Section 49 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
49. Grant of license.
(1)A license prescribed under these rules shall be granted by the Chief Controller or Controller on payment of the fees as specified in clause (A) of the Schedule I.(2)Every license granted under these rules shall be subject to the conditions specified therein and shall contain all the particulars which are contained in the Form specified under these rules.(3)The licensing authority shall issue an authenticated copy of the license when so applied for by the licensee with a fee as specified in clause (B) of the Schedule I.(4)When the licensing authority grants a license in Form LS-1A, LS-1B & LS-2, after conducting inspection of the premises to ensure conformity of the premises to the provisions of the Act and these rules, such authority shall endorse the license and from the date of such endorsement, the license shall come into force.(5)If the licensing authority observes on inspection, that the premises do not conform to the provision of the Act and rules and not fit for endorsement, he shall communicate to the licensee-(i)his direction for rectification of deficiency; or(ii)reasons for not endorsement of the license; or(iii)reasons for revocation of the license, as the case may be.
