51. Period for which licenses may be granted or renewed
.-(1) A license in Form `D' for the import of cylinders filled or intended to be filled with compressed gas may be granted for such period as the Chief Controller may deem necessary subject to a maximum of one year.(2)A license in Form `E', `F' or `G' for filling or storage of compressed gases granted or renewed under these rules shall remain in force till the 30th day of September of the year up to which the license is granted or renewed subject to a maximum of ten years.(3)Notwithstanding anything contained in sub-rule (2), the Chief Controller or Controller authorised by Chief Controller, where he is satisfied that a license is required for a specific work which is not likely to last up to the 30th day of September of the year up to which the license is granted or renewed may grant or renew a license for such a period as is necessary.
