Section 4(3) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
(3)(i)Any person seeking approval of his fabrication shop for fabrication of pressure vessels, vaporisers or fittings under sub-rule (2) shall submit -(a)the particulars specified in Appendix-I to these rules;(b)copy of ISO-Certification or equivalent certification in respect of the fabrication shop;(c)a scrutiny fee as specified in clause B of Schedule I,(ii)The Chief Controller on receipt of documents mentioned in clause (i) shall get the fabrication shop inspected by a Controller for assessment of the capability of fabrication of pressure vessels, vapourisers or fittings and shall either approve the shop or reject the application depending on the assessment report. The approval shall remain valid initially for a period of one year. Subsequently based on the satisfactory performance report, the approval may be periodically renewed for five years. The fee for renewal shall be as specified in clause B of Schedule I;(iii)Any person seeking approval of design of a pressure vessel, vaporiser or fitting to be fabricated by him in his shop approved under clause (ii), shall submit to Chief Controller-(a)two copies of design calculations as per fabrication code, accepted by the Chief Controller, and duly vetted by an Inspector;(b)two copies of fabrication drawings prepared as per fabrication code and design calculations duly vetted by an Inspector;(c)a scrutiny fee specified in clause B of Schedule I.
