Section 49 in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981
49. [ Application for license
.-A person intending to obtain a license under these rules shall submit to the Chief Controller,-(i)an application,-(a)in Form I, if the application is in respect of a license to store compressed gas in pressure vessels;(b)in Form II, if the application is in respect of a license to transport compressed gas in a pressure vessel by a vehicle;(c)in Form I-A, if the application is in respect of a license to store and dispense liquefied petroleum gas as automotive fuel;(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 12;(iv)four copies of the drawings approved by the Chief Controller under rules 35 and 46;(v)license fee as specified in Schedule I;(vi)No Objection Certificate from the District Authority in respect of storage of compressed gas in pressure vessels alongwith the site plan duly endorsed;(vii)copy of the Registration Certificate of the vehicle issued under Motor Vehicles Act, 1988 (59 of 1988) in respect of mobile pressure vessels for transport of compressed gas.]
