(8)(i)All sample disescut under sub-rule (5) above shall be kept readily available for inspection.(ii)A permanent register in Form No. 37 duly signed by the occupier or manager shall be maintained giving the following particulars:(a)the serial number of the gasholder [vide sub-rule (3) above] and the particulars of manufacture i.e., maker's name, date of manufacture, capacity, number of lifts, pressure thrown by holder when full of gas.(b)the date of inspection carried out as required under sub-rules (4) and (5) above and by whom carried out,(c)the method of inspection used,(d)date of painting, etc.,(e)nature of repairs and name of person carrying out repairs, and(f)remarks.(iii)The result of examination by a competent person carried out under sub-rules (4) and (5) shall in Form No. 38(iv)A copy of the report in Form No. 38 shall be kept in the register and both the register and the report shall be readily available for inspection.
