(4)A competent person shall, before an air receiver or a container containing petroleum or gas or steam is cased in or put in commission-(a)subject it to a hydraulic test at a pressure at least one and a half times of the maximum permissible working pressure and similar test shall be made after every renewal or repair and in any case at intervals of not more than five years or at such shorter intervals as may be required by the Regional Inspector; and(b)record the result of every such test which shall be countersigned and dated by the manager, deputy manager or installation manager.
