.-(1) Containers exceeding one litre in capacity for petroleum Class A and five litres in capacity for petroleum Class B or petroleum Class C, shall be of a type approved by the Chief Controller.(2)Where the approval of the Chief Controller is sought to a type of container not previously approved, an application together with copies of drawings thereof to scale showing the design, materials to be used, the method of construction and capacity of the container together with two sample containers and a fee of rupees one thousand for scrutiny shall be submitted to the Chief Controller.(3)Nothing in sub-rules (1) and (2) shall apply to containers in the possession of the Defence Forces of the Union.
