Section 62(2) in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981
(2)Copies of any license may, for the purpose of this rule, be authenticated by the authority which granted the license-(a)on payment of a fee of rupees five in the manner specified in rule 11 for each authenticated copy; and(b)on the submission of a copy or copies of the plans identical with the approved plan or plans attached to the license.[62-A. Compliance of instructions of licensing authority.-If the licensing authority calls upon the holder of the license by a notice in writing to execute any repairs in the licensed premises which are, in the opinion of such authority, necessary for the safety of the premises, the holder of the license shall execute the repairs within such periods as may be specified in the notice.]
