(2)For obtaining approval under clause (b) of sub-rule (1), the following particulars shall be submitted to the Chief Controller:-(i)total number and serial numbers of the cylinders;(ii)name and address of the manufacturers of the cylinders;(iii)specification of the cylinders and the valves;(iv)previous approval, if any;(v)the test and inspection certificates in respect of the cylinders;(vi)the test and inspection certificates pertaining to the valves fitted/to be fitted to the cylinders;(vii)scrutiny fee as specified in Schedule V.
