.-(1) Each firm charging acetylene in cylinders shall keep a record of every cylinder charged by it and this record shall give the following information, namely:-(a)for each charge,(i)the date of charging of the cylinder,(ii)the empty cylinder weight without gas,(iii)the weight of solvent charged before gas charging,(iv)full weight of the cylinder;(b)the dates upon which solvent has been added;(c)the dates upon which the cylinder has been thoroughly examined as provided in rule 39, the results of each such examination and the name of the person carrying out such examination, and in the case of cylinders first issued by the firm, the tare weight of the cylinder including porous substance and acetone or other solvent, the nature of the solvent and the maximum pressure allowed in the cylinder.(2)The record shall be open for inspection of the Chief Controller or the Controller of Explosives.
