Section 73A(7) in Maharashtra Factories Rules, 1963
(7)Every gas-holder shall be examined internally by a person competent to conduct such examination at least once in every period of four years.Explanation - (a) For the purpose of this sub-rule, the internal examination of a gas-holder includes an examination of the thickness of the plates of the gas-holder including the sides and the crown by means of an electronic or other accurate device.(b)If the Chief Inspector is satisfied that the electronic devices are not available, he may permit taking samples by cutting the plates from the sides and the crown of the gas- holder:Provided that if the Chief Inspector is not satisfied that the samples are a representative sample, he may direct further samples to be cut to his satisfaction.(c)Each sample disc cut under clause (b), shall be suitably marked for identification showing date of cutting and part of the gas-holder from which it is cut. Such samples shall be kept readily available for inspection until such time as similar discs are again cut at the next inspection.
