Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(ii) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

(ii)The Chief Controller on receipt of documents mentioned in clause (i) shall get the fabrication shop inspected by a Controller for assessment of the capability of fabrication of pressure vessels, vapourisers or fittings and shall either approve the shop or reject the application depending on the assessment report. The approval shall remain valid initially for a period of one year. Subsequently based on the satisfactory performance report, the approval may be periodically renewed for five years. The fee for renewal shall be as specified in clause B of Schedule I;