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[Cites 0, Cited by 0] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(2) in The Gas Cylinders Rules, 2004

(2)If the Chief Controller or Controller after scrutiny of the specifications and plans and after making such inquiries as considered necessary, is satisfied that compressed gas will be filled and stored in the premises proposed to be licensed, according to the provisions of these rules, he shall return to the applicant one copy of each of the specifications and plans signed by him conveying his sanction subject to such conditions as may be specified.