Section 7 in Atomic Energy (Radiation Protection) Rules, 2004
7. Conditions precedent to the issuance of a licence.-
(1)An application for licence shall be made by to the competent authority by an employer or a person duly authorized by him.(2)No licence to handle radioactive material, or to operate radiation generating equipment, shall be issued to a person unless, in the opinion of the competent authority -(a)the application for such licence is for purposes envisaged by the Act;(b)documentation relevant to the licence and complete in all respects is submitted to the competent authority;(c)in respect of approval for siting, design, construction, commissioning and decommissioning, of a radiation installation, the proposed equipment, facilities and handling procedures afford adequate protection during normal or intended operations;(d)the applicant has demonstrated compliance with the provisions of the relevant safety codes and safety standards specified by the competent authority; and(e)in respect of licence for operation of a radiation installation -(i)all the requirements relating to safety specified by the competent authority in the relevant safety codes and safety standards have been satisfied in the construction of the radiation installation;(ii)workers have appropriate training and instructions in radiation safety, in addition to the appropriate qualification and training required for performing their intended tasks;(iii)a Radiological Safety Officer is designated in accordance with rule 19;(iv)appropriate radiation monitors and dosimetry devices are available with the applicant for purposes of radiation surveillance;(f)the equipment, facilities and handling procedures afford adequate protection during normal operations, minimize occurrence of potential exposures and enable appropriate remedial actions to be taken in the event of an accident.(3)No type approval of sealed sources, radiation generating equipment and equipment containing a radioactive source for the purpose of manufacture and supply or package design approval for transport of radioactive material or shipment approval for radioactive consignment or any other approval as notified under third proviso to rule 3, by the competent authority may be issued unless, in the opinion of the competent authority, the applicant has demonstrated compliance with the relevant safety codes and safety standards specified by him.
