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[Cites 0, Cited by 0] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(6) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

(6)Format of no objection certificate shall be as under-Subject: No objection certificate under the Static and Mobile Pressure Vessels (Unfired) Rules, 2016No. ...............DateWith reference to your letter no ____________ dated __________ and in pursuance of said rule 47 of the Static and Mobile Pressure Vessels (Unfired) Rules, 2016 there is no objection for granting license under the said rules to Shri/M/s. _________________________ of address.................. for storage of flammable/toxic/corrosive compressed gases in the premises at Survey No./Gat No./Khasra No...................., Village ............ Taluka............................District ........................ State................................. as shown in the site plan duly endorsed and enclosed herewith.Signature of the no objection certificate issuing authority with his office seal(District Authority)