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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(1) in The Gas Cylinders Rules, 2016

(1)Any cylinder which fails to pass periodic examination or test or which loses in its tare weight by over five per cent. or which for any other defect is found to be unsafe for use or after expiry of the service life of the cylinder, shall not be filled with any compressed gas and shall be destroyed by flattening it as a whole or after being cut into pieces in such a manner that the pieces cannot again be joined together by welding or otherwise to form a cylinder under intimation to the owner of the cylinder as specified in IS: 8198.Explanation. - For the purposes of this rule, service life of on-board CNG cylinders and other CNG cylinders to be twenty years and auto LPG containers made of low carbon steel to be fifteen years unless otherwise specified in the respective codes.