.-(1) The connections and contacts of the tank or receptacle required under rule 127 shall be inspected and tested by a competent person at least once in every twelve months by means of a direct reading instrument, such as, a Megar.(2)The testing instrument referred to in sub-rule (1), if capable of producing a spark, shall be so shielded as to be incapable of igniting petroleum vapour.(3)A record of such inspections and test shall be maintained by the licensee in the licensed premises and shall be produced on demand by any Inspector.
