.-(1) A certificate of safety in proforma given below this rule and signed by a competent person shall be furnished to the licensing authority before any petroleum is stored in an installation or a service station for the first time or whenever any additions or alterations to the enclosure walls and embankments are carried out or when any tank is installed or its position shifted.Proforma of Certificate of Safety(See rule 130)I,........................hereby certify that I have inspected the petroleum service station/installation described below on...............(date) and it has been constructed as per plan approved by Chief Controller/Controller vide letter No...............dated...............and the service station/installation, in my opinion is safe for storage of petroleum.
