Section 46(2) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
(2)If the Chief Controller or Controller authorized by him, 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.
