Section 72 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
72. Repeal and Savings.
(1)The Static and Mobile Pressure Vessels (Unfired) Rules, 1981 are hereby repealed.(2)Notwithstanding such repeal. -(i)all licenses granted or renewed under the said rules and all fees imposed or levied thereof shall be deemed to have been granted, renewed or imposed or levied, as the case may be, under the corresponding provision of these rules; and(ii)all approvals given and all powers conferred by or under any notification or rule shall, so far as they are consistent with the Act and these rules, be deemed to have been given or conferred by or under these rules.Appendix-I[See rule 4(3)]Application seeking approval of fabrication shop for pressure vessels, vapourisers or fittings
