131. Prior approval of specifications and plans of premises proposed to be licensed
.-(1) Every person desiring to obtain a license to import and store petroleum in Form XIV, Form XV, Form XVI or in Special Form, as the case may be, shall submit to the licensing authority an application alongwith-(a)specifications and plans drawn to scale, in duplicate, clearly indicating-(i)the manner in which the provisions prescribed in these rules will be complied with;(ii)the premises proposed to be licensed, the area of which shall be distinctly coloured or otherwise marked;(iii)the surroundings and all protected works lying within 100 metres of the edge of all facilities which are proposed to be licensed;(iv)the position, capacity, materials of construction and ground and elevation view of all storage tanks, enclosures around tanks, all valves, filling and discharge points, vent pipes, dip pipes, storage and filling sheds, pumps, fire-fighting facilities and all other building and facilities forming part of the premises proposed to be licensed;(v)the areas reserved for different classes of petroleum including petroleum exempted under section 11 of the Act; and(b)a scrutiny fee of rupees four hundred paid in the manner specified in rule 13.(2)If the Chief Controller, after scrutiny of the specification and plans and after making such enquiries as he deems fit, is satisfied that petroleum may be stored in the premises proposed to be licensed, he shall return to the applicant one copy each of the specifications and plans signed by him conveying his sanction subject to such conditions as he may specify.
