56A. [ Water scaled Gasholder. [Inserted vide Orissa Gazette Part III of 1966-Notification. No. I-F.28/63-L.E.H.7.1.1966.]
(1)The expression "Gasholder" means a water-sealed gasholder which has a storage capacity of not less than 141.5 cubic meters (5,000 cft.).(2)Every gasholder shall be of adequate material and strength, sound construction and properly maintained.-(3)When there is more than one gasholder in the factory every gasholder shall be marked in a Conspicuous position with a distinguishing number or letter.(4)Every gasholder shall be thoroughly examined externally by a competent person at least once in a period of twelve months.(5)In the case of gasholder of which any lift has been in use for more than ten years, the internal state of the sheeting shall, within one year of the coming into operation of these rules and thereafter at least once in every period of four years, examined by a competent person by means of electronic or other accurate devices :Provided that if the above Chief Inspector is satisfied that such electronic or other accurate devices are not available he may permit the cutting of samples from the crown and the sides of the holder :Provided further that if the above inspection raises a doubt, an internal visual examination shall be made.(6)All possible steps shall, be taken to prevent or minimise ingress of impurities in the gasholder.No gasholder shall be repaired or demolished except under the direct supervision of a person, who by his.training and experience and his knowledge of the necessary precautions against risks of explosion and of persons being overcome by gas, is competent to supervise such work.(8)(i)All sample discs cut under Sub-rule (5) above, shall be kept readily available for inspection;(ii)A permanent register in prescribed Form 83 duly signed by the occupier or manager shall be maintained giving the following particulars:(a)The serial number of the gasholder, vide Sub-rule (3) above and the particulars of manufacturer, i.e., maker's name, date of manufacture, capacity, number of lifts, pressure thrown by holder, when full of gas;(b)The dates of inspection carried out as required under Rule 425 and by whom carried out;(c)The method of inspection used;(d)Date of painting etc.;(e)Nature of repairs and name of person carrying out repairs; and(f)Remarks.(iii)The results of examinations by a competent person carried out under Sub-rules (4) and (5) shall be in the prescribed Form No. 33.(9)A competent person for the purpose of these rules shall be the person, whose appointment has been approved by the Chief Inspector of Factories.]Rules prescribed under Sub-section (2) of Section 34
