Section 4(5) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
(5)Any person seeking the approval of the Chief Controller under sub-rule (4) shall submit to him-(a)duly filled in application in Form AS-3;(b)a test and inspection report of the vessel from the manufacturer and inspection certificate duly endorsed by the inspecting agency of the country of origin;(c)two copies of design drawing showing the design details of the vessel, its fittings and particulars of specifications of the materials used in construction thereof duly endorsed by third party inspecting agency; and(d)a scrutiny fee as specified in clause B of Schedule I.
