.-(1) An applicant for a new license in Form `G', for a CNG dispensing station shall apply to the District Magistrate 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 a CNG dispensing station at the site proposed, and the District Magistrate, if satisfied, shall grant no objection certificate to the applicant who shall forward it to the Chief Controller or Controller with his application.(2)Every certificate issued by the District Magistrate 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 or Controller may refer an application not accompanied by a certificate granted under sub-rule (1) to the District Magistrate for his observation.(4)If the District Magistrate, either on a reference being made to him or otherwise, intimates to the Chief Controller or Controller that any license which has been applied for should not, in his opinion, granted, such license shall not be issued without the sanction of the Central Government.
