(3)The competent person carrying out the test as required under sub-rule (1) shall issue a certificate in the proforma given below; the certificate so issued shall be submitted to the licensing authority alongwith the application for the grant or amendment of a license, or, in the case of any major repair, after each such repair.Profoma of Certificate of Tank Testing(See rule 126)In respect of ................of size.......................................................................................(number of tanks) (diameter and height or length of each tank).............................and capacity.................respectively, installed within the installation/service station of..................(delete words not applicable)..........................................(full name of occupier of installation/service station as the case may be).................at.........................................................................................(Name of place, police station, District, State) covered by license No.....................(To be filled in the case of amendment of license or repair of tank)Certified that I have in accordance with rule 126 of the Petroleum Rules, 2002, tested the tanks described above by water pressure after they had been installed and secured int the final position/repaired and found them free from leak and suitable for the storage of petroleum (delete words not applicable).Date of test....................................................................................................................Full signature of the competent person issuing the certificateHis recognised qualification........................................................His full name and postal address...............................................
