Section 2(xxvii) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
(xxvii)"gas tanker degassing station" means a premises holding consent of State Pollution Control Board to facilitate de-gassing, evacuation and making gas free the flammable and, or, toxic and or corrosive gases present in a Compressed Gas Mobile Tanker to carry out external and internal inspections, NDT and Hydraulic test as required under the rules and purge and render the Tanker for safe re-fill, and shall meet the requirements given in Appendix-IIB;
