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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Gas Cylinders Rules, 2004

(2)Marking on permanent and liquefiable gas cylinders:
(a)Every cylinder shall be marked with the following markings, namely:-
(i)manufacturer's, owner's and inspector's marking and rotation number (these markings shall be registered with the Chief Controller);
(ii)specification to which the cylinder has been made;
(iii)a symbol to indicate the nature of heat treatment given to the cylinder during manufacture or after repairs;
(iv)the date of the last hydrostatic test or hydrostatic stretch test, as the case may be, with the code mark of recognised testing station where the test was carried out and the code mark shall be registered with the Chief Controller. In the case of liquefied petroleum gas cylinders, the quarter and the year of test shall be given as an additional marking in a neck or on a shoulder plate;
(v)working pressure and test pressure;
(vi)tare weight-
Explanation .-In the case of liquefiable gas cylinders, tare weight shall include the weight of valve fitted to the cylinder;
(vii)water capacity.
(b)All the markings, except the manufacturer's markings, which may be on the base, shall be stamped on the neck end of the cylinder. However, seamless cylinders having no foot ring or skirt shall be stamped with the manufacturer's marking on the neck end of the cylinder.