Section 54 in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981
54. Amendment of license .-(1) Any license granted under these rules may be amended by the Chief Controller.
(2)The fee for amendment of a license shall be rupees ten plus the amount, if any, by which the fee that would have been payable if the license had originally been issued in the amended Form exceeds the fee originally paid for the license.(3)A licensee who desires to have his license amended shall submit to the Chief Controller-(i)[ an application duly filled in and signed in Form I, or in Form I-A or in Form II, as the case may be;](ii)the license sought to be amended together with the approved plans attached to it;(iii)where any alteration in the licensed premises has been carried out, three copies of the properly drawn plan showing the alteration sanctioned under rule 53 by the Chief Controller;(iv)fee for the amendment of the license as specified in sub-rule (2);(v)a certificate of safety, if required under rule 33.
