Section 56(1)(e) in The U.P. Factories Rules, 1950

[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Uttar Pradesh - Subsection

Section 56(1)(e) in The U.P. Factories Rules, 1950

(e)"competent person" means a person who is, in the opinion of the Chief Inspector, capable by virtue of his qualifications, training and experience, of conducting a thorough examination and pressure tests, as required, on a pressure vessel plant, and of making full report on its condition.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 56(1)(e) in The U.P. Factories Rules, 1950