Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(2) in The Gas Cylinders Rules, 2004

(2)A person wishing to carry out any alteration in the licensed premises shall submit to the Chief Controller or Controller-
(a)three copies of a properly drawn plan to scale, of the licensed premises showing in distinct colours the proposed alterations and the reason therefor;
(b)scrutiny fee as specified in Schedule V.