Section 46(1) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
(1)Every person desiring to obtain a license to store any compressed gas in any vessel shall submit to the Chief Controller or Controller authorized by him -(i)specifications and plans drawn to scale in triplicate clearly indicating-(a)the manner in which the provisions prescribed in these rules shall be complied with;(b)the premises proposed to be licensed, the area of which shall be distinctly coloured or otherwise marked;(c)the surrounding area lying within 100 metres from the edge of all facilities which are proposed to be licensed; however, for major installations of flammable or toxic gases including LNG exceeding total capacity of product 50 metric tons or 100 m3 water capacity of each vessel, whichever is less, area lying within 500 metres along with Hazard and Operability (HAZOP) study and a risk analysis report prepared by a reputed agency;(d)the position, capacity, materials of construction and ground and elevation views of all vessels, all valves and fittings, filling and discharge pumps and fire-fighting facilities where provided and all other facilities forming part of the premises proposed to be licensed;(e)piping and instrumentation diagram for the vessels, equipments and system proposed to be installed;(f)any other documents specified by the Chief Controller or Controller; and(ii)a scrutiny fee as specified in clause (B) of the Schedule I
