Section 55(4) in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981
(4)[ Every application for renewal of the license shall be made in Form I, or Form I-A or Form II, as the case may be, and shall be accompanied by the license and prescribed fee.] [Substituted by G.S.R. 141(E), dated 14.2.2000 (w.e.f. 18.2.2000). ]
