(2)For obtaining approval under clause (b) of sub-rule (1), the following particulars shall be submitted to the Chief Controller, namely:-(i)total number and serial numbers of the cylinders;(ii)name and address of the manufacturer of the cylinders;(iii)specification of the cylinder and the valve;(iv)previous approval, if any;(v)the test and inspection certificates in respect of the cylinders;(vi)the test and inspection certificate pertaining to the valves fitted or to be fitted to the cylinder;(vii)a scrutiny fee as per Schedule V.
