Section 53 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
53. Prior approval necessary for alteration in the licensed premises.
(1)No alteration shall be carried out in the licensed premises until the plan showing such alteration has been approved in writing by the Chief Controller or Controller authorized by him.(2)The licensee wishing to carry out any alteration in the licensed premises shall submit to the Chief Controller or Controller authorized by him -(i)three copies of a properly drawn plan of the licensed premises showing in distinct colour or colours the proposed alteration and the reasons thereof;(ii)piping and instrumentation diagram for the vessels, equipments and system proposed to be installed;(iii)any other documents specified by the Chief Controller or Controller; and(iv)a scrutiny fee as specified in clause (B) of the Schedule I.(3)If the Chief Controller or Controller authorized by him, after scrutiny of the plan showing the proposed alteration and after making such enquiries as he deems fit, is satisfied that the proposed alteration may be carried out, he shall return to the licensee one copy of the plan signed by him and conveying his sanction subject to such condition or conditions as he may specify.(4)The holder of a license shall apply to the Chief Controller or Controller authorized by him for the amendment of the license as soon as the sanctioned alteration has been carried out.(5)Additions or alterations as approved under sub-rule 3 of this rule shall not be taken into use unless the license is duly amended.
