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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(5) in The Gas Cylinders Rules, 2016

(5)If the licensing authority observes on inspection, that the premises do not conform to the provision of the Act and rules and not fit for endorsement, he shall communicate to the licensee, his direction for rectification of deficiency; or reasons for not endorsement of the license or reasons for suspension and revocation of the license, as the case may be.