Section 54 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
54. Amendment and Transfer of license.
(1)Amendment of license. - Any license granted under these rules may be amended by the Chief Controller or Controller authorized by him, provided the licensee submits the following documents to him-(i)an application duly filled in and signed in Form AS-1 or AS-2 as the case may be;(ii)where any alteration in the licensed premises has been carried out, four copies of the properly drawn plan showing the alterations sanctioned under rule 53;(iii)fee for amendment of a license as specified in clause (B) of the Schedule I;(iv)a certificate of safety, if required under rule 33 or rule 43, as the case may be;(v)test and inspection certificate of new or modified vessel, if applicable, along with four copies of fabrication or modification drawing of such vessels duly endorsed by Inspector.(vi)the fabricator's certificate in case of change in prime mover or running gear, as the case may be, in respect of a vehicle for transport of compressed gases.(vii)the original valid license sought to be amended along with the approved plan attached to it.(2)Transfer of license. - A license granted under these rules may be transferred by the licensing authority before expiry of license on receipt of -(a)an application duly filled in Form AS-1 or AS-2 as the case may be and signed by the person to whom the license is sought to be transferred;(b)letter from the previous licensee giving consent for the transfer of license;(c)the original valid license sought to be transferred together with the approved plan attached to it;(d)fee as specified in clause (B) of the Schedule I;(e)no objection certificate of District Authority under rule 47, if applicable and not obtained earlier for the installation;(f)four copies of replica of all previously approved site, layout, installation, fabrication, Piping & Instrumentation (P&I) or mounting drawings, as applicable in the name of the transferee;(g)copy of the Registration Certificate under the Motor Vehicles Act, 1988 (59 of 1988) indicating change of ownership, in respect of mobile pressure vessel;(h)a certificate of safety under rule 33 or rule 43 as the case may be;
