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[Cites 0, Cited by 0] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(2) in The Petroleum Rules, 2002

(2)The tank shall be fabricated and mounted on the vehicle chassis by a manufacturer approved by the Chief Controller. Such a manufacturer shall apply to the Chief Controller for approval with particulars of facilities and competent persons available with him and a scrutiny fee of rupees five hundred. The tank fabrication and mounting drawings in quadruplicate for each type of tank vehicle, alongwith scrutiny fee of rupees one hundred for each type of tank vehicles shall be submitted to the Chief Controller for approval. Such approval shall be valid for three years from the date of issue of approval and renewable for further period of 3 years on payment of fee of rupees five hundred.