Section 44 in The Static And Mobile Pressure Vessels (Unfired) Rules, 1981
44. Inspection and maintenance of vehicles .-(1) [The licensee for any vehicle shall] ensure that it is at all times roadworthy, and that it is in a fit condition to fill, transport and discharge its load safely.
(2)[ An examination of the vehicle to check that the vehicle is maintained as per sub-rule (1) shall be carried out every six months by a competent person and a certificate in the prescribed pro forma shall be issued by him.] [Substituted by G.S.R. 264(E), dated 10.3.1993. ]
