Section 4 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
4. Restriction on filling, manufacture and import of pressure vessels including fittings and vapouriser.
(1)No person shall fill any compressed gas in any vessel or transport any vessel filled with any compressed gas unless such vessel has been manufactured in accordance with a type or standard or code as specified under rule 13 and fitted with fittings approved by the Chief Controller.(2)No person shall manufacture any vessel and fitting thereof, under sub-rule (1) including vaporiser without the prior approval of the Chief Controller.(3)(i)Any person seeking approval of his fabrication shop for fabrication of pressure vessels, vaporisers or fittings under sub-rule (2) shall submit -(a)the particulars specified in Appendix-I to these rules;(b)copy of ISO-Certification or equivalent certification in respect of the fabrication shop;(c)a scrutiny fee as specified in clause B of Schedule I,(ii)The Chief Controller on receipt of documents mentioned in clause (i) shall get the fabrication shop inspected by a Controller for assessment of the capability of fabrication of pressure vessels, vapourisers or fittings and shall either approve the shop or reject the application depending on the assessment report. The approval shall remain valid initially for a period of one year. Subsequently based on the satisfactory performance report, the approval may be periodically renewed for five years. The fee for renewal shall be as specified in clause B of Schedule I;(iii)Any person seeking approval of design of a pressure vessel, vaporiser or fitting to be fabricated by him in his shop approved under clause (ii), shall submit to Chief Controller-(a)two copies of design calculations as per fabrication code, accepted by the Chief Controller, and duly vetted by an Inspector;(b)two copies of fabrication drawings prepared as per fabrication code and design calculations duly vetted by an Inspector;(c)a scrutiny fee specified in clause B of Schedule I.(4)No person shall import any vessel without prior approval from Chief Controller.(5)Any person seeking the approval of the Chief Controller under sub-rule (4) shall submit to him-(a)duly filled in application in Form AS-3;(b)a test and inspection report of the vessel from the manufacturer and inspection certificate duly endorsed by the inspecting agency of the country of origin;(c)two copies of design drawing showing the design details of the vessel, its fittings and particulars of specifications of the materials used in construction thereof duly endorsed by third party inspecting agency; and(d)a scrutiny fee as specified in clause B of Schedule I.
