.-(1) A person wishing to obtain or renew a license under these rules shall submit an application in writing to the authority empowered to grant such a license.(2)An application for the grant of a license to transport petroleum in bulk by road in mechanically propelled vehicles shall be in Form VII and to transport petroleum Class A/B in bulk on land for onsite fuelling of aircrafts, heavy vehicles/machineries and stationary equipment by a mechanically propelled vehicle, viz., refueller shall be in Form VIII. An application for license to import and store petroleum shall be in Form IX and to decant Kerosene (Petroleum Class B) from mechanically propelled vehicles containers shall be in Form X.
