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[Cites 0, Cited by 0] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(9) in The Gas Cylinders Rules, 2016

(9)Renewal or validity extension of approval granted for cylinder manufacturing unit, valve manufacturing units and LPG regulator manufacturing unit, cylinder testing station, hot repair or reconditioning station for LPG and other welded cylinder shall be done for a maximum period of ten years on submission of following documents on or before expiry of approval, namely:-
(i)renewal or revalidation application or request on company letter head duly signed by director or occupier or authorized signatory of the company;
(ii)payment of the renewal or revalidation fees as prescribed in Schedule V;
(iii)manufacture report or testing record or repairing records for entire period of validity of approval, valid ISO accreditation certificate issued by any Nationally and Internationally accredited agency for the entire period of validity of the approval before the expiry of the approval;
(iv)an undertaking signed by director or occupier or authorized signatory of the company to the effect that there is no change in the organizational set up and technical manpower during the period of validity of approval;
(v)original approval copy; and
(vi)any other documents as specified by the Chief Controller.