Section 54(3) in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981
(3)A licensee who desires to have his license amended shall submit to the Chief Controller-(i)[ an application duly filled in and signed in Form I, or in Form I-A or in Form II, as the case may be;](ii)the license sought to be amended together with the approved plans attached to it;(iii)where any alteration in the licensed premises has been carried out, three copies of the properly drawn plan showing the alteration sanctioned under rule 53 by the Chief Controller;(iv)fee for the amendment of the license as specified in sub-rule (2);(v)a certificate of safety, if required under rule 33.
