.-(1) No addition or alteration to a pipeline shall be carried out without the previous approval of the Chief Controller in writing.(2)Every person desirous of carrying out any additions or alterations in any pipeline shall submit to the Chief Controller an application alongwith-(a)three copies of a drawing to scale and a full descriptive note of the proposed additions and alterations and the purpose thereof, and(b)a scrutiny fee of rupees five hundred.(3)On receipt of the drawings and fee under sub-rule (2) and after eliciting such additional information as may be required, the Chief Controller shall, if he is satisfied, approve the proposed additions or alterations subject to such conditions as he may deem fit.
