(8)(a)All sample discs cut under sub-rule (5) above, shall be kept readily available for inspection.(b)A permanent register in Form 9-A duly signed by the occupier or manager shall be maintained giving the following particulars(i)the serial number of gasholder vide sub-rule (3) above and the particulars of manufacture i.e. makers name, date of manufacture, capacity, number of lifts, pressure thrown by holder when full of gas:(ii)the dates of inspection carried out as required under sub-rules (4) and (5) above and by whom carried out:(iii)the method of inspection used:(iv)date of painting. etc.(v)nature of repairs and name of person carrying out repairs; and(vi)remarks.(c)The results of examinations by a competent person carried out under sub-rules (4) and (5) shall be entered in Form No. 9-B.(d)A copy of the report in Form B shall be kept in the said register and both the register and the report shall be readily available for inspection.Rule prescribed under sub-section (2) of section 34
