(3)The following documents shall be submitted in duplicate to the licensing authority for grant of approval for cylinder testing station and hot repair of LPG or welded cylinders, namely:-(i)fee as per Schedule V;(ii)ownership proof for legal and physical possession of the land, where such facilities are proposed to be set up;(iii)applicant's name and full address with telephone numbers and E-mail address;(iv)proposed location of cylinder testing station or hot repairing facilities;(v)six copies of each site and layout plan showing the area for degassing in case of flammable gas cylinder testing station and details of neutralization facilities in case of toxic gas cylinder testing and location of various testing equipments in the cylinder testing shop;(vi)specification or code proposed to be adopted for the testing and examination of cylinder or hot repair of LPG or welded cylinder;(vii)organizational set up of the applicant with specific reference to qualification and experience of the personnel engaged in the testing of cylinder or hot repair of cylinder.(viii)quality control check or test carried out at each stage of testing and examination of cylinders or hot repair of LPG or welded cylinder;(ix)details of template or gauge provided to check or test;(x)steps taken to check the accuracy of testing and checking equipment and frequency of such checking;(xi)equipment available for carrying out non-destructive examination such as Gama ray or X-ray equipment, viewer, etc., for radiographic examination, ultrasonic flaw detector, equipments for dye penetration and magnetic particle tests, etc;(xii)proforma of the record and certificate for various test carried out by the cylinder testing station or hot repairing shop;(xiii)the ISO accreditation certificate issued by any nationally or internationally recognized agency within a period of one year from the date of approval; and(xiv)list of relevant code, specification and technical literature available;
