Section 50 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
50. Application for license.
- A person intending to obtain a license under these rules shall submit to the Chief Controller or Controller authorized by him-(i)an application-(a)in Form AS-1, if the application is in respect of a license in Form-LS-1A to store compressed gas in pressure vessels and in Form LS-1B to store and dispense Auto LPG as automotive fuel;(b)in Form AS-2, if the application is in respect of a license in Form-LS-2 to transport compressed gas in pressure vessel by a vehicle;(c)in Form AS-3, if the application is in respect of permission to import pressure vessel;(ii)a certificate of safety under rule 33 or rule 43 as the case may be;(iii)a test and inspection certificate as required under sub-rule (2) of rule 13;(iv)four copies of the drawings for the site, layout, installation details(for static vessel) or vehicle mounting(for mobile vessel) and as-built vessel design drawing duly endorsed by the inspector;(v)license fee as specified in the clause (A) of the schedule I;(vi)no objection certificate from the District Authority in respect of storage of compressed gas in pressure vessels along with the site-plan duly endorsed as per rule 47;(vii)copy of the registration certificate of the vehicle issued under the Motor Vehicles Act, 1988 (59 of 1988) and weighment slip in respect of mobile pressure vessels for transport of compressed gas.
