Section 35 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
35. Vehicles for transport of compressed gas.
(1)Every vehicle for the transport of compressed gas shall be of a type approved, in writing, by the Chief Controller.(2)Where approval is sought to a vehicle under sub-rule (1), three numbers of detailed vehicle mounting drawing drawn to scale and a scrutiny fee as specified in clause B of Schedule I shall be forwarded to the Chief Controller.(3)If the Chief Controller, after receipt of the drawing under sub-rule (2) and after making such further inquiries as he deems necessary, is satisfied that the vehicle or the special safety fittings, as the case may be, meets with the requirements laid down in these rules, he shall approve the drawing and return to the applicant one copy thereof duly endorsed.
