47. Prior approval of specifications and plans of premises proposed to be licensed
.-(1) Every person desiring to obtain a license to fill and store any compressed gas in any cylinder shall submit to the Chief Controller or Controller authorised by Chief Controller-(a)specifications and plans drawn to scale in triplicate clearly indicating-(i)the manner in which the provisions prescribed in these rules will be complied with,(ii)the premises proposed to be licensed, the area of which shall be distinctly coloured or otherwise marked,(iii)the surrounding area lying within 100 metres of the edge of all facilities which are proposed to be licensed,(b)scrutiny fee as specified in Schedule V.(2)If the Chief Controller or Controller after scrutiny of the specifications and plans and after making such inquiries as considered necessary, is satisfied that compressed gas will be filled and stored in the premises proposed to be licensed, according to the provisions of these rules, he shall return to the applicant one copy of each of the specifications and plans signed by him conveying his sanction subject to such conditions as may be specified.(3)Prior approval specified in sub-rules (1) and (2) is not mandatory for installation of non-toxic non-flammable gases and an applicant for such installation is at liberty to install the facilities in accordance with provisions of these rules without obtaining prior approval from Chief Controller or Controller.
