Section 58 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
58. Procedure on expiration, suspension or cancellation of license.
- The licensee, on the expiration, suspension or cancellation of his license shall forthwith give notice to the licensing authority and District Authority of the nature and quantity of compressed gas in his possession and shall comply with any directions which the District Authority, in consultation with the licensing authority, may give in regard to its disposal. In case of closure of a unit due to any reasons, the licensee shall notify the District Authority and the licensing authority regarding the kinds and quantities of hazardous gases stored in the premises and shall dispose off the said gas within the period and in the manner as may be specified by the District Authority, in consultation with the licensing authority, if deemed necessary by him.
