Section 46 in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981
46. Prior approval of specification and plans of vessels and premises proposed to be licensed .-(1) Every person desiring to obtain a license to store any compressed gas in any vessel shall submit to the Chief Controller-
(i)specifications and plans drawn to scale in triplicate clearly indicating-(a)the manner in which the provisions prescribed in these rules shall be complied with;(b)the premises proposed to be licensed, the area of which shall be distinctly coloured or otherwise marked;(c)the surrounding area lying within 100 metres of the edge of all facilities which are proposed to be licensed;(d)the position, capacity, materials of construction and ground and elevation views of all vessels, all valves and fittings, filling and discharge pumps and fire-fighting facilities where provided and all other facilities forming part of the premises proposed to be licensed; and(ii)a scrutiny fee of rupees one hundred paid in the manner specified in rule 11.(2)If the Chief Controller, after scrutiny of the specifications and plans and after making such inquiries as he deems fit, is satisfied that compressed gas can be stored in the premises proposed to be licensed, he shall return to the applicant one copy each of all the specifications and plans signed by him conveying his sanction which may be subject to such conditions as he may specify.[46-A. No Objection Certificate.-(1) An applicant for a new license other than a license in Form IV, shall apply to the District Authority with two copies of site plan showing the location of the premises proposed to be licensed under these rules for a certificate to the effect that there is no objection to the applicant's receiving a license for storage of compressed gas in pressure vessel at the site proposed, and the District Authority shall, if he sees no objection, grant such certificate to the applicant who shall forward it to the Chief Controller with his application.(2)Every certificate issued by the District Authority under sub-rule (1) above shall be accompanied by a copy of the plan of the proposed site duly endorsed by him under his official seal.(3)The Chief Controller, may refer an application not accompanied by a certificate granted under sub-rule (1) to the District Authority for his observation.(4)If the District Authority, either on a reference being made to him or otherwise, intimates to the Chief Controller that any license which has been applied for should not, in his opinion, be granted, such license shall not be issued without the sanction of the Central Government.(5)Notwithstanding anything contained in sub-rules (1) to (4) above, all licenses granted or renewed under the said rules prior to the date on which the above provisions come in force, shall be deemed to have been granted or renewed under these rules.](6)[ The provisions of this rule shall not apply to non-flammable, non-toxic compressed gases.] [ Inserted by G.S.R. 372(E), dated 17.5.2002 (w.e.f. 17.5.2002).]
