(3)(a)The test and inspection certificate required to be obtained from the inspecting authority in respect of cylinder and valve inspected and certified by it in accordance with the approved design and specification or code shall contain the information specified in Schedule II.(b)The Chief Controller may grant approval after making such inquiry, if any, as he may consider necessary, shall accord necessary permission for production of proto type;(c)The physical evaluation of the manufacturer such as, inspection, testing, quality control facilities and witnessing the type testing of the prototype may be carried out by technical officers nominated by the Chief Controller along with inspecting authority to assess the capability of the firm to undertake the manufacture of the product by a technical team which shall submit an inspection report along with its recommendations to the Chief Controller.(d)The Chief Controller on receipt of satisfactory compliance of the requirements specified in clauses (a) and (b) and after examining all the aspects of the inspection report, and making such inquiry, if any, as he may consider necessary, shall, subject to the other provisions of the Act and these rules, by an order in writing either grant the approval to the manufacturer initially for a period of one year which may further be extended after receipt of satisfactory performance report or refuse to grant the same.(e)In case of foreign manufacturers seeking approval, additional fees shall be paid as per Schedule V for physical evaluation of the unit:Provided that if the Chief Controller grants approval without conducting the inspection, he shall issue provisional permission pending physical evaluation to the manufactured cylinders or valves for a period which may require for conducting physical evaluation of the manufacturing facilities as stipulated in clauses (b) and re-evaluation of the foreign manufacturer's unit shall be carried out once in a period of every five years.(f)While granting approval to a foreign manufacturer, his proven track record, manufacturing experience of ten years and widely distributed market share shall be considered before following the procedure laid down in sub-rule (3) (a) to (e) .(g)Scrutiny fee to seek subsequent approval for any change in respect of design drawing shall be paid as specified in Schedule V.
