Section 50 in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981
50. Period for which licenses may be granted or renewed .- [(1) A license, in Form III or Form V for the storage of compressed gas in pressure vessel, or in Form IV for the transport of the compressed gas in a pressure vessel by a vehicle, shall be granted or renewed subject to a maximum of three years and shall remain in force until the thirty-first day of March of the year up to which the same is granted or renewed.]
(2)Notwithstanding anything contained in sub-rule (1), the Chief Controller may, if he is satisfied that a license is required for a specific work which is not likely to last up to the 31st day of March of the year up to which the license is granted or renewed, grant or renew a license for such period as is necessary.[* * *] [ Omitted by G.S.R. 243(E), dated 6.5.1997.]
