Section 53(2) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
(2)The licensee wishing to carry out any alteration in the licensed premises shall submit to the Chief Controller or Controller authorized by him -(i)three copies of a properly drawn plan of the licensed premises showing in distinct colour or colours the proposed alteration and the reasons thereof;(ii)piping and instrumentation diagram for the vessels, equipments and system proposed to be installed;(iii)any other documents specified by the Chief Controller or Controller; and(iv)a scrutiny fee as specified in clause (B) of the Schedule I.
