.-(1) Welded or brazed cylinder showing leaks at any place other than the welded or brazed seams shall not be repaired and shall be rendered unserviceable.(2)In the case of cylinders having welded or brazed seam, repairing of minor defects, such as small weld cracks, pin holes, blow holes, undercuts in welding, leaks at the weld (shown in periodical hydrostatic test) may be allowed provided-(a)the defects have been removed by grinding, chipping, gouging or other approved methods;(b)the repairing is carried out by a certified welder at the premises of a manufacturer of cylinders recognised by the Chief Controller under the supervision of a competent person by-(i)welding, if the original seams were welded;(ii)brazing, if the original seams were brazed;(c)the cylinder is properly heat-treated after the repairs;(d)the welded or brazed seams of the cylinder are radiographed if the cylinder was originally required to be radiographed after its manufacture;(e)after repairs and heat-treatment, the cylinder is subjected to the same pneumatic and hydrostatic test or hydrostatic stretch test as was done at the time of manufacture.(3)Welded or brazed cylinder, before repairing, shall be thoroughly cleaned and gas-freed or otherwise prepared for safely carrying out hot work and certified in writing, by a competent person, to have been so prepared. The certificate shall be preserved for a period of three months and produced to the Chief Controller on demand.(4)No person shall refill any cylinder which has been repaired under sub-rule (2) with any gas unless a full report on the repairs and test carried out on the cylinder, accompanied by the repairer's certificate of testing are furnished to the Chief Controller and his permission is obtained for its refilling.(5)Notwithstanding anything contained in sub-rule (2), no repairs shall be carried out to any dissolved acetylene gas cylinder showing leaks in its weld seam.
