Section 4(5) in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981
(5)Any person seeking the approval of the Chief Controller under sub-rule (4) shall submit to him-(a)a test and inspection certificate of the vessel from the manufacturer or the inspecting agency of the country of origin;(b)the design details of the vessel, its fittings and particulars of specifications of the materials used in construction thereof; and(c)a scrutiny fee of rupees five hundred in the manner specified under rule 11.]
