(10)No vessel which has previously been used shall be taken into use in any factory for the first time in a factory until it has been examined and reported in accordance with these rules and no new vessel shall be taken into use unless there has been obtained from the maker of the vessel, or from a competent person, a certificate specifying the maximum permissible working pressure thereof, and stating the nature of the tests to which the vessel and its fittings (if any) have been subjected and certificate is kept available for perusal by an Inspector and vessel is so marked as to enable it to be identified with the certificate relating to the same.
