Section 51 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
51. Period for which licenses may be granted or renewed.
(1)A license in Form LS-1A or LS-1B for the storage of a compressed gas in a pressure vessel shall be granted or renewed subject to a maximum five years and shall remain in force until the 30th day of September of the year up to which the same is granted or renewed.(2)A license in Form-LS-2 for the transport of the compressed gas in a pressure vessel by a vehicle shall be granted or renewed subject to a maximum five years taken from the date of grant of license.(3)Notwithstanding anything contained in sub-rules (1) and (2), the Chief Controller or Controller authorized by him may, if he is satisfied that a license is required for a specific work, may grant such license for specific period.
