Section 54(1) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
(1)Amendment of license. - Any license granted under these rules may be amended by the Chief Controller or Controller authorized by him, provided the licensee submits the following documents to him-(i)an application duly filled in and signed in Form AS-1 or AS-2 as the case may be;(ii)where any alteration in the licensed premises has been carried out, four copies of the properly drawn plan showing the alterations sanctioned under rule 53;(iii)fee for amendment of a license as specified in clause (B) of the Schedule I;(iv)a certificate of safety, if required under rule 33 or rule 43, as the case may be;(v)test and inspection certificate of new or modified vessel, if applicable, along with four copies of fabrication or modification drawing of such vessels duly endorsed by Inspector.(vi)the fabricator's certificate in case of change in prime mover or running gear, as the case may be, in respect of a vehicle for transport of compressed gases.(vii)the original valid license sought to be amended along with the approved plan attached to it.
