Section 6 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
6. Repair and modification to pressure vessels.
(1)No person shall carry out any repairs or modifications to any vessel unless the prior approval of repairs or modifications, procedure and their method of execution is obtained from the Chief Controller or Controller authorized by him on payment of a scrutiny fee as specified in clause B of Schedule I. Any such repairs or modifications shall be carried out in the manner and by practices acceptable under the design code referred to in rule 13 including NDT and pressure testing under stage wise inspection of inspector recognized by the Chief Controller:Provided that nothing in this rule shall apply to the replacement of any of the fitments of the vessel which does not involve any heating.(2)Before any repairs, additions or alterations are carried out to any vessel, the same shall be completely emptied and purged with an inert gas.(3)Complete record of repairs, additions or alterations referred to in sub-rule (1) shall be maintained and made available to the Chief Controller or Controller authorized by him and his permission shall be obtained before recommissioning of the vessel.
