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[Cites 0, Cited by 0] [Section 97] [Entire Act]

Union of India - Subsection

Section 97(2) in The Petroleum Rules, 2002

(2)Every person desirous of carrying out any additions or alterations in any pipeline shall submit to the Chief Controller an application alongwith-
(a)three copies of a drawing to scale and a full descriptive note of the proposed additions and alterations and the purpose thereof, and
(b)a scrutiny fee of rupees five hundred.