Section 5(3) in The Project Imports Regulations, 1986.
(3)The application shall specify -(a)The location of the plant or project;(b)the description of the articles to be manufactured, produced, mined or explored;(c)The installed or designed capacity of the plant or project and in the case of substantial expansion of an existing plant or project the installed capacity and the proposed addition thereto;(d)such other particulars as may be considered necessary by the proper officer for purposes of assessment under the said heading.
