Section 49(5) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
(5)If the licensing authority observes on inspection, that the premises do not conform to the provision of the Act and rules and not fit for endorsement, he shall communicate to the licensee-(i)his direction for rectification of deficiency; or(ii)reasons for not endorsement of the license; or(iii)reasons for revocation of the license, as the case may be.
