conducted by the Bureau or through its designated agency in balanced ambient calorimeters for the purpose of verification and challenge testing.

(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 room air conditioner 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, such expenses relating to sample cost, testing, transportation and other incidental expenses with the Bureau, within such time, as may be determined by Bureau. 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 be forfeited.

(4) Where a sample of room air conditioner used for testing fails the test during suo motu testing or challenge testing, the Bureau shall afford the permittee another opportunity and conduct a second test with twice the quantity of room air conditioner 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.

(5) 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.

(6) Where, the permittee fails to make such expenses, the Bureau shall

(a) continue the verification by challenge testing referred to in sub-regulation (3) or the second test referred to in sub-regulation (4);

(b) stop further processing of application received under Regulation 6;

(c) cancel all the labels granted to the permittee under Regulation 7, after six months from the date of issuance of Form V.

(7) 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 shall,

(i) correct the star level displayed on the label of the room air conditioner 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.

(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 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.

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

(9) If the compliance report referred to in sub-regulation (8) is not received or received without complying to any of the direction within the specified period, it shall be deemed to have been not complied with the direction issued and the Bureau shall order to that effect.

(10) The Bureau shall send the compliance report referred to in sub-regulation (8) and orders passed in sub-regulation (9) to all the State designated agencies for the purpose of taking action under Section 17 and enforcement of order passed under the sub-regulation (9).

(11) Where the permittee fails to comply with the directions issued by the Bureau under sub-regulation (7), the Bureau shall,

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

(b) send a 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, the orders issued by the Bureau under clause (a) for consideration and for taking action by the Central Government under clause (c) of Section 14;

(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;

(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.

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.

[See Regulation 3 (2)]

Particulars to be displayed on labels of room air conditioner.

(1.) Label design

(i) Dimension:

(ii) Colour scheme:

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

Blue

Hue(H)-239 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)-150 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 room air conditioner:

(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.

[See Regulation 6 (2)]

(To be printed in Company letter head)

The Director General

Bureau of Energy Efficiency,

(Ministry of Power, Government of India)

4th Floor, Sewa Bhawan,

Sector-I, R.K. Puram,

New Delhi 110 066

India.

1. I/We am/are the manufacturer/manufacturers of room air conditioner 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 room air conditioners as specified by the Bureau in the Bureau of Energy Efficiency (Particulars and Manner of their Display of the Label on Room Air Conditioner) Regulations, 2017.

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

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

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

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

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

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

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

Signature .

Name .

Designation ..

For and on behalf of ...

(Name of the firm)

Seal of the Firm

[See Regulation 6 (3)]

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 manufacturer/manufacturers of room air conditioners under the brand name (Name of the brand) and the unique label series code issued by Bureau of Energy Efficiency is

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

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

4. Conformance to standards : I/We conform to the Bureau of Indian Standard/other International Standards in respect of quality system/other standards in accordance with Indian standards/others (name and number of the standard) as specified in the notification on (title of the notification) for the .. (name of the equipment).

I/We have made 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 or International Laboratory Accreditation Cooperation or Asia Pacific Laboratory Accreditation Cooperation or equivalent bodies for 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) Accreditation status:

(i) For laboratory: (yes/no)

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

(c) Bureau of Energy Efficiency approval:

5. (a) An application fee of two thousand rupees has been paid by Demand Draft. No. .. dated .. /electronic mode.

6. I/We agree to pay the labelling fee of thirty rupees per label as specified by the Bureau.

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

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 this regard.

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

Dated this Day of .. (Year)

Signature

Name

Designation .

For and on behalf of

(Name of the firm)

Seal of the Firm

[See Para 3 of Form I (B)]

Details of Information

1.1 General (Complete the details as applicable)

1.2 Technical details (Complete the details as applicable)

(a) Tested values:

(b) Frequency settings: (Complete the details as applicable)

Date

Signature

Name ..

Designation .

For and on behalf of

.

(Name of the firm)

Seal of the Firm

[See Regulation 7 (1) (a)]

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 Room Air Conditioners) Regulations, 2017, 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 room air conditioner shall conform to energy consumption standards for room air conditioner notified under clause (a) of Section 14 of the Act and terms and conditions provided in the aforesaid regulations;

(b) the stamping of the label only on such model of room air conditioners for which permission has been granted;

(c) the printing and affixture of the label on the room air conditioners at the cost of the permittee;

(d) the permittee ensuring that the star level displayed on the room air conditioners shall be maintained at all time;

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

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

(g) the permittee making available such other details of room air conditioner 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 room air conditioner from the market during the validity period except with the prior approval of the Bureau.

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

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

Yours faithfully

(Secretary)

Bureau of Energy Efficiency

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

Details of Approvals

1. Details of the company

2. Name of the brand registered:

3. Unique series code:

4. Other Details (if applicable):

Date .

Yours faithfully

(Secretary)

Bureau of Energy Efficiency

[See Regulation 7(1)(b)]

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 Room air conditioners) Regulations, 2017, the Bureau hereby permits you to affix label as per details of approvals set out in the Annexure to this letter.

2. This permission is subject to the condition that

(a) the star level displayed on the label of the room air conditioner shall conform to energy consumption standard for room air conditioner notified under clause (a) of Section 14 of the Act and terms and conditions provided in the aforesaid regulations;

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

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

(d) the permittee shall ensure that the star level displayed on the room air conditioner shall be maintained at all times;

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

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

(g) the same details shall be furnished to the Bureau through automated system;

(h) the permittee shall make available such other details of room air conditioner as and when sought by the Bureau of which the permission has been granted.

3. This permission shall be valid with effect from .to . and may be renewed. The permittee shall not withdraw the room air conditioner from the market during the validity period except with the prior approval of the Bureau.

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

Yours faithfully

(Secretary)

Bureau of Energy Efficiency

[See Para 1 of Form II-(B)]

Details of Approval

1. Details of the equipment

(a) Brand:

(b) Model details:

(c) Type of room air conditioner:

(d) Technical specification:

2. Details of label:

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 Bureau's logo shall be as specified in the Schedule to these regulations.

4. Specimen of the label duly approved by the Bureau to be affixed on the room air conditioner is shown below (Separate specimens for family of models is annexed)

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

Date .

Yours faithfully

(Secretary)

Bureau of Energy Efficiency

[See Regulation 7(2)]

[See Regulation 7 (7)]

(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.

Subject: Application for permission to affix label vide Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of Room Air Conditioners) Regulations, 2017 on revision of star level effective from .

1. I/We are the manufacturers/importers of room air conditioner 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 room air conditioner as specified by the Bureau in the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of Room Air Conditioner) Regulations, 2017 which would go for revision of star level with effect from .

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

3. Conformance to new star level: I/We conform to the notification S.O. number dated for room air conditioner. A copy of the 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 room air conditioner is enclosed.

5. Details of the equipment/model as per revision of star level

Model Name ..

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

7. I have submitted my quarterly production data and labelling fee till date for the said room air conditioner 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 the Firm

[See Regulation 11(3)]

New Delhi, dated the ..

To

Pursuant to the provisions of Regulation 7 of the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of Room Air Conditioners) Regulations, 2017 you were permitted to affix label on the room air conditioner 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 Room Air Conditioners) Regulations 2017, had purchased a Bureau of Energy Efficiency star labelled room air conditioner from your authorized distributor/dealer/retailer vide Invoice number . dated .. for a price of Rs and lifted as a sample dated by for the purpose of suo motu testing or challenge testing. The samples were purchased by M/s .., an agency appointed by the Bureau for verification of the particulars displayed on the label under Regulation 3 of the aforesaid regulations, affixed by you on the aforesaid purchased room air conditioner. The sample duly sealed by M/s bearing serial number was obtained from M/s (Name of the Distributor, dealer, retailer) under signatures of the duly authorized representative of the verification agency.

3. The Bureau through its aforesaid verification agency had transported the sample referred to in Para 2 to M/s. , a National Accreditation Board for Testing and Calibration Laboratories accredited laboratory for conducting tests in accordance with the test procedure indicated in Paragraphs 4, 5 and 6 of the notification number S.O. dated for giving test report in accordance with the Form given in Annexure to the notification number S.O. .

4. The details of the product and the suo motu test results (if applicable) is enclosed with this letter. Now, therefore in pursuance of the provisions of sub-regulation (1) of Regulation 11 of the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of Room Air Conditioners) Regulations 2017, the Bureau is conducting suo motu test/challenge test (as applicable) on ..(date) at (Name of laboratory), accredited by National Accreditation Board for Testing and Calibration Laboratories.

5. Pursuant to the provisions of sub-regulation (4) of Regulation 11of the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of Room Air Conditioners) Regulations 2017, the Bureau hereby intimates to

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

(ii) deposit such cost towards procurement, transportation, testing and other incidental expenses as mentioned in Annexure, within fifteen days from the date of issuance of this letter (the expenses shall be deposited through an account payee Demand Draft or at par cheque in favour of Bureau of Energy Efficiency payable to New Delhi or in electronic mode).

6. You may note that the Bureau shall continue the verification by challenge test or second test, even if the aforementioned expenses are not made in time or the officials are not nominated as specified and shall take further follow up action in the matter in terms of sub-regulation (5) of Regulation 11 of the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of Room Air Conditioners) Regulations 2017.

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

(Secretary)

Bureau of Energy Efficiency

Enclosures:

1. Details of product/suo motu test results

2. Annexure V(a)

3. Invoice related to the expenses

[See Para 5 of Form V]

Details of Information

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

2. Amount to be deposited to the Bureau:

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

Date

(Secretary)

Bureau of Energy Efficiency

[See Regulation 11(7)]

New Delhi, dated the ..

To

Pursuant to the provisions of Regulation 7 of the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of Room Air Conditioners) Regulations, 2017 you were permitted to affix label on the room air conditioners 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 Room Air Conditioners) Regulations 2017, had purchased a Bureau of Energy Efficiency star labelled room air conditioners from your authorised distributor or dealer or retailer vide invoice number ..dated .. The complete procurement and test details of the samples picked were sent to you in Form V vide Bureau of Energy Efficiency letter no .. dated . You were also requested to attend and witness the second check verification test of the samples at the National Accreditation Board for Testing and Calibration Laboratories Accredited Laboratory M/s .. .. .. ..

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

4. The result of the test of second check testing are enclosed which are duly checked and counter signed by the competent authorised personnel of the National Accreditation Board for Testing and Calibration Laboratories Accredited Laboratory. The test reports are also duly signed by your authorised signatory as witness of 2nd check testing. The result of the test confirm that they failed to meet the requisite parameters and standards given in number S.O. dated .and the terms and conditions of the permission given to you for display of particulars on label affixed to the room air conditioner manufactured and sold in the market.

5. Pursuant to the provisions of clause (a) of sub-regulation (4) of Regulation 11 of the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of room air conditioner) Regulations, 2017, you are hereby directed to comply with the following, namely

(i) correct the star level displayed on the label of the room air conditioner 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.

6. 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 VII within ten days after the expiry of two months that is, by .. .In case no compliance report is received by the said date the Bureau shall proceed to take action in terms of sub-regulation (5) of Regulation 11 of the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of room air conditioner) Regulations, 2017.

7. The Bureau shall take further follow up action in the matter in terms of sub-regulations (4), (5), (6) and (7) of Regulation 11 of the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of room air conditioner) Regulations, 2017.

Secretary,

Bureau of Energy Efficiency

Enclosures:

1. Test reports of the failed model

[See Regulation 11 (8)]

(To be furnished on letter head of the organisation)

Dated ..

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 Room Air Conditioners) Regulations, 2017, we M/s .. the manufacturer of room air conditioners were permitted to affix label on the room air conditioner 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 (4) of Regulation 11 of the Bureau of Energy Efficiency (Particulars and Manner of their Display on Label of Room Air Conditioners) Regulations, 2017, we were given directions vide Bureau of Energy Efficiency letter number ..dated to take necessary corrective action. In the light of directive issued by the Bureau, we hereby declare that the following actions have been taken at our end.

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

Signature

Name

Designation

For and on behalf of .

Name of the Company/Firm etc

Seal of the Firm/Company.

1 Ministry of Power (The Bureau of Energy Efficiency), Noti. No. BEE/S&L/AC/37/2017-18, dated November 29, 2017, published in the Gazette of India, Extra., Part III, Section 4, dated 29th November, 2017, pp. 29-53.