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] [Entire Act]

Union of India - Section

Section 39 in The Gas Cylinders Rules, 2016

39. Examination of dissolved acetylene cylinders before filling.

(1)Whenever a cylinder is charged with acetylene, it shall be subjected to a thorough visual examination in accordance with IS:8433,
(2)If the history of cylinder shows that it has not been subjected to an examination under sub-rule (1) within the previous two years, the valve shall be removed and the conditions of the porous substance at the neck of the cylinder shall be ascertained at that time:Provided that the period of periodical examination shall be one year in case the cylinders are filled with loose porous mass.