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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in The Gas Cylinders Rules, 2016

(1)The markings on cylinder shall be as follows:-
(a)Every cylinder shall be clearly and permanently marked in accordance with following conditions by stamping, engraving or similar processes, namely:-
(i)on the shoulder of the cylinder which shall be reinforced by forging or other means; or
(ii)on such a part which is inseparably bound with the cylinder and which is not or only negligibly effected by the stresses due to the gas pressure within it;
(b)the name plate shall not be affixed to the cylinder by soldering if there is a risk of corrosion or embitterment;
(c)in conjunction with the original marking, space shall be provided for stamping the test date obtained at the periodic inspection;
(d)markings shall be so carried out and the letters and numerals used shall be of such shape and size that the marking is clear and easily readable and does not give place for misreading.