Section 46(2) in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981
(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.
