Section 47 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
47. No Objection Certificate.
(1)An applicant for a new license other than the license for storage of nontoxic, non-flammable compressed gases in pressure vessels and license in Form LS-2, shall apply to the District Authority with two copies of site plan showing the location of the premises proposed to be licensed under these rules for a certificate to the effect that there is no objection to the applicant's receiving a license for storage of compressed gas in pressure vessel at the site proposed, and the District Authority shall, if he sees no objection, grant such certificate to the applicant in the format specified in sub-rule (6) of this rule who shall forward it to the Chief Controller with his application.(2)Every certificate issued by the District Authority under sub-rule (1) above shall be accompanied by a copy of the plan of the proposed site duly endorsed by him under official seal.(3)The Chief Controller, may refer an application not accompanied by a certificate granted under sub-rule (1) to the District Authority for his observation.(4)If the District Authority, either on a reference being made to him or otherwise, intimates to the Chief Controller that any license which has been applied for should not, in his opinion, be granted, such license shall not be issued without the sanction of the Central Government.(5)Notwithstanding anything contained in sub-rules (1) to (4) above, all licenses granted or renewed under the said rules prior to the date on which the above provisions come in force, shall be deemed to have been granted or renewed under these rules.(6)Format of no objection certificate shall be as under-Subject: No objection certificate under the Static and Mobile Pressure Vessels (Unfired) Rules, 2016No. ...............DateWith reference to your letter no ____________ dated __________ and in pursuance of said rule 47 of the Static and Mobile Pressure Vessels (Unfired) Rules, 2016 there is no objection for granting license under the said rules to Shri/M/s. _________________________ of address.................. for storage of flammable/toxic/corrosive compressed gases in the premises at Survey No./Gat No./Khasra No...................., Village ............ Taluka............................District ........................ State................................. as shown in the site plan duly endorsed and enclosed herewith.Signature of the no objection certificate issuing authority with his office seal(District Authority)(7)The District authority shall grant no objection certificate or convey his refusal for granting no objection certificate with reasons thereof in writing to the applicant as expeditiously as possible but not later than four months from the date of receipt of application from the applicant.
