Section 50(2) in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981
(2)Notwithstanding anything contained in sub-rule (1), the Chief Controller may, if he is satisfied that a license is required for a specific work which is not likely to last up to the 31st day of March of the year up to which the license is granted or renewed, grant or renew a license for such period as is necessary.[* * *] [ Omitted by G.S.R. 243(E), dated 6.5.1997.]
