(2)The following documents shall be submitted in duplicate to the licensing authority for grant of approval for manufacture of cylinder, valve and LPG regulator namely:-(i)fee as per Schedule V;(ii)application in Schedule III for the manufacture of cylinders, valves and LPG regulators along with all the relevant documents;(iii)the ISO accreditation or equivalent certificate issued by any nationally or internationally recognized agency within a period of one year from the date of approval;(iv)list of relevant code, specification and technical literature available;(v)ownership proof for legal and physical possession of the land, where such facilities are proposed to be set up;(vi)detailed report on manufacturer, inspection and testing proposed to be followed;(vii)design drawing scheme of manufacture and testing of cylinder, valve and, regulator proposed to be manufactured duly vetted by Bureau of Indian Standard or any other recognized third party inspection agency; and(viii)organizational set up of the applicant with specific reference to qualifications and experience of the personnel engaged in the manufacture of cylinder, valve and LPG regulator;
