44. No license needed for filling and possession in certain cases
.-Notwithstanding anything contained in rule 43, no license shall be necessary for-(a)possession of any cylinder filled with a compressed gas by a carrier or other person for the purpose of transport in accordance with the provisions of these rules;(b)possession of cylinders filled with-(i)liquefied petroleum gas when the total quantity of gas does not exceed 100 kg at a time;(ii)any other flammable but non-toxic gas when the total number of cylinders containing such gas does not exceed 25 or the total weight of gas does not exceed 200 kg., whichever is less, at a time;(iii)any non-flammable non-toxic gas when the total number of such cylinders does not exceed 200 at a time;(iv)any toxic gas when the total quantity of such cylinders does not exceed 5 at a time;(v)acetylene gas contained in cylinders in dissolved state when the total quantity of such cylinder does not exceed 50 at a time.
