Section 51 in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981
51. Particulars of license .-(1) Every license granted under these rules shall be subject to the conditions specified therein and shall contain all the particulars which are contained in the form specified under these rules.
(2)One copy of the plan or plans for the licensed premises, signed in token of approval by the Chief Controller, shall be attached to the license which shall form part of such license and an identical copy shall be filed for record in the Office of the Chief Controller.(3)[ Every licensed premises under these rules shall have prominently marked thereon the number of the license held for it.(4)The emergency telephone numbers of local fire service, police and the principal marketing company or supplier of the compressed gas, and emergency instructions shall be conspicuously displayed in the licensed premises.]
